SIAMKUNGI Vs. B KHAWTINTHANGA

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, learned Amicus Curiae alongwith Mr. Lalchhanliana Khiangte, learned counsel for the respondent No.1.

(2.) The petitioner by way of this petition has challenged the legality and validity of the Order dated 10.4.2014 passed by the learned Additional District Judge-III, Aizawl in RFA No. 34 of 2014 arising out of Declaratory Suit No. 4 of 2014.

(3.) The petitioner's case in brief is that she is the owner of a plot of land covered by Periodic Patta No. 31 of 1979. The land is located at Bairabi. The Amicus Curiae submits that the respondent No.1 had started constructing a road on the land of the petitioner and as such, the petitioner filed Declaratory Suit No.4 of 2014 in the Court of the Civil Judge, Kolasib. The Civil Judge, Kolalsib passed Order dated 12.9.2014 in Declaratory Suit No. 4 of 2014 restraining the respondent No.1 from taking any further steps over the land in dispute.