LAISHRAM IBOMCHA Vs. R.K. SURENDRO SINGH

JUDGEMENT

(1.) Present Mr. A. Golly, learned counsel for the petitioners and Mr. RK Birla, learned counsel for the respondent.

(2.) Mr. A. Golly, learned counsel for the petitioners submits that the petitioner herein approached the Court of Ld. Survey and Settlement Officer No.1, Manipur by way of an appeal being Appeal Case No.9 of 2021 for interalia praying for cancellation of the respondents' names and to maintain the name of the original owner in connection with a piece of land under Patta No.315 (New) covered by C.S. Dag No.7167 measuring an area of .0082 hectare situated at Village No.95, Moreh, Tengnoupal District, Manipur and another piece of land under Patta No.314 (New) covered by CS Dag No.7166 measuring an area of .0082 hectare situated at Moreh, Tengnoupal District, Manipur. The Court of Survey and Settlement Officer No.1 issued a notice dtd. 8/10/2021 to the respondent herein. Being aggrieved by the notice dtd. 8/10/2021, the respondent herein, filed Revenue Revision Case No.45 of 2014 under Sec. 95 of the Manipur Land Revenue and Land Records Act, 1960.

(3.) Relying upon the judgment passed by the Hon'ble Division Bench of Gauhati High Court, Agartala Bench in (1989) 1 GLR 346, the Ld. Tribunal said that the preliminary issue becomes infructuous and redundant.