KOIJAM GOURANGAGOPAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tomba, learned counsel appearing for the petitioner.

(2.) The case of the petitioner is that he purchased two pieces of homestead land from the owner and after the same having been purchased by him, his name was recorded in the revenue records and two land certificates dated 27.3.2017 and 2.3.2019 were issued by the Sub-Deputy Collector, Lilong Chajing and Imphal West North Sekmai respectively in respect thereof.

(3.) The grievance of the petitioner is that when he applied for a certificate/computerised copy of the Jamabandi, it was found that his name was not recorded as the owner and lands continued to be shown as Khash Land of the Government. Being aggrieved by the inaction on the part of the respondents, he got a legal notice dated 24.4.2019 issued to the respondents but to no effect and accordingly, the instant writ petition has been filed before this Court under Article 226 of the Constitution of India.