CHANAM NINGOL AHONGSHANGBAM ONGBI LOIDANG DEVI Vs. R K TAMPHASANA SINGH

JUDGEMENT

(1.) Heard Shri S. Sachindra, the learned counsel appearing for the petitioner; Shri A. Modhuchandra, the learned counsel appearing for the respondent No. 1; Shri S. Niranjan, the learned Addl. Government Advocate appearing for the respondent Nos. 2 and 4; Shri L. Raju, the learned counsel appearing for the respondent No. 3 and Shri L. Kaminthang Khongsai, the learned counsel for the respondent No. 5.

(2.) The present Civil Revision Petition is directed against the order dated 21-06-2016, passed by the learned District Judge, Bishnupur in Judl. Misc. Case No.12 of 2016, by which an application praying for amendment of written statement filed by the petitioner has been rejected.

(3.) [3.1] The facts and circumstances as reflected in the Civil Revision Petition are that pursuant to a notification dated 31-01-1986 issued under Section 4 of the Land Acquisition Act, 1894, a portion of land measuring 0.63 acre under Patta No. 8/204 covered by Dag No. 38 and another portion of land measuring 0.30 acre under the same Patta covered by Dag No. 37 were acquired by the State Government for construction of Merakhong Flood Control Project. The award was later made and declared on 06-11-1987. The said lands were recorded in the name of Shri Chanam Tomba Singh, Langpok Kakyai, Manipur who died in the year 1977 leaving behind him five persons-his wife, three daughters and one son as his legal heirs.