IRABOT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) A common question of law has been raised in these batches of writ petitions, and as such, they are being disposed of by this common judgment.

(2.) For the purpose of disposal of these writ petitions, it may not be necessary to recite the facts. In these writ petitions amongst other, the power conferred upon the State Government by Section 14(2) of the Manipur Land Revenue and Land Reforms Act, 1960 (Central Act 33 of 1968) (hereinafter the Act, has been assailed as unconstitutional and deserves to be struck down. It is for this question of law it has been placed before the Division Bench.

(3.) We have heard Mr. A. Nilamani Singh, learned counsel for the petitioners, Mr. Y. Imo Singh learned Advocate General for the State, Mr. Th. Priyananda Singh and Mr. R. K. Sanajaoba Singh, learned counsel for the private respondents.