AWANG KONGPAL KONGKHAM LEIKAI DEVELOPMENT COMMITTEE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This criminal revision petition has been filed by the petitioner under Sec. 401 read with Sec. 397 and 398 Cr.P.C. against the order dtd. 28/9/2020 in Eviction Criminal Miscellaneous Case No.1 of 2020 passed by the fourth respondent under Sec. 133 Cr.P.C. read with Sec. 15 of the Manipur Land Revenue and Land Reforms Act, 1960.

(2.) Heard Mr. Ajoy Pebam, learned counsel for the petitioner; Mr. H. Samarjit, learned Additional Public Prosecutor for the respondent State and learned counsel for the sixth respondent.

(3.) The case of the petitioner is that the petitioner is the absolute owner and possessor of piece of homestead land under Patta No.23/296, Imphal East Tahasil, Porompat Sub- Division, covered by C.S. Dag No.31/597 measuring an extent of 0.90 acre Ingkhol Class situated at 23-Khongkham Leikai Revenue Village and the said land has been occupying by the petitioner without any disturbances from all quarters. Kongpal Makha Kongkham Leikai Development Committee formed by the localities of Kongpal Makha Kongkham Leikai was the owner of the land in question and the revenue records stood in the name of Kongpal Makha Kongkham Leikai. Later on, the name was changed into the present petitioner's name in consonance with the name of Awang Kongpal Kongkham Leikai Development Committee.