NEYANG YEBU Vs. ALO YEBU PANGKAM

JUDGEMENT

(1.) In this Civil Revision Petition, under sec. 50 of the Assam Frontier (Administration of Justice) Regulation 1945, (AFR-1945), the petitioner- Shri Tumsen Basar has put to challenge the order, dtd. 21/3/2018, passed by the learned Addl. Commissioner, Yingkiong, Upper Siang Distric, in Keba Appeal No. 01/2015.

(2.) It is to be noted here that vide impugned order, dtd. 21/3/2018, the learned Addl. Commissioner, Yingkiong had affirm the Keba decision, dtd. 17/6/2014 and 1/5/2015, by which the Keba had decided that 'Tako' paddy field shall be in the permanent possession of Shri Alo Pangkam, the respondent herein.

(3.) The factual background, being projected by the learned counsel for the parties, which leads to filing of the present petition, is briefly stated as under: