GOTTHIMANG RONGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri P. Tomcha, learned counsel appearing for the petitioners; Shri Julius Riamei, learned counsel appearing for the private respondent and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to set-aside the registration of the "cancellation of gift deed" registered vide registration No. 242 of 2001 dtd. 17/2/2001 of the Sub-Registrar (H.Q.), Imphal, Manipur.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner No.1 was the owner and possessor of the land known as ,,Joulang or ,,Doudong of Ramphanbutlong Hill situated within the village boundary of Kahulong Village. In the year 1987, the petitioner No.1 executed a registered gift deed being registration No. 5836 dtd. 17/10/1987 of the Sub-Registrar (HQ), Imphal in favour of the petitioner Nos. 2 and 3 gifting a portion of the said land, described in the schedule of the gift deed, measuring 2.5 kilometer (East to West) and 2 kilometer (North to South). After the said gift deed being executed, the petitioner Nos. 2 and 3 have been residing inside the said portion of the land.