DAVID PURUM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned letter dtd. 13/11/2020 and to uphold the order of SDM/Sadar Hills, dtd. 18/6/1971 passed in Misc. Case No.23/71.

(2.) Brief facts are as follows:

(3.) Purum Khullen village was recognized under the Manipur State Hill Peoples (Administration) Regulation, 1947 and subsequently, by the State Government and the village constituted their own Village Authorities under the Manipur (Village Authorities in Hill Areas) Act, 1956. Purum Khullen village has its own distinct and independent boundaries as the title is perfected and it has two colonies, namely Happy Valley towards the north, P. Gelyang towards the south and Purum Khullen in the middle and the aforesaid two colonies were form within the land of Purum Khullen village since 1969.The Court of SDM/Sadar Hills, by an order dtd. 18/6/1971 in Misc. Case No.23/71, recognized the settlement land area of Purum Khullen demarcated and issued a Map in recognition of the said land.