LONG DORUK @ RUKBO Vs. TAKING TAMUT

JUDGEMENT

(1.) AND ORDER - Heard Mr. T. Pertin, learned counsel for the appellant and Ms. N. Danggen, learned counsel for the sole respondent.

(2.) This court also expresses the appreciation of the services rendered I by Mr. D. Panging, learned counsel, in order to arrive to an appropriate decision regarding the issues involved in this petition.

(3.) The present application is an application for revision under article 227 I of the Constitution of India read with section 50 of the Assam Frontier (Administration of Justice) Regulation, 1945.