SUDHA RANI SAHA Vs. NIEHU SANGTAM

JUDGEMENT

(1.) I have heard Mr. B.N. Sarmah, learned counsel for the Revisinist, Mr.M. Angani for the respondent 3 and Mr.E. Y.Renthango for respcotident 1 and 2.

(2.) In this revision petition, the revisionist has assailed the impugned order dated 24.6.98 restraining the revisionist from doing any developmental works in the premises of Sri Sri Shankar Parvati Kali Mandir at Purana Bazar. Admittedly, this order has been passed on the Administration side.

(3.) It is contended by Mr. B.N. Sarmah that, in a civil suit namely: Civil suit No. 6 of 1997 the Title of Sri Sri Shankar Parvati Kali Mandir has been declared in favour of the revisonist by the learned Asstt. to Deputy Commissioner by its Judgment and decree dated 15.10.97. It is am admitted fact that against the Judgment and decree dated 15.10.97, no appeal or revision has been preferred by any party. Therefore, the judgment and decree passed by tie learned Asstt. to Deputy Commissioner by its order dated 15.10.97 in Civil suit No.6/ 97 has attained its finality.