SHRI LALRUATKIMA AND ORS. Vs. STATE OF MIZORAM

JUDGEMENT

(1.) AND ORDER (Oral) - Heard Mr. Victor L. Ralte, counsel for the appellants/plaintiffs. Also heard Mrs. Linda L. Fambawl, Govt. Advocate for the respondent Nos. 1 to 4 and Mr. Ricky Gurung, counsel for the respondent Nos. 5 & 6/defendant Nos. 5 & 6.

(2.) The present appeal has been filed against the Judgment and Order dated 1.8.2012 passed by the learned Senior Civil Judge, Aizawl in Declaratory Suit No. 10 of 2006 (D.S. No. 10 of 2006), whereby the Trial Court has decreed the suit as follows :

(3.) The case in brief is that the appellants were allotted lands on 24.4.2006 vide House Pass No.130 of 2006 and 131 of 2006 respectively. The House Pass No. 130 of 2006 was thereafter substituted and superseded by LSC No. 103001/01/1428 of 2006.