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Judgment
This is an application filed by the applicant/petitioner praying for a direction to direct the respondents not to evict the petitioners from their dwelling
lands of 91 (A) â€" Lamphelpat Village till the disposal of the writ petition on the basis of the letter dated 23.03.2020 addressed to the Director
(Settlement), Govt. of Manipur by the Chief Engineer (NH & NEC), PWD, Manipur.
According to the learned counsel appearing for the applicant, the land as mentioned in the said letter is the subject matter in the writ petition.
On perusal of the said letter, it is seen that it was a proposal made to the Director (Settlement) requesting him by the Chief Engineer (NH & NEC),
PWD to prepare a trace map of the said land so that appropriate steps can be taken thereafter.
Since the latter was written on 23.03.2021, let notice be issued to the respondents returnable on 21.04.2021.
Mr. Niranjan Sanasam, learned GA accepts notice on behalf of the respondents and hence no formal notice is called for. He is permitted to file
objection by the next date.
It has been submitted by Mr. A. Mohendro, learned counsel for the applicants that in case the applicants are to be evicted from the said lands, it
should be done in accordance with law. Respondents are directed accordingly.
List the matters on 21.04.2021.
Copies of this order shall be sent to the learned counsels appearing for the parties through their WhatsApp/email.