Manipur High Court
The Secretary Ima Leishem Innat ... vs State Of Manipur And 3 Ors on 3 February, 2020
Item No.11-18
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.P. (C) No.638 of 2018 With
W.P. (C) No.699 of 2018 With
W.P. (C) No.820 of 2019 With
W.P. (C) No.866 of 2019 With
W.P. (C) No.953 of 2018 With
W.P. (C) No.980 of 2019 With
W.P. (C) No.1007 of 2019 With
W.P. (C) No.1151 of 2018
The Secretary IMA Leishem Innat Loishang
...Petitioner/s
- Versus -
State of Manipur and 3 Ors.
...Respondent/s
B E F O R E
HON'BLE MR. JUSTICE K H. NOBIN SINGH
ORDER
03.02.2020 (W.P. (C) No.638 of 2018) Shri A. Bimol, learned senior counsel appearing for the petitioner prays that he may be given some time for filing rejoinder to the counter filed on behalf of the respondent Nos. 2, 3 and 4.
Prayer is allowed.
W.P. (C) No.699 of 2018 WithW.P. (C) No.820 of 2019 WithW.P. (C) No.866 of 2019 WithW.P. (C) No.1007 of 2019 Shri S. Rupachandra, learned Addl. Advocate General appearing for the respondents submits that the subject matter in issue relates to the eviction of some occupants in respect of certain areas, some of whom are known to him and therefore, he desires that the file be transferred to other advocates. It is submitted at the Bar that no counter has been filed in this matter.
4(four) weeks time is granted to the respondents for filing counter in the matter.
W.P. (C) No.(C) No.953 of 2018
At the request of Ms. Lungdang Kamei, learned counsel appearing for respondents on behalf of Shri Lenin Hijam, learned Addl. Advocate General, list the matter on 02.03.2020.
4(four) weeks time as last opportunity is granted for filing counter on behalf of the State respondents.
W.P. (C) No.980 of 2019 With W.P. (C) No.1151 of 2018 At the request of Smt. Monomala, learned Government Advocate appearing for the respondents, list the matter on 02.03.2020.
4(four) weeks time as last opportunity is granted for filing counter in the matter.
The subject matter in issue relates to the eviction of persons residing in the area alleged to be forest lands.
It is for the Government to take an appropriate stand as to whether it belongs to forest area or it belongs to area which is covered by the land revenue act.
Learned Advocate General, Manipur is requested to entrust all the similar cases to one particular Government Advocate/ Addl. Advocate General who can represent the State of Manipur to assist the Court.
List these matters on 02.03.2020.
JUDGE A.Surjit