ZUITLUANGA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A.R.Malhotra, learned counsel apearing for the petitioners as wel as Mr.A.H.Barbhuiya, learned CGC for the respondent Nos. 1 to 5 and Ms. Linda Fambawl, learned Govt. Advocate for the respondent Nos. 6 to 9.

(2.) IT is the case of the petitioners that they are the owners of landed properties located within West Phaileng of Mamit District which were ilegaly and forcibly ocupied by the Security Forces in the year 196. In 1986, peace acord was signed betwen Government of India and the Mizo National Front and as per Clause 13 (B) of the said Memorandum of Setlement signed by the Government of India and the MNF, it was decided that owners of private lands and buildings ocupied by the Security Forces would be given rental compensation for the period of ocupation. It is the grievance of the petitioners that til date, they have not paid their compensation and therefore the present writ petition.

(3.) AT this juncture, the learned counsel apearing for the respective parties submits that in similar cases, directions have ben given by this Court for spot verifcation and therefore, the same order may also be pased in the present case. However, Mr. A.H. Barbhuiya, learned CGC, submits that there has ben several fake LSCs, Land Pases, VC Pases etc. in the past and therefore, such fake LSCs, Land Pases, VC Pases etc. should also be verifed.