ROBIN PHUKAN Vs. ANONG TAYENG

JUDGEMENT

(1.) This Civil Revision Petition, under section 50 of the Assam Frontier Justice Regulation Act 1945, is directed against the order dated 01.11.2017, passed by the Deputy Commissioner, East Siang District, Pasighat, in Title Suit No. 02/2011 and in I.A. No. 08/2017, as well as the consequent order dated 15.11.2017, passed by the Addl. Deputy Commissioner, Mebo, East Siang District.

(2.) It is to be mentioned here that vide impugned order dated 01.11.2017, the Deputy Commissioner, East Siang District, Pasighat has decided the Title Suit No. 02/2011, and related Interlocutory Application being I.A. No. 08/2017, dated 25.10.2017, with a direction to the Addl. Deputy Commissioner/EAC/Village Authorities of Mebo Sub-Division, to take necessary steps and to submit the subject matter of dispute before him for proposal and acceptance by holding de novo trial of the case by the village authorities of Mebo banggo/Mebo banggo panchayat in an open darbar, within a period of two months, from the date of order. Accordingly, vide order dated 15.11.2017, the Addl. Deputy Commissioner, Mebo fixed banggo kebang to be held on 28.11.2017, at Mebo Musup Meboand and further directed all the HGBs/GBs of Mebo Sub-Division to attend the said Banggo Kebang at Mebo Musup and further directed PIs of ADC Office, Mebo to attend the Kebang and help the HGBs/GBs to chair the Kebang.

(3.) Heard Mr. T. Taki, learned counsel for the petitioner and also heard Mr. S. Taye, learned counsel appearing for the respondents.