SENDRA YOUTH CLUB BEARING Vs. STATE OF MANIPUR REPRESENTED BY COMMISSIONER (MAHUD)

JUDGEMENT

(1.) Heard Shri N. Surendrajit, the learned counsel appearing for the petitioners and Shri Y. Ashang, the learend Addl. Government Advocate appearing for the respondent Nos.1 and 2. None is present for the respondent No. 3.

(2.) The validity and correctness of the notification dated 14-07-2016 issued by the Moirang Municipal Council, Moirang is under challenge in this writ petition.

(3.) The petitioner No. 1 is a registered society while the petitioner No. 2 is a duly elected Pradhan of the Thanga Pt.-II Gram Panchayat in the election held in the year 2012. According to them, the Sendra Tourist Home is situated in the Thanga Assembly Constituency and accordingly, falls within the area jurisdiction of Thanga Pt.-II Gram Panchayat and in other words, the Sendra Tourist Home is situated within the jurisdiction of the petitioner No.2. The petitioner No.1 constructed its office at Sendra Public Ground situated at the foothill of Sendra Hillock where the Sendra Tourist Home is constructed and has been in possession of the Sendra Public Ground for many years and accordingly, its name has been recorded in the relevant land records/ Dag Chitha. The petitioner No. 1 has been managing the vehicle parking at Sendra Public Ground from time to time without any interference from anyone. Although Sendra Village falls within the Revenue Jurisdiction of Moirang Pt.-II, the same is within Thanga Assembly Constituency.