SMT. MAYA DOLO Vs. VIJOY TACHANG

JUDGEMENT

(1.) Heard Mr. N.N. Saikia, learned Senior Counsel assisted by Mr. NJ Dutta, learned counsel for the review petitioner, Mrs. M. Bora, learned Govt. Advocate for Respondent Nos. 5 to 12 and Mr. A. Kashyap, learned counsel appearing for Respondent Nos. 1 to 4.

(2.) This application has been filed seeking review of the judgment and order dated 07-04-2010 passed by this Court in WP(C) No.20 (AP) 2009 by which the aforesaid writ petition was allowed and the Respondent-Deputy Commissioner, East Kameng District was directed to cancel the land possession certificates issued to the Respondent No.7, the present review petitioner within 30 days from the date of receipt of the judgment and order presently sought to be reviewed. The writ petition was contested by the Respondent No.7/Review Petitioner by filing affidavit-in-opposition and the judgment and order was passed after hearing the parties concerned. The review has been sought for on the following grounds:

(3.) Mr. Saikia, learned Senior Counsel, in support of his submissions that the matter involving question of Customary Law is to be heard by a Division Bench, has cited the case of Boken Jopir & Anr. Vs. Tabur Jopir & Anr, reported in 2000(1) GLT 534. In support of his further submissions that the order passed by the Coordinate Bench, should be given due consideration ,he has referred me to U.P. Gram Panchayat Adhikari Sangha and others Vs. Daya Ram Soraj & Ors, reported in (2007) 2 SCC 138.