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Unknown vs The State Of Manipur Through The ...
2025 Latest Caselaw 366 Mani

Citation : 2025 Latest Caselaw 366 Mani
Judgement Date : 29 May, 2025

Manipur High Court

Unknown vs The State Of Manipur Through The ... on 29 May, 2025

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
                                                        Non-reportable

             IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL
                       WP(C) No. 673 of 2020

         1. Shri Mayengbam Dhoni Singh, aged about 56 years old, S/o M.
             Amusana Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         2. Shri Waikhom Tombi Singh, aged about 50 years old, S/o
             Waikhom Kesho Singh, a resident of Sanjenthong Awang
             Leikai, P.O. Imphal & P.S. Porompat, Imphal East District,
             Manipur-795001.
         3. Shri Abujam Nelson, aged about 43 years old, S/o Abujam
             Lairenjao Singh a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         4. Smt. A. Surodhoni Devi, aged about 60 years old, a resident of
             Sanjenthong Awang Leikai, P.O. Imphal & P.S. Porompat,
             Imphal East District, Manipur-795001.
         5. Shri S. Raju Singh, aged about 55 years old, S/o Abujam
             Lairenjao Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         6. Smt. Mikhu Kabui @ Mikhu Kamei, aged about 61 years old,
             S/o Laibakmacha, a resident of Sanjenthong Awang Leikai,
             P.O. Imphal & P.S. Porompat, Imphal East District, Manipur-
             795001.
         7. Shri Maring Ningthoujao, aged about 50 years old, S/o
             Maringjao, a resident of Sanjenthong Awang Leikai, P.O. Imphal
             & P.S. Porompat, Imphal East District, Manipur-795001.
         8. Shri Chingakham Angouton aged about 55 years old, S/o
             Chingakham Khouton, a resident of Sanjenthong Awang Leikai,
             P.O. Imphal & P.S. Porompat, Imphal East District, Manipur-
             795001.
         9. Shri Mairubam Lukhoi Singh, aged about 65 years old, a
             resident of Sanjenthong Awang Leikai, P.O. Imphal & P.S.
             Porompat, Imphal East District, Manipur-795001.
         10. Smt. Maibam Sanahanbi, aged about 56 years old, W/o M.
             Rajmohan Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         11. Smt. Moirangthem Thoibi Devi, aged about 70 years old, W/o
             M. Bidhu Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.




WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                            Page 1
          12. Lien Gangte, aged about 46 years old, S/o Tonglam Gangte, a
             resident of Sanjenthong Awang Leikai, P.O. Imphal & P.S.
             Porompat, Imphal East District, Manipur-795001.
         13. Shri Nongmaithem Bungocha, aged about 41 years old, S/o (L)
             N. Babathem Singh, a resident of Sanjenthong Awang Leikai,
             P.O. Imphal & P.S. Porompat, Imphal East District, Manipur-
             795001.
         14. Sagolshem Bulu Singh, aged about 47 years old, S/o (L) S.
             Shridham Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         15. Sagolshem Pujaa, aged about 35 years old, D/o (L) Shridham
             Singh, a resident of Sanjenthong Awang Leikai, P.O. Imphal &
             P.S. Porompat, Imphal East District, Manipur-795001.
         16. Lishram Premananda Singh, aged about 53 years old, S/o (L)
             L. Ibochou Singh, a resident of Sanjenthong Awang Leikai, P.O.
             Imphal & P.S. Porompat, Imphal East District, Manipur-795001.
         17. K. Maringbilu, aged about 60 years old, w/o Brojen Singh, a
             resident of Sanjenthong Awang Leikai, P.O. Imphal & P.S.
             Porompat, Imphal East District, Manipur-795001.
         18. Laithangbam Brajakumar Singh, aged about 29 years old, S/o
             Laithangbam Bijoy Singh, a resident of Sanjenthong Awang
             Leikai, P.O. Imphal & P.S. Porompat, Imphal East District,
             Manipur-795001.
                                                          ...... Petitioner/s
                                 - Versus -

         1. The State of Manipur through the Commissioner (Revenue),
            Govt. of Manipur, Old Secretariat South Block, P.O. & P.S.
            Imphal, Manipur PIN No. 795001.
         2. The Sub-Divisional Officer, Porompat, P.O. & P.S. Porompat,
            Imphal East District, Manipur-795005.
                                            ......Official Respondent/s

                                           With
                               WP(C) No. 127 of 2025 with
                               MC(WP(C) No. 123 of 2025

         1.    Khuprengthang Kom aged about 50 S/o Ibohal Kom of
               Sanjenthong P.O. & P.S. Porompat Imphal East, Manipur-
               795005.
         2.    Leishangthem Sanajaoba Meitei aged about 70 years S/o (L)
               L. Chimni Meitei of Sanjenthong Awang Leikai P.O. & P.S.
               Porompat Imphal East, Manipur 795005.



WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                            Page 2
          3.    Sagolsem Debaraj Singh aged about 40 years S/o Sagolsem
               Shridam Singh of Sanjenthong Awang Leikai P.O. & P.S.
               Porompat Imphal East, Manipur 795005.
         4.    Mani Gonmei aged about 70 years S/o (L) Pantiphun of
               Namthanpung Sangenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         5.    Chao Gangmei aged about 50 years S/o (L) L. Yaima of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         6.    Mansi Panmei aged about 44 years S/o Gaikhangjaipou of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         7.    Deborah Pamei aged about 55 years S/o Makuhan Thaimei
               of Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         8.    P.G. Lambi Chung aged about 84 years S/o (L) Bonulsing of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         9.    Md. Abdul Hassan aged about 55 years S/o Abdul Manaf of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         10.   Namkon Kamei aged about 63 years S/o Kabuichungpou of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         11.   Md. Tolen Khan aged about 65 years S/o (L) Md. Niyaz Ali of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         12.   Md. Taj Khan aged about 58 years S/o Md. Tomba of
               Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur-795005.
         13.   Abdul Hashim aged about 65 years S/o (L) Md. Nasserudin
               of Namthanpung Sanjenthong P.O. & P.S. Porompat Imphal
               East, Manipur 795005.
         14.    Ismail Khan aged about 35 years S/o (L) Md. Abdul Kasim of
               Dimdailong, P.O. & P.S. Porompat Imphal East, Manipur
               795005.
         15.   Rojita Gangmei aged about 48 years W/o Dr. H. Angam of
               Dimdailong, P.O. & P.S. Porompat Imphal East, Manipur
               795005.
         16.   Lamaru Golmei aged about 66 years S/o (L) Janglung
               Phaomei of Dimdailong, P.O. & P.S. Porompat Imphal East,
               Manipur 795005.
         17.   Johnson Kamei aged about 36 years S/o Taithalung Kamei
               of Dimdailong, P.O. & P.S. Porompat Imphal East, Manipur
               795005.



WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                           Page 3
              18.     Sanahanbi Panmei aged about 47 years W/o Poupangai
                     Panmei of Dimdailong, P.O. & P.S. Porompat Imphal East,
                     Manipur 795005.
             19.     Sahidur Rahman aged about 58 years S/o (L) Md.
                     Rahimuddin of Dimdailong, P.O. & P.S. Porompat Imphal
                     East, Manipur 795005.
             20.     K. Kaijingailu Kamei aged about 51 years D/o K. Kumar
                     Kamei of Dimdailong, P.O. & P.S. Porompat Imphal East,
                     Manipur 795005.
             21.     Sheikh Rubaiya aged about 34 years W/o Md. Ajad
                     Namthanpung Sanjenthong, P.O. & P.S. Porompat Imphal
                     East, Manipur 795005.
                                                             ...........Petitioner/s
                                         - Versus -

             1. The       State    of   Manipur     represented     by     the
                Secretary/Commissioner, Land Resources Department,
                Government of Manipur, Manipur Secretariat Complex,
                Babupara, Imphal-795001, Manipur.
             2. The Deputy Commissioner, Imphal East, Porompat, Imphal East
                District, Manipur-795005, Manipur.
             3. The Sub-Divisional Officer, Porompat, Imphal East, D.C. Imphal
                East Office Complex, Porompat, Imphal East-795005, Manipur.
                                                        ...... Respondent/s

                          B E F O R E
             HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
      For the Petitioner/s          ::      Mrs. G. Pushpa, Adv. & Mrs. Th.
                                            Babita, Adv.
      For the respondent/s          ::      Mr. Lenin Hijam, AG assisted by Ms.
                                            Sharmila, Adv.
      Date of hearing               ::      13.03.2025
      Date of Order                 ::      29.05.2025


                                  ORDER (CAV)

[1] Heard Mrs. G. Pushpa, learned counsel and Mrs. Th. Babita,

learned counsel for the petitioners. Also heard Mr. Lenin Hijam, learned A.G.

assisted by Ms. Sharmila, learned counsel on behalf of the State respondents.



WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                  Page 4
 [2]            In WP(C) No. 673 of 2020: The petitioners who are 18 in

numbers approached this Court by way of the present writ petition being

WP(C) No. 673 of 2020 challenging the impugned notification dated

07.12.2020 issued by the Sub-Divisional Officer, Porompat, Imphal East in

Eviction Case No. 16 of 2020/SDO/P/IE under the Manipur Public Premises

(Eviction of Unauthorized Occupants) Act, 1978. In the impugned notification,

it is stated that the petitioners and 20 households are alleged to be illegal

encroachers occupying over the the eastern bank of Imphal River from

Sanjenthong to Minuthong by constructing dwelling houses. The petitioners

and others were directed to vacate the premises by 16.12.2020.

[3] It is the case of the petitioners that after occupying the above

land for the last more than 40 years, they are entitled for allotment of the land

under their occupation in terms of the State Cabinet decision taken on

24.10.1992. It is also stated that they have submitted a representation dated

11.12.2020 to Local MLA-cum-Minister MAHUD, Social Welfare &

Cooperation, Government of Manipur with copy endorsed to the

Commissioner (Revenue), Government of Manipur and SDO, Porompat,

Imphal East, Manipur.

[4] The petitioners have been occupying their homestead lands

under Village No. 26(A) Nongpok Ingkhol, Imphal West, Manipur for the last

more than 40 years without break and it is stated that they are entitled to get

allotment in view of the decision of the State Cabinet taken on 24.10.1992.

Some of the petitioners have also recorded their names in the Jamabandi

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 5 pattas and also in the relevant revenue Dag Chitha after paying land revenue

from time to time.

[5] Along with the writ petition, the petitioners have enclosed the

land revenue record showing their possessions over the said land. The

possessions of the petitioners can also be seen from the electoral roll of 15-

Wangkhei Assembly Constituency where the names of the petitioners are

shown in the voter lists published on 16.11.2020. The petitioners have also

annexed some of the receipts of the land revenue receipt to substantiate that

they are in possessions of the land and they are regularly paying taxes. The

petitioners have also electric connection in their names and their names can

be seen from the electoral roll.

[6] After receiving of the impugned eviction notice dated 07.12.2020,

the petitioners jointly make a representation dated 11.12.2020 to the Local

MLA cum Minister requesting to review the order dated 07.12.2020 passed in

Eviction Case No. 16 of 2020 by the SDO, Porompat, Imphal East, Manipur.

[7] In the representation to the Local MLA cum Minister for MAHUD,

Social Welfare & Cooperation, Government of Manipur, it is stated that the

petitioners have been staying there for more than 40 years by constructing

their dwelling houses and they have no alternative place of dwelling and their

names are included in the voter lists for 15-Wangkhei Assembly Constituency

for many years and issuing eviction notice dated 07.12.2020 suddenly for

vacating by 16.12.2020 without prior notice will cause hardship to them. The

dwelling houses of the petitioner have not obstructed, 33 ft. breadth inter-

village road from Sanjenthong to Namthanpung. It is stated that the

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 6 construction made by the petitioners does not obstruct the road, rather it

protects the river bank of the Imphal River by such structures. It is requested

to review the matter considering the Covid-19 pandemic on humanitarian

ground, as it will be very difficult to get rent at the short notice also.

[8] It is also stated that the impugned eviction notice dated

07.12.2020 is liable to be quashed, as the same was issued without giving

any opportunity to the petitioners in violation of the principle of natural justice.

It is further stated that as per Section 3 of the Manipur Public Premises

(Eviction of Unauthorized Occupants) Act, 1978, the competent authority has

to issue the eviction order after making due enquiry and in the present case,

no such enquiry was conducted before issuing the impugned eviction notice

dated 07.12.2020. Since the petitioners are staying for the last 40 years by

paying taxes from time to time and have entered their names in the

Jamabandi, they are entitled to get allotment in their favour, as done in the

case of Lamshang Assembly Constituency.

[9] Vide order dated 16.12.2020, this Court issued notice to the

respondents to consider the long possession of the petitioners over the land

in question for the last about 40 years and entering of their names in the

relevant revenue record. As an interim measure, this Court directed the

respondents not to evict the petitioners from the land under their possession

till next date. The interim order has been extended from time to time.

[10] By way of additional affidavit dated 15.12.2020, the petitioners

placed on record two documents i.e. the order dated 11.06.2001 passed by

the Gauhati High Court (Imphal Bench) in WP(C) No. 924 of 2001 holding that

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 7 Sub-Divisional Magistrate is not the competent authority to issue eviction

notice under Section 3 of Manipur Public Premises (Eviction of Unauthorized

Occupants) Act, 1978 and the same can be issued by the Deputy

Commissioner/Addl. Deputy Commissioner/SDO/Assistant Commissioners/

Special Officer (Eviction) within their respective jurisdiction. Second document

is the allotment application submitted by some of the petitioners.

[11] Two of the petitioners submitted an application to the competent

authority for allotment of land on 28.03.2012 in terms of the State Cabinet

decisions on 24.10.1992 and circulated on 28.10.1992 and the same are still

pending before the authority.

[12] In view of the affidavit-in-opposition i.e. counter affidavit dated

17.03.2021 filed by the State respondents, the State respondents denied the

allegation made in the writ petition. It is stated that the pattas and Dag Chitha

annexed to the writ petition are false and fabricated and there are no records

of any encroachers in the Dag No. 5803 and 5804 in the relevant land records

maintained by the Office of the Directorate of Settlement and Land Records,

Manipur. Further, the signatures of the officers and staff in the said pattas and

Dag Chittha are false and fabricated. It is also stated that there are no records

of issuance of Dag Chittha and pattas by the concerned officials of the said

Dags in the year 2017 to 2020. It is also stated that the petitioners are

misleading the Court thereby co-relating the decision taken by the State

Cabinet on 24.10.1992 with the present case, as no decision has been taken

and as such, decision might be taken for some specific circumstances and not

general rule for allotment in all cases.


WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                 Page 8
 [13]          The plea of the respondents is that the claim of the petitioners

for possession over the land in dispute over 40 years, is without any evidence.

Recording of the names in Aadhaar or electricity connection or voter card does

not mean that such persons are permanent residents of the said place and

entering names in the Aadhaar or electricity connection or voter card can be

done easily by those who are staying in rent also. It is also stated that the

SDO, Porompat has initiated the process of eviction after minutely verifying all

the materials available on record and after receiving due instructions from the

higher authority as well as by following proper procedure and the allegation of

issuing eviction notice without due proper procedure is without any basis.

[14] It is also stated that proper notice was served to the petitioners

and this can be known from the fact that they made representation against the

eviction order. It is further stated that the main reason for eviction by the State

Government is to initiate Smart City Project for the betterment of the public

and the petitioners who are encroachers over the public land, are required to

be evicted for the said purpose. Dag No. 5803 and 5804 are recorded as river

bank (road) and road site in the relevant land records in the year 1960 and

allotment of land to the Lamshang Assembly Constituency has no similarity

and cannot be related to the present case. It is also stated that assuming the

possession of the petitioners is for more than 40 years, the matter has to be

ventilated in a Civil Court of competent jurisdiction and not in a Constitutional

Court. It is prayed that the writ petition may be dismissed.

[15] The State respondents have also filed affidavit-in-opposition

dated 17.03.2021 to the additional affidavit filed by the petitioners stating that

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 9 the order dated 11.06.2001 passed in WP(C) No. 924 of 2001 is not applicable

in the present case, as the impugned eviction notice dated 07.12.2020 was

issued by SDO, Porompat after following the procedure laid down in Section

3 of Manipur Public Premises (Eviction of Unauthorized Occupants) Act, 1978

and denied rest of the averments.

[16] The petitioners filed rejoinder affidavit dated 20.06.2024 denying

the plea of the State respondents that the revenue documents submitted by

the petitioners are fake and fabricated. Annexure-A/1(series) to the writ

petition is self-explanatory as to whether the petitioners have been occupying

over the land in dispute over 40 years. The petitioners also denied the plea of

the State respondents that Aadhaar Cards or electricity connection or voter

cards can easily be obtained by any person who is staying in rent. It is also

stated that the eviction process, without going through official records only in

the year 2020, is hit by the Principles of Adverse possession and hence, the

same is untenable. It is also stated that the government has discriminated

against the petitioners, as some of the VIPs such as Ministers and MLAs have

been given allotment orders and only the poor like the petitioners have been

targeted for eviction. It is also stated that if the government requires the land

for initiation of Smart City Project, the same can be done following due process

of land under the Land Acquisition Act, 1894.

[17] In WP(C) No. 127 of 2025: The petitioners who are 21 in

numbers challenged the impugned order dated 10.02.2025 issued by the

SDO, Porompat, Imphal West, Manipur under Section 3 of the Manipur Public

Premises (Eviction of Unauthorized Occupants) Act, 1978 in connection with

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 10 Eviction Case No. 2 of 2025/SDO(P)/IE whereby directing 22 persons

(including 21 petitioners herein) for vacating and to remove structures upon it

by 5.00 pm of 16.02.2025, failing which eviction will be carried out on any day

without further notice.

[18] It is the case of the petitioners that the stretch of land on eastern

bank of Imphal River stretching from Sanjenthong to Minuthong were all State

Khas lands. These portions of the State land have been under the habitation

of many communities such as Meiteis, Meitei Pangals, Kabui, Tangkhul, Kom,

Kukis, etc. for the last 40 years. The stretch of land including inhabited by the

petitioners are known as Mama Ingkhol Galapati, K.R. Lane, New Lambulane,

Dimdailong, Namthanpung, Mission Lane and Sanjenthong Meitei Leikai. It is

stated that the names of the petitioners are recorded or entered in the Dag

Chithas where the land is recorded as State land and the petitioners' names

are recorded in the remark column as occupiers of the State land. Some of

the petitioners have also recorded their names as owners of the land. It is

stated that the petitioners are occupying over the land shown in the sketch

map for the last 40 years and the petitioners have already applied for allotment

of land under their possession to the competent authority.

[19] Vide letter dated 03.07.2015, the Directorate of Settlement of

Land Records (DSLR) to the Secretary (Revenue), Government of Manipur

forwarded 19 applications submitted by the petitioners herein for allotment of

land under their occupation and it was submitted for processing. In the letter

dated 03.07.2015, the possessions of the petitioners are indicated in the

schedule of land along with Dag No., Area in acre, classification and khas

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 11 land. It is stated that no objection certificate has been issued by the local

councillor. The application for allotment is pending with the authority.

[20] It is stated that the impugned order dated 10.02.2025 issued by

the SDO, Porompat, Imphal East directing 22 residents (including 21

petitioners herein) was issued ex-parte without any notice. The 22 persons

sought to be evicted were not impleaded as party in Eviction Case No. 2 of

2025 and no notice was served upon them before issuing the impugned order

dated 10.02.2025 in violation of due process of law. It is stated that it is liable

to be quashed. Another ground is that some of the children of the petitioners

are also appearing in the ensuing Class 10 and Class 12 examination and it

is prayed that eviction order dated 10.02.2025 be stayed during the pendency

of the present petition.

