SANGH ENTERPRISES PVT. LTD. Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The writ petitioner is a company registered on 17.05.1997 under the Registration of Companies Act (Sikkim), 1961 and the petition was filed through one of the shareholders.

(2.) This Writ Petition is directed against the order dated 12.04.2018 passed by the respondent no.2 dismissing the appeal being Appeal No.03/2011 filed by the petitioner, a letter dated 28.05.2011 issued by the respondent no.3 as well as a letter dated 19.12.2003 issued by the Revenue Officer-cum-Assistant Director, Land Revenue Department, Government of Sikkim (who is not arrayed as party-respondent). A Writ of mandamus is also prayed for to direct the State-respondents to register the Lease Deed dated 07.01.2000 entered in between the petitioner and respondent no.4. Prayer is also made to call for the records of the registration proceedings relating to the Lease Deed and records of Appeal No.03/2011. Further prayer is made to call for the records of Misc. Case No.70/2010, wherein the petitioner and the respondent no.4 were parties.

(3.) Land measuring 20,525 sq.ft. in a portion of Khasra Plot No.70/99 and 72/100 situated at Sichey in the Pioneer Reserve Block - Tadong Elakha , Gangtok was the subject matter of the Lease Deed with boundaries as indicted in the Lease Deed.