MALSAWMDAWNGLIANI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. N. Sailo, learned senior counsel appearing for the appellants as well as Mr. Aldrin Lallawmzuala, Addl. Advocate General appearing for the respondent Nos. 1 to 6 and Mr. C. Lalramzauva, learned senior counsel appearing for the respondent Nos. 7 & 8.

(2.) The present appeal has been filed against the Judgment and Order dated 17.07.2007 passed by the Court of the Assistant to the Deputy Commissioner, Aizawl in Title Suit No. 6/2002.

(3.) At the outset, Mr. N. Sailo, senior counsel appearing for the appellants submits that the Mizoram Civil Courts (Amendment) Act, 2005 having coming into force on 26.04.2006, wherein the Rules for the Regulation of Procedure of Officers appointed to Administrator Justice in the Lushai Hills, 1937 (Popularly known as the Administration of Justice Rules, 1937) was repealed vide Section 31 of the Mizoram Civil Courts Act (Amendment) Act, 2005, the impugned Judgment and Order having been passed without jurisdiction is void.