Gauhati High Court - Aizawl
S Makhu And 22 Ors vs Lalnunmawia Chuaungo And 10 Ors on 27 January, 2026
Page No.# 1/14
GAHC030004222019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/16/2019
S Makhu and 22 Ors.
S/o S.Helei, R/o Zawngling, Saiha District, 2: C Beibiahneisa
Zawngling
Saiha District
3: L C Luabei
Zawngling
Saiha District
4: J Pathaisa
Zawngling
Saiha Distric
VERSUS
Lalnunmawia Chuaungo and 10 Ors.
Chief Secretary to Govt of Mizoram, Aizawl 2:Bhupesh Chaudhury
Chief Secretary to Govt of Mizoram
Aizawl
3:Brig. Birender SIngh
Chief Engineer
Project Pushpak
C/o 99 APO
4:MN Ansari
Executive Engineer
Officer Commanding 71 RCC
BRTF
C/o 99 APO
5:P Sama
Executive Engineer
MADC
Page No.# 2/14
SIaha
6:N Pachhunga
Senior Revenue Officer
Land Revenue and Settlement Department
MADC
Siaha District
7:Sh.MANV Prasad
Chief Engineer
Project Pushpak
8:Sh H.Lalsangliana
Deputy Commissioner
Siaha District
Siaha
9:Sh.S.P.Kolipey
Chief Engineer
Project Pushpak
10:Sh.Lalhmunsanga Hnamte
Deputy Commissioner
Siaha District
Siaha
11:Sh V.L.Hruaizela Khiangte
Deputy Commissioner
Siaha Disrrict
Siaha
Mizora
Advocate for the Petitioner : Mr. Lalfakawma
Advocate for the Respondent : Ms. Mary Lalruatkimi Khiangte
Linked Case : Cont.Cas(C)/22/2021
C. Hetha and 16 Ors.
S/o C. Pathaw
R/o Tipa V
2: K. Rahmo
Page No.# 3/14
R/o Tipa
3: NK Hlychho
Tipa V
4: VT Beirahia
Zyhno/ Zawngling
5: Lalnunthangi
Siaha
VERSUS
Subhash Sharma
Secretary
Border Roads Development Board (BRDB) and 9 Ors.
Sena Bhavan B Wing
2:PN Yadav
The Chief Engineer
Border Road Task Force (BRTF)
Project Pushpak GREF
C/o 99 APO
Project Pushpak GREF
C/o 99 APO
3:R. Zarzosanga
Secretary to the Govt of Mizoram
Land Revenue and Settlement Department
Aizawl
4:Kesavan R.
The Deputy Commissioner
Siaha District
Siaha
5:Pheiki Solo
Senior Revenue Officer
Mara Autonomous District Council
Siaha
6:Sh Lalsangliana
Deputy Commissioner
Siaha District
7:Sh SP Kolipey
Chief Engineer
BRTF
Project Pushpak
Page No.# 4/14
GREF
8:Sh Lalhmunsanga Hnamte
Deputy Commissioner
Siaha District
Siaha
9:Smt Mazee Khaila
Senior Revenue Officer
Mara Autonomous District Council
Siaha District
Mizoram
10:Sh VL Hruaizela Khiangte
Deputy Commissioner
Siaha District
Mizoram
Advocate for the Petitioner : Ms Dinari T Azyu
Advocate for the Respondent : Ms Zairemsangpuii
Linked Case : Cont.Cas(C)/31/2019
Abednago and 16 Ors.
Tuipang
Mizoram
2: F Lalhmunsanga
Tuipang
Mizoram
3: TT Vasti
Tuipang
Mizoram
4: Hezi
Tuipang
Mizoram
5: Lawche
Tuipang
Mizoram
VERSUS
Subhash Sharma and 13 Ors.
Sena Bhawan B Wing
Page No.# 5/14
New Delhi
2:Manv Prasad
The Chief Engineer
BRTF
Project Pushpak GREF
c/o 99 APO
3:R Lalramnghaka
Secretary to the Government of Mizora
Land Revenue and Settlement Department
Aizawl
4:Bhupesh Chaudhury
The Deputy Commissioner
Siaha District
Siaha-796901
5:N Pachhunga
Senior Revenue Officer
Mara Autonomous District Council
Siaha-796901
6:Sh P.N. Yadav
Chief Engineer
BRTF
Project Pushpak GREF
7:Sh R Zarzosanga
Secretary
Land Revenue and Settlement
Govt. of Mizoram
8:Sh Kesavan R
Deputy Commissioner
SiahaDistrict
9:Sh lalsangliana
Deputy Commissioner
Siaha District
10:Sh Pheiki Solo
Sr. Revenue Officer
MADC
Siaha
11:Sh S.P. Kolipey
Chief Engineer
Page No.# 6/14
BRTF
Project Pushpak GREF
12:Sh Lalhmunsanga hnamte
Deputy Commissioner
Siaha District
13:Smt Nazee Khaila
Senior Revenue Officer
Mara Autonomous Districct Council
Siaha District
Miaoram
14:Sh V.L.Hruaizela Khiangte
Deputy Commissioner
Siaha District
Mizoram
Advocate for the Petitioner : Mrs Dinari T Azyu
Advocate for the Respondent : Ms. Mary Lalruatkimi Khiangte (Addl.AG/G.A.
Mizoram) for R4
R7
Linked Case : Cont.Cas(C)/23/2021
C. Viatha and 37 Ors.
Tipa V
Siaha District
Mizoram
2: Atu Chozah
Tipa D
Siaha District
Mizoram
3: Beihu Nohro
Tipa D
Siaha District
Mizoram
4: S. Rahlu
Tipa V
Siaha District
Mizoram
Page No.# 7/14
5: C Vepaw
Zyhno
Siaha District
Mizoram
6: S. Ngodei
Tipa V
Siaha District
Mizoram
VERSUS
Subhash Sharma
Secretary
Border Roads Development Board (BRDB) and 9 Ors.
SenaBhavan B Wing
New Delhi
2:Sh. P. N. Yadav
The Chief Engineer
Border Road Task Force (BRTF)
Project Pushpak
Project Pushpak GREF
C/o 99 APO
3:Sh. R. Zarzosanga
Secretary to the Govt. of Mizoram
Land Revenue and Settlement Department
Aizawl
4:Sh. Kesavan R
Deputy Commissioner
Siaha District
Siaha
5:Sh. Pheki Solo
Senior Revenue Officer
Mara Autonomous District Council
Siaha
6:Sh. Lalsangliana
Deputy Commissioner
Siaha District
Siaha
7:Sh S.P.Kolipey
SE (Civ)
The Chief Engineer
Border Road Task Force (BRTF)
Page No.# 8/14
Project Pushpak GREF
C/o 99 APO
8:Sh Lalhmunsanga
Deputy Commissioner
Siaha Dist.
Siaha Mizoram
Advocate for the Petitioner : Ms Dinari T Azyu
Advocate for the Respondent : Mr. P C Lalthangmawia for R9
Linked Case : Cont.Cas(C)/24/2019
VT Zecharia and 73 Ors
Zawngling
Tuipang
Mizoram
2: V Hrachhia
Siatlai
Tuipang
3: S Pawla
Tuipang
Mizoram
4: Lalhruaia
Tuipang
Mizoram
5: B Chale
Zawngling
Mizoram
VERSUS
Subhash Sharma and 13 Ors
Sena Bhavan B wing
New Delhi
2:Brig Birender Singh
Chief Engineer
BRTF
C/o 99APO
3:R Lalramnghaka
Secretary
Page No.# 9/14
Land Revenue and Settlement
Mizoram
4:Bhupesh Chaudary
Deputy Commissioner
Siaha District
Mizoram
5:N Pachhunga
Senior Revenue Officer
Mara Autonomous District Council
Siaha
6:MANV Prasad
Chief Engineer
Border Road Task Force (BRTF)
Project Pushpak GREF
C/o 99 APO
7:Sh R.Zarzosanga
Secretary to the Govt. of Mizoram
Land revenue and Settlement Dept.
Aizawl
8:Sh Kesalan R
Deputy Commissioner
Siaha Dist.
Siaha
9:Sh P.N.Yadav
Chief Engineer
BRTF
Projecr Pushpak GREF
C/o 99 APO
10:Sh Lalsangliana
Deputy Commissioner
Siaha Dist.
Siaha
11:Sh Pheiki Solo
Senior Revenue Officer
Mara Autonomous District Council
Siaha Dist.
Mizoram
12:Sh S.P.Kolipey
S.E. (Civil)
Page No.# 10/14
Chief Enginer
Border road Task Force (BRTF)
Project Pushpak
GREF
C/o 99 APO
13:Sh Lalhmunsanga Hnamte
Deputy Commissioner
Siaha Dist.
Siaha
14:Smt. Nazee Khaila
Sr.Revenue Officer
MADC
Siaha District.
15:Sh V.L.Hruaizela
Deputy Commissioner
Siaha District
Mizoram
Advocate for the Petitioner : Ms Dinari T Azyu
Advocate for the Respondent : Ms Zairemsangpuii
Linked Case : Cont.Cas(C)/21/2019
Sh. L Sachai and 29 Ors
Zawngling
Tuipang
Mizoram
2: LC Valaw
Zawngling
Tuipang
Mizoram
3: B Beizi
Zawngling
Tuipang
Mizoram
4: Mala
Zawngling
Tuipang
Mizoram
Page No.# 11/14
5: LC Khaikhei
Zawngling
Tuipang
Mizoram
VERSUS
Sh. Subhash Sharma and 14 Ors
Sena Bhavan B-wing
New Delhi
2:Brig Birender Singh
Chief Engineer
BRTF
C/o 99APO
3:R Lalramnghaka
Secretary
Land Revenue and Settlement
Mizoram
4:Bhupesh Chaudary
Deputy Commissioner
Siaha District
Mizoram
5:N Pachhunga
Senior Revenue Officer
Mara Autonomous District Council
Siaha
6:Sh Manv Prasad
Chief Engineer
Border Road Task Force (BRTF)
Project Pushpak
GREF C/o 99 APO
7:Sh R.Zarzosanga
Secretary to the Govt. of Mizoram
Land Revenue and Settlement Dept.
Aizawl
8:Sh Kesavan R
Deputy Commissioner
Siaha Dist.
Mizoram
9:Sh P.N.Yadav
Chief Engineer
Page No.# 12/14
Border Road Task Force (BRTF)
Project Pushpak
GREF
C/o 99 APO
10:Sh Lalsangliana
Deputy Commissioner
Siaha District. Mizoram
11:Sh Pheiki Solo
Senior Revenue Officer
MADC
Siaha Dist.
Mizoram
12:Sh S.P.Kolipey
Chief Engineer
Border Road Task Force (BRTF)
Project Pushpak GREF
C/o 99 APO
13:Sh Lalhmunsanga Hnamte
Deputy Commissioner
Siaha Dist.
Mizoram
14:Smt Nazee Khaila
Senior Revenue Officer
Mara Autonomous District Council
Siaha District
Mizoram
Advocate for the Petitioner : Ms Dinari T Azyu
Advocate for the Respondent : Mr. P C Lalthangmawia for R14
Page No.# 13/14
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
27-01-2026 Heard Mr. T. Lalzekima, learned counsel for the petitioner in Cont.Cas(C) No. 16/2019 and Mr. Victor L. Ralte, learned counsel for the petitioners in Cont.Cas(C) Nos. 21/2019; 24/2019; 31/2019; 22/2019 and 23/2019. Also heard Ms. Zeiremsangpuii, learned counsel appearing for respondent Nos. 3, 7 and 9 as well as Mr. Daniel Hrahsel, learned counsel appearing on behalf of Mrs. Mary L. Khiangte, learned Government Advocate.
It is submitted that in terms of the order dated 04.12.2025, passed earlier in these petitions, the learned counsel has already sent a letter to the Deputy Commissioner seeking necessary instructions, but till date no instruction has been received and from the available sources it is learnt that the letter has not been received by the Deputy Commissioner concerned. Accordingly, he submitted that he needs two weeks time to file the report of the Deputy Commissioner/contemnor.
Ms. Zeiremsangpuii, learned counsel appearing for respondent Nos. 3, 7 and 9 submitted that they have already done the spot verification, but respondents need 3 months time for payment as per the order of this Court. In that context, learned counsel for the petitioner submitted that the spot verification was done only after the order dated 04.12.2025 and accordingly he submitted that two weeks time may be given to the respondent Nos. 3, 7 and 9 to submit the report/necessary instructions.
Further from the office note it is seen that though one Rajib Dua has already filed his affidavit but he has not been made a party in these petitions. Accordingly, the learned counsel for the petitioner is hereby directed to file an interlocutory application for impleadment of Mr. Rajib Dua as respondents in all these petitions.
Page No.# 14/14 However, considering the submissions of the respondent Nos. 1, 2 and 3, 7 and 9, 2 (two) weeks time is hereby granted for submitting the report.
In view of this, the respondent No.1/Deputy Commissioner to submit the verification report in compliance of the order dated 04.12.2025 and within two weeks they will submit the verification report also.
Further, the respondent Nos. 3, 7 and 9 are hereby directed to submit the report of compliance within two weeks from today.
List these matters on 12.02.2026.
JUDGE Comparing Assistant