[21] This matter was taken up in a special bench on 16.02.2025 and

as undertaken by the Ld. A.G. that till next date of hearing, the petitioners

would not be evicted and recording the submissions made at the bar, this

matter was directed to be listed along with WP(C) No. 673 of 2020. The interim

order in WP(C) No. 673 of 2020 and the undertaking of the learned AG (later

on, status quo) in WP(C) No. 127 of 2025, have been extended from time to

time till the pronouncement of the order.

[22] In WP(C) No. 673 of 2020, this Court passed an order dated

13.02.2025 recording the submission of Ld. A.G. that the interim order dated

16.12.2020 staying the eviction of the petitioners, required to be modified so

that the State Government may be permitted to do expansion of road to the

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 12 extent of 5 to 10 ft. from the land under occupation by the petitioners without

affecting the right of the parties subject to the outcome of the writ petition.

[23] In the order dated 20.02.2025 in WP(C) No. 127 of 2025 and

WP(C) No. 673 of 2020, it was recorded that Ld. A.G. submitted a proposal

along with satellite map showing the extent of land required from the

petitioners on the average ranging from 5 to 15 feet for the development and

expansion of road from Sanjenthong to Minuthong on the eastern side of the

Imphal River in connection with the development of Smart City Project.

[24] On 21.02.2025, at the request of the learned counsel for the

petitioners, this court directed the State respondents to file satellite map for

expansion of road by 30 ft. thereby requiring approximate range of 5 to 15 ft.

under the occupation of the petitioners in both cases by way of affidavit

showing the area of land required from the possession of the petitioners in

tabular form. Thereafter, the State respondents have filed preliminary affidavit

in compliance of the order dated 21.02.2025 in WP(C) No. 127 of 2025 and

WP(C) No. 673 of 2020.

[25] It is stated that Annexure-R/3 is the lists of encroachers recorded

in village No. 26(A) of Nongpok Ingkhol having 39 persons including the

petitioners in both the cases. Annexure-R/3 is reproduced as:

"LIST OF ENCROACHERSR UPON THE PUBLIC ROAD ON THE EASTERN BANK OF IMPHAL RIVER FROM SANJENTHONG TO MINUTHONG (2.20 km):

No. & Name of revenue Village: 26(A)-Nongpok Ingkhol

Sl. Dag No. Name of Encroachers Recorded Affected area Affected Statu Type/Nature of No area of dimension (in s of encroachment . 1962 feet) land survey (in acre) Old New Acre Hectare Le Breadt ngt h h

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 13 1 5803, 6009, Moirangthem Thoibi Devi .32 & .415 .0076 .0030 51 x 6.5 State Katcha House 5804 6012 W/O Bidhu Singh of land Sanjenthong 2 Nongmaithem Bungocha .004 .0016 25 x 7 Kactha house S/O (L) Babathem Singh of Sanjenthong 3 Mayengbam Dhoni Singh .005 .00020 32 x 7 Katcha house S/O (L) Amusana Singh of Sanjenthong 4 Leithambam Brajakumar .003 .0015 27 x 6 Semi Pacca house Singh S/O Bijoy Singh of all Sanjenthong 5 i) Chingkham Angouton .005 .0020 32 x 7 Semi pacca house S/O Khouton

ii) Maibam Sanahanbi Devi W/O Rajmohon Singh of all Sanjenthong 6 Sagolsem Shridam of .004 .0016 36 x 5 Katcha house Sanjenthong 7 Ayekpam Surodhoni Devi .002 .0012 26 x 5 Semi pacca house W/O Meino of Sanjenthong 8 Mairubam Lukhoi Singh .003 .0013 28 x 5 Katcha house 9 Abujam Nelson Lairenjao .003 .0013 28 x 5 Free land of Sanjenthong 10 Sagolshem Devaraj Singh .001 .0007 17 x 5 No house 11 Sagolshem Bulu Singh .003 .0015 28 x 5.5 Katcha house S/O (L) Shridham of Sangenthong 12 Sagolshem Puja D/o (L) .003 .0015 22 x 7.5 Semi pacca house Shridham of Sanjenthong 13 Waikhom Tombi Singh .003 .0015 30 x 5.5 Semi pucca house S/O Kesho Singh of Sanjenthong 14 Laishram Premananda .001 .0007 28 x 3 Pucca house S/O (L) Ibochou of Sanjenthong 15 Laishram Sanajaoba .003 .0015 31 x 4.5 Pucca house Singh S/O (L) Chenmi of Sanjenthong 16 Kamei Mikhu S/O (L) .004 .0016 21 x 8.5 Pucca house Maringjao of Sanjenthong 17 Maring Ningthoujao S/O .006 .0026 21 x 13.5 Pucca house (L) Maringjao of Sanjenthong 18 Maringbi W/O Brojen .005 .0020 13 x 17 Pucca house Singh of Sanjenthong 19 Lien Gangte S/O Tonglam .034 .0141 105 x 14.5 Free land Gangte of Sanjenthong

Sl. Details of Encroacher C.S. Dag No. Classific Recor Affect Affected dimension Status Type of structure No ation ded ed (in feet) of land area area .

                                                                     (in      (in
                                   Old         New                 hecta    hecatr
                                                                    are)       e




                                                                                     Length      Breadt
                                                                                                   h
20    i) Mani Golmei S/O (L)       5616       4060      Ingkhol    .0.041   .0082         74 x 12          State         Kacha gate
      Pantikhul Gangmei of                                            9                                    Land
      Nanthanpung
      Ii) Adunmei Rommei
      S/O (L) Pantifull of
      Nanthanpung
      iii) Sana S/O Makukhom
      of Nanthanpung
21    Chao Gangmei S/O (L0      5614, 5615    4056      Ingkhol    0.039    .0051        48 x 11.5                      Pucca Building

      Nanthanpung
22    Mamsi Panmei S/O          5614,5616     4055      Ingkhol    0.022    .0047         46 x 11                       Puca Building

      Sanjenthong
23    Decoral Pammei S/O.       5613, 5614    4044      Ingkhol    0.015    .0061        58 x 11.5                    Semi Kutcha House

      Nanthanpung
24    Lambicheng Gangmei           5613       4042      Ingkhol    0.014    .0055         63 x 9.5                    Semi Kutcha House

      Sanjenthong
25    Md. Abdul Hassan S/O      5610, 5611    4035      Ingkhol    .0368    .0009         28 x 3.5                    Semi Kutcha House
      Abdul Manaf


 WP(C) No. 673 of 2020 with
 WP(C) No. 127 of 2025 with
 MC(WP(C) No. 123 of 2025                                                                                                Page 14
 26   Nasakalu Kamei S/O         5610, 5611   4031    Ingkhol   0.019   .0031   32 x 10.5      Pucca building

     Dimdailong
27   Md. Tolen Khan S/O (L)     5610, 5611   4330    Ingkhol   0.020   .0041    37 x 12       Pucca building

     Leikai
28   Khupreingthang      Kom    5608, 5609   4026    Inhkhol   .0302   .0084   73 x 12.5      Pucca building
     S/O Kinneiyang Kom of
     Dimdailong
29   Tajkhan S/O Tomba of       5608, 5609   4022    Ingkhol   .0161   .0032    27 x 13     Semi Kutcha House
     Dimdailong
30   Md. Abdul Hakim S/O        5608, 5609   4021    Ingkhol   .0067   .0042    35 x 13     Semi Kacha house
     Samerudding           of
     Borayangbi
31   Md. Ismail Khan S/O        5608, 5609   4016    Ingkhol   .0019   .0020   16.5 x 13    Semi Kutcha House

     Dimdailong
32   i)Gangmei Roshita W/O      5609, 5608   4015    Ingkhol   .0018   .0068   59 x 12.5    Semi Kutcha House
     G.        Angam       of                4014,   Ingkhol   .0186                        Semi Kutcha House
                                             4013    Ingkhol   .0121                        Semi Kutcha House
     Dimdailong
     ii) Dr. Angam Gangmei
33   Lamaru Golmei W/O (L)        5608       4012    Ingkhol   0.026   .0033   33 x 11     Semi kutcha House

     Dimdailong
34   K. Johnson Kamei S/O         5607,      4011    Ingkhol   0.026   .0032   31 x 11       Pucca building

     Dimdailong
35   P. Sanahanbi W/O                        4010    Ingkhol   0.025   .0034   32 x 11.5     Pucca building

     Dimdaiong
36   Marona W/O Makusingh                    4008    Ingkhol   0.025   .0032   32 x 11       Pucca building

37   i)Md. Sahidur Rahaman                   4007    Ingkhol   0.009   .0029   32 x 10        Semi Pucca

     Dimdailong
     ii)Pusera    Bibi   W/O
     Mufizuddin of -do-)
38   Sheikh Rubeiya D/O                      4005    Ingkhol   0.009   0.002   31 x 10     Semi Kacha House
     Md. Ajad of Lilong                                          3       8
     Heinoumakhong
39   Thongkhothang Baite          5421       2133    Ingkhol   0.024   .0066   60 x 12     Semi Kacha House

     of New Lambulane
                                                                          "

 [26]                  Annexure-R/4 is satellite map showing the extent of land

required from the occupation of the petitioners and other persons mentioned

in the lists of encroachers for widening and development of inter-village road

to 30 ft. The map shows from the range of 5 to 15 ft. as required for the 30 ft

road.

[27] It is also stated that the expansion of road was required in terms

of the letter dated 29.06.2024 issued by the Government of India, Ministry of

Housing & Urban Affairs (Smart Cities Division) to all the Chief Secretaries of

all States/UTs, Principal Secretaries (Urban Development) of all States/UTs

and CEOs of 100 Smart City SPVs to extend Smart Cities Mission upto

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 15 31.03.2025 with additional cost and in order to complete the work within

scheduled time, the development of the road is required.

[28] It is also stated that the writ petitions are not maintainable and

adopts the contents of the counter affidavit dated 17.03.2023 submitted by the

State respondents in WP(C) No. 673 of 2020. The petitioners are entering

over the land and the documents recorded in the revenue records are false

and fabricated. The State respondents have also referred to the provision of

Section 20A(1) of the Specific Relief Act, 1963 which provides that no

injunction shall be granted by the Court under the Act in matters involving

contract relating to an infrastructure project specified in the Schedule and

Section 41(ha) of the Act prohibits injunction against the Government project

on infrastructure.

[29] It is also stated that road and bridges are listed as infrastructure

sub-sectors under Serial No. 1 of the category-Transport in the schedule of

the Act. It is stated that Smart City Project is initiated by the Indian

Government's Smart Cities Mission and aims to transform the city of Imphal,

Manipur into a more sustainable and technologically advanced urban area,

focusing on key aspects like improved mobility, traffic management, solid

waste monitoring, preservation of cultural heritage and development of green

spaces, all with a citizen-centric approach and fund for the Smart City Project

would lapse in March 2025.

[30] The State respondents have also referred to the judgment in NG

Project Limited v. Vinod Kumar Jain & Ors. reported in (2022) 6 SCC 127

where the High Court was advised not to stay the construction of infrastructure

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 16 project while exercising jurisdiction under Article 226 of the Constitution of

India. It is also stated that new ground raising pure legal issue which required

no proof can be permitted to be raised by the Court at any stage of

proceedings in terms of the judgment of National Textile Corporation

Limited vs. Nareshkumar Badrikumar Jagad & Ors. reported in (2011) 12

SCC 695.

[31] It is also stated that Section 6 of the Manipur Public Premises

(Eviction of Unauthorized Occupants) Act, 1975 provides for filing of the

appeal to the Revenue Commissioner against any order passed by any

competent authority in respect of any public premises under Section 3(1) of

the Act. But the petitioner, without exhausting the remedy available under

Section 6 of the Act, approached this Court by way of present writ petition and

hence the same is not maintainable.

[32] It is stated that as per the gazette notification dated 28.03.2023,

Manipur State Land Bank includes State land (Sarkari land) in the State, a

moratorium was imposed on allotment of land under Section 14(1) and 14(2)

of the MLR & LR Act, 1960 thereby notifying that all existing Sarkari land shall

be included in the State Land Bank. It is also stated that as per Section 12(3)

of the Manipur Flood Plain Zoning Act, 1978, no person shall undertake any

activities within the prohibition area or restricted area except with the previous

permission of the Flood Zoning Authority. It is stated that most of the land

under illegal possession of the petitioners falls within the notified flood plain

area and as such, the State respondents also filed reply affidavit/counter

affidavit to writ petition being WP(C) No. 127 of 2025 denying the averments

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 17 made in the writ petition. It is stated that the petitioners are unauthorized

occupants.

[33] The petitioners in WP(C) No. 673 of 2020 filed a reply affidavit to

the additional affidavit filed by the State respondents. It is pointed out that in

the impugned eviction order dated 07.12.2022, there was no whisper of Smart

City Project and the possession of the petitioners for the last 40 years cannot

be termed as illegal encroachers. The key project starts with the renovation

like upgradation of Imphal Smart City Project includes development like

upgrading sewerage system, Nambul and Imphal rivers rejuvenation,

development of Kangla Fort, better transport services, pollution control and

beautification activities in the capital. As a part of this Mission, the rejuvenation

and conservation of Nambul River, Imphal, Manipur was started on

09.03.2019 and the project has to be executed in phase manner under the

National River Conservation Plan of Ministry of Environment, Forest and

Climate Change. The first phase of the project was taken up from polluted

stretch of Nambul River from Iroisemba to Heirangoithong area. The mission

does not focus on forceful and arbitrary eviction from private lands without

plans. After signing of the MoU for more than 6 years, the Government of

Manipur was dormant and has only woken up after issuance of the letters

dated 29.06.2025 and 02.12.2024.

[34] The State Government has not approached this Court by way of

any application for vacation/modification of the interim order dated 16.12.2020

but filing by way of additional affidavit dated 21.02.2025 and as such, the same

cannot be considered as an application for vacation of the interim order dated

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 18 16.12.2020. It is also stated that as per the petitioners' measurement, 30 ft.

width road is still available on the eastern side of Imphal River from

Sanjenthong to Minuthong (2.20 Km) and as such, additional acquisition of 5

to 15 ft. from the possession of the petitioners and others for development of

30 ft. road is not at all required.

[35] It is also stated that in the lists of encroachers submitted by the

State respondent in preliminary affidavit dated 21.02.2025, there are many

discrepancies and one of the petitioners is an internally displaced person in

recent Manipur violence. It is prayed that the prayer for vacation of the interim

order be rejected. The State respondents also filed affidavit dated 11.03.2025

to the reply affidavit of the petitioner dated 03.03.2025 in WP(C) No. 127 of

2025.

[36] On 13.03.2025, hearing on vacation/modification of the interim

order was concluded and the matter was reserved for order. The interim order

was extended till the pronouncement of the order. These matters are taken up

for vacating/modifying the interim order.

[37] Mr. Lenin Hijam, learned A.G., submits on merit that the

petitioners are encroachers upon the government land and they are liable to

be evicted at any stage after following the provisions of law. The impugned

orders/notices of eviction have been issued in terms of the provisions of the

Manipur Public Premises (Eviction of Unauthorized Occupants) Act, 1978 and

no legally admissible of the documents have been submitted by the petitioners

along with the writ petition. The names of the petitioners shown in the revenue

records are fake and fabricated as such are not found in the original

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 19 government records. The petitioners have no inherent right to remain in the

government land as encroachers, even though they are having electricity

connection, adhaar cards and voter cards, etc. in their names.

[38] On the limited question of vacation of the interim order, Ld. A.G.

refers to Section 20A and Section 41(ha) of the Specific Relief Act, 1963. Sub

Section (ha) was inserted in Section 41 in the year 2018 and read as:

"41.(ha) If it would impede or delay the progress or completion of any infrastructure project or interfere with the continued provision of relevant facility related thereto or services being the subject-matter of such project."

[39] It is stated that the development of inter-village road in

pursuance of the development of Imphal Smart City Project is an infrastructure

project and no stay can be granted in terms of the judgment of NG Projects

Ltd. reported in (2022) 6 SCC 127. Learned A.G. refers to the judgment of

the Hon'ble Supreme Court in Jagpal Singh 7 Ors. vs. State of Punjab &

Ors. reported in (2011) 11 SCC 396 where it was held that the encroacher

has no legal right for regularisation. Learned A.G. also refers to Milk

Producers Association, Orissa & Ors. v. State of Orissa & Ors. reported

in (2006) 3 SCC 229 to the point that illegal encroachment shall be evicted

and there is no question of rehabilitation of such illegal encroachment.

[40] Reference is also made in the case of Joginder v. State of

Haryana reported in (2021) 3 SCC 300 that illegal encroachment cannot claim

regularisation. The decision of the Hon'ble Supreme Court in the case of In

Re: Direction in the matter of demolition of Structure with WP(Crl.) No.

162 reported in (2024) SCC Online SC 3291, shall not be applicable in the

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 20 present case, as the said case was related to the demotion of illegal structure

of the criminals without following due process and will not have any application

with regard to the unauthorized structure in any public place road, street,

footpath, abutting railway line or any river body or water bodies, etc. Learned

A.G. also refers to the decision of the Hon'ble Supreme Court in the case of

State of Orissa v. Rajakishore Das reported in (1996) 4 SCC 221 that illegal

construction without permission from the authority are liable to be evicted.

Similarly, M.I. Builders Pvt. Ltd. v. Radhey Shyam Sahu & Ors. reported in

(1999) 6 SCC 464 is cited.

[41] Learned A.G. further submits that the petitioners have failed to

produce any legal documents to satisfy that they have been staying for a

period of more than 40 years and stated that it is a mix question of fact and

law and has to be proved before the civil Court. Reference is made to the

judgment of Karnataka Board of Wakf v. Govt. of India reported in (2004)

10 SCC 779.

[42] Referring to the decision of the Hon'ble Supreme Court in the

case of Guru Amarjit Singh v. Rattan Chand & Ors. reported in (1996) 4

SCC 349, learned A.G. urges that entries in Jamabandi are not proof of title

and they are only statements for revenue purpose and hence, the petitioners

have no right over the land on the basis of such entry. It is also stated that the

interim order dated 16.12.2020 passed in WP(C) No. 673 of 2020 is not made

absolute till date and is extended from time to time. Learned G.A. refers to

para 54 of the 5-Judge Constitution Bench decision in High Court Bar

Association, Allahabad vs. State of UP & Ors. reported in (2024) 6 SCC

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 21 267 that extension of interim order should be by reasoned order. It is also

stated that the judgment of Olga Tellis v. Bombay Municipal Corpn.,

reported in (1985) 3 SCC 545 will not applicable in the facts and

circumstances of the present case.

[43] Learned A.G. also refers to Section 12(3) of Manipur Flood Plain

Zoning Act, 1978 which bars any activities in the restricted area except with

the previous permission of the Flood Zoning Authority. Most of the land under

illegal possession of the writ petitioners falls within the flood plain as indicated

in the satellite map. It is submitted that the interim order may be vacated or

modified so as to enable the government to develop 30 ft. width road whereby

the land under possession of the petitioners and others are required to the

range of 5 to 15 ft for the said project. It is submitted that the development of

the project is part of the Imphal Smart City Project and for the benefit of all the

people and Court have to make a balance between individual right and right

of the community.

[44] On the other hand, Mrs. G. Pushpa, learned counsel for the

petitioners in WP(C) No. 673 of 2020, has made strong objection to the prayer

for vacation/modification of the interim order dated 16.12.2020 passed by this

Court whereby restraining the State respondents from evicting the petitioners.

Learned counsel also refers to para 45 and 46 of the judgment of the High

Court Bar Association, Allahabad (Supra) where it was held that interim

order granted after hearing both the parties, can only be vacated on

application of the parties and in the present case, no application for vacation

of the interim order has been filed by the State respondents and it is merely

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 22 on the basis of the oral submissions made by the learned A.G. during the

course of hearing and on the basis of the satellite map. It is stated that the

interim order dated 16.12.2020 was passed after hearing both parties on

merit.

[45] It is also stated that no opportunity of being heard is given to the

petitioners of making their case to the preparation of satellite map and extend

of land i.e. 5 to 15 ft. to be affected from the land under their possessions. It

is also stated that the decision of NG Project Ltd. (Supra) as relied by the

learned A.G. is not applicable in the present case and the fact of that case is

regarding government contract.

[46] Mrs. G. Pushpa, learned counsel for the petitioners, has also

refuted the plea of the learned A.G. that the revenue records entering the

names of the petitioners and other records such as electricity bill, election

voter card and adhaar card are false and fabricated and such plea cannot be

accepted in terms of Section 74, 75, 76 & 77 of the Indian Evidence Act which

provide for admissibility of public and private documents. It is stated that

certified copy of the pattas, dag chittha and jamabandi annexed by the

petitioners are to be presumed to be public documents and their authenticity

cannot be denied by the State respondents as such. Learned counsel for the

petitioners has pointed out that the petitioners have submitted enough

documents along with the writ petition and has also produced additional

documents to show their long possession over the land under their

occupation.




WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                 Page 23
 [47]          It is the specific case of the petitioners that Manipur Public

Premises (Eviction of Unauthorized Occupants) Act, 1978 is not applicable to

the present case and if the Act is presumed to be applicable for the sake of

argument but without admitting the same, the impugned notice issued to the

petitioners for eviction is in violation of Section 3(1) of the Act which stipulates

enquiry to be conducted before issuing an eviction notice. It is stated that in

the present case, no enquiry was conducted and no opportunity of being heard

was offer to the petitioners to make their points. Even if enquiry as alleged

was conducted, it was done without affording any opportunity to the petitioner

and the same is not an enquiry in true sense.

[48] Mrs. G. Pushpa, learned counsel for the petitioners, refers to the

judgment of Olga Tellis (supra) which stipulates that the slum dwellers

encroaching over the foot path, have right to shelter, right to live and right to

work and eviction from the pavement will uproot them from their residence and

occupation. It is submitted that in the present case also if the petitioners are

evicted from the land under their possession, they will have no place to shelter

and most of them are daily wage earners. Mrs. G. Pushpa, learned counsel

for the petitioners, submits that one of the petitioners is an internally displaced

person in the recent Manipur violence and if anything is done to the property

without his knowledge or presence, it will cause prejudice to him.

[49] Mrs. G. Puhpa, learned counsel for the petitioners, submits that

Smart City Project does not stipulate forceful eviction of peaceful residents

and eviction of the citizens. The present eviction notice is selective against the

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 24 poor and helpless people. It is submitted that the impugned eviction notice

dated 07.12.2020 be set aside.

[50] Mrs. Th. Babita, learned counsel for the petitioners in WP(C) No.

127 of 2025, adopts the submissions of Mrs. G. Pushpa, learned counsel for

the petitioners in WP(C) No. 673 of 2020. However, she further refers to

Section 2(g) of the Manipur Public Premises (Eviction of Unauthorized

Occupants) Act, 1978 which stipulates that unauthorized occupant means 6

years before the commencement of this Act and since the petitioners are in

possession of the land for the last 40 years, the provisions of the Act will not

be applicable. Learned counsel further submits that even if the Act is

applicable, no notice was served to the petitioners in terms of Section 3 of the

Act. The eviction case is also bad for non-impleading of the affected parties

such as petitioners. It is prayed that the eviction order is also bad, as it was

issued when the Class 10 and 12 examination was in full swing and it would

affect academic career of the children adversely. It is submitted that most of

the petitioners are poor and daily labourers and if they are uprooted within

three days, they will have no place for stay and will affect their livelihood.

[51] During the course of hearing, Mrs. Th. Babita, learned counsel

for the petitioners, also produces many new documents to show that the

petitioners are occupying the present land and they have applied for allotment

of the land under their occupation. Since allotment order has been issued to

the similarly situated persons, it is submitted that the petitioners are also

entitled to get allotment order of the land under their possession.




WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                 Page 25
 [52]         Mrs. Th. Babita, learned counsel for the petitioners, refers to the

judgment of the Hon'ble Supreme Court in the case of Indrajeet Kaur vs.

Nirpal Singh reported in (2001) 1 SCC 706 which emphasized the

compliance of principle of natural justice to the affected parties and it is

submitted that in the present case, no opportunity was granted to the

petitioners before eviction notice was issued. Learned counsel also refers to

the recent judgment of the Hon'ble Supreme Court in In Re: Directions in the

matter of demolition of structures reported as 2024 Legal Eagle (SC) 998

which gives protection against the illegal demolition of structures by the State

authority without following due procedure of law and it was emphasized that a

minimum of 15 days' notice and personal hearing of owner of such structure

be given. The impugned eviction order is against the direction issued by the

Hon'ble Supreme Court.

[53] Reference is made to the decision of the Hon'ble Supreme Court

in the case of Grasim Industries Limited vs. State of Madhya Pradesh &

Anr. reported as (2024) Legal Eagle (SC) 1103 regarding the violation of

principle of natural justice, thereby offering no opportunity of hearing before

imposition of the penalty. Mrs. Th. Babita, learned counsel for the petitioners,

relies on the decision of the Hon'ble Supreme Court in In Re Manoj Tibrewal

Akash: 2024 INSC 863 which lay down the procedure to be followed in road

widening project. The relevant para is reproduced as:

"30. Before acting in pursuance of a road widening project, the State or its instrumentalities must:

(i) Ascertain the existing width of the road in terms of official records/maps;

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 26

(ii) Carry out a survey/demarcation to ascertain whether there is any encroachment on the existing road with reference to the existing records/maps;

(iii) If an encroachment is found, issue a proper, written notice to the encroachers to remove the encroachment;

(iv) In the event that the notice raises an objection with regard to the correctness or the validity of the notice, decide the objection by a speaking order in due compliance with the principles of natural justice;

(v) If the objection is rejected, furnish reasonable notice to the person against whom adverse action is proposed and upon the failure of the person concerned to act, proceed in accordance with law, to remove the encroachment unless restrained by an order of the competent authority or court; and

(vi) If the existing width of road including the State land adjoining the road is not sufficient to accommodate the widening of the road, steps must be taken by the State to acquire the land in accordance with law before undertaking the road widening exercise."

[54] It is submitted that no process for demarcation and notice to the

encroachers was given. Mrs. Th. Babita, learned counsel submits that in view

of the documents annexed by the petitioners along with writ petition and

additional documents produced by way of additional affidavit and submitted

during the course of hearing, it is clearly established that the petitioners are in

possession of the land under their occupation for more than 40 years and their

applications for allotment are pending with the authority. Similarly situated

persons have been given allotment order over the land under their possession

and the petitioners are also entitled for regularization of the land under their

possession. The petitioners cannot be stated as encroachers over the public

land as they are paying taxes and their names have been recorded in the

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 27 relevant Government records. It is stated that the impugned order of eviction

be set aside.

[55] Mrs. G. Pushpa, learned counsel for the petitioners in WP(C) No.

673 of 2020, refers to the judgment in the case of Ningombam Parijat Singh

vs. Chief Commissioner, Govt. of Manipur reported as (1969) 0

AIR(Manipur) 79 which states that Dag Chitha is a public document and the

same can be relied and it is stated that the judgments relied by the learned

A.G. are not applicable in the present case, as they are mostly concerned with

the Government tenders.

[56] This Court has considered the materials on record including

those submitted during the course of hearing, submissions made at the bar

and the case law cited by the parties.

[57] In the present order, this Court considers the question of

vacating/modifying the interim order and is not concerned with the merit of the

case, even though both sides have argued extensively on the merit of the

case.

[58] From the pleadings of the parties, it is seen that the petitioners

are occupants over the government land for the past many years. However,

their names have been recorded as encroachers over the public land and

allotment orders for the lands under their occupation are yet to be issued by

the authority, even though they have applied for the same. From the record, it

is seen that some of the petitioners have recorded their names in the revenue

records as owners, but any allotment order in this regard has not been

produced by the petitioners.


WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                 Page 28
 [59]         At the moment, this Court is not expressing any opinion as to

whether the entry of the petitioners' names in the revenue records is false and

fabricated as alleged by the learned A.G. and the same is left to be decided

in appropriate proceeding or in the main matter. This Court is considering the

request of the State respondents for permission for development of the 30 ft

wide road from Sanjenthong to Minuthong on eastern bank of Imphal river as

a part of Imphal Smart City Project. It is also seen from the additional affidavit

submitted by the State along with satellite map that in the development of the

inter-village road, the lands under the occupation of the petitioners and others

to the extent of 5 to 15 ft., may be affected.

[60] It is an admitted fact that vide interim order dated 16.12.2020 in

WP(C) No. 673 of 2020, after extensively hearing the learned counsel for the

petitioners and State respondents, this Court passed an interim order staying

the eviction of the petitioners from land under their occupation till next date

and interim order has been extended from time to time. Similarly, in WP(C)

No. 127 of 2025, on the assurance of the learned A.G., that the petitioners

would not be evicted till next date due to ongoing examination of Class 10 and

12 and such undertaking was extended from time to time and when the

undertaking was withdrawn by the learned A.G., this Court passed interim

order of no eviction till next date and in both matters, it was observed that the

interim orders would be extended till the pronouncement of the order in both

the cases.

[61] Relying on the decision of the Hon'ble Supreme Court in the case

of High Court Bar Association, Allahabad (Supra), the learned counsel for

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 29 the petitioners submit that the prayer for vacation/modification of interim order

by the State respondent is not maintainable in absence of any application in

this regard. On the other hand, learned A.G. submits that in terms of para 54

of the said judgment, reasons have to be recorded for its extension also and

in the present case, no reason was given for such extension.

[62] This Court is of the view that the additional affidavit dated

21.02.2025 filed by the State respondents for vacation/modification of interim

order dated 16.12.2020 and subsequent orders can be treated as an

application for the said purpose. As such, this Court is hearing the matter on

the vacation/modification of the interim orders.

[63] From the Annexures-R/3 & R/4 of the preliminary affidavit dated

21.02.2025 filed by the State respondents, the lists of 39 encroachers i.e.

petitioners in two writ petitions i.e. WP(C) Nos. 673 of 2020 & 127 of 2025 are

listed with the measurement to be affected in feet along with the satellite map

and the same is in the range of 5 to 15 ft.

[64] This Court is conscious of the requirement of development of

road for welfare of the general public and also the interest of individual

persons. Without expressing any opinion on the pending applications of the

petitioners and others for allotment of the land under their possession and also

on the question of illegal encroachment, a permission can be granted to the

State for development of 30 ft. width road along the eastern side of Imphal

River from Sanjenthong to Minuthong in connection with Imphal Smart City

Project.




WP(C) No. 673 of 2020 with
WP(C) No. 127 of 2025 with
MC(WP(C) No. 123 of 2025                                                Page 30
 [65]         In the circumstances, the proposal for development of 30 ft. width

road on eastern side of Imphal River from Sanjenthong to Minuthong is

allowed with the following conditions:

(i) The State authority shall intimate to the petitioners and

others the extent of land under their occupation, to be

affected by the project for development of 30 ft. width road

within 10 days, if not informed earlier.

(ii) Before demolition of the structures and other standing

properties over the affected land, evaluation of standing

properties including tree has to be ascertained for

compensation be given to the affected parties for the

same in accordance with law.

(iii) After intimating the extent of land required, a notice of 15

days be given to the petitioners and others for demolition

and removal of structures and other standing property and

for vacating from the affected portion of land for

development of 30 ft. width road. On failure to do so, the

State authority may take up necessary step for demolition

of structures and standing property and eviction of the

petitioners and others from the affected portion of land.

(iv) For property belonging to the internally displaced persons,

special care shall be taken by the State respondents in

case of demolition, if any, that the remaining portion of the

structure is not affected.

WP(C) No. 673 of 2020 with WP(C) No. 127 of 2025 with MC(WP(C) No. 123 of 2025 Page 31 [66] With these directions and observations, the interim orders dated

16.12.2020 and 13.03.2025 in WP(C) Nos. 673 of 2020 & 127 of 2025 are

modified. However, the petitioners shall not be evicted from the remaining

portion of the land under their occupation without the leave of this Court.

[67] It is clarified that the pendency of the present writ petitions and

the modification of the interim orders shall not bar the State authority from

considering the pending applications for allotment. Other contentions of both

parties are left open to be agitated at appropriate stage.

[68] With these observations and directions made in para 65, 66 &

67, interim orders stand modified and list the main cases on 08.07.2025.





                                                                         JUDGE


        Kh. Joshua Maring



KH. JOSHUA KH. JOSHUA
           MARING
MARING     Date: 2025.05.29
               13:55:08 +05'30'




        WP(C) No. 673 of 2020 with
        WP(C) No. 127 of 2025 with
        MC(WP(C) No. 123 of 2025                                                    Page 32
 

 
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