UNION OF INDIA Vs. C. NGURA

JUDGEMENT

(1.) Heard Ms. Zairemsangpuii, learned Central Government Counsel, appearing for the petitioners.

(2.) By way of this writ petition under Article 226 of the Constitution of India, the writ petitioners assails the legality and validity of various spot verification reports conducted in respect of land allegedly occupied by the security forces pursuant to the judgment and order dtd. 19/3/2015 passed by this Court in WP(C) No. 67/2013. The challenge includes the latest spot verification report dtd. 31/5/2023 issued by the Deputy Commissioner, Aizawl District, as well as earlier spot verifications conducted on multiple occasions, which ultimately culminated in the final verification report.

(3.) The dispute traces its origin to WP(C) No. 67/2013 filed by respondent No. 2, namely SILURNAM, a registered association consisting of 53 landowners of the Bawn-gkawn Brigade area under Aizawl District. The association had approached this Court seeking payment of rental compensation in respect of private lands and buildings allegedly occupied by security forces including paramilitary forces, the army, and other defence units during the period of disturbance in the State of Mizoram.