NEHMINLEN HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.R. Sharma, learned counsel appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the respondents.

(2.) According to the petitioner, certain lands owned by him have been acquired by the Government for purpose of construction of railway line from Tupul to Imphal. From the letter dated 16/2/1015, it is seen that after the survey on digital method having been carried out, the lands belonging to the petitioner which are likely to be affected, are shown to be 32.159 acres. But in the letter dated 28/7/2015, it is reflected that the petitioner has been given compensation of Rs. 42,87,392.5/- in respect of an area of 3.937 acres. The grievance of the petitioner is that although 32 acres of land having been identified by the authority for payment of compensation to him, it is evident from the letter dated 28/7/2015 that an amount of Rs. 1,40,08,460/- has been earmarked for being given to Shri Ngamthang Haokip by showing him to be the owner of the said 32.159 acres. While survey on digital method was being carried out, his land was found only to be 3.937 acres. The conjoint reading of these 2 (two) letters - one, dated 16/2/2015 and two, dated 28/7/2015 makes it clear that there some error apparent on the face of the record.

(3.) Being aggrieved by the error apparent on the face of the record, the petitioner submitted a representation dated 29/12/2017 which was received on 2/1/2018 by the Deputy Commissioner, Senapati and the same is still pending for consideration.