HESILLA D. SHIRA Vs. CHEBIT CH. MOMIN

JUDGEMENT

(1.) The instant petition is directed against the order dated 25.09.2019 passed by the Judge, District Council Court, GHADC, Tura in T.S. Appeal No. 3 of 2014.

(2.) The main grounds taken therein is that the said presiding officer who had passed the impugned order dated 25.09.2019 in T.S. Appeal No. 3 of 2014 had earlier in the capacity of Revenue Officer, GHADC, Tura passed an order dated 28.06.2007 rejecting the mutation application of the petitioner and had also touched upon the merits of the case. As such the petitioner has come before this Court with a prayer that the impugned order be set aside and quashed.

(3.) Heard Mr. E.B. Sangma, learned counsel for the sole respondent who prays that the matter be listed for hearing.