NG. IBOCHOU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. A. Bimol, learned senior counsel appears for the petitioner, Mr. M.Rarry, learned Addl. A.G., Manipur appears for the State and Mr. HS. Paonam, learned senior counsel appears for the private respondent.

(2.) The genesis of the litigation between the mother/writ petitioner and the daughter who is a private respondent is in respect of ownership of shop where they are engaged in the business of selling fish. The mother claims that she is the proper allottee by the competent authority and the daughter is seeking to correct the allotment in her name stating that a mistake has been committed whereas she is the one entitled to the allotment.

(3.) The cause of action seeking that the daughter's name should be replaced in place of the mother's name is the application dated 19.01.1998 as evident from the letter of the Under Secretary (Revenue) to the Government of Manipur addressed to the Deputy Commissioner, Imphal West and Director, Settlement and Land Records dated 19.05.1998 (Annexure - A/13 which reads as follows :