2014 AIR CC 1807 (MNP) ::AIR 2014 (NOC) (SUPP) 134 (MPR)

Manipur High Court

Hon'ble Judge(s): L. K. Mohapatra, Actg. C. J. , J

(A) Land Acquisition Act (1 of 1894) S. 5 A — Objections to acquisition proceedings — Maintainability — Petitioners alleged to be allottees of land that was acquired — However allotment of land in their favour was declared null and void being in contravention to Land Reforms Act — Said order declaring allotment null and void, not challenged by petitioners — Objection to acquisition proceedings by said petitioners thus not maintainable (Para 15,16) (2012) 12 SCC 133, Rel on (Para 15,16)

(B) Manipur Land Revenue & Land Reforms Act (33 of 1960) S. 14 (1) — Allotment of land — Cancellation — Allotment for residential purpose — Deputy Commissioner allotted land without approval from appropriate Government — Acted beyond his juridiction — On notices, sent to allotee, they did not file any reply — Allotment thus declared null and void — Cancellation of allotment as same was made without approval of Government, proper (Para 18)