BALAKERLANG SYIEM Vs. VILLAGE DORBAR OF MAWPDANG VILLAGE

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) Heard Mr. K. Wahlang, learned counsel for the petitioners who submits that the petitioners being aggrieved with the denial of the share which has been received from the proceedings of sale of village land are compelled to approach this Court seeking intervention and that a mandamus be issued to the respondent No. 1 (Dorbar of Mawpdang Village) and others to release the share.

(3.) After hearing the submissions of the learned counsel for the petitioners and on perusal of the petition, it appears that disputed questions of fact have been raised in the pleadings with regard to the factum of distribution of the sale proceeds as well as the claims of the writ petitioners. These issues so raised cannot be determined effectively in proceedings under Article 226 of the Constitution and the petitioners will therefore necessarily have to approach a competent Civil Court.