BIAKNGHETA SAILO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. L.H Lianhrima, the learned senior counsel assisted by Ms. H. Lalmalsawmi for the petitioner. Also heard Mrs. Linda L. Fambawl, the learned Government Advocate appearing for the State respondents. None appears for the respondent No. 5 despite service of notice.

(2.) On 13.02018, Court passed the following order:-

(3.) Thereafter, the case was listed on 14.02018 and 28.02018 wherein time was sought by the learned counsels appearing for the State respondents. Today, Mrs. Linda L. Fambawl, the learned Government Advocate appearing for the State respondents submits that the Departmental Land Lease i.e., DPL MISL No. 19/1997 was issued in favour of the respondent No. 5, as the Revenue Department was not aware of the dispute raised by the writ petitioner claiming ownership of the land in question.