MV. ABDUL NASIR Vs. PITRU BEGUM

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel assisted by Ms. Babina, learned counsel for the petitioner, Mr. FA Khalid, learned counsel assisted by Ms. Unisha Rashnee, learned counsel on behalf of the respondent No.1 and Mr. Liaquat Ali, learned counsel for the respondent No.2.

(2.) This Civil Revision petition has been filed seeking the prayers as follows:

(3.) Facts and circumstances narrated in the case are that the petitioners' paternal great grandmother namely Mst. Shamshu Nesha was allotted a piece of homestead land at Mana Ingkhol, Minuthong, Hapta Makha Leikai, Imphal East by the State Government vide allotment Order No. DC(C)/8/717/Rev./79(P) dtd. 27/6/1979 which has been referred hereto as the Original Land. The Petitioner's above named great grandmother had 2(two) sons, the first one was called Md. Basir Ali and the second one was called Md. Manao. The elder son, Md. Basir Ali predeceased her mother but left behind a daughter and a son namely Md. Ranjan who is the father of the present Petitioners. The second son of Mst. Shamshu Nesha, i.e, Md. Manao died as a bachelor living no heir. Since the petitioners' grandfather predeceased his own mother while his younger brother died as a bachelor, the only male heir of Mst. Shamshu Nesha was her only grandson, i.e, Md. Ranjan, the father of the present petitioners. Accordingly, the petitioners' great grandmother Mst. Shamshu Nesha gifted the Original Land to her only grandson, i.e, the Petitioners' father namely (L) Md. Ranjan. The Original Land gifted to the Petitioner's father is referred to as the Parent Land.