JUDGEMENT
H.S.THANGKHIEW,J. -
(1.)This is an application under Rule 6 of the Meghalaya High Court (Jurisdiction over the District Council Courts) Rules, 2014 which has been preferred against the interim order dated 03.12.2020 passed by the Court of the Judge, District Council Court in Misc. Civil Appeal No. 3 of 2020.
(2.)The petitioner's grievance is with the last part of the interim order whereby the learned lower Appellate Court had directed the parties not to do anything within the suit property and also the direction contained therein for copy of the order to be forwarded for information and necessary action to the Jhalupara police outpost. Learned counsel submits that the police on the basis of this order are trying to eject the tenant of the petitioner from the suit premises.
(3.)Mr. S. Sen, learned counsel who has entered appearance on behalf of the respondent has raised questions on the maintainability of the instant revision application, by placing reliance on the order passed in CRP No. 19 of 2019 (Acting Syiem of Mylliem v. Bidington Kharir) and the recent judgment of this Court passed in CRP No. 15 of 2015, CRP No. 16 of 2015 and CRP No. 17 of 2015 wherein it has been held that the scope of exercise of powers under Rule 6 by this Court, should be in conformity with Section 115 of the CPC.
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