WAIROKPAM SAGORCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These two Civil Rule raises common question of facts and law and as such they are being disposed by this common judgment. In both the Civil Rules the notification dated 5th August, 1997 has been assailed. It reads : "No. 38/4/97-R: The Governor of Manipur is pleased to notify under Section 4 of Land Acquisition Act, 1894 that the lands described in the schedule appended herewith as Annexure-'A' are likely to be needed for development' of National Games Village at Meitei Langol.

(2.) Further, the Governor of Manipur being of the opinion that the said lands are urgently needed for the said public purpose is pleased to direct under Section 17 of the Act that the provisions of Section 5-A of the Act will not apply.

(3.) Civil Rule No. 950 of 1997 has been filed by 11 petitioners. Civil Rule No. 1011 of 1997 has been filed by one petitioner. They are stated to be the land owners at Meitei Langol area covered by the aforesaid notification,