Manipur High Court
Langam Sashi Singh vs Laishram Nabakumar Singh on 11 March, 2021
Author: Sanjay Kumar
Bench: Sanjay Kumar
MAYAN Digitally signed
by Item No. 1
GLAMBA MAYANGLAMB (Through Video Conferencing)
AM CHANU
M NANDINI IN THE HIGH COURT OF MANIPUR
CHANU Date:
2021.03.12
AT IMPHAL
NANDINI 10:13:11 +05'30' CRP(C.R.P. Art. 227) No. 14 of 2021
Langam Sashi Singh
....Petitioner
- Versus -
Laishram Nabakumar Singh.
...Respondent
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 11.03.2021 Notice before admission, returnable on 21.04.2021.
Steps shall be taken for effecting service of notice upon the respondent by speed post for the date fixed.
The material placed on record reflects that there is no registered document of title executed in favour of the respondent. Despite noting the same, the Revenue Tribunal, Manipur, relegated the parties to the Civil Court and refused to interfere with the mutation carried out in favour of the respondent. This aspect requires further examination.
Further, it is the case of Mr. N.G. Kumar, learned counsel for the petitioner, that the petitioner never appeared before the Sub Deputy Collector, Imphal West, and the order of mutation passed on 13.4.2013, recording to that effect, was factually incorrect.
In that view of the matter, there shall be interim stay of the operation of the impugned order dated 18.03.2020 passed by the Revenue Tribunal, Manipur, as well as the order dated 13.04.2013 passed by the SDC, Imphal West (North) Sekmai, till the next date of hearing.
Post on 21.04.2021.
CHIEF JUSTICE Indrajeet