Manipur High Court: The Bench of Ramalingam Sudhakar, J. dismissed a writ petition holding that proper remedy for the petitioners to seek intervention of either the competent court or competent authority of the Government.

Petitioner who claimed to be the Maharaja of Manipur pleaded that as per the “Manipur Merger Agreement” dated 21-9-1949 between the erstwhile Governor General of India and the Maharaja of Manipur, certain private properties were allocated to the Maharaja to be administered by him on his own terms. It was further pleaded that some people were trying to encroach upon his property.

P. Tomcha, Advocate for the petitioner prayed for the relief of issuing a writ of mandamus directing the respondents to stop their illegal possession of the subject Multipurpose Community Hall. The documents on the basis of which the petitioner claimed his rights were disputed by the respondents.

The High Court was of the view that the matter involved disputed question of facts and therefore it was not inclined to entertain the petition. It was stated that the petitioner could approach either competent civil court or competent authority of the Government for establishing his rights as claimed. Thus, the petitioner was dismissed with liberty to petitioner to work out on his remedy in accordance with law. [Leishemba Sanajaoba v. State of Manipur, 2018 SCC OnLine Mani 171, decided on 14-12-2018]

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