(1.) Heard Mr. A. Jagjit, learned counsel appears for the petitioner and Mr. H. Devendra, learned counsel for respondent Nos. 1,2&3; and Mr. H. Prabirkumar, learned counsel for the respondent No.4.
(2.) The petitioner has filed the present writ petition with the following prayer:
(3.) The facts in a nutshell are as follows:- The Government of Manipur, accorded allotment of an area measuring an extent of 1.16 acres in C.S. Dag No.1199 situated at Village No.12, Pangei, Imphal East- North, in favour of the petitioner on 05.3 .1976. Subsequent to the allotment order, necessary premium amounting to Rs.514.80 was paid to the State Government on 15.3.1976 as per Clause 3 of the allotment order and also under Rule 11 of the Manipur Land Revenue and Land Reform (Allotment of Land) Rules, 1962. Pursuant to the allotment order, on 10.3.1977, a deed of allotment was executed between the petitioner and the Deputy Commissioner (Central), Manipur.