M THANGI Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard Mr. C. Lalramzauva, learned counsel assisted by Mr. A. R. Malhotra, learned counsel for the petitioner, Mr, P.N. Choudhury, learned Additional Senior Central Standing Counsel for the respondents No. 1, 2 and 3 and Mr. T. Vaiphei, learned Assistant Advocate General for the respondent No. 4.

(2.) The petitioner's case in brief is that she started cultivation in the land in question in 1975, obtained a Pass in 1982, then L.S.C. No. PC/LS 10/83, and ultimately in supersession thereof the L.S.C. No. PC/LS-54/89 dated 19-9-1989 (Annexure - l). The L.S.C. (Land Settlement Certificate) has been issued by the Lai Autonomous District Council under Section 4 of the Pawi (later renamed as Lai) Autonomous District Council (Land) Act, 1979. But since 1982 the petitioner No. 3 C.C., 71 RCC (Officer Commanding, 71 Road Construction Company) C/o 99 A.P.O has been in-illegal occupation of the said Land without her permission causing damage of crops and fruit bearing trees thereon without paying any compensation and rent to her for such occupation.

(3.) Being agrieved, the petitioner filed Civil Rule No. 59/95, and this Court disposed of the same by an Order dated 30-8-1995 (Annexure -II) directing-