HARJIT KAUR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner before this Court is the owner in possession of plot No. 19, situated at R.R.Colony, Umpling, Shillong, who had sought to transfer the same by way of a Gift Deed to her son and grandson. In this regard, it is submitted that an appropriate application under the provisions of the Meghalaya Transfer of Land (Regulation) Act, 1971, had been made before the Revenue authorities, who thereafter, had conducted a survey on 11/10/2023, wherein an increase of 263.05 sq.mts. was detected. It is further submitted that as the grant of permission was pending without any substantial progress, the petitioner had issued a legal notice to the Deputy Commissioner Revenue, and in response, the petitioner was informed that the approval of the competent authority for regularisation of the excess area of the petitioner's plot was still awaited from the Revenue Department. The petitioner, it is submitted is an aged lady of 91 years old, and as such, has been compelled to approach this Court seeking directions that the application dtd. 10/5/2022 for the said plot be expeditiously disposed of. It has also been submitted that as a considerable time has elapsed, directions may be issued for registration of the petitioner's Gift Deed, and also to regularise the excess area of 263.05 sq. mts, taking into account the deemed sanction as per the Act.

(2.) Ms. R.Colney, learned GA appearing for the respondents on these submissions, has submitted that as the limited prayer at this stage is only for disposal of the representation dtd. 22/10/2025, directions may be issued to direct the Deputy Commissioner Revenue (respondent No. 4) to dispose of the same.

(3.) On hearing the learned counsel for the parties and as seen from the affidavit annexed to the writ petition that the writ petitioner is 91 years old, it is therefore directed that the application and the representation of the petitioner be taken up and disposed of as expeditiously as possible, preferably within a period of one month from the date a copy of this order is presented before the Deputy Commissioner Revenue.