S MAKHU Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalfakawma, the learned counsel for the petitioners as well as Ms. Mary L. Khiangte, the learned Government Advocate for the State respondents and Ms. Zairemsangpuii, the learned CGC for the Union of India. Mr. C. Lalbiakkima, the learned counsel appears for the Mara Autonomous District Council (respondent Nos. 5 and 6).

(2.) The learned counsel for the petitioners submits that similar writ petitions were disposed of by this Court by directing the respondent authorities to conduct a spot verification to look into the claim of the petitioners that damage was caused due to construction of road over their lands and therefore, the present writ petition can also be disposed of in a similar lines.

(3.) Brief facts of the case may be noticed at the outset.