STATE OF MEGHALAYA Vs. BISTIMORIAL NONGSIEJ D/O BELSIBON NONGSIEJ

JUDGEMENT

(1.) Heard Mr. N.D. Chullai, learned Sr. GA assisted by Mr. K.P. Bhattacharjee, learned GA for the State petitioners as well as Mr. H.S. Thangkhiew, learned Sr. counsel assisted by Mr. P. Nongbri, learned counsel for the respondent.

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

(3.) The learned Sr. GA for the State petitioner submits that the learned Court below while passing the impugned order dated 14.07.2016 in Misc. Case No. 2 of 2016 arising out of T.S. No. 1 of 2016 grossly avoided the provision of law and did not consider the requirement of notice under Section 80 of the Code of Civil Procedure as well as the limitation. Being aggrieved by the said impugned order the State petitioners approached this Court for necessary direction.