NUZOTA SWURO Vs. THEYEVEYI NYEKHA

JUDGEMENT

(1.) Heard Mr. N. Mozhui, learned counsel appearing for the petitioners. None has appeared on behalf of the respondent in spite of the notice issued and served.

(2.) This is a revision petition under Article 227 of the Constitution of India, read with Rule 32 of the Rules for Administration of Justice and Police in Nagaland (3rd Amendment) Act, 1984 and sec. 151 of the Code of Civil Procedure, 1908 challenging the order dtd. 20/3/2019 passed by the Chetheba Town G.B's Court; the order dtd. 9/4/2019, passed by the D.B's Court, EAC Office, Chetheba Town in Civil Suit Case No.2; and the order dtd. 22/8/2019, passed by the D.B's Court, ADC office, Chozuba Town, Phek in Land Dispute Case No. 5/2019.

(3.) The facts leading to the filing of this petition briefly stated are as follows;