REHOBOTH LEWIS DHAR DAUGHTER OF H G LEWIS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.L.Shangreiso, learned counsel for the petitioner as well as Mr. T.T.Diengdoh, learned Sr. counsel assisted by Mr. K.Barua on behalf of the respondent No.5.

(2.) The brief facts of the petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioner, Mr. H.L.Shangreiso submits that registration of the land in question has been done illegally, so it needs to be set aside. It is also an admitted fact that a suit is pending before the District Council Court, Khasi Hills, Shillong between the parties over the title.