LAWS(GAU)-2022-5-104

TARONG YAPI Vs. TAKENG TATEN

Decided On May 27, 2022
Tarong Yapi Appellant
V/S
Takeng Taten Respondents

JUDGEMENT

(1.) Heard Ms. N. Danggen, the learned counsel appearing on behalf of the Petitioner and Mr. T.T. Tara, the learned counsel appearing on behalf of the Respondents.

(2.) This is an application under Sec. 50 of the Assam Frontier (Administration of Justice) Regulation, 1945 (for short referred to as the "Regulation") read with Article 227 of the Constitution of India for quashing of the order dtd. 29/11/2016 passed by the learned Additional Deputy Commissioner, Siang District, Rumgong issued vide Memo No. RMG/JUD-20(K)/2016-17/1181.

(3.) The controversy which arises before this Court is in relation to the Power of the Deputy Commissioner under Sec. 46 of the Regulation. For the purpose of appreciating the controversy, it is relevant to take note of the facts of the case.