SOITINKHUP VAIPHEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Calling into question the order dtd. 24/4/2017 passed by the first respondent in connection with the dispute of customary and hereditary Chief of Thingkeu Hill Village, the present writ petition has been filed.

(2.) Succinctly put, the facts of the case are as under:

(3.) It is stated that after the demise of the petitioner's grandfather, his eldest son Soikholian Vaiphei inherited the Chiefship of the village from his father. After his father passed away, the Deputy Commissioner, Churachandpur District, vide order dtd. 4/5/1990 transferred the Chiefship of Thingkeu Village to the petitioner, being the eldest son, and he was discharging his responsibilities as such without any blemish. While the petitioner was functioning as the Chief of the Village, as he was indisposed, he submitted an authorization letter to the Deputy Commissioner seeking to appoint his younger brother, Kaitinmang Vaiphei the fifth respondent herein as Chief In-Charge of Thingkeu Village. The Deputy Commissioner, vide letter dtd. 15/1/2011, allowed the request of the petitioner.