LALSANGLIANA, S/O RAMHLUNA HNAMTE Vs. ANIL VINWAS

JUDGEMENT

(1.) HAVING heard Mr. Michael Zothankhuma, the learned senior counsel for the petitioners, and Mr. A.H. Barbhuiya, the learned CGC, appearing for al the respondents, the sole question which fals for consideration in this contempt petition at this stage is whether there is prima facie case of wilful disobedience to or violation of the directions contained in the judgment and order dated 3 -3 -2011 pased by this Court in WP(C) No. 8 of 2010 by the respondents.

(2.) THIS genesis of the case relates back to the order dated 7 -1 - 2009 pased by this Court in WP(C) No. 62 of 2007, which is in the folowing terms:

(3.) THE petitioners, however, prefered Review Petition No. 1 of 2009 before this Court praying for deleting the words "including the lands" ocuring in paragraphs 7 and 8 of the aforesaid judgment, which was alowed by this Court by the order dated 27 -3 -2009. In compliance with the directions of this Court, the Commisioner/Secretary, Revenue Department, Govt. of Mizoram, after meting the joint team oficers constituted the Task Force to conduct spot verification of the lands of the petitioners ocupied by the Security Forces at Kawmzawl, Lunglei comprising of the Deputy Commisioner, Lunglei, CO, 40th Asam Rifles, Lunglei, Defence Estate Oficer, Guwahati and others. The Task Force after making spot verification found the claim of 3 petitioners out of the 23 petitioners to be genuine and corect; the lands of the remaining petitioners were found to be beyond the blueprint area prepared in 1992 -93 even though, acording to the petitioners, the lands of many of the petitioners were in the ocupation of the Security Forces.