PFULHOUTSU ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THE petitioner is aggrieved by Annexure-XX order dated 27.01.09 passed by the Deputy Commissioner, Dimapur allowing mutation and/or registration of the name of the respondent No.6 in respect of the plot of land mentioned in the order. Such mutation/registration has been allowed by way of substitution in place of the deceased father of the respondent No.6.For a ready reference, the order is quoted below:-

(2.) AS per the own admission of the petitioner, the land in question was jointly purchased by the petitioner, the father of the respondent No. 6 and the father of the respondent Nos. 7 to 10. The father of the respondent No.6 died on 1978 and so also the father of the respondent Nos. 7 to 10 in the year 1984. It appears that there was a number of litigations between the owners of the land and the tenants therein which eventually came to an end in the year 2006 when this Court passed the final order on 07.11.06 in FA No.6(K)/2000. On perusal of the said order, it appears that the said order dated 07.11.06 is a consent order upon arriving at an agreement between the parties.

(3.) BY the said order, the appeal was disposed of in terms of the following directions: