P. JOHNSON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking a writ of certiorari calling for the records in Complaint Case No.4 of 2018 on the file of the third respondent and quash the Complaint Case as well as summons dtd. 20/10/2018 issued by the third respondent.

(2.) Heard Mr. Julius Riamei, learned counsel for the petitioners and Mr. H. Samarjit, learned Government Advocate appearing for the respondents 1 and 2. This Court also heard the submissions of Mr. Gautam, learned junior counsel to Mr. I. Lalitkumar, learned senior counsel, for the fourth respondent.

(3.) The case of the petitioners is that for the purpose of widening of National Highway No.102 (Imphal to Moreh), lands belonging to many villagers of Lamkang Khunou village, Chandel District were acquired by way of direct purchase. For the said purpose, the second petitioner, being the Chief of Lamkang Khunou village, along with others appointed the first petitioner as the General Power of Attorney to facilitate survey, demarcation, assessment etc. of the lands and other properties of the village with specified terms and conditions. The owners of the lands have also executed a General Power of Attorney in favour of the second petitioner and others with specific terms and conditions.