KEGA LOYA Vs. MONYA LOYA

JUDGEMENT

(1.) AT the request of the learned Counsel on both sides this revision petition is taken up for hearing. The learned Counsel for the parties also state at the Bar that the matter can be disposed of without records of the Courts below.

(2.) IN this revision petition, the Petitioner has challenged the order dated 3.9.87 passed by the learned Deputy Commissioner West Siang District in Civil Appeal No. 6 of 1987. The impugned order runs:

(3.) IN the course of the hearing of the petition, Mr. Roy, the learned Counsel for the Petitioner, has prayed that the interim order passed by this Court on 27.10.87 staying the operation of the impugned order of the learned Deputy Commissioner may be continued. Mr. Agarwal, the learned Counsel for the Respondent, has submitted that he has no objection if status quo as of today is maintained as regards the possession of the disputed land till the disposal of the appeal by the learned Deputy Commissioner.