MD. FIROZ KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Azmal Hussain, learned counsel appearing for the petitioner; Shri R.K. Kenanda Singh, learned counsel appearing for the private respondents and Shri Niranjan Sanasam, learned Government Advocate.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to demarcate the land in question between the occupied and unoccupied without any further delay and also to dispose of the representation dated 15.07.2019 submitted by the petitioner.

(3.) The petitioner is the Secretary of Lilong Chingkham Maya Development organisation which is a body registered under the provisions of the Manipur Society Registration Act, 1989.