YAYA BOMJEN Vs. JUMBOM KOYU

JUDGEMENT

(1.) In this Civil Revision Petition, under sec. 50 of the Assam Frontier (Administration of Justice) Regulation 1945, (AFR1945), the petitioner- Shri Tumsen Basar has put to challenge the order, Memo No. NRL-01/2019-2020, dated on 22/3/2021, passed by the learned Addl. Commissioner, Nari, Lower Siang District, in Execution Case No. NRJ-01/2020.

(2.) It is to be noted here that vide the impugned order, dtd. 22/3/2021, the learned Addl. Commissioner, Nari had directed the EAC, Nari to conduct an enquiry by taking opinion of the villagers in regard to the decision of 15/6/19, to create new cause of action to tilt the proceeding in favour of the private respondent.

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