WANGKHEI DOLAITHABA CHINGU KHUBAM Vs. AHANTHEM SUNITA DEVI

JUDGEMENT

(1.) Heard Mr. P. Tomcha, learned counsel for the applicant and Mr. A. Golly, learned counsel for the respondent/writ petitioner.

(2.) The instant application has been filed by the applicant society to implead them as party respondent in the writ petition.

(3.) The learned counsel for the applicant society submitted that the applicant is a society registered under the Manipur Societies Registration Act, 1989 and that the Government of Manipur declared the site of Wangkhei Dolai Thaba Chingu Khubam measuring an extent of 1031 square meter as protected historical monument in public interest under Sec. 4(3) of the Manipur Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1976. While so, the writ petitioner is trying to usurp the land of Wangkhei Dolai Thaba Chingu Khubam.