BUALCHHUAK DARCHHINGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 13.2.2015 passed by the learned Single Judge of this Court, whereby he has dismissed appellant's WP(C) No.82/2013.

(2.) In the year 1984, Department of Land Revenue and Settlement, Government of Mizoram, allotted a plot of land under Section 11 of the Mizo District (Land and Revenue) Act, 1956 to the appellant. The land is situated at Bazar Bungkawn, popularly known as Bazar Bungkawn, falling within Dawrpui West locality. The plot was allotment for dwelling purpose. The State Government, however, reserved the right to cancel the allotment of land in public interest. After allotment, the appellant constructed 10 storied RCC building sometime in the year 2000. He then rented the building to 30 tenants and is now earning huge rent of Rs.60,000/ - per month.

(3.) Mizoram is highly earthquake prone. It is for this reason, Mizoram has been kept in earthquake Zone 5 category.