Shri Huiningsungbam Abung Singh vs Shri Huiningsungbam Hemanta ...
2022 Latest Caselaw 325 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2022.07.29                                                                Item No. 4
VICTORIA 10:22:34 +05'30'
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                        CRP(C.R.P. Art.227) No. 63 of 2019

                            Shri Huiningsungbam Abung Singh, aged about 37 years, s/o
                            late H. Leirenjao Singh of Singjamei Makha Sorokhaibam Leikai,
                            P.O. & P.S. Singjamei, Imphal West District, Manipur - 795008.
                                                                              ...Petitioner
                                                          - Versus -
                            1. Shri Huiningsungbam Hemanta Meitei, aged about 55 years,
                               s/o late H. Yaima Singh of Singjamei Makha Sorokhaibam
                               Leikai, P.O. & P.S. Singjamei, Imphal West District, Manipur
                               - 795008.
                                                                 ...Principal Respondent
                            2. The State of Manipur, represented by the Commissioner
                               (Revenue), Government of Manipur, Babupara, P.O. & P.S.
                               Imphal, Imphal West District, Manipur - 795001.
                                                                ...Pro forma Respondent

                                              B EF O R E
                              HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR


                             For the petitioner          :     Mr. Shakir Khan, Advocate
                             For the respondents         :     Mr. Th. Sanachouba, Advocate
                             Date of order               :     28-07-2022

                                                        ORDER

[1] This revision petition, under Article 227 of the Constitution, was

filed against the judgment and order dated 23-10-2019 passed by the

learned Presiding Officer, Revenue Tribunal, Imphal West at Lamphelpat, in

Revenue Appeal Case No. 1 of 2017. The petitioner was respondent No. 1

in the said revenue appeal case.

[2] Mr. T. Rajendra, learned counsel, appeared for the petitioner and

Mr. Ch. Dhananjoy, learned senior counsel, entered appearance for the

respondents. While so, Mr. Ch. Dhananjoy, learned senior counsel, informed

this Court on 13-12-2021 that the matter had been settled out of Court by

the parties amicably. Mr. T. Rajendra, learned counsel, sought time on that

day to get instructions, as he had no information of such settlement.

Thereafter, the matter came up for hearing on 24-01-2022, 02-03-2022,

10-05-2022 and again, on 08-06-2022. It was adjourned to 28-07-2022 on

the last date to enable Mr. T. Rajendra, learned counsel to ascertain whether

the matter was settled out of Court.

[3] Today, Mr. Shakir Khan, learned counsel, appears on behalf of

Mr. T. Rajendra, learned counsel, and informs this Court that the petitioner

took away the case record from their office on 27-07-2022. Learned counsel

would further state that the petitioner was informed that the case is to come

up for hearing today. Despite the same, the petitioner is not present before

this Court and no alternative arrangement was made by him.

[4] Mr. Th. Sanachouba, learned counsel, represents Mr. Ch.

Dhananjoy, learned senior counsel, and states that as per his instructions,

the matter was settled out of Court.

[5] In the light of the aforestated sequence of events, it is clear that

the petitioner has either settled the matter out of Court and is not taking

steps or has lost interest in pursuing this case.

The revision petition is accordingly dismissed for non-prosecution.

No order as to costs.

CHIEF JUSTICE

Victoria