AKOIJAM SANATOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Juno Rahman, learned Advocate appearing for the petitioner; Shri Y. Rameshchandra, learned Advocate appearing for the respondent No.3 and Smt. L. Monomala Devi, learned Government Advocate appearing for the respondent Nos.1 and 2.

(2.) The subject matter in issue relates to the allotment of shops in place of the petitioner's original shop standing over his homestead land being dismantled for expansion of the NH-39 or for that matter, the payment of compensation in place thereof. According to the petitioner, this is the fourth round of litigation in respect of the said issue.

(3.) ***