Gauhati High Court
Page No.# 1/ vs Sh Bualhranga And 33 Ors (A) on 14 August, 2024
Bench: Chief Justice, Suman Shyam
Page No.# 1/11
GAHC010083942021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/121/2022
THE UNION OF INDIA AND 3 ORS
REPRESENTED BY DEFENCE SECRETARY TO THE GOVERNMENT OF
INDIA, MINISTRY OF DEFENCE, 101-A, SOUTH BLOCK, NEW DELHI110011
2: THE DEFENCE SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF DEFENCE
101-A
SOUTH BLOCK
NEW DELHI-110011
3: THE DIRECTOR GENERAL
DEFENCE ESTATES
RAKSHA SAMPADA BHAWAN
ULAANBAATAR MARG
DELHI CANTONMENT
NEW DELHI-110010
4: THE DEFENCE ESTATE OFFICER
GUWAHATI CIRCLE
NARENGI MILITARY STATION
SATGAON
GUWAHATI-78102
VERSUS
SH BUALHRANGA AND 33 ORS (A)
S/O BAWMA (L), R/O DAWRPUI, AIZAWL, DISTRICT AIZAWL, MIZORAM-
796017
2:SH. JACKSON MALSAWMSANGA
S/O C. LIANHMINGTHANGA
R/O ELECTRIC VENG
AIZAWL
Page No.# 2/11
DISTRICT AIZAWL
MIZORAM - 796001
3:SH. C. LIANLUNGA
S/O C. THUAMA
R/O MISSION VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
4:SMT. LALIINLIANI
S/O KHURNTIRA
R/O RAMHLUN NORTH
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
5:SMT. BIAKKUNGL
D/O R. VANKUNGA
R/O MISSION VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
6:SMT. SIKULTHANGI
D/O R. VANGKUNGA
R/O MISSION VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
7:SH. LALHMACHHUANA
S/O THALRUMA (L)
R/O ZEMABAWK VENGLAI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
8:SH. LALCHAMLIANA
Page No.# 3/11
S/O LALHMACHHUANA
R/O ZEMABAWK VENGLAI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
9:SH. LALCHHUANAWMA
S/O LALHMACHHUANA
R/O ZEMABAWK VENGLAI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
10:SH. ZORAMMUANA
S/O LALHMACHHUANA
R/O ZEMABAWK VENGLAI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
11:SMT. ZORAMTHANGI
D/O Z. DENGTHANGA (L)
R/O ARMED VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
12:SH. LIANTHANGPUIA
S/O LUKAWLHA (L)
R/O BAWNGKAWN
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
13:SH. HRANGHLEIA
S/O BAWNGKAWN
R/O BAWNGKAWN
AIZAWL
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DISTRICT AIZAWL
MIZORAM 796001
14:SH. R.L. LALAWMPUIA
S/O M. CHHUANMWAIA
R/O BETHLEHEM VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
15:SMT. MANGCHHUANMAWII
D/O KHUALA (L)
R/O BAWNGKAWN
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
16:SH. M. CHHUANMAWIA
S/O HMINGLIANA (L)
R/O BETHLEHEM VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
17:SH. MANGDINPUIA
S/O M. CHHUANMAWIA
R/O BETHLEHEM VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
18:SH. R. LALTHAZUALA
S/O M. CHHUANMAWIA
R/O BETHLEHEM VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
19:SMT. LIANDAILOVI BAWITLUNG
D/O BULBIKA BAWITLUNG
R/O CHHINGA VENG
Page No.# 5/11
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
20:SMT. B. LALDINPUII
D/O B. RALTHANGA
R/O DAWRPUI JAIL VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
21:SMT. ZOKHUMI COLNEY
D/O SAWILUAIA
R/O CHAMMARIRAMHLUN ROAD
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
22:SMT. C. LALMUANPUII
D/O C. ZAKAMLOVA (L)
R/O ZARKAWT
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
23:SH. ZOSIAMLIANA
S/O ROBULA (L)
R/O CHANMARI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
24:SH. LALHLIRA
S/O CH. LAMA
R/O KOLASIB
BIAKKAWN
DISTRICT KOLASIB
MIZORAM 796081
25:SMT. R. VANLALHIMI
W/O SH. LALHLIRA
R/O KOLASIB
BIAKKAWN
Page No.# 6/11
DISTRICT KOLASIB
MIZORAM 796081
26:SH. ROSANGLIANA
S/O LALHMINGTHANGA (L)
R/O DAWRPUI
AIZAWL
DISTRICT AIZAWL
MIZORAM 796001
27:SH. LALRINSANGA
S/O ROSANGLIANE
R/O DAWRPUI JAIL VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM- 796001
28:SH. LALRINZUALA
S/O ROSANGLIANA
R/O DAWRPUL JAIL VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM-796001
29:SH. ROSIAMILANA
S/O K.C. ROKIMA
R/O R/O DAWRPUL JAL VENG
AIZAWL
DISTRICT AIZAWL
MIZORAM- 796001
30:SMT. CHAWNGPARI
D/O BAWIHRANGA
R/O KHATIA SOUTH
AIZAWL
DISTRICT AIZAWL
MIZORAM- 796001
31:THE STATE OF MIZORAM
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
MIZORAM
NEW SECRETARIAT COMPLEX
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KHATIA
AIZAWL-796001
32:THE SPECIAL SECRETARY TO THE GOVERNMENT OF MIZORAM
LAND REVENUE AND SETTLEMENT DEPARTMENT
NEW SECRETARIAT COMPLEX
KHATIA
AIZAWL 796001
33:THE DEPUTY COMMISSIONER
AIZAWL DISTRICT
TREASURY SQUARE
AIZAWL
MIZORAM 796001
34:THE ADDL. A.G/ G.A
MIZORA
Advocate for the Petitioner : MR S K MEDHI,
Advocate for the Respondent : Ms. P. Bhattacharya, Addl. AG, Mizoram, MR. P D NAIR (r-1 to
30),S R A NASER (r-1 to 30),MR. A CHETRY (r-1 to 30),MR G ALAM (r-1 to 30),MR. H ROHMAN
(r-1 to 30)
Linked Case : I.A.(Civil)/3105/2022
THE UNION OF INDIA AND 3 ORS
REPRESENTED BY DEFENCE SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF DEFENCE
101-A
SOUTH BLOCK
NEW DELHI110011
2: THE DEFENCE SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF DEFENCE
101-A
SOUTH BLOCK
NEW DELHI-110011
3: THE DIRECTOR GENERAL
Page No.# 8/11
DEFENCE ESTATES
RAKSHA SAMPADA BHAWAN
ULAANBAATAR MARG
DELHI CANTONMENT
NEW DELHI-110010.
4: THE DEFENCE ESTATE OFFICER
GUWAHATI CIRCLE
NARENGI MILITARY STATION
SATGAON
GUWAHATI-781027
VERSUS
ZOKAILANA AND 14 ORS
S/O LIANZOVA(L)
R/O MISSION VENG
AIZAWL.
2:CHHINGI
W/O LIANZOVA(L)
REPRESENTED BY ZOKAILANA
R/O MISSION VENG
AIZAWL.
3:ZOPIANGA
S/O LIANZOVA(L)
REPRESENTED BY ZOKAILANA
R/O MISSION VENG
AIZAWL.
4:ZORINPUII
D/O LIANZOVA(L)
REPRESENTED BY ZOKAILANA
R/O MISSION VENG
AIZAWL.
5:ZOLIANPUII
D/O LIANZOVA(L)
REPRESENTED BY ZOKAILANA
R/O MISSION VENG
AIZAWL.
6:LALSAWMILANI
D/O T. CHEUVA (L)
R/O ZARKAWT
AIZAWL.
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7:LALNGURI
D/O T. CHAUVA (L)
R/O ZARKAWT
AIZAWL.
8:REMSIAMA NGENTE
REPRESENTED BY THATHUAMI
R/O HOUSE NO. KB-10
LUNGLEI ROAD
BAWNGKAWN.
9:LALNUNNGILA
S/O LUNGMUANA (L)
R/O E-69/1 CHAWNGA ROAD
KHATIA
AIZAWL.
10:H. LALRINTLUANGA
REPRESENTED BY ZOSANGLIANA HMAR
R/O HMUIFANG
AIZAWL
MIZORAM.
11:HNAMHLUNCHHUNGA
S/O C.L. CHANA
R/O CHALTIANG
AIZAWL.
12:SMT. LALNUNTLUANGI
LEGAL HEIR OF MR. H. LALTANPUIA
R/O TUIKHUAHTLANG
AIZAWL.
13:SMT. CHAWNGPARI
W/O B. LALTHLENGIANA (L)
R/O BETHELHEM VENG
AIZAWL.
14:SH. B. ZALIANA
S/O POWER ATTORNEY HOLDER IN RESPECT OF LSC NO. 103202/01/1176 OF
2005
R/O BETHELHEM VENG
AIZAWL.
15:SMT. R.LALREMSANGI
D/O R. RAMCHHUANA
R/O ZUANGTUI
AIZAWL.
Page No.# 10/11
------------
Advocate for : MR S K MEDHI
Advocate for : MR. P D NAIR appearing for ZOKAILANA AND 14 ORS
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 14-08-2024
(Vijay Bishnoi, CJ)
Though this Writ Appeal No. 121/2022 is listed for hearing. However, the learned
counsel for the appellant has pointed out that some of the persons were added as
respondents before the learned Single Judge at the time of final hearing of the writ
petition. However, their names were not reflected in the cause title of the judgment and
therefore, they could not be impleaded as party respondents in this writ appeal.
The learned counsel for the applicant has, therefore, submitted that the opposite
party Nos. 1 to 15 in the I.A.(C) No. 3105/2022 be directed to be impleaded as
respondent Nos. 35 to 49 in the instant writ appeal.
The learned counsel for the respondents has no objection, if such prayer is allowed.
Under such circumstances, the I.A.(C) No. 3105/2022 is allowed. The opposite party
Nos. 1 to 15 in the I.A.(C) No. 3105/2022 be impleaded as respondent Nos. 35 to 49 in
the writ appeal. The learned counsel for the applicant is directed to file amended cause
title within a period of one week from today.
On filing of the amended cause title, let notice be issued to the newly added
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respondent Nos. 35 to 49 returnable within a period of 02 weeks through registered post
with A/D.
After service of notice upon the respondents, list this writ appeal for hearing.
JUDGE CHIEF JUSTICE
GS
Comparing Assistant
