KHOMDRAM IBOBI SINGH Vs. KHOMDRAM INGOCHAND SINGH

JUDGEMENT

(1.) BY filing this writ petition under Article 227 of the Constitution of India, the petitioner who was Revision Petitioner before the Revenue Tribunal seeks to challenge the order dated 09.11.2004 passed by the Revenue Tribunal, Manipur (for short called "The Tribunal) in Revenue Revision Case No.39 of 2004 (Annexure -A/2).

(2.) BY the impugned order, the Tribunal dismissed the Revision Petition filed by the writ petitioner and affirmed the order dt. 24.12.2003 passed by the Assistant Survey and Settlement Officer, Imphal Manipur in Mutation Case No.653/AS & SO/Imphal/03 impugned in the said Revision.

(3.) THE respondents have also filed certified copy of the impugned order dt. 09.11.2004 as Annexure -C/9. Perusal of the order filed by the respondents Annexure C/9 would go to show that it records following observations of the Presiding Officer in the same aforesaid para.