KANGJAM BIDUR SINGH. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Counsel appearing for the petitioner in WP(C) No. 249 of 2020 while Shri N. Zequeson, learned counsel appearing for the petitioner in WP(C) No. 232 of 2020 and Shri Lenin Hijam, learned Addl. AG for the State respondents in both the cases.

(2.) The subject matter in issue relates to the land situated at Malom.

(3.) Shri N. Jotendro, learned Senior Counsel for the petitioner has submitted that it is a khas land/Government land where he had erected kutcha structure and he has been occupying it for the last some years to which Shri N. Zequeson, learned counsel submits that the said land belongs to the petitioner in WP(C) No. 232 of 2020 and therefore, the order passed by this Court in WP(C) No. 1073 of 2019 is required to be modified. It has further been submitted by Shri N. Zequeson that in the earlier suit also, the learned Civil Judge, Senior Division has refused to interfere with the suit.