YAYA BOMJEN Vs. JUMBOM KOYU

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the petitioner. Also heard Mr. R. Koyu, learned counsel for the sole respondent.

(2.) By filing this Civil Revision Petition, the petitioner has put to challenge the notice dtd. 18/9/2023 passed by the Additional Deputy Commissioner, Nari, Lower Siang District, whereby, the petitioner has been directed to remove the iron gate and any other associated structures constructed by her, within 15 (fifteen) days from the date of the notice on the ground that it obstructs the pathway at Nari village and that such obstruction of pathway is not only a nuisance but can lead to breach of peace and tranquillity in the area.

(3.) The case of the petitioner, shorn of unnecessary details, is that the land dispute had arisen between the petitioner and the respondent, which has been finally settled. The matter was settled by a Keba decision dtd. 15/6/2019.