KHWAIRAKPAM LOYALAKPA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned senior counsel assisted by Mr. K. Roshan, learned counsel on behalf of the petitioner.

(2.) The petitioner challenged the impugned eviction order dtd. 12/1/2026 issued by the Sub-Divisional Officer, Lamsang, Imphal whereby the petitioner and two other persons are directed to be evicted from the encroached area of 8 feet on West and 15 feet on East which are located on the northern side of the SDC Sekmai Office building, 8 feet which are located on the eastern side of the SDC Sekmai Office building and whole of the structure (shop).

(3.) It is submitted that as per the jamabandi of the land, the petitioner is the owner of the homestead land under patta No. 1242 under Dag No. 3143, measuring .068 acre situated at village No. 30-Sekmai, Sub-Division-Lamsang, Imphal West District, Manipur. However, in the computerized jamabandi issued in the year 2022, the area of the petitioner's homestead land has been reduced to .04 acre. It is submitted that the reduction has not been done as per the provisions of MLR and LR Act, 1960 and Rules, 1961.