LAMTHIANMANG VAIPHEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Serto T. Kom, learned counsel appearing for the petitioner and Mr. Lenin Hijam, learned Advocate General, Manipur assisted by Mr. A. Bheigya Meitei, learned counsel appearing for the Respondents.

(2.) In view of the limited prayer made by the petitioner and as agreed to by both the counsel appearing for the parties, the present writ petition is disposed of at the motion stage itself.

(3.) It has been submitted by the learned counsel for the petitioner that the SDO, Thoubal issued a notice dtd. 29/9/2022 in exercise of the power conferred under Sec. 15 of the MLR and LR Act, thereby directing the petitioner to show-cause in writing on or before 4/10/2022 as to why he should not be removed/evicted from the said land. In response to the said notice, the petitioner has submitted his written objection dtd. 4/10/2022 and that the said objection is pending before the authorities for consideration and disposal.