LALRIKHUMA SAILO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A. R Malhotra, learned counsel appearing for the petitioner. Also heard Mr. Samuel Vanlalhriata Chhangte, learned Govt. Advocate appearing for the respondent Nos. 1 to 5. No one appears for the respondent No. 6 despite service of notice.

(2.) The counsel for the petitioner submits that the petitioner was allotted Wet Rice Cultivation (WRC) measuring 26.25 bighas located at Phunchawng Zawl within Thekpui Village area by the respondent Nos. 1 to 5 by way of LSC NO. 308301/09/4 of 2004 under the provisions of the Mizo District (Agricultural Land) Act, 1963 and Mizo District (Agricultural Land) Rules, 1971.

(3.) The petitioner's counsel submits that the petitioner being the legal and rightful owner of the WRC covered by LSC No. 308301/09/04 of 2004 had requested the respondent No. 4 to show him where to erect his boundary pillars on 15.04.2010. Accordingly, the respondent No. 4 had detailed one Surveyor to do the work on 26.04.2010. However, the concerned Surveyor submitted his duty report dated 30.04.2010 explaining that the respondent No. 6 had obstructed them from executing his official duties.