MOSES VANLALTHLANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) INSTANT writ petition directed against the impugned letter No.F.150011/1/98 -DC(SRCP)/13 dt.17.9.2010 issued by the respondent No.5 and letter No.J.12012/7/1996 -REV dt.8.10.2010 issued by the respondent No.2.

(2.) THE brief facts of the case is that the petitioner lands was in occupation by the Sericulture Department, Govt. of Mizoram with effect from January, 1988 till June 2010. For such occupation no rent was paid to the petitioner and the petitioner being aggrieved had move the petition both before the Single Bench as well as Division Bench of this Court.

(3.) HON 'ble Division Bench of this High Court vide Judgment and Order dated 28.4.2010 in Writ Appeal No. 12 of 2007 was pleased to direct the Govt. either to acquire the land or to vacate the land and to give the compensation or rent fees within 6 (six) months from the date of the judgment of the Division Bench. Govt. decided to vacate the land vide notification dated 1.7.2010 and thereafter Sericulture Department, Govt. of Mizoram had made a request to Deputy Commissioner, Serchhip District to assess the rent accordingly, Deputy Commissioner, Serchhip assessed the rent and determined all the rent as Rs.28,52,965 for the period of 22 and 1/2 years. Being aggrieved by the said letters referred to above, the petitioner approached this court once again for necessary direction to assess the rent as per law.