MRS. ROHINI GOLMEI Vs. STATE OF MANIPUR, REPRESENTED BY THE COMMISSIONER/SECRETARY (REVENUE), GOVT. OF MANIPUR AND ORS.

JUDGEMENT

(1.) THESE 4(four) writ applications have been filed in relation to allotment of lands in favour of the petitioners, cancellation of such allotment by order dated 23.8.2011 and initiation and continuance of the Land Acquisition Proceeding without consideration of the objections filed under Section 5A of the Land Acquisition Act, 1894. Writ Petition (C) No. 610 of 2012 and W.P(C) No. 671 of 2012 have been filed challenging the order of cancellation and allotment and Writ Petition (C) No. 340 of 2012 and W.P(C) No. 105 of 2013 have been filed challenging initiation and continuance of land acquisition proceeding without consideration of the objection filed by the petitioner under Section 5A of the Land Acquisition Act, 1894. Since all the four writ petitions are interconnected, they were taken up for hearing together and are disposed of in this common judgment. The two sets of writ applications are dealt with separately in this common judgment.

(2.) THE brief facts leading to filing the above two writ petitions are as follows:

(3.) WHEN the matter came to the notice of the Government, the Vigilance Department (Directorate of Vigilance and Anti Corruption) Manipur was directed to conduct an enquiry. A detailed enquiry was conducted and report was submitted to the Government by the Directorate of Vigilance. In course of enquiry, Vigilance Department found the allotment to be null and void and without any authority as well as without any approval of the Government and accordingly recommended for declaring such allotment in favour of the 35 applicants as null and void.