MELINDA RYNTHONG Vs. PDIANGHUN THABAH

JUDGEMENT

(1.) This revision application has been preferred under Rule 6 of the High Court of Meghalaya (Jurisdiction over District Council Courts) Order, 2014 read with Article 227 of the Constitution of India, assailing the impugned order dtd. 16/8/2023, passed by the Presiding Officer, Subordinate District Council Court, Shillong in Misc. Case No. 69 of 2023, arising out of Title Suit No. 29 of 2023.

(2.) By the impugned order, ad-interim injunction had been granted in favour of the petitioner restraining her agents and assigns from encroaching, trespassing, collecting rent etc.

(3.) The grievance as put up by the petitioner is that though the matter is at a very nascent stage and the order is ad-interim in nature, which will still be subject to consideration by the trial court, the long date given by the trial court for filing of show cause and for hearing the matter has compelled her to approach this Court by way of this instant revision application.