BANO ANGAMI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Md. Saeed Ahmed, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned G.A. appearing for the respondents.

(2.) Prayers in the writ petition read as follows :

(3.) The grievance of the petitioner is that he has a homestead land measuring 3.03 acre under Patta No. 348 (Pt) (Old) corresponding to New Patta No. 181/326 covered by C.S. Dag No. 1139 of Revenue Village No. 105 - Lamdeng Khunou since 1985. The petitioner is a registered owner of the said land. 15 years back, the Electricity Department erected two huge electric poles for carrying high tension power lines and some other domestic electric poles with electric wires running criss - cross. According to the petitioner, all these have been done without consent and knowledge of the petitioner rendering the homesatead land it useless for any purpose.