ANDY MANGSATABAM Vs. THANGJAM SHYAMKISHORE SINGH

JUDGEMENT

(1.) Heard Shri M. Rarry, the learned counsel appearing for the petitioner. None is present for the respondents.

(2.) Being aggrieved by the impugned order dated 22.02.2016 passed by the Learned Civil Judge, Senior Division, Imphal West in Judl. Misc. Case No. 254 of 2015, the petitioner has filed the instant Civil Revision Petition challenging its legality and correctness.

(3.) In the plaint filed by the petitioner, it is averred that the petitioner had acquired the suit land measuring 0.24 acre by way of a registered Sale-Deed executed on 12.6.2013 and consequent upon the registration of the Sale-Deed, a mutation order was passed by the concerned Revenue Officials whereby the name of the petitioner was recorded as the Pattadar and a Jamabandi was issued in his favour. The relevant para 5(a), 6 and 7 are reproduced herein-below: