PARLAWMI Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. C. Lalramzauva, learned Counsel for the Petitioner as well as Mr. Madhusudhanan, learned Assistant Advocate General. This is the second lime this Petitioner has approached this Court. The matter has been shuttling back and forth between the lower court and this Court since 1991. It should be brought to an end.

(2.) THE land belonging to the Petitioner was acquired by the government for the purpose of establishment of Civil Hospital. After going through procedures laid down under the law, the land was acquired and compensation was paid. The Petitioner, however, found out that the government was claiming more land than what was actually acquired. When the Petitioner erected a house on certain portion of the land not acquired by the government, according to the Petitioner, such construction was stopped at the instance of the government.

(3.) AGAINST the order of restoration dated 12.2.91 this Petitioner had filed Civil Revision case No. 3/91 before this Court. The said revision petition was disposed of by this Court after hearing the parties on 5.3.92. This Court had given a direction for re -trial of the case filed in the lower court.