(1.) Heard Mr. K.N. Balgopal, learned Advocate General, Nagaland, assisted by Ms. T. Khro, learned Additional Advocate General and Ms. M. Kechi, learned Additional Advocate General for the petitioners. Also heard Mr. S. Dutta, learned Senior Counsel assisted by Mr. A. Biswas for the respondent Nos. 1 to 13; Mr. A. Das, learned counsel for the proforma respondent No. 14 and Ms. P. Chetri, learned counsel for the proforma respondent No. 15.
(2.) This revision petition, under Sec. 115 of the CPC, read with Article 227 of the Constitution of India, is preferred against the order dtd. 29/9/2023, passed by the Principal District Judge, Dimapur, in Civil Appeal No. 24/2023.
(3.) It is to be noted here that vide impugned order dtd. 29/9/2023, the learned Principal District Judge, Dimapur ('Appellate Court', for short) had dismissed the Civil Appeal No. 24/2023, preferred by the petitioners herein and hereby upheld the order, dtd. 22/11/2021, passed by the learned Civil Judge (Senior Division), Dimapur ('Trial Court', for short) in I.A. (Civil) No. 224/2020, arising out of Civil Suit No. 14/2020, wherein the learned Trial Court had granted temporary injunction in favour of the respondents/plaintiffs, in respect of the land under Dag Nos. 38 and 40 of Diphupar area and restraining the petitioner/defendant No. 3 herein, from executing the eviction order dtd. 11/12/2020.
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