TH. CHANGKHONLUNG JOHN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. D. Julius Riamei, learned counsel appearing for the petitioners, Mr. A. Vashum, learned Government Advocate appearing for the respondents No. 1 and 2 and Mr. Th. Henba, learned counsel appearing for the respondent No. 3.

(2.) The present writ petitions had been filed challenging the legality and validity of the order dtd. 25/1/2008 issued by the Principal Secretary (Hills), Government of Manipur recognising New Kungpi Village as a full fledged hill house tax paying village as well as the land ownership certificate dtd. 30/1/2017 issued by the Deputy Commissioner, Chura-chandpur coupled with a prayer for quashing and setting aside the impugned orders and the impugned certificate.

(3.) According to the petitioner, it has been brought to their knowledge that the Principal Secretary (Hills), Government of Manipur issued an order dtd. 25/1/2008 according approval to the recognition of New Kungpi Village as a full fledged hills house tax paying village and that the Deputy Commissioner, Churachandpur issued a land ownership certificate dtd. 30/1/2017 to the effect that the respondent No. 3 is the Chief of the said New Kungpi Village. The boundaries of the New Kungpi Village as discribed in the said order dtd. 25/1/2008 and the certificate dtd. 30/1/2017 are as under:-