UNION OF INDIA Vs. VIMEDO RUTSA

JUDGEMENT

(1.) This is an appeal filed under Section 96(1) and Order XLI, Rule 1 of CPC, 1908 against the order dated 07.06.2004, passed by the Deputy Commissioner, Kohima, Nagaland in Rev/108/73, and the related order dated 25.11.14, passed by the same Deputy Commissioner in REV/108/73/2007 (PT-I) 1367.

(2.) Heard Mr. K.A. Rongmel, learned ASGI for the appellants. Also heard Mr. C.T. Jamir, learned Sr. counsel who appeared on behalf of the respondent No.1, and Ms. V. Chishi, learned Government Advocate who appeared on behalf of the respondents No.2 to 7.

(3.) The case of the appellants as submitted by the learned ASGI is as follows: