Engineering Projects (India) Limited (A government of India its Enterprise) vs Sh Lujon Kumar & Ors.

S/o Borpeda R/o Nunsury Lunglei District

87:Sh Suresh Kumar S/o Baratia R/o Nunsury Lunglei District

88:Smt Boloni Bala W/o Barottia R/o Nunsury Lunglei District

89:Sh Nihar Kanti S/o Hori Kristo R/o Nunsury Lunglei District

90:Sh Biro Sen S/o Kala Badi R/o Nunsury Lunglei District

91:Sh Debona S/o Debo Mohan R/o Nunsury Lunglei District

92:Smt Kamaleni W/o Subahu R/o Nunsury Lunglei District

93:Sh Ronjon Kumar S/o Judho Chondro R/o Nunsury Lunglei District

94:Sh Saumalia Kanti S/o Binendra R/o Nunsury Lunglei District

95:Sh Jogoth Joyti S/o Punya Rotan R/o Nunsury Lunglei District

96:Sh Vanengmawia S/o Khuanga R/o Nunsury Lunglei District

97:YMA Park C/o President YMA Tlabung R/o Nunsury Lunglei District

98:Sh Priyotam Chamka S/o Kamini Kumar R/o Nunsury Lunglei District

99:Sh Kusum Kumar S/o Judho Chondro R/o Nunsury Lunglei District

100:Smt Phullo Rani W/o Biju Mohan R/o Nunsury Lunglei District

101:Sh Abik Kumar S/o Judha Ronjon R/o Nunsury Lunglei District

102:Sh Dinesh S/o Judho Ronjon R/o Nunsury Lunglei District

103:Sh Dharma Dhaj S/o Amuttya R/o Nunsury Lunglei District

104:Sh Bijoy Kusum S/o Bipin Chondra R/o Nunsury Lunglei District

105:Sh Priyo Lila S/o Satya Thal R/o Nunsury Lunglei District

106:Sh Prem Lal S/o Sumnath R/o Nunsury Lunglei District

107:Sh Arei Bua S/o Anonto Singh R/o Nunsury Lunglei District

108:Sh Binoy Jyoti S/o Rangalal R/o Nunsury Lunglei District

109:Sh Bimal Kanti S/o Rangalal R/o Nunsury Lunglei District

110:Sh Prodip Chondro S/o Sumbunath R/o Nunsury Lunglei District

111:Sh Susen Kumar S/o Diren Chakma R/o Nunsury Lunglei District

112:Smt Mongola Devi W/o Sundro Kumar R/o Nunsury Lunglei District

113:Sh Subash Chondro S/o Melia Soga R/o Nunsury Lunglei District

114:Sh Profulla Ronjon S/o Mella Soga R/o Nunsury Lunglei District

115:Sh Joy Bijoy S/o Arjun R/o Nunsury Lunglei District

116:Sh Dononjoy S/o Tappachia R/o Nunsury Lunglei District

117:Sh Joy Kanti S/o Prati Moy R/o Nunsury Lunglei District

118:Sh Subash S/o Gandwa Ram R/o Nunsury Lunglei District

119:Sh T.Mixon S/o Milorath R/o Nunsury Lunglei District

120:Sh Nihar Kanti S/o Hori Kristo R/o Nunsury Lunglei District

121:Sh Abik Kumar S/o Judha Ranjan R/o Nunsury Lunglei District

122:Sh Sangte S/o K.Changa R/o Nunsury Lunglei District

123:Smt Bidika D/o Mona R/o Nunsury Lunglei District

124:Sh Sotya Kumar S/o Kalachand R/o Nunsury Lunglei District

125:Sh Nabo Joti S/o Santi Bushan R/o Nunsury Lunglei District

126:Sh Protul Kumar S/o Nilo Chondro R/o Nunsury Lunglei District

127:Sh Kanchan Kumar S/o Phulleswar R/o Bindasona Lunglei District

128:Sh Sukso Satijyo S/o Sadonnis R/o Bindasona Lunglei District

129:Sh Suboraj S/o Magura R/o Bindasona Lunglei District

130:Sh Kandar Singh S/o Boli R/o Bindasona Lunglei District

131:Sh Prem Kumar S/o Boli R/o Bindasona Lunglei District

132:Sh Sunil Bikash Chakma S/o Ranjani Kumar Chakma R/o Bindasona Lunglei District

133:Sh Ram Chandra S/o Benga R/o Bindasona Lunglei District

134:Sh Falesowar S/o Tilokmuni R/o Bindasona Lunglei District

135:Smt Komoleni W/o Korma R/o Bindasona Lunglei District

136:Sh Arun Kumar S/o Korma R/o Bindasona Lunglei District

137:Sh Hridoy Burman R/o Bindasona Lunglei District

138:Sh Priyo Ranjan S/o Kamami Mohan R/o Bindasona Lunglei District

139:Sh Gautam S/o Priyo Ranjan R/o Bindasona Lunglei District

140:Smt Usha Rani W/o Priyo Ranjan R/o Bindasona Lunglei District

141:Sh C.Lalkamlova S/o Vala R/o Bindasona Lunglei District

142:Sh Anondo Singh S/o Nakkaba R/o Tablabagh Lunglei District

143:Sh Naion Singh S/o Nakkaba R/o Tablabagh Lunglei District

144:Sh Bijoy Singh S/o Nakkaba R/o Tablabagh Lunglei District

145:Sh Dilip Kumar S/o Doylia R/o Tablabagh Lunglei District

146:Sh Dona Ronjon S/o Raj Kumar R/o Tablabagh Lunglei District

147:Sh Anonda Singh S/o Nakkaba R/o Tablabagh Lunglei District

148:Sh Bihari Lal S/o Khulo Muni R/o Tablabagh Lunglei District

149:Sh Sures Muji S/o Kina Chandro R/o Tablabagh Lunglei District

150:Sh Protimoy S/o Phoreia R/o Tablabagh Lunglei District

151:Sh Chigon Chand S/o Khiania Ram R/o Tablabagh Lunglei District

152:Sh Saralya S/o Lokhi Muni R/o Tablabagh Lunglei District

153:Sh Druno Mohan S/o Bam Choran R/o Tablabagh Lunglei District

154:Sh Lokhya S/o Jobo Don R/o Tablabagh Lunglei District

155:Sh Raj Chondro S/o Chandu (L) R/o Tablabagh Lunglei District

156:Sh Puro Mohan S/o Puino Sen R/o Tablabagh Lunglei District

157:Sh Bijoy Ronjon S/o Puro Mohan R/o Tablabagh Lunglei District

158:Sh Santi Ronjon S/o Puro Mohan R/o Tablabagh Lunglei District

159:Sh Ronga Chand S/o Dona Mugi R/o Tablabagh Lunglei District

160:Sh Bokul Moni S/o Promod Bikas R/o Tablabagh Lunglei District

161:Sh Bokul Moni S/o Promod Bikas R/o Tablabagh Lunglei District

162:Sh Pureng Ro Lal S/o Bimol Mohan R/o Tablabagh Lunglei District

163:Sh Pritimoy S/o Dhasma Dhan R/o Tablabagh Lunglei District

164:Sh Jotirmoy S/o Kodachand R/o Tablabagh Lunglei District

165:Sh Santimoy S/o Toniaram R/o Tablabagh Lunglei District

166:Sh Probir Kumar S/o Lushai Mon R/o Tablabagh Lunglei District

167:Sh Babunia S/o Lushai Mohan R/o Tablabagh Lunglei District

168:Sh Gyano Roton S/o Rotnaram R/o Tablabagh Lunglei District

169:Sh Por Singh S/o Puinia Moni R/o Tablabagh Lunglei District

170:Sh Rupendra Lal S/o Tonia Ram R/o Tablabagh Lunglei District

171:Sh Lokhonath S/o Lushai Moni R/o Tablabagh Lunglei District

172:Sh Indrakanta S/o Rajani Mohan R/o Tablabagh Lunglei District

173:Sh Rojoni Mohan S/o Bidiadon R/o Tablabagh Lunglei District

174:Sh Doyamoy S/o Pokeis (L) R/o Tablabagh Lunglei District

175:Sh Tonia Ram S/o Kurolliya (L) R/o Tablabagh Lunglei District

176:Sh P.Lalramngheta S/o P.Lianbuka (L) R/o Tablabagh Lunglei District

177:Sh C.N.Rao S/o P.C.Chhandama R/o Tablabagh Lunglei District

178:Sh Biakthanga S/o Zima (L) R/o Tablabagh Lunglei District

179:Sh P.C.Lalzama S/o Hrangkhuma R/o Tablabagh Lunglei District

180:Sh Ngaihtea S/o Chalmawia R/o Tablabagh Lunglei District

181:Sh Gopal Mongol S/o Sunojoy R/o Tablabagh Lunglei District

182:Smt R.Lalchhumi W/o H.Hrangchhuma (L) R/o Tablabagh Lunglei District

183:Sh Ragoni Kumar S/o Namo R/o Tablabagh Lunglei District

184:Sh Binoy S/o Rupendra Lal R/o Tablabagh Lunglei District

185:Sh Kamini Ronjon S/o Gulsonia R/o Tablabagh Lunglei District

186:Sh Toniaram S/o Kurollya R/o Tablabagh Lunglei District

187:Sh Porimal S/o Nagar Chand R/o Kalapani Lunglei District

188:Smt Lokhi Loda W/o Erei Singh R/o Kalapani Lunglei District

189:Sh Hyotir Moy S/o Sugyan R/o Kalapani Lunglei District

190:Sh Sugyan S/o Kala Chand R/o Kalapani Lunglei District

191:Sh Rajana Ranjan S/o Sobo Sajyi R/o Kalapani Lunglei District

192:Sh Babunia S/o Anondo Anondo R/o Kalapani Lunglei District

193:Sh Khali Roton S/o Saru Chondro R/o Kalapani Lunglei District

194:Sh Sanjay Kamti S/o Rojomi Romjom R/o Kalapani Lunglei District

195:Sh Kali Rotom S/o Saru Chandro R/o Kalapani Lunglei District

196:Sh Kan Chan S/o Rojoni Ronjom R/o Kalapani Lunglei District

197:Sh Mrinal Kanti S/o Hriday Ronjon R/o Kalapani Lunglei District

198:Sh Sayeed Kumar S/o Battya R/o Kalapani Lunglei District

199:Sh Lushai Kumar S/o Chondrosen R/o Kalapani Lunglei District

200:Sh Anondo Kumar S/o Kina Mohon R/o Kalapani Lunglei District

201:Sh Kali Roton S/o Saru Chondro R/o Kalapani Lunglei District

202:Sh Dhono S/o Anoto Singh R/o Kalapani Lunglei District

203:Sh Sanjay Kanti S/o Rojomi Rojom Ronja R/o Kalapani Lunglei District

204:Sh Hiroto Boron S/o Sneho Kumar R/o Kalapani Lunglei District

205:Sh Subath Lal S/o Moharaj R/o Kalapani Lunglei District

206:Sh Kanchon S/o Kojoni Ronjon R/o Kalapani Lunglei District

207:Sh Gunomuni S/o Sotish Chandro R/o Kalapani Lunglei District

208:Sh Bijoy Lal S/o Batya R/o Kalapani Lunglei District

209:Sh Susen S/o Anando Kumar R/o Kalapani Lunglei District

210:Sh Manek Lal S/o Gyano Ranjan R/o Kalapani Lunglei District

211:Sh Gyano Ranjon S/o Poran Dhon R/o Kalapani Lunglei District

212:Sh Kripa Muni S/o Sotish Chandra R/o Kalapani Lunglei District

213:Sh Somor Bijoy S/o Gulsoka R/o Kalapani Lunglei District

214:Smt Alloka W/o Somor Bijoy R/o Kalapani Lunglei District

215:Sh Somor Bijoy S/o Gulsoka R/o Kalapani Lunglei District

216:Sh Ranjit Kumar S/o Batcha Dhon R/o Kalapani Lunglei District

217:Sh Budho Kinkor S/o Batch Dhon R/o Kalapani Lunglei District

218:Sh Arun Jyoti S/o Kalachand R/o Kalapani Lunglei District

219:Sh Nolen Kumar S/o Budha Kengor R/o Kalapani Lunglei District

220:Sh Sanjay Kanti S/o Rojoni Ronjon R/o Kalapani Lunglei District

221:Sh Ronthu S/o Sanjay Kanti R/o Kalapani Lunglei District

222:Sh Ratna Sen S/o Ananta Singh R/o Kalapani Lunglei District

223:Sh Nilo Sangkor S/o Thoda R/o Kalapani Lunglei District

224:Sh Nagar Chand S/o Chrish Chondro R/o Kalapani Lunglei District

225:Sh Anil Kanti S/o Ratna Sen R/o Kalapani Lunglei District

226:Sh Jalen Kumar S/o Lokhi Dhon R/o Kalapani Lunglei District

227:Charan Singh S/o Proja Ranjan R/o Kalapani Lunglei District

228:Sh Rosik Boran S/o Porja Ranjan R/o Kalapani Lunglei District

229:Sh Sukro Kumar S/o Lokhi Kumar R/o Kalapani Lunglei District

230:Sh Bonjoy Kumar S/o Mohindro R/o Kalapani Lunglei District

231:Smt Subrota W/o Krhino Kumar R/o Kalapani Lunglei District

232:Sh Rojoni Ronjon S/o Puran Dhon R/o Kalapani Lunglei District

233:Sh Mukto Lal S/o Gyano Ronjon R/o Kalapani Lunglei District

234:Sh Sanjay Kanti S/o Rojoni Ronjon R/o Kalapani Lunglei District

235:Sh Bindhu S/o Rojoni Ronjon R/o Kalapani Lunglei District

236:Sh Doyal Chandra S/o Benga R/o Kalapani Lunglei District

237:Smt Eleena W/o Dayal Chandra R/o Kalapani Lunglei District

238:Sh Suresh Kanti S/o Debo Ranjon R/o Kalapani Lunglei District

239:Sh Buban Bihari S/o Sushi Kumar R/o Kalapani Lunglei District

240:Sh Sushi Kumar S/o Rabi Chand R/o Kalapani Lunglei District

241:Sh Binoy Chakma S/o Buban Bihari R/o Kalapani Lunglei District

242:Sh Polin Bihari S/o Sushi Kumar R/o Kalapani Lunglei District

243:Sh Mukul Kanti S/o Sushi Kumar R/o Kalapani Lunglei District

244:Sh Kadi Ranhan S/o Lolit Kumar R/o Kalapani Lunglei District

245:Sh Prabin Bikash S/o Judha Ranjan R/o Kalapani Lunglei District

246:Sh Ambamath S/o Paran Dhan R/o Kalapani Lunglei District

247:Sh Premlal S/o Sabunath R/o Kalapani Lunglei District

248:Sh Rotan Kalla S/o S.P.Denam R/o Kalapani Lunglei District

249:Smt Nomita W/o Birendro R/o Kalapani Lunglei District

250:Smt Sulokhona W/o Dhonon Joy R/o Kalapani Lunglei District

251:Smt Birota W/o Robindra R/o Kalapani Lunglei District

252:Smt C.Vanlalruati D/o C.Zasanga (L) R/o Kalapani Lunglei District

253:Smt C.Vanlalruati D/o C.Zasanga (L) R/o Kalapani Lunglei District

254:Smt C.Vanlalruati D/o C.Zasanga (L) R/o Kalapani Lunglei District

255:Smt C.Vanlalruati D/o C.Zasanga (L) R/o Kalapani Lunglei District

256:Sh C.Rammawia S/o C.Zasanga (L) R/o Kalapani Lunglei District

257:Smt H.Sawithangi D/o P.Lianbuka R/o Kalapani Lunglei District

258:Sh Onirudro S/o Notun Chondro R/o Kalapani Lunglei District

259:Sh P.Vanngaia S/o P.Sapzina (L) R/o Kalapani Lunglei District

260:Sh Sapzina S/o Zahleia R/o Kalapani Lunglei District

261:Sh P.Sangliana S/o P.Sapzina R/o Kalapani Lunglei District

262:Sh Vanlalngheta S/o Sh Chawimawia (L) R/o Kalapani Lunglei District

263:Sh Bhushan Kanti S/o Ananda Kumar R/o Kalapani Lunglei District

264:Sh Nama Kesnor S/o Budhi Pheda R/o Kalapani Lunglei District

265:Smt Maya Devi W/o Mongol Mon R/o Kalapani Lunglei District

266:Sh Maya Ranjan S/o Desi Kumar R/o Kalapani Lunglei District

267:Sh Dormo Kanto S/o Tribulal R/o Kalapani Lunglei District

268:Sh Allya S/o Sondyaman R/o Kalapani Lunglei District

269:Sh Nolen Mohan S/o Debo Ranjan R/o Kalapani Lunglei District

270:Sh Sobimol S/o Suryan R/o Kalapani Lunglei District

271:Sh Sukomoy S/o Biso Kumar R/o Kalapani Lunglei District

272:Sh Tribolal S/o Paksha R/o Kalapani Lunglei District

273:Sh Bijoy Lal S/o Paksha R/o Kalapani Lunglei District

274:Sh Chotta Chakma S/o Nital Chavan R/o Kalapani Lunglei District

275:Sh Jonesh Kanti S/o Deno Kesor R/o Kalapani Lunglei District

276:Sh Sudho Dhan S/o Mareh Ang R/o Kalapani Lunglei District

277:Sh Proti Kanti Sh Saru Chandra R/o Kalapani Lunglei District

278:Sh Batya S/o Lolit Kumar R/o Kalapani Lunglei District

279:Sh Lolit Kumar S/o Kalachand R/o Kalapani Lunglei District

280:Sh Charu Chondra S/o Dedo Muni R/o Kalapani Lunglei District

281:Sh Deva Ranjon S/o Mattya (L) R/o Kalapani Lunglei District

282:Sh Bijoy Kusum S/o Saru Chondro R/o Kalapani Lunglei District

283:Sh Bijoy Kusum S/o Saru Chondro R/o Kalapani Lunglei District

284:Sh Bharot Kanti S/o Bijoy Kusum R/o Kalapani Lunglei District

285:Smt Maya Sita W/o Bijoy Kusum R/o Kalapani Lunglei District

286:Sh Bijoy Kusum S/o Saru Chondro R/o Kalapani Lunglei District

287:Sh Bijoy Kusum S/o Saru Chondro R/o Kalapani Lunglei District

288:Sh Bijoy Kusum S/o Saru Chondro R/o Kalapani Lunglei District

289:Sh Supon S/o Bijoy Kusum R/o Kalapani Lunglei District

290:Smt Talagi Mala D/o Joy Muni (L) R/o Kalapani Lunglei District

291:Sh Budho Muni S/o Nunby R/o Kalapani Lunglei District

292:Sh Borsaka S/o Sona Dhor (L) R/o Kalapani Lunglei District

293:Smt Nirola Devi W/o Priyo Ronjon R/o Kalapani Lunglei District

294:Sh Bimoj Prosad S/o Saru Chondro R/o Kalapani Lunglei District

295:Sh Sugon Singh S/o Batcha Dhon (L) R/o Kalapani Lunglei District

296:Sh Sumoti Ronjon S/o Matya (L) R/o Kalapani Lunglei District

297:Sh Borno Jyati S/o Nungya (L) R/o Kalapani Lunglei District

298:Sh Uttam Kumar S/o Proti Kanti R/o Kalapani Lunglei District

299:Sh Sindhu S/o Rojoni Ronjon R/o Kalapani Lunglei District

300:Sh T.Ronaldo S/o Kalo Roton R/o Kalapani Lunglei District

301:Sh Ratnakor Chakma S/o Profimoy R/o Kalapani Lunglei District

302:Smt Nirola Devi W/o Saru Chondro R/o Kalapani Lunglei District

303:Sh Dilip Kumar S/o Matya R/o Kalapani Lunglei District

304:Sh Ajit Kumar S/o Mattya R/o Kalapani Lunglei District

305:Smt Zothani D/o V.L.Sanga R/o Kalapani Lunglei District

306:Sh Dawngliana S/o Pachuanga R/o Kalapani Lunglei District

307:Sh K Engmawia S/o Lukanha (L) R/o Kalapani Lunglei District

308:Sh Rivunga S/o Dengkhuma R/o Kalapani Lunglei District

309:Sh Atul Chandra S/o Nishi Chandra R/o Kalapani Lunglei District

310:Sh Lalpianga S/o Ropianga R/o Kalapani Lunglei District

311:Sh Joy Chand S/o Modhu Mon R/o Kalapani Lunglei District

312:Sh Binjoy Kumar S/o Moilendro R/o Kalapani Lunglei District

313:Sh T.Lalruata S/o Vunga (L) R/o Kalapani Lunglei District

314:Sh Babunya S/o Anondo R/o Kalapani Lunglei District

315:Sh Nilo Moni S/o Ratna Mon R/o Kalapani Lunglei District

316:Sh Zokunga S/o Vuta (L) R/o Kalapani Lunglei District

317:Sh Premo Dhoj S/o Roj Chand R/o Kalapani Lunglei District

318:Smt F.Zomawii D/o F.Chaldaia R/o Kalapani Lunglei District

319:Sh Nayan Chakma S/o Subona R/o Kalapani Lunglei District

320:Sh Keshor S/o Kali Roton R/o Kalapani Lunglei District

321:Sh Saru Chondro S/o Debo Mani R/o Kalapani Lunglei District

322:Sh Bimol Prosad S/o Saru Chandro R/o Kalapani Lunglei District

323:Sh Binod Kumar S/o Anonto Singh R/o Kalapani Lunglei District

324:Sh Inanda Kumar S/o Ranga Chand R/o Malsury Lunglei District

325:Sh Santi S/o Kalaju R/o Malsury Lunglei District

326:Sh Moja Gala S/o Juromuni R/o Malsury Lunglei District

327:Sh Bimol Kanti S/o Suresh Kumar R/o Malsury Lunglei District

328:Sh Jyoti Lal S/o Inanda Kumar R/o Malsury Lunglei District

329:Sh Bina Ram S/o Mereye R/o Malsury Lunglei District

330:Sh Rippon S/o Kristi Ranjan R/o Malsury Lunglei District

331:Sh Pattori Kumar S/o Robi Dhan R/o Malsury Lunglei District

332:Sh Krito Ranjan S/o Robi Mohan R/o Malsury Lunglei District

333:Sh Krisna Charan S/o Kala R/o Malsury Lunglei District

334:Sh Nobin Chand S/o Jogendra R/o Malsury Lunglei District

335:Sh Piday Ranjan S/o Kina Chandra R/o Malsury Lunglei District

336:Sh Joy Kanti S/o Nilo Ratan R/o Malsury Lunglei District

337:Sh Lamban S/o Tula Ram R/o Malsury Lunglei District

338:Sh Bhola S/o Barpeda R/o Malsury Lunglei District

339:Sh Surjo Mohan S/o Biro Sen R/o Malsury Lunglei District

340:Sh Budha Ranjan S/o Anonda Kumar R/o Malsury Lunglei District

341:Sh Samrat Sur S/o Ragoni Ranjan R/o Malsury Lunglei District

342:Sh Jatish Chandro S/o Sinta Muni R/o Malsury Lunglei District

343:Sh Ananda Kumar S/o Kripa Charan R/o Malsury Lunglei District

344:Sh Kanchina S/o Chinta Muni R/o Malsury Lunglei District

345:Smt Nidur Kala W/o Krisna Charan R/o Malsury Lunglei District

346:Sh Tapan S/o Krisna Charan R/o Malsury Lunglei District

347:Sh Amiyo Ranjan S/o Mereye R/o Malsury Lunglei District

348:Sh Hridoy Ranjon S/o Bishnu Ram R/o Malsury Lunglei District

349:Sh Joy Shanti S/o Kala R/o Malsury Lunglei District

350:Sh Hema Bindu S/o Sigonia R/o Malsury Lunglei District

351:Sh Roshin Dhan S/o Majag Gala R/o Malsury Lunglei District

352:Sh Tridip Kumar S/o Biro Sen R/o Malsury Lunglei District

353:Sh Sunil Jibon S/o Rupa Kumar R/o Malsury Lunglei District

354:Sh Suba Kumar S/o Majag Gala R/o Malsury Lunglei District

355:Sh Chondro Kumar S/o Majag Gala R/o Malsury Lunglei District

356:Sh Biro Sen S/o Robi Hangsho R/o Malsury Lunglei District

357:Sh Sona Ram S/o Monu Ranjan R/o Malsury Lunglei District

358:Sh Purno Ranjan S/o Bishnu Ram R/o Malsury Lunglei District

359:Sh Robi Chandra S/o Jatis Chandra R/o Malsury Lunglei District

360:Sh Duja Singh S/o Majong Gala R/o Malsury Lunglei District

361:Sh Rupa Kumar S/o Chand Muni R/o Malsury Lunglei District

362:Sh Surjo Sen S/o Juro Mohan R/o Malsury Lunglei District

363:Sh Kala S/o Rojini Mohan R/o Malsury Lunglei District

364:Sh Milo Ratan S/o Joy Kristo R/o Malsury Lunglei District

365:Sh Monu Ranjan S/o Nokhon Suka R/o Malsury Lunglei District

366:Sh Akhai Kumar S/o Sisu Ram R/o Malsury Lunglei District

367:Sh Udjal Kanti S/o Majag Gala R/o Malsury Lunglei District

368:Sh Sarat Chandro S/o Budha Muni R/o Malsury Lunglei District

369:Sh Nirot Kumar S/o Padha Kumar R/o Malsury Lunglei District

370:Sh Majangalla S/o Balosyse R/o Malsury Lunglei District

371:Sh Subimal S/o Suresh kumar R/o Malsury Lunglei District

372:Sh Udjal Kanti S/o Majaggala R/o Malsury Lunglei District

373:Sh Niloranjan S/o Ananda Kumar R/o Malsury Lunglei District

374:Sh Sudir Moy S/o Doyal Kumar R/o Malsury Lunglei District

375:Sh Biro Lal S/o Suresh Kumar R/o Malsury Lunglei District

376:Sh Robindra Nath S/o Snity Kumar R/o Malsury Lunglei District

377:Sh Sunil Kanti S/o Ananda Kumar R/o Malsury Lunglei District

378:Smt Chitra Lata D/o Lagara (L) R/o Malsury Lunglei District

379:Sh Amar Chand S/o Toroni Sen R/o Malsury Lunglei District

380:Sh Kina Ram S/o Lagara R/o Malsury Lunglei District

381:Indra Sen S/o Kala Chand R/o Malsury Lunglei District

382:Sh Shati Charan S/o Kaka R/o Malsury Lunglei District

383:Sh Deva Ranjan S/o Mereia R/o Malsury Lunglei District

384:Sh Hema Ranjan S/o Soma Chandra R/o Malsury Lunglei District

385:Sh Tuia Ram S/o Biletye R/o Malsury Lunglei District

386:Sh Shanti Ranjan S/o Bishnu Ram R/o Malsury Lunglei District

387:Sh Bino Moy S/o Singha Muni R/o Malsury Lunglei District

388:Sh Bini Moy S/o Koilash Dhan R/o Malsury Lunglei District

389:Sh Chondra Sen S/o Suresh Kumar R/o Malsury Lunglei District

390:Sh Bharat Shanti S/o Jodish Chandra R/o Malsury Lunglei District

391:Sh Bipin Chandra S/o Bina Ram R/o Malsury Lunglei District

392:Sh Bino Lendu S/o Bishnu Ram R/o Malsury Lunglei District

393:Sh Poiayon S/o Sanjoy R/o Malsury Lunglei District

394:Sh Prem Ranjan S/o Kala Sokha R/o Malsury Lunglei District

395:Smt Nidur Bala D/o Lila Prito R/o Malsury Lunglei District

396:Sh Sneha Kumar S/o Suresh Kumar R/o Malsury Lunglei District

397:Sh B.Diamond S/o Sneha Lal R/o Malsury Lunglei District

398:ShSneha Lal S/o Suresh Kumar R/o Malsury Lunglei District

399:Sh Nilo Moy S/o Madan Kumar R/o Malsury Lunglei District

400:Sh Bikram Singh S/o Kamini Ranjan R/o Malsury Lunglei District

401:Sh Babra Sen S/o Juroman R/o Malsury Lunglei District

402:Sh Santijoy S/o Babra Sen R/o Malsury Lunglei District

403:Sh Dulal Chandra S/o Koilash Dhan R/o Malsury Lunglei District

404:Sh Dulal Chandra S/o Koilash Dhan R/o Malsury Lunglei District

405:Sh Sumit Chandra S/o Kala R/o Malsury Lunglei District

406:Sh Hiro Lal S/o Suresh Kumar R/o Malsury Lunglei District

407:Sh Nirmal Kanti S/o Biraj Chandra R/o Malsury Lunglei District

408:Sh Chhita Ranjan S/o Lagara R/o Malsury Lunglei District

409:Sh Bana Bihari S/o Robi Mohan R/o Malsury Lunglei District

410:Sh Sunil Kanti S/o Chitta Ranjan R/o Malsury Lunglei District

411:Primary School R/o Malsury Lunglei District

412:Sh Barath Kumar S/o Jadish Chandra R/o Malsury Lunglei District

413:Sh Lokhi Mohan S/o Deva Muni R/o Malsury Lunglei District

414:Sh Amar Singh S/o Punyo Sur R/o Malsury Lunglei District

415:Sh Dilip Kumar S/o Matya R/o Lokhisury Lunglei District

416:Sh Satya Kumar S/o Judo Rasiha R/o Lokhisury Lunglei District

417:Sh Nagar Chand S/o Krishna Chandra R/o Lokhisury Lunglei District

418:Sh Briso Sen S/o Brisu Kumar R/o Lokhisury Lunglei District

419:Sh Nito Ranjan S/o Chigar Chand R/o Lokhisury Lunglei District

420:Sh Sneha Kumar S/o Juba Rashai R/o Lokhisury Lunglei District

421:Sh Manawh S/o Jonga Ram R/o Lokhisury Lunglei District

422:Sh Nisi Kumar S/o Tarania R/o Lokhisury Lunglei District

423:Sh Punorong Chand S/o Krishno R/o Lokhisury Lunglei District

424:Sh Chondra Kumar S/o Sisuram R/o Lokhisury Lunglei District

425:Sh Doya Moy S/o Surjo Sen R/o Lokhisury Lunglei District

426:Sh Birot S/o Japan Sen R/o Lokhisury Lunglei District

427:Sh Hema Bindu S/o Cigarta R/o Lokhisury Lunglei District

428:Sh Dorbashia S/o Sisuram R/o Lokhisury Lunglei District

429:Sh Pukkai Kumar S/o Sisuram R/o Lokhisury Lunglei District

430:Sh Soneka Ranjan S/o Japan Sen R/o Lokhisury Lunglei District

431:Sh Erei Singh S/o Surjo Kumar R/o Lokhisury Lunglei District

432:Sh Upendra Lal S/o Roshik Dhar R/o Lokhisury Lunglei District

433:Sh Sonjimoy S/o Kali Kumar R/o Lokhisury Lunglei District

434:Sh Polayon S/o Bijania R/o Lokhisury Lunglei District

435:Sh Bijania S/o Mojjolla R/o Lokhisury Lunglei District

436:Sh Prema Moy S/o Kali Kumar R/o Lokhisury Lunglei District

437:Sh CM Lendu S/o Bibo Baron R/o Lokhisury Lunglei District

438:Sh Sodana Buson S/o Punong Chand R/o Lokhisury Lunglei District

439:Sh Surjo Lal S/o Nila Moy R/o Lokhisury Lunglei District

440:Sh Biro Kusum S/o Birong KR S/o Nila Moy R/o Lokhisury Lunglei District

441:Sh Priti Moy S/o Kali Kumar R/o Lokhisury Lunglei District

442:Sh Manu Ranjan S/o Cigar Chand R/o Lokhisury Lunglei District

443:Sh Rovi Ranjan S/o Satyo Kumar R/o Lokhisury Lunglei District

444:Sh Dino Bandhu S/o Gulsoka R/o Lokhisury Lunglei District

445:Sh Mollika Moy S/o Kali Kumar R/o Lokhisury Lunglei District

446:Sh Puronjoy S/o Erei Singh R/o Lokhisury Lunglei District

447:Sh Kusala S/o Japan Sen R/o Lokhisury Lunglei District

448:Sh Biro Baron S/o Sneha Kumar R/o Lokhisury Lunglei District

449:Sh Puni Buson S/o Judo Chandra R/o Lokhisury Lunglei District

450:Sh Marea S/o Borsoka R/o Lokhisury Lunglei District

451:Sh Raj Kumar S/o Lushai Chan R/o Lokhisury Lunglei District

452:Smt Rupa Devi D/o Raj Kumar R/o Lokhisury Lunglei District

453:Sh Binoy Kanti S/o Nagendra Lal R/o Lokhisury Lunglei District

454:Sh Nil Kumar S/o Topan Kanti R/o Lokhisury Lunglei District

455:Sh Bhabat Chandra S/o Nagendra Lal R/o Lokhisury Lunglei District

456:Sh Lila Moy S/o Probat Chandra R/o Lokhisury Lunglei District

457:Sh Kusal Kanti S/o Lila Moy R/o Lokhisury Lunglei District

458:Sh Susol Kanti S/o Lila Moy R/o Lokhisury Lunglei District

459:Sh Chitra Kumar S/o Kala Soka R/o Lokhisury Lunglei District

460:Smt Nidur Mala S/o Lila Priyo R/o Lokhisury Lunglei District

461:Sh Krida Chanjo S/o Mahesh Chondra R/o Lokhisury Lunglei District

462:Sh Pratap Singh S/o Lila Moy R/o Lokhisury Lunglei District

463:Smt Anita D/o M.Chan Chakma R/o Devasora Lunglei District

464:Sh Mobin Chand S/o Jugendra R/o Devasora Lunglei District

465:Sh Godo Ram S/o Biletye R/o Devasora Lunglei District

466:Sh Hemo Ronjon S/o Nilo Chandro R/o Devasora Lunglei District

467:Sh Buddo Sonkor S/o Bongo Chandro R/o Devasora Lunglei District

468:Sh Goda Ram S/o Billettyo R/o Devasora Lunglei District

469:Sh Mobin Chand S/o Jugendra R/o Devasora Lunglei District

470:Sh Chandro Lal S/o Songosur R/o Devasora Lunglei District

471:Sh Pakkai S/o Songosur R/o Devasora Lunglei District

472:Sh Bongo Chandra S/o Bannu Muni R/o Devasora Lunglei District

473:Sh Mobin Chan S/o Jugendra R/o Devasora Lunglei District

474:Sh Mikunjo Kumar S/o Bakkiya R/o Devasora Lunglei District

475:Sh Lolit Chandro S/o Doya Choron R/o Devasora Lunglei District

476:Sh Sundro Kumar S/o Kallya R/o Devasora Lunglei District

477:Sh Mihir Ranjan S/o Nikum Kumra R/o Devasora Lunglei District

478:Sh Tapan S/o K.Charan R/o Devasora Lunglei District

479:Smt Danobi D/o Pruti Moy R/o Devasora Lunglei District

480:Sh Doyal Chondro S/o Singo Muni R/o Devasora Lunglei District

481:Sh Nirod Kumar S/o Poddo R/o Devasora Lunglei District

482:Sh Durgomon S/o Mera R/o Devasora Lunglei District

483:Sh Lalmon S/o Mera R/o Devasora Lunglei District

484:Sh Chondro Kumar S/o Santi Moy R/o Devasora Lunglei District

485:Sh Sorot Mon S/o Aro Chondro R/o Devasora Lunglei District

486:Sh Krishna Kumar S/o Krisho Ranjan R/o Devasora Lunglei District

487:Sh Modon Kumar S/o Krisho Ranjan R/o Devasora Lunglei District

488:Sh Anil Soga S/o Anto R/o Devasora Lunglei District

489:Sh Mokundo Lal S/o Santi Moy R/o Devasora Lunglei District

490:Sh Kanongo Kumar S/o Mera R/o Devasora Lunglei District

491:Sh Surjo Kumar S/o Kanongo Kumar R/o Devasora Lunglei District

492:Sh Santi Moy S/o Talchana R/o Devasora Lunglei District

493:Sh Boddo Mun S/o Mera R/o Devasora Lunglei District

494:Sh Suresh Kanti S/o Buddo Muni R/o Devasora Lunglei District

495:Sh Nilo Moy S/o Badi Chan R/o Devasora Lunglei District

496:Sh Probot Chandro S/o Kalendor R/o Devasora Lunglei District

497:Sh Sotish Chondro S/o Kalendor R/o Devasora Lunglei District

498:Sh Kandra S/o Subol Chandra R/o Devasora Lunglei District

499:Sh Ram S/o Sona Mohan R/o Devasora Lunglei District

500:Sh Kandra S/o Chondro Sekhar R/o Devasora Lunglei District

501:Sh Suresh Kumar S/o Mera R/o Devasora Lunglei District

502:Sh Hokkana S/o Lokki Muni R/o Devasora Lunglei District

503:Sh Bangali Chan S/o Sona Mohan R/o Devasora Lunglei District

504:Sh Ramoni Mon S/o Hokkana R/o Devasora Lunglei District

505:Sh Monu Bodro S/o Mera R/o Devasora Lunglei District

506:Sh Lokkon S/o Sona Mohan R/o Devasora Lunglei District

507:Sh Fulo Raj S/o Surjo Kumar R/o Devasora Lunglei District

508:Sh Bissombor S/o Bongo Chandra R/o Devasora Lunglei District

509:Sh Chitro Roth S/o Poddo Kumar R/o Devasora Lunglei District

510:Sh Amar Singh S/o Bangu Kumar R/o Devasora Lunglei District

511:Sh Bongu Kumar S/o Kala R/o Devasora Lunglei District

512:Sh Priyo Lal S/o Mereye R/o Devasora Lunglei District

513:Sh Buddo Songa S/o Pajangye R/o Devasora Lunglei District

514:Sh Doyal Muni S.o Pajangye R/o Devasora Lunglei District

515:Smt Malabi D/o Madam Kumar R/o Devasora Lunglei District

516:Smt Bolu D/o Bongo Chondro R/o Devasora Lunglei District

517:Sh Battya S/o Bongo Chondro R/o Devasora Lunglei District

518:Sh Sundori Muni S/o Dero Ranjan R/o Devasora Lunglei District

519:Sh Atullye S/o Singonnyo R/o Devasora Lunglei District

520:Sh Kali Charan S/o Songosur R/o Devasora Lunglei District

521:Sh Sundro Muni S/o Indro Singh R/o Devasora Lunglei District

522:Sh Sundro Muni S/o Basu Buchiye R/o Devasora Lunglei District

523:Sh Santos Kanti S/o Sukro Muni R/o Devasora Lunglei District

524:Sh Somor Bindu S/o Bongo Kumar R/o Devasora Lunglei District

525:Sh Hiro Lal S/o Bongo Kumar R/o Devasora Lunglei District

526:Sh Banu Kumar S/o Kala R/o Devasora Lunglei District

527:Sh Devorachia S/o Atullye R/o Devasora Lunglei District

528:Sh Monu Ranjan S/o Billetye R/o Devasora Lunglei District

529:Sh Bolu S/o Kala R/o Devasora Lunglei District

530:Sh Mela Chand S/o Mirmolia R/o Devasora Lunglei District

531:Sh Sondia Mala S/o Mongol Chand R/o Devasora Lunglei District

532:Sh Lobi Chandro S/o Mereye R/o Devasora Lunglei District

533:Sh Indro Minu S/o Aro Chandra R/o Devasora Lunglei District

534:Sh Modhu Chondro S/o Chigonia R/o Devasora Lunglei District

535:Sh Sodish Chandro S/o Kalen Dori R/o Devasora Lunglei District

536:Sh Tonu Chondro S/o Dero Ranjan R/o Devasora Lunglei District

537:Sh Kali Charan S/o Sngosur R/o Devasora Lunglei District

538:Sh Lila Moy S/o Nilogendra Lal R/o Devasora Lunglei District

539:Sh Kripa Sorjo S/o Dero Muni R/o Devasora Lunglei District

540:Sh Lal Bihari S/o Indro Singh R/o Devasora Lunglei District

541:Sh Santos Kanti S/o Sukro Muni R/o Devasora Lunglei District

542:Sh Surjo Lal Chakma S/o Shantimoy Chakma R/o Devasora Lunglei District

543:Sh Indu Kumar S/o Nogendra Lal R/o Devasora Lunglei District

544:Sh Santi Moy S/o Badhi Chand R/o Devasora Lunglei District

545:Sh Santi Moy S/o Badhi Chand R/o Devasora Lunglei District

141:Smt Nidur Mukhi S/o Renoti Kumar R/o Saisen Lunglei District

142:Sh Setera S/o Brisu Ketu R/o Saisen Lunglei District

143:Smt Santi Priyo S/o Mon Kumar R/o Saisen Lunglei District

144:Smt Nidutuk S/o Reboti Kumar R/o Saisen Lunglei District

145:Sh Promo Mohan S/o Gayasur R/o Saisen Lunglei District

146:Sh Lokhi Ranjan S/o Amolendra R/o Saisen Lunglei District

147:Sh Sappyo S/o Santi Madhan R/o Saisen Lunglei District

148:Sh Juddha Ranjan S/o Santi Madar R/o Saisen Lunglei District

149:Sh Dayal Chandra S/o Bharat Chandra R/o Saisen Lunglei District

150:Sh Chitronath S/o Noneya R/o Saisen Lunglei District

151:Sh Ohia S/o Aray Moni R/o Saisen Lunglei District

152:Smt Budha Mala S.o Mukka Dhan R/o Saisen Lunglei District

153:Smt Nanda D/o Dino Lal R/o Saisen Lunglei District

154:Sh Hangsa Das S/o M.Kumar R/o Saisen Lunglei District

155:Sh Bijoy Bikash S/o Nuaram R/o Saisen Lunglei District

156:Sh Sadan Bihar S/o Hangoi R/o Saisen Lunglei District

157:Sh Ranga Chand S/o Ratan Muni R/o Saisen Lunglei District

158:Sh Jokky Kumar S/o Prisu Ketu R/o Saisen Lunglei District

159:Sh Pandit Bihari S/o Hira Lal R/o Saisen Lunglei District

160:Sh Joy Kanti S/o Preti Moy R/o Saisen Lunglei District

161:Sh Budha Ranjan S/o Noram R/o Saisen Lunglei District

162:Sh Nihar Bindu S/o Bathoa R/o Saisen Lunglei District

163:Sh Nanda Kumar S/o Joy Moni R/o Saisen Lunglei District

164:Sh Redoy Lal S/o Mon Kumar R/o Saisen Lunglei District

165:Smt Padha Devi D/o Hriday Lal R/o Saisen Lunglei District

166:Smt Dipam D/o Kripa Changyo R/o Saisen Lunglei District

167:Sh Dino Lal S/o Nonelia R/o Saisen Lunglei District

168:Sh Nuaram S/o Ahola R/o Saisen Lunglei District

169:Sh Mukta Dhar S/o Mon Kumar R/o Saisen Lunglei District

170:Sh Lokhi Ranjan S/o Amohundra R/o Saisen Lunglei District

171:Sh Sawmtea S/o Nuaram R/o Saisen Lunglei District

172:Sh Santi Lal S/o Santi Madan R/o Saisen Lunglei District

173:Sh Vidya Sagar S/o Nanda Kumar R/o Saisen Lunglei District

174:Sh Sukra Kartik S/o Santi Madan R/o Saisen Lunglei District

175:Sh Dono Ratton S/o Satera R/o Saisen Lunglei District

176:Sh Badsa S/o Nidumugi R/o Saisen Lunglei District

177:Sh Juba Raj S/o Amalendra R/o Saisen Lunglei District

178:Sh Pujoko S/o Ratan Kaliha R/o Saisen Lunglei District

179:Sh Sappia S/o Santi Madap R/o Saisen Lunglei District

180:Sh Ninelya S/o Darbasia R/o Saisen Lunglei District

181:Sh Sadeswar S/o Noneya R/o Saisen Lunglei District

182:Sh Neduktuk S/o Rebole Kumar R/o Saisen Lunglei District

183:Sh Pajala S/o Nanda Kumar R/o Saisen Lunglei District

184:Sh Jatin Bikash S/o Gayasur R/o Saisen Lunglei District

185:Sh Doy Chand S/o Revoli Kumar R/o Saisen Lunglei District

186:Sh Santi Priyo S/o Mon Kumar R/o Saisen Lunglei District

187:Sh Sumoti Ranjan S/o Ohla R/o Saisen Lunglei District

188:Sh Pintu S/o Rebotilor R/o Saisen Lunglei District

189:Smt Jubali D/o B.K.Chakma R/o Saisen Lunglei District

190:Sh Amar Joyti S/o Sneha Kumar R/o Saisen Lunglei District

191:Sh Jatramon S/o Mera R/o Saisen Lunglei District

192:Sh Ahwoze S/o Susan R/o Saisen Lunglei District

193:Sh E.Alomati S/o Prem Kumar R/o Saisen Lunglei District

194:Sh Nilo Ranjan S/o Dononjoy R/o Saisen Lunglei District

195:Smt Maya Devi S/o Ranjan Chakma R/o Mauzam Lunglei District

196:Smt Binoy Lotta S/o Purno Kumar R/o Mauzam Lunglei District

197:Sh Kala Boron S/o Ranjabo R/o Mauzam Lunglei District

198:Sh Dharmasal S/o Purma Singh R/o Mauzam Lunglei District

199:Sh Mitan Chakma S/o MB Chakma R/o Mauzam Lunglei District

200:Sh Sant Boran S/o Biddye Chandro R/o Mauzam Lunglei District

201:Sh Bimal Jyoti S/o Jogendra R/o Mauzam Lunglei District

202:Sh Biju Lokko S/o Punyo Mohan R/o Mauzam Lunglei District

203:Sh Debo Broto S/o Sammoni R/o Mauzam Lunglei District

204:Sh Sanilo S/o Surosen R/o Mauzam Lunglei District

205:Smt Tulu S/o Ananda Mohan R/o Mauzam Lunglei District

206:Smt Sammoni S/o AK Chandra R/o Mauzam Lunglei District

207:Sh Surjyo Ranjan S/o Sammuni R/o Mauzam Lunglei District

208:Sh Purno Kumar S/o Bitro Sen R/o Mauzam Lunglei District

209:Sh Proti Bindu S/o Lushai Mohan R/o Mauzam Lunglei District

210:Sh Ranajit S/o Biju Lokko R/o Mauzam Lunglei District

211:Sh Nigire Muni S/o Jarmojoy R/o Mauzam Lunglei District

212:Smt Modhunita S/o Purno Kumar R/o Mauzam Lunglei District

213:Sh Surendra S/o Tono R/o Mauzam Lunglei District

214:Sh Krippa Dhan S/o Indra Joy R/o Mauzam Lunglei District

215:Smt Karma Bimadu S/o Lushai Mohan R/o Mauzam Lunglei District

216:Sh Imran S/o Rupendra R/o Mauzam Lunglei District

217:Sh Doya Dhan S/o Indra Joy R/o Mauzam Lunglei District

295:Sh Lokkhi Muni S/o Krippa Chhandra R/o Mauzam Lunglei District

296:Sh Guno Sincu S/o Arjun R/o Mauzam Lunglei District

297:Sh Ranjit Kumar S/o Gondasur R/o Mauzam Lunglei District

298:Sh Santi Kumar S/o Hari Ram R/o Mauzam Lunglei District

299:Sh Arun Santi S/o Suro Den R/o Mauzam Lunglei District

300:Sh Jaga Bidra Hulo R/o Mauzam Lunglei District

301:Sh Raj Chandra S/o Byrat R/o Mauzam Lunglei District

302:Sh Hirendra S/o Guno Mohan R/o Mauzam Lunglei District

303:Sh Juron Dhan S/o Kripa Dhan R/o Mauzam Lunglei District

304:Sh Dhup Boga S/o Santi Kumar R/o Mauzam Lunglei District

305:Sh Krishna Ranjan S/o Natun Chandra R/o Mauzam Lunglei District

306:Sh Sushil Kanti S/o Krishna Ranjan R/o Mauzam Lunglei District

307:Sh Sumon Da S/o Samir R/o Mauzam Lunglei District

308:Sh Sawmliana S/o Uduap R/o Mauzam Lunglei District

309:Sh Lalnuntluanga S/o Pu Para R/o Mauzam Lunglei District

310:Sh Bangallya S/o Omiye R/o Mauzam Lunglei District

311:Sh Amar Chan S/o Ronjonye R/o Mauzam Lunglei District

312:Sh Chandra Kanto S/o Lamba Hulo R/o Mauzam Lunglei District

313:Sh Lusei Mohan S/o Sushi Chandra R/o Mauzam Lunglei District

314:Sh Santi Baron S/o Biddye Chandra R/o Mauzam Lunglei District

315:Sh Sobil Baron S/o Bidye Chandra R/o Mauzam Lunglei District

316:Sh Santi Kumar S/o Gyano Rotton R/o Mauzam Lunglei District

317:Sh Lilon Chakma S/o Dinesh Chandra R/o Mauzam Lunglei District

318:Sh Jugesh S/o Boloram R/o Mauzam Lunglei District

319:Sh Santi Moy S/o Sakkol R/o Mauzam Lunglei District

320:Smt Hiron Mala S/o Gyano Rotton R/o Mauzam Lunglei District

321:Sh Rambol S/o Lamba R/o Mauzam Lunglei District

322:Sh Ranjan S/o Lushai Mohan R/o Mauzam Lunglei District

323:Sh Nilo Boron S/o Purno Kumar R/o Mauzam Lunglei District

324:Sh Singo Muni S/o Nattun Chandra R/o Mauzam Lunglei District

325:Sh Jyotin Priyo S/o Kobison R/o Mauzam Lunglei District

326:Smt Hiduk Kala S/o Ashok Kumar R/o Mauzam Lunglei District

327:Sh Amar Chan S/o Gyano Ranjan R/o Mauzam Lunglei District

328:Sh Arun Moy S/o Mukto Ranjan R/o Mauzam Lunglei District

329:Sh Jessika S/o Sumiti Bijoy R/o Mauzam Lunglei District

330:Sh Sunil Rai S/o Santi Kumar R/o Mauzam Lunglei District

331:Smt Phul Mala S/o Sunil Rai R/o Mauzam Lunglei District

332:Sh Syamol Kanti S/o Anil Subbho R/o Mauzam Lunglei District

333:Sh Juro Kumar S/o Ananda Kumar R/o Mauzam Lunglei District

334:Sh Nigire Muni S/o Jon Mojoy R/o Mauzam Lunglei District

335:Sh Santosh Baron S/o Bidye Chandra R/o Mauzam Lunglei District

336:Sh Probat Kusum S/o Arbua R/o Mauzam Lunglei District

337:Sh Santi Moy S/o Girish Chandra R/o Mauzam Lunglei District

338:Sh Bibishon S/o Mono Ram R/o Mauzam Lunglei District

339:Sh Hridoy Ranjoy S/o Premo Kumar R/o Mauzam Lunglei District

340:Smt Sanjorika S/o Chitto Ranjan R/o Mauzam Lunglei District

341:Smt Santi Priyo S/o Amulya Dhan R/o Mauzam Lunglei District

342:Sh Biro Lal S/o Santi Kumar R/o Mauzam Lunglei District

343:Sh Poran Dhan S/o Kripa Dhan R/o Mauzam Lunglei District

344:Sh Pattori Mala S/o Doya Dhan R/o Mauzam Lunglei District

345:Sh Lokkhi Ranjan S/o Surosen R/o Mauzam Lunglei District

346:Sh Arun Bikash S/o Sneho Kumar R/o Mauzam Lunglei District

347:Sh Subasbosu S/o Karmadhan R/o Mauzam Lunglei District

348:Sh Purna Bikash S/o Probath Chandra R/o Mauzam Lunglei District

349:Sh Dhono Ban S/o Probath Chandra R/o Mauzam Lunglei District

350:Sh Surjo Lal S/o Sommuni R/o Mauzam Lunglei District

351:Smt Monu Mala D/o Nihar Bindu R/o Mauzam Lunglei District

352:Sh Prem Lal S/o Chandro Nath R/o Mauzam Lunglei District

353:Sh Gyana Ranjan S/o Dharmo Joy R/o Mauzam Lunglei District

354:Sh Robi Dhon S/o Assatama R/o Mauzam Lunglei District

355:Sh Rajo Lokkhi S/o Jobolokho R/o Mauzam Lunglei District

356:Smt Asha D/o Priyo Ranjan R/o Mauzam Lunglei District

357:Sh Buddho S/o Dharma R/o Mauzam Lunglei District

358:Sh Robi Ranjan S/o Premo Kumar R/o Mauzam Lunglei District

359:Sh Buddha Ranjan S/o Premo Kumar R/o Mauzam Lunglei District

360:Smt Chitro Rikha D/o Nilo Baron R/o Mauzam Lunglei District

361:Smt Pricha D/o Priyo Ranjan R/o Mauzam Lunglei District

362:Smt Minakki D/o Ranjan R/o Mauzam Lunglei District

363:Sh Santi Kumar S/o Bitrosen R/o Mauzam Lunglei District

364:Sh Sudho Dhan S/o Purna Dhan R/o Mauzam Lunglei District

365:Sh Zinim S/o Lokhi Ranjon R/o Mauzam Lunglei District

366:Smt Tungpudi D/o Santosh R/o Mauzam Lunglei District

367:Sh Sureswari S/o Santi Ranjan R/o Mauzam Lunglei District

368:Sh Ashok Kumar S/o Phuleswar R/o Mauzam Lunglei District

369:Smt Podha Devi D/o Kobison R/o Mauzam Lunglei District

370:Smt Monu Mala D/o Kripa Dhan R/o Mauzam Lunglei District

371:Sh Mitro S/o Biswa Karma R/o Mauzam Lunglei District

372:Sh Samar Bijoy S/o Toroni Sen R/o Mauzam Lunglei District

373:Sh Hredo Mon S/o Lengti R/o Mauzam Lunglei District

374:Smt Malabi D/o Amulyo Dhan R/o Mauzam Lunglei District

375:Smt Sona Mala D/o Garadish Chand R/o Mauzam Lunglei District

376:Sh Manglajoy S/o Sawmliana R/o Mauzam Lunglei District

377:Sh Nundanga S/o Biah Muni R/o Mauzam Lunglei District

378:Sh Ranga Songa S/o Ranjan R/o Mauzam Lunglei District

379:Sh Anil Ranjan S/o Kando Muni R/o Mauzam Lunglei District

380:Sh Kala Songha S/o Ranjan R/o Mauzam Lunglei District

381:Sh Bishnu Muni S/o Tanu Ranjan R/o Mauzam Lunglei District

382:Sh Mijangye S/o Kisto Mohan R/o Mauzam Lunglei District

383:Sh Abotar S/o Birechye R/o Mauzam Lunglei District

384:Sh Engpuia S/o Rambol R/o Mauzam Lunglei District

385:Sh Protap S/o Tanak Chandra R/o Mauzam Lunglei District

386:Sh Lushai Mon S/o Robiram R/o Mauzam Lunglei District

387:Sh Borondo Kumar S/o Meregye R/o Mauzam Lunglei District

388:Sh Nalini Kumar