LALTHANZAUVA S/O ZAKAPA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr.C.Lalramzauva, learned senior counsel assisted by Mr. Johny L. Tochhawng, learned counsel appearing for the petitioners. Also heard Mr.A.K.Rokhum, learned Additional Advocate General, Mizoram appearing for the State respondents as well as Mr. A.H.Bharbhuiya, learned CGC appearing for the Union of India.

(2.) THE petitioners are all owners of landed properties within the area occupied by the Army at Bawngkawn Brigade area. The landed properties belonging to the petitioners are as under :

(3.) THE lands belonging to the petitioners were forcibly occupied by the Security Forces with effect from April, 1966 till 9.9.2008. Thereafter the lands were de -hired and handed over to the respondent No. 9 i.e. The Deputy Commissioner, Aizawl District, Aizawl and till date the State respondent are still in forcible occupation of the land belonging to the petitioners.