PAOKHOTHANG KHONGSAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD learned State counsel Mr. R.S. Reisang. The instant writ petition is directed against the impugned order dated 30.4.2011 passed by the Deputy Commissioner, Senapati District, Manipur. Whereby ownership land certificate initially issued by the letter No. SDO(S -G)/3/5/(DEM)/99 dated 22.7.2008 has been cancelled on the ground that the SubDivisional Officer has no jurisdiction to issue such certificate. The land allotted in question is a government khash land and falls under the jurisdiction of Manipur West District. Petitioner being aggrieved by the same impugned order approached this Court by way of instant writ petition. I have seen and gone through the counter affidavit filed by the Deputy Commissioner, Manipur West District, Manipur.

(2.) LEARNED State counsel Mr. R.S. Reisang submits that the land ownership certificate issued by the letter dated 22.7.2008 referred above was issued by the Sub -Divisional Officer without any jurisdiction and as such the certificate was illegal. So, Deputy Commissioner, Senapati has rightly cancelled the allotment.

(3.) LEARNED counsel further submits that the land before allotment to the petitioner actually been allotted to Assam Rifles by the competent authority from that point of view also the allotment order issued by the Sub -Divisional Officer Senapati has no stand and submits that petition may be dismissed.