RURAL DEVELOPMENT ASSOCIATION Vs. SANASAM KHOMEI SINGH

JUDGEMENT

(1.) The revision petition is filed challenging the order of the Revenue Tribunal, Thoubal dtd. 25/6/2015 passed in Revenue Revision Case No. 2 of 2015.

(2.) The respondent herein put on notice of the order of this Court dtd. 26/6/2015 and service has affected on 1/9/2015 and vakalatnama was filed on 23/9/2015 and the respondent has filed vakalatnama through the counsel but none appears for the respondent.

(3.) The revision petitioner, Rural Development Association, Thoubal a registered body initially moved the Sub-Divisional Officer, Thoubal for demarcation in Demarcation Case No. 9 of 2013. The demarcation was sought in respect of homestead land measuring an area of 0.0700 hectares, 0.0202 hectares and 0.243 hectares totaling of 0.1145 hectares covered by C.S Dag Nos. 63,64,67 and 511/750 under patta No. 45 (New) and another piece of homestead land measuring an area of 0.0080 hectares covered by C.S Dag No. 64/577 under patta No. 273/582 (New) of Revenue Village No. 23 Sabaltongba has to be recorded in the name of North Star School, Sabaltongba, Secretary Hawaibam Kumar Singh of Thoubal Sabaltongba Awang Leikai and in the name of Rural Development Association, Sabaltongba, Secretary Sanasam Biren Singh S/O Bijoy Singh of Sabaltongba and the revision petitioner society (school) registered demarcation petition stating that this society has no right, title and interest of the property land and consequently no jurisdiction to file this petition.