L RAMYO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE petitioner had constructed a two storied pucca building measuring 4550 sq. ft. on his own land at his village called Tolloi in the district Ukhrul, Manipur. The construction was completed in the year 1978 where the petitioner along with other family members were staying till the building was demolished on 11.03.2008. For such demolition the petitioner and his family members have been deprived of the shelter.

(2.) THE Government of Manipur decided to undertake the construction of the Mahadev -Tolloi -Pfutsero road in the Ukhrul district. In the course of construction of the said road, the petitioner's building was demolished, but without any compensation. The petitioner raised serious objection when it was in his knowledge that his building was going to be demolished for construction of the said road. From the certificate dated 14.09.2000, annexure -A/2 to the writ petition, it transpires that a deed of gift was executed on 23.08.1999 by the Chiefs/Headmen/ Chairmen of the concerned villages on behalf of the villagers of (1) Zelembung, (2) lamlai Chingphei, (3)Tongou (Ringui), (4) Sira - Rakhong, (5) Tuinem, (6) Phadang, (7) Somdal and (8) Tolloi in favour of the Donee, the Deputy Commissioner, Ukhural district, Manipur that no compensation would be claimed for the lands effecting about 66 ft. width required for construction of the proposed Mahadev -Tolloi - Pfutsero road by the 84 RCC(GREF)/25 BRTF/BRO. It further appears that the said deed of gift was registered on 23.08.1999 by the Sub -Registrar, Ukhrul. In the said certificate dated 14.09.2000 it has been further declared that:

(3.) MR . Mark Khapai, learned counsel appearing for the petitioner submitted that no compensation whatsoever has been paid for the demolition of the building of the petitioner which was approximately valued at Rs. 8,21,500/ - as worked out by the PWD. The Chairman and the Village Secretary by the letter dated 21.03.2007, annexure -A/4 to the writ petition, had communicated the petitioner as follows: