SMT. LALHLIMPUII Vs. STATE OF MIZORAM AND OTHERS

JUDGEMENT

(1.) AND ORDER (Oral) - Heard Mr. Zochhuana, the learned counsel for the appellant. Also heard Mr. Roasangzuala Ralte, the learned Govt. Advocate for the respondent Nos. 1 to 4. None appears for the respondent Nos. 5 and 6 despite service of notice. Therefore, the present appeal is being heard and disposed of ex-parte against them.

(2.) Brief facts of the case for disposal of the appeal may be narrated. LSC No. 352/1983 was issued in favour of one Mr. K.S Khama in the year 1983 covering an area of 0.49 bighas. The said plot of land was purchased by Mr. Masthanga and transferred to his name on 16.08.1994. Thereafter, the said plot of land was purchased by Mr. Biakduailova and transferred in his name on 07.07.1999.

(3.) In the year 1999, the appellant purchase half of the land covered by LSC No. 352/1983 and soon after, applied for slicing out the portion of the land which he purchased. Accordingly, the Revenue Department apportioned LSC No. 352/1983 into 2 (two) LCSs. As a result, the appellant was issued LSC No. 103101/01/418 of 2000 on 04.04.2000.