KUP SYNREM,SORDAR RNGI Vs. TRIAL SYNREM

JUDGEMENT

(1.) Heard Mr. VGK Kynta, learned counsel appearing for the petitioner/defendant.

(2.) NONE appears for the respondents, despite proper service of notice upon them, without showing any cause.

(3.) MR . VGK Kynta, learned counsel appearing for the petitioner by referring to the document annexed by plaintiff/respondent in TS No. 8 of 2010 contended that the suit land is a community land i.e. "Ri Raid Land". Under the prevailing custom as well as the law, the Ri Raid Land is a property of the people of the Raid and every member of the Raid has the right to cultivate everywhere in the vacant part of the village for a particular period, normally three years and he/she to whom the said land is allotted, incase of vacating it, it should be returned to the community.