MEINGAMLUNG GODAIMEI Vs. GAISUILUNG GONGMEI

JUDGEMENT

(1.) I have heard Mr. P. Tomcha, learned counsel for the petitioners and Mr. S. Rupachandra, learned counsel appearing for the respondents- 1, 2, 3 and 4.

(2.) It may be mentioned here that at the time of issuing notice of motion, the question of maintainability of this petition was kept open for argument. Learned counsels for the parties have agreed to make their respective submissions today on the issue of maintainability of this petition. Therefore, before passing any order on the question of stay of the proceedings pending before the District Collector LA, Tamenglong, the issue of maintainability of the petition is taken up for hearing and disposal today.

(3.) The facts leading to filing of this petition may be summarised as follows: