HENJAKAI SINGSON Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. P.B. Paul, learned counsel for the petitioner; Mr. J. Sheqi, learned counsel for the respondent Nos. 1 and 2; Mr. K. Angami, learned counsel for the proforma respondent No. 1; and Mr. Y.P. Gupta, learned Central Government Counsel for the proforma respondent No. 2.

(2.) In this petition, under Sec. 115 of the C.P.C. read with Article 227 of the Constitution of India, the petitioner namely, Shri Henjakai Singson, has challenged the impugned order dtd. 23/6/2023, passed by the learned Principal District and Sessions Judge, Dimapur, Nagaland, in First Appeal No. 01/2022.

(3.) It is to be noted here that vide impugned order dtd. 23/6/2023, the learned Principal District and Sessions Judge, Dimapur, Nagaland,has set aside the order dtd. 8/4/2022, passed by the learned Civil Judge (Senior Division), Dimapur, Nagaland, in I.A.(Crl.) No. 238/2021, whereby the learned Civil Judge (Senior Division), Dimapur, Nagaland, has passed temporay injunction, restraining the proforma respondent No. 1 from releasing/disbursing the compensation amount to the petitioner, in respect of the land covered by the conditional sale deed, vide Registration No. 27, dtd. 11/3/1986, (Annexure - 1).