ANDY MANGSATABAM Vs. THANGJAM SHYAMKISHORE SINGH

JUDGEMENT

(1.) Heard Shri M. Rarry, learned Advocate appearing for the petitioner and no advocate is present for the respondents nor are they themselves present in the court.

(2.) The instant civil revision is preferred again the order dated 04.11.2016 passed by the learned Civil Judge, Senior Division, Imphal West in Judicial Misc. Case No. 918 of 2015.

(3.) According to the petitioner, he is the owner in possession of three homestead lands at Changangei, Imphal West which were acquired by him by executing three sale deeds dated 12.06.2013 and 19.06.2013. After the said homestead lands being acquired by him, three Jamabandis were issued by the revenue authority in his favour and accordingly, he applied for demarcation and identification of the boundary of said three homestead lands by way of an application filed before the revenue authority.