SOIBAM TOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.H.Biramani, learned counsel for the petitioner, Ms Sundari, learned GA appearing for respondent Nos.1, 2 and 3 as well as Mr.N.Ibotombi, learned senior counsel for respondent Nos.4 and 5.

(2.) BY this writ petition, the petitioner is praying for a direction to the respondents to pay compensation for his agricultural land. The said prayer is based on the following fact that:

(3.) THE petitioner became the owner of the said agricultural land under the said registered Sale Deed. After necessary inquiry, the Government of Manipur, issued notification dated 11.09.2000 under Section 6 of the Land Acquisition Act, 1894 that the lands described in the schedule which include the said agricultural land of the petitioner are to be acquisitioned for improvement of NH 39, i.e. Section 305 Km to 307 Km.