LOUREMBAM JUGINDRO SINGH Vs. HUIRONGBAM PAKPA SINGH

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE subject matter of challenge is the order dated 9.10.2013 passed by the Revenue Tribunal, Manipur in Rev. Misc. Case No.85 of 2013 condoning the delay in filing the revision.

(3.) THE revision has been filed before the Revenue Tribunal u/s 98 of the Manipur Land Revenue and Land Reform Act, 1960 (hereinafter refers to as the MLR & LR Act) challenging the legality and propriety of the order dated 17.5.2008 passed by the Dy.Commissioner, Imphal East in Rev. Misc. Case No.8 of 2007.