V. KAPCHUNGNUNGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Lalfakawma, learned counsel for the petitioners, Ms. Zairemsangpuii, learned CGC for respondent Nos. 1 to 5 and Ms. Mary L. Khiangte, learned Government Advocate for the respondent Nos. 6 to 9.

(2.) Ten (10) writ petitioners are before this Court claiming that they have common grievances against the respondent authorities. They have prayed for a direction to the respondents concerned to pay them rental compensation as approved and assessed by the Joint Verification Team constituted by this Court.

(3.) Brief facts of the case as set out by the writ petitioners is that they are owners of land covered by Periodic Patta, Land Settlement Certificate and Agriculture Land Settlement Certificates. The respective lands holding of the petitioners are as follows:-