STATE OF MEGHALAYA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF MEGHALAYA FOREST DEPARTMENT, SHILLONG AND ANOTHER Vs. (SMT.) SERE MARAK AND ANOTHER

JUDGEMENT

(1.) Heard Mr. A. Sarma, learned Advocate General, Meghalaya assisted by Mr. H.S. Thangkhiew for the review petitioners, Mr. S.P. Mahanta. learned Counsel for the respondent No. I and Mr. S. Sen. learned Counsel for the respondent No. 2.

(2.) In this review petition, the review petitioner, the State of Meghalaya has sought for review of the judgment and order dated 20.3.2001 passed by the learned Division Bench of this Court in Writ Appeal No. 439/97 (No. 28 (SH) of 1999).

(3.) The facts giving rise to the said judgment and order dated 20.3.2001 of the Division Bench is that the writ petition being Civil Rule No. 104 (SH)/96 was filed before this Court by the writ petitioners (respondents herein). The learned Single Judge after examining the claims and counter-claims of the parties had passed an interim order dated 30.5.1997 as follows: