IMO LOLLEN Vs. HORJUM LOLLEN

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioners. And also heard Mr. T. Pertin, learned counsel for the respondents.

(2.) In this petition, filed under Sec. 50 of the Assam Frontier (Administration of Justice) Regulation, 1945 (here-in-after referred as 'the AFR, 1945'), read with Sec. 115 of the Code of Civil Procedure, four petitioners, namely Shri Imo Lollen and three others prayed for setting aside and quashing the judgment and order, dtd. 31/7/2017, passed by the learned Dy. Commissioner, Aalo, West Siang District, in connection with the Case No. WS/JK/TS-280/2017.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under: