R LALTLUANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The petitioners involved in this writ petition are the father and daughter and they have assailed the legality and validity of the decision to allot a portion of the land under their occupation to the respondent No. 4 and issuing direction to the petitioner No. 1 in this regard to submit the land records and his consent for the decision.

(2.) The petitioner No. 1 was allotted a plot of land measuring 53 bighas by the erstwhile Mizo District Council located at Buhchangphai under Permit No. 436 of 1963 and thereafter he had started looking after the developing it straight away. After some years the petitioner had divided his said plot of land into two parts by giving 25 bighas to the petitioner No. 2 under Permit No. 552 of 1975 and the rest of the land measuring 28 bighas still remained in his name under original Permit No. 346 of 1963.

(3.) In the year 1976, the petitioner had converted his Permit No. 346 of 1963 to periodic Patta No. 500/1976 under Section 4 of the Mizo District (Agricultural Land) Act, 1963 and in the following year the petitioner No. 2 had also converted her permit No. 552 of 1975 to P. Patta No. 107/ 1977, under the same provision of law. It is pertinent to mention here that the land belonging to the petitioners was extended by the Revenue authorities in the year 2003 during cadastral survey by issuing P. Patta No. 501604/09/01 of 2003 for 21.5 bighas in the name of Lalchhuanmawii daughter of the petitioner No. 2 and P. Patta No. 501604/10/02 of 2003 for 19.17 bighas in the name of Lalngaihawma, son of the petitioner No. 2.