NAMEIRAKPAM INAOTOMBI SINGH Vs. LOUREMBAM BASANTA SINGH

JUDGEMENT

(1.) Challenge in this revision filed under Article 227 of the Constitution is to the judgment and order dtd. 3/3/2020 passed by the Revenue Tribunal, Manipur, in Revenue Revision Case No. 50 of 2019.

(2.) The case of the petitioner is that his father purchased a piece of land in Patta No. 130 (old), 110(new) of Heirangoithong Maibam Leikai in Village No. 62 - Maibam Leikai, Imphal West under registered sale deed dtd. 29/7/1970 from one Laishram Malika. At the behest of the petitioner, Demarcation Case No. 2/SDC/IW(C)2012 was taken up by the revenue authorities. The spot verification/demarcation of the land was conducted by the field staff of the Sub-Deputy Collector, Imphal West (Central), on 3/1/2016 and objections were called for in that regard under Memorandum dtd. 10/2/2016. After considering the objections received from the respondents herein, the Sub-Deputy Collector decided to ascertain the total area in the original old record under Patta No. 110(old), 145(new) covered by C.S. Dag No. 6 of Revenue Village No. 62 - Maibam Leikai.

(3.) Ultimately, the Sub-Deputy Collector, Imphal West (Central), disposed of Dem.Case No. 2/SDC/IW(C)2012 by order dtd. 21/3/2016. By the said order, he noted that the spot verification/demarcation of the land was conducted by the field staff on 3/1/2016 and, thereafter, objections were received from the respondents in that regard. He then referred to his earlier order requiring the total area to be determined and stated that one Jiten Sharma, C/Mandol of his office, had carried out the said order on 17/3/2016 and final/necessary pegs were given to all the concerned parties after demarcating the land. Stating so, he disposed of the case.