EVELYN BEINGIAZI Vs. MARA AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, learned counsel for the petitioner and Mr. Saurabh Pradhan, learned counsel for the respondent Nos. 1 & 2. Also heard Mr. C. Zoramchhana, learned Addl. Advocate General for respondent Nos. 3 & 4.

(2.) By filing this writ petition, the petitioner has challenged the Order dtd. 17/1/2019 (Annexure-8) by which the land allotted to her vide H/227/NS/L&R/015 of 8/12/2016 and subsequently converted to PLSC/R/NS/47/2018 of 26/4/2018 was cancelled along with other similarly situated persons. As per the said order, it was indicated by the respondent authorities that land was required for public purpose.

(3.) Brief facts of the case as set out by the petitioner is that allotment of land under the jurisdiction of the Mara Autonomous District Council (MADC) used to be done in the form of Land Donation Certificates in respect of Government Departments, Companies, Firms etc. The authorities under the MADC took a decision to do away with the Land Donation Certificates and instead introduced land holdings by Government Departments, Companies, Firms etc., in the form of Land Lease. Accordingly, a Notification dtd. 21/3/2014 (Annexure-2) was issued by the MADC through the Senior Revenue Officer notifying that all Government Departments, Companies, Firms or other Associations of persons who were in possession of Land Donation Certificate should apply for Land Lease Certificate by surrendering their Land Donation Certificates on or before 31/3/2014.