RK SONARJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Surendrajit, learned counsel appearing for the petitioner.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus to direct the respondents to make payment of compensation/price of land taken over by the respondents within a stipulated period and interest, if any.

(3.) The case of the petitioner is that he is the owner and recorded pattadar of the piece of land situated at Pangei. Some years ago, an MOU was signed between the petitioner and the government for acquisition of his land through direct purchase.