LANGPOKLAKPAM IBOTOMBI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Sh. Athoi, learned counsel for the petitioner.

(2.) The petitioner approached this Court for computerization of the land records of Revenue Village No. 11-Khundrakpam, Sagolmang Tehsil, Sawombung Sub-Division, Imphal East District, Manipur as the same is done in violation of the office memorandum dtd. 15/6/2013 issued by the Commissioner (Revenue), Government of Manipur.

(3.) Issue notice.