SAKA TOMOI MARING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Biswajit Meitei, learned counsel appearing for the petitioners and Mr. Neeranjan Sanasam, learned GA for the respondents.

(2.) . According to the petitioners, they are the pattadars in possession of the homestead lands for the last many years and the Jamabandis were issued in their favour for which they have been paying annual tax to the Revenue Department.

(3.) . The Deputy Commissioner, Kakching issued a notice dated 24.05.2018 informing the land holders/pattadars along the both sides of NH-2 (Indo- Myanmar Road) whose lands are partly or wholly affected in widening of the road that the State Cabinet has given its approval to the rates of acquisition of the land by direct purchase. The said notice was published in the local Daily Newspapers.