TARH POWAK Vs. TARH TATUP

JUDGEMENT

(1.) learned counsel for the petitioner. Also heard Mr. R. L. Thungon, appearing on behalf of the sole respondent.

(2.) The petitioner by filing this Civil Revision Petition, has challenged the letter, dated 25.5.2018, written to the petitioner by the Deputy Commissioner, Kraa Daadi District, whereby, amongst others, it had been informed that the earlier order, dated 20.4.2015, and subsequent Mel judgment passed, stands.

(3.) The impugned order, dated 25.05.2018, is quoted hereinbelow, for ready reference: