IMRAN KUNDAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking a writ of mandamus directing the respondents not to disturb the peaceful possession of the petitioners and not to evict them from their respective patta lands without due process of law.

(2.) When the matter is taken up for hearing none appeared on behalf of the petitioners. Since the petition is of the year 2018, this Court heard the submissions of Mr.P.Tamphamani, learned junior counsel to Mr.N.Kumarjit, learned Advocate-General for the respondents.

(3.) The case of the petitioners, as could be seen from the averments set out in the writ petition, is that they are the recorded land owners and the Government has proposed to acquire their lands by direct purchase mode for construction of MLA quarters and State Guest Houses. According to the petitioners, no process has been taken up for land acquisition. However, on 26/3/2018, the officials of the State Government came to the land of the petitioners and dismantled the house constructed by one Md. Abdul Bark without following the due process of law. The said acts of the respondent State is arbitrary, discriminatory.