SOROKHAIBAM MADHU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE petitioner claiming to be the public spirited social worker has approached this court for invocation of our extraordinary jurisdiction conferred under Article 226/227 of the Constitution of India and seeks to challenge one Office Order 24 . 4.2013 (Annexure -A/1) issued by the Commissioner (Revenue) Government of Manipur. The order sought to be impugned in this writ petition reads as under:

(2.) MERE perusal of the aforequoted impugned order would go to show that the commissioner (Revenue) has directed undertaking of the computerization work of land records of all the lands situated in four valley districts of the State pursuant to the decision taken by the cabinet in this behalf. Necessary directions are accordingly given to all concern sections of the land records department in these four districts to ensure its compliance so that the work of computerization is accomplished.

(3.) HOWEVER , before parting with the case we consider it apposite to observe by way of caution that while undertaking the computerization work, the authorities concern, would keep in consideration the provision of The Manipur Land Revenue And Land Reforms Act 1960 (for short hereinafter called The Act) and would see that none of its provisions are in any way violated or breached. A care would be taken that no person is put to any inconvenience while the work of computerization is being undertaken and the record of each land is made available to authorities specified in the Act as and when required. Indeed, this was the only apprehension expressed by the learned counsel for the writ petitioner in this writ petition and in our opinion, the so -called apprehension expressed by the learned counsel is duly taken care of by our observations made above.