MEINAM MEMCHOUBI DEVI Vs. LANTHAM GOPAL SINGH

JUDGEMENT

(1.) Heard Shri M. Rarry, the learned counsel appearing for the petitioners and Shri A. Golly, the learned counsel appearing for the respondent.

(2.) The instant Civil Revision Petition has been filed by the petitioners against the order dated 16.02.2017 passed by the learned District Judge, Imphal West in Judl. Misc. Case No. 70/ 2016 [Ref:-O.S(LA) No.17/ 2014/10/ 2015].

(3.) The facts and circumstances as narrated in the present civil revision petition, are that the petitioners are the recorded owners and possessors of a piece of land measuring an area of 0.0323 hectare under Patta No. 42/558, 823 (Old), 937 (New) covered by C.S. Dag No.4014 in Village No.42-Keishamthong, Imphal West. A special Notice dated 25.06.2012 came to be issued by the Collector, Land Acquisition to the petitioners in respect of the land acquisition proceedings for widening of NH-150 from Keishampat to Malom Bazar. The lands of the petitioners being situated adjacent to the east of the NH-153 were affected and an award for compensation was pronounced on 14.10.2013 wherein the names of the petitioners were shown at Sl. No. 68 as affected land holders.