APHU CHAKASANG Vs. KUMBHA ANGAMI

JUDGEMENT

(1.) This appeal is directed against the order dt. 22nd Mar. 1977 whereby the appellant was asked "to vacate the encroached area under Dag No. 30".

(2.) The learned counsel for the appellant submitted that the order having been in fact passed by the S. D. C. (Sub-Deputy Collector) is without jurisdiction. The appellant also impugned the said order on merits on various other grounds.

(3.) We have carefully gone through the records of the case and have given our anxious consideration to the matter. Since this appeal is being decided on the question of jurisdiction, we do not intend to examine the merits of the other contentions raised in the appeal.