SMT. K. THANSIAMI, D/O. DENGKUNGA (L), R/O. DURTLANG, AIZAWL Vs. THE STATE OF MIZORAM REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF MIZORAM AND ORS.

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner challenging the legality and correctness of the order dated 09 -12 -2011 passed by the learned trial Judge dismissing the review petition of the petitioner. The facts of the case may be briefly noted.

(2.) THE petitioner as the plaintiff had instituted Civil Suit No. 8 of 2007. It was a suit seeking final conversation and settlement of land measuring 12 bighas covered by Periodic Patta No. 82 of 1980 by issuing Land Settlement Certificate (LSC) in the name of the plaintiff and for payment of rental compensation from 01 -09 -1986. The reliefs claimed in the suit were as follows:

(3.) THEREAFTER , the plaintiff filed a review petition before the learned trial Court seeking a review of the judgment aforementioned on the issue relating to conversion of the periodic patta. The same was registered as Review Petition No. 9 of 2011. The relevant portion of the review petition are extracted hereunder: