JIGME LACHUNGPA Vs. DISTRICT MAGISTRATE, GANGTOK

JUDGEMENT

(1.) The Petitioner herein, the Complainant before the Learned District Magistrate, is aggrieved by the Order of the Learned District Magistrate, dtd. 17/10/2024, in an unnumbered Criminal Misc. Case of 2024, between the litigating parties herein and assails it.

(2.) The Petitioner's case is that he was in possession of a plot of land, bearing registration No.2246, measuring 0.0960 hectares, situated at Lingdum Busty, Ray Khola, Gangtok. He claims to have been dispossessed from the said plot of land from 14/2/2024, by the Respondents No.2, 3 and 4. As per the Petitioner, the property stands recorded in the name of his father Late T.Lachungpa with no family partition having been effected thereto. The Respondents denied the allegations of dispossession.

(3.) Thus aggrieved, this Petition under Article 227 of the Constitution of India has been filed inter alia with the following prayers;