YOUNG MEN CHRISTIAN ASSOCIATION, REPRESENTED BY ITS SECRETARY Vs. HOLY MOTHER OF AUROBINDO ASHRAM, REPRESENTED BY SHRI AUROBINDO INSTITUTE OF INDIAN CULTURE, SHILLONG

JUDGEMENT

(1.) HEARD Mr. S. Chakraborty, learned Counsel for the review petitioner. Also heard Mr. V.K. Jindal, learned Senior Counsel appearing for the respondent No. 1. I have also heard Ms. A. Thangkhiew, learned Counsel appearing for the respondent No. 5.

(2.) THIS review petition has been filed against the judgment and order dated 23.9.2009 passed in Writ Appeal No. 15 (S.H.) 2005 (earlier Writ Appeal No. 157/2004 at the Principal Seat). By the judgment under review, the appeal preferred by the present review petitioner, who was the respondent No. 6 in the writ petition being Civil Rule No. 113 (S.H.) 1998, has been dismissed.

(3.) THE basic facts leading to filing of the Instant review petition are that the present respondent No. 1 had filed the above writ petition being C.R. No. 113 (S.H.) 1998 seeking a direction for issuance of formal order of renewal of the lease in respect of the plot of land in question. The challenge was also made to the orders dated 28.9.1976 and 20.7.1998, by which the Government of Meghalaya in the Revenue Department inti - mated the Deputy Commissioner, Khasi Hills, Shillong, the decision to allot a portion of the land known as "Morven Property" to the respondent Nos. 5 and 6. The respondent No. 5 was the appellant in the writ appeal and the respondent No. 6 is the proforma respondent No. 5.