K LALZIDINGLIANA Vs. STATE OF MIZORAM AND ORS

JUDGEMENT

(1.) Heard Mr. M. Guite learned Counsel for the petitioner. Also heard Ms. Helen Dawngliani learned Assistant Government Advocate for the State respondents. Although notice was issued to private respondent No. 7, none appears to represent her in the present case.

(2.) The present dispute is over a plot of land measuring 11.66 Bighas located near Air Field, Pengthlang, Zemabawk of Mizoram State.

(3.) The claim of the petitioner is that on an application made by him, the Asstt. Settlement Officer-II had issued a Periodic Patta on 27.04.05(Annexure-I) in respect of the land in question, in favour of the writ petitioner for a period of 5 years beginning from 2005 to 2009. Following the allotment, the petitioner paid the requisite Periodic Patta fee to the Revenue Department on 27.4.05 itself for which a receipt was issued which is marked as Annexure-II to the writ petition.