HENA CHOUDHURY Vs. JAGADISH CHANDRA CHOUDHURY

JUDGEMENT

(1.) The instant Misc. application has been filed by the petitioner/applicant seeking status quo orders till the restoration application filed before the Assistant to Deputy Commissioner is disposed of.

(2.) Mr. K. Paul, learned counsel for the petitioner/applicant submits that after the matter was disposed of by this Court on 26.06.2019 some trees have been felled within the suit premises by the respondent's workers. As such the instant Misc. application has been filed seeking the maintenance of status quo till disposal of the application for restoration.

(3.) Dr. N. Mozika, learned senior counsel assisted by Mr. M.L. Nongpiur, learned counsel for the respondents to the prayer made by the petitioner, has at the bar, given an undertaking that till such restoration application is filed the respondents will maintain the status quo on the suit land. 3. Learned counsels for the parties also jointly pray that a direction be issued to the Assistant to Deputy Commissioner to take up the matter on 05.07.2019 since the matter has some urgency.