TOJUM LOLLEN Vs. DAGMO KARBI

JUDGEMENT

(1.) Heard Ms. T. Jini, learned counsel for the petitioner and Mr. K. Lollen, learned counsel appearing for the respondents No. 1 and 2.

(2.) The petitioner has filed an application under Sec. 115 read with Sec. 151 of the CPC praying for quashing of the impugned Porwanas dtd. 7/2/2023 and 9/2/2023 and the subsequent impugned Keba decision, dtd. 16/2/2023, passed by the Keba under the chairmanship of Head Gaon Burah (hereinafter referred to as HGB), Kombo Tarsu.

(3.) The factual matrix leading to filing of this revision petition is that the petitioner belongs to Kombo Pomte village. Kombo is a village situated at West Siang District. The village is divided into four sub-villages known as Kombo Pomte, Kombo Tarsu, Kombo Papak and Raglam. Though the village is divided into four sub-divisions, there is a community land, wherein the villagers of all the sub-villages have their respective agricultural fields and as such, the agricultural area does not fall under the jurisdiction of any sub-divisions but is under Kombo as a whole. All the four sub-villages have their own respective HGB and Gaon Burahs (GB) to look after their village administrative works and Keba proceedings.