GURUMAYUM CHANDRAKUMAR SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel appearing for the petitioner and Mr. R.K. Umakanta, learned Government Advocate appearing for the respondents.

(2.) The prayer in W.P. (C) No. 648 of 2008 reads as follows:

(3.) The petitioner claims to be an allottee of a shop-site-plot measuring an area of 0.03 acre at Masjid Road, Imphal West, Manipur. This was allotted on the payment of premium amount in the year 1984 and it is stated that the S.D.C., Imphal West (C), Manipur delivered the possession of the said land on 29/1/1985 to the father of the petitioner. The petitioner also relies upon the mutation order dtd. 4/7/2006.