GEGONG APANG Vs. SANJOY TASSAR

JUDGEMENT

(1.) This appeal has been filed under Rule 48 of the Assam Frontier (Administration of Justice) Regulation, 1945 read with Rule 50 of the aforesaid Regulation. Alternatively it is also an application under Article 227 of the Constitution of India.

(2.) The matter arises out of an order dated 26.5.2000 passed by the Learned Deputy Commissioner, Papumpara District, Itanagar in Misc. (J) Case No. 01 (A) of 2000. By the aforesaid order the Trial Court granted injunction against the appellant restraining them from interfering in the functioning of Donyie Polo Mission by the so-called Managing Committee constituted in the General Body Meeting held on 30.4.2000.

(3.) Donyie Polo Mission is a society registered under the Societies Registration Act, 1860. It was registered on 19.6.1979 as seen from the certificate granted by the Registrar of Socieities, Arunachal Pradesh, Itanagar. That certificate is available in the memorandum of Association and Rules and Regulation of Donyie Polo Mission. That certificate is quoted below :