LALTLANA J PACHUAU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Zochhuana, counsel for the appellant who submits that the Judgment & Order dated 31.10.2005 passed by the Court of the Additional District Magistrate (J), Aizawl in RFA No.11 of 2003 should be set aside and quashed on the ground that the Title Suit No. 8 of 1999 filed by the petitioner is not barred by limitation. Also heard Ms. Zairemsangpuii, CGC for respondent No. 1 and Mr. Bipul Sarmah for respondent Nos. 2, 3 & 4 and Mr. Samuel Vanlalhriata Chhangte, Govt. Advocate for respondent Nos. 5 & 8.

(2.) The appellant case in brief is that he was allotted land on 2.2.1972 vide LSC No. 55 of 1972. After taking posession of the said land, the appellant started construction of a house which was objected to by the All India Radio authorities, who stated that the said land had already been allotted to the All India radio by the Settlement & Land Records Department of the Govt. of Mizoram.

(3.) The appellant's further case is that on 6.10.1972, his land covered by LSC No. 55 of 1972 alongwith the adjacent Assam Rifles land was allotted by the Settlement & Land Records Department authorities of the State Government to the All India Radio for establishing their studio complex. Being aggrieved, the appellant approached the Director of Settlement and Land Records and pointed out the mistake committed by the Department in allotting his land to the All India Radio.