TSUMONGO OVUNG Vs. WOKHA TOWN BAPTIST CHURCH

JUDGEMENT

(1.) Heard Mr. C. T. Jamir, learned Senior counsel assisted by Mr. I. Imchen, learned counsel for the petitioners. I have also heard Mr. A. Zhimomi, learned counsel assisted by Ms. Lhousino, learned counsel appearing on behalf of the respondents.

(2.) These batches of civil revision petitions, arising from the same common order, are taken up together for disposal.

(3.) By filing these applications under Article 227 of the Constitution of India the petitioners in the above batches of petitions have assailed the common order dtd. 6/6/2024 passed by the learned District Judge, Wokha, Nagaland in Civil Misc Case No. 03/2024, Civil Misc Case No. 04/2024 and Civil Misc Case No. 05/2024 arising out of Civil Suit No. 01/2023. By the said common order the learned District Judge, Wokha has dismissed the Civil Misc Case No. 03/2024, Civil Misc Case No. 04/2024 and Civil Misc Case No. 05/2024 filed by the applicants/petitioners herein under Order I Rule 10 of the Code of Civil Procedure for deletion of their name as defendants in the Civil Suit No. 01/2023 filed by the plaintiffs/respondents herein for declaration of right, title and interest to immovable properties, delivery of possession, perpetual injunction and other consequential reliefs.