MOIRANTHEM GOPEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, Ld. Senior Advocate appearing for the petitioner and Shri S. Rupachandra, Ld. Additional Advocate General for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the notice dated 24.4.2019 in respect of agricultural land of the petitioner under Patta No. 188 (Ang) (Old), 338/506 (New) covered under CS Dag No. 55/375,2 measuring an area of 0.5271 acres.

(3.) According to the petitioner, he is the absolute owner in possession of the said land and without assigning any reason and without any authority, the SDC, Heirok issued the impugned summon dated 24.4.2019. Being aggrieved by the said summon notice, the petitioner approached the Deputy Commissioner, Thoubal by way of an application dated 26.4.2019 which is pending for disposal by the Deputy Commissioner.