LAISHRAM SUSHILCHANDRA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Umakanta, learned senior counsel assisted by Mr. E. Lalleiba, learned counsel for the petitioners and Mr. H. Debendra, learned Dy. A.G. assisted by Mr. A. Bheigya, learned Jr. G.A. for the State respondent.

(2.) The petitioners are the pattadars of lands along Masjid Road area of Paona Bazar, Imphal West and along with writ petition, they have enclosed Jamabandi and other land records to show that they are the owners in possession of this property.

(3.) Vide various notices all dtd. 27/8/2025, the Sub- Divisional Officer, Lamphel, Imphal West directed the land owners for removing encroachment upon the Government various Dag numbers mentioned in the notice. After this, petitioners have submitted their objection to the show cause notice by Annexure A/6 series and some of the petitioners filed appeal before the Secretary, Land Resources, Government of Manipur against the show cause notice dtd. 27/8/2025.