YANGLUNG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In this writ application under Art. 226 of the Constitution, the petitioners assail an order dated 5-12-78 passed by the Deputy Commissioner, Ukhrul, mainly on three grounds, namely, (1) that the Deputy Commissioner, Ukhrul, has no jurisdiction to bifurcate the existing land of the petitioners' village to grant two separate pattas, (2) that the impugned order was passed without assigning reasons and (3) that it was passed in violation of the principles of natural justice.

(2.) The impugned order is a brief one and we may reproduce :

(3.) We may briefly narrate the facts leading to the present case. The petitioner No. 1 is the son of late Shonphung, who being the eldest son, became the headmen of Pushing village. At the time of filing of this petition in 1979, the petitioner No. 1 being a minor, was represented by the petitioner No. 2 A. S. Yarchung who is the uncle of the petitioner No. 1. At the time of hearing of this petition in 1992, obviously the petitioner No. 1 represents Pushing village in the capacity of the headman.