SHRI L.ROCHUNG Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B.R.Sharma, learned counsel for the petitioner as well as Mr. N.Ibotombi, learned Addl.Advocate General, Manipur assisted by Mr. A.Rommel, learned Government Advocate for the State respondent Nos. 1 and 2. Also heard Mr. A.Modhuchandra, learned counsel for the respondent No.3.

(2.) The dispute in this petition centres round the claim of Chiefship of the village of Kangreng, Churachandpur District.

(3.) The case of the petitioner is that, originally one Mr. Phakpu was the Chief of Kangreng Village who died in the year 1946. The petitioner states that on the death of Mr. Phakpu, his second son namely, Mr. Hleia succeeded as the Chief of Kangreng Village and on the death of the said Mr. Hleia on 20-2-2004, the present petitioner who is the son of the said Mr. Hleia became the Chief of the said village as his successor. Accordingly, on an application filed by the petitioner and after necessary enquiry, the Deputy Commissioner, Churachandpur passed the order on 29.10.2004 allowing transfer of the Chiefship of Kangreng Village from late Hleia to the petitioner. Accordingly, the petitioner has become the Chief of Kangreng village.