MAIBAM ONGBI SOROJINI DEVI Vs. MAIBAM RAGHUMANI SINGH

JUDGEMENT

(1.) Heard Mr. A. Viscount, learned counsel appearing for the petitioner and Mr. Ksh. Naba, learned counsel appearing for the respondent.

(2.) The civil revision petition has been filed challenging the order dated 10th September, 2019 passed in Revenue Revision Case No. 64 of 2018, relatable to Revenue Appeal Case No. 13 of 2018 and Judl. Misc. Case No. 12 of 2018.

(3.) The brief facts of the case are as follows. The present respondent, Maibam Raghumani Singh filed Revenue Appeal Case No. 13 of 2018 against Maibam Nungshibi Singh (now deceased) represent by wife Maibam Ongbi Sorojini Devi, before the Sub-Divisional Officer, Lamphel, challenging the order dated 24.06.2002 of the AS & SO-V mutating the revenue records in the name of Maibam Nungshibi Singh in respect of homestead land patta No. 267 (old) 468 (New) Dag No. 2016 measuring 0.1240 hectare situated at Village No. 88, Lalambung Imphal West stating that it is erroneous and unlawful.