KOMBIREI HOUSING CO-OPERATIVE SOCIETY LTD. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By these writ petitions, a challenge is made to the order dtd. 13/4/2018 issued by the Secretary (Revenue), Government of Manipur, thereby cancelling the allotment orders issued in favour of the Kombirei Housing Co-operative Society Limited and its members and the order dtd. 14/10/2020, thereby allotting 12.90 Acres in C.S. Dag No.3002 (Part) corresponding to new C.S. Dag Nos.4001, 4002, 4003, 4004, 4005, 4026, 4123, 4124 and 4125 in favour of Regional Research Laboratory, Jorhat.

(2.) Brief facts are as follows:

(3.) Resisting the writ petitions, the State authorities filed affidavit-in-opposition, wherein it has been stated as under: