Manipur High Court
Shri Thingujam Jugindro Singh vs Shri Rk Nutan Singh & 10 Ors on 30 May, 2025
1
Digitally signed by
JOHN JOHN TELEN KOM
TELEN KOM Date: 2025.06.02
13:40:35 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CRP(C.R.P. Art.227)No.41 of 2022
Shri Thingujam Jugindro Singh
Petitioner
Vs.
Shri RK Nutan Singh & 10 Ors.
Respondents
BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR (O R D E R) 30.05.2025.
Learned counsel for the petitioner in this matter namely, H. Dijen is present before the Court physically whereas there is no representation on the part of the respondents either through video conferencing or physically.
This civil revision petition has been filed by the petitioner against the order rendered by the Revenue Tribunal, Thoubal in Revenue Revision Case No.41/2011/5 of 2014 whereby seeking for intervention.
Whereas, the learned counsel for the petitioner in this matter is present before the court physically and the aforesaid counsel is filing a memo for production of the compromise order dated 26.02.2025 rendered by the Revenue Tribunal, Thoubal in Rev. Misc. Case No.18 of 2021 and in that order rendered by the Presiding Officer, Revenue Tribunal, Thoubal, it is indicated that 2 the parties have agreed that the remaining 13 paris and 2 sangams of agricultural land above described from Sl. 1 to 55 in Schedule-B land shall exclusively for the Shri Shri Gopinathjee Temple Board and the names of persons therein from Sl. No.1 to 55 and some other persons if any whose names have not been listed in the said list but their names were found listed in the said Revenue Records/Jamabandis/Dag Chithas in the Schedule-B land be deleted from the concerned Revenue Records/Jamabandis/Dag Chithas by restoring the Original Owner named as Shri Shri Gopinathjee Temple Board in the said records of Right/Jamabandis/ Dag Chithas listed in Schedule-B land. Hence, for the aforesaid discussions, the Rev. Misc. Case No.18 of 2021 stands disposed of as compromise between the parties and its connected misc. cases also stands disposed of accordingly. The copy of the order dated 26.02.2025 rendered by the Revenue Tribunal, Thoubal has been produced by the petitioner in this matter along with a memo before the Court for the purpose of reference and the same is taken on record.
It is further submitted by the learned counsel for the petitioner that the issue between the parties has been ended in compromise and therefore, there is no consequential for consideration in this civil revision proceeding initiated keeping in view the provision under Article 227 of the Constitution of India.
Therefore, keeping in view the memo which has been filed by the learned counsel for the petitioner and also keeping in view the order dated 3 26.02.2025 passed by the Presiding Officer Revenue Tribunal, Thoubal in Rev.Misc. Case No.18 of 2021 are concerned, it is deemed appropriate this CRP(C.R.P. Art.227) No.41 of 2022 would be disposed of as become infructuous. Accordingly, this CRP(C.R.P. Art.227) No.41 of 2022 is disposed of.
[ CHIEF JUSTICE John Kom