LUCY VANLALHRUAII Vs. DISTRICT COLLECTOR, AIZAWL

JUDGEMENT

(1.) Heard Mr. A.R Malhotra, the learned counsel for the appellants. Also heard Mr. C. Zoramchhana, the learned Additional Advocate General for all the respondents.

(2.) This order will disposed of all the 4 (four) L.A Appeals.

(3.) This is a second round appeal filed by the appellants before this Court except for L.A Appeal No. 7/2018. The issue involve in all the appeals are similar except for the Grade of the land. L.A Appeal No. 6/2018 pertains to Grade-A land while L.A Appeal No. 4 & 5 pertains to Grade-B land. L.A Appeal No. 7 pertains to Grade-C land. For convenience, the facts involved in L.A Appeal No. 5/2018 will be referred to.