POUBI R. NAGA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Julius Riamei, learned Advocate appearing for the petitioner in W.P. (C) No. 454 of 2018 ; Shri A. Jagjit, learned Advocate appearing for the petitioner in W.P. (C) No. 289 of 2019; Shri Th. Modhu, learned counsel appearing for the private respondent and Shri Th. Vashum, learned Government Advocate appearing for the State respondents.

(2.) The orders dated 19-02-2009 and 18-05-2015 issued by the respondent No. 3 are under challenge in these two writ petitions. These two orders have been issued by the Sub-Divisional Officer, Saitu- Gamphazol (now, Kangpokpi District). On perusal of the said two orders, it is seen that the Sub-Divisional Officer, Saitu-Gamphazol appears to have conducted a spot enquiry; that the land in respect of Natok Kabui Village has been demarcated in favour of the Natok Kabui Village and that the shifting/ re-establishment of the erstwhile Natok Kabui Village has been allowed but it has been stated therein that the recognition of the hill village is a subject matter of the State Government.

(3.) The learned counsels appearing for the petitioners submit that the State Government is yet to take a decision on the said two orders issued by the Sub-Divisional Officer and accordingly, they submit that the instant writ petitions can be disposed of with the direction that the State Government and in particular, the respondent No. 1 shall take a decision on the said two orders in relation to the establishment of the Village by the private respondent.