THOUNAOJAM DOMENDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Juno Rahman, learned counsel appearing for the petitioners and Mr. RK. Umakanta, learned G.A. appearing for the respondents.

(2.) Petitioners claim to be owners and possessor of some shop plots situated at Thoubal Bazar near the Thoubal River Bank and their names are recorded in the Dag Chithas as possessor [at Annexure - A/1 (Colly)]. The petitioners have been possessing the said shop plots since the establishment of Thoubal Bazar for more than 30 years and there is no disputes in regard to their possession. The petitioners have been doing small business for survival by constructing kutcha structure. The petitioners are pursuing for allotment of the land occupied by them since considerable length of time for having respective pattas and the same is still pending. The petitioners had already submitted representation dated 15.09.2012 to the Hon'ble Minister (Revenue) and to the Commissioner (Revenue) [at Annexure - A/2 (Colly)] requesting for allotment of land in the names of the petitioners and representations dated 22.09.2012 [at Annexure - A/3 (Colly)] for issuance of No Objection Certificate for the purpose. However, the respondents failed to consider and dispose of the said representations thereby halting the allotment process without any conceivable reason and justification. Hence, the present writ petition has been filed.

(3.) When the matter is taken up, Mr. RK. Umakanta, learned G.A. states that the representations are not very clear. Steps have not been taken upon the respondents No. 4 and 5. In this view of the matter, he objected the relief sought for in the petition and states that petitioner may make a fresh representation to the competent authority, which will be duly considered on its own merits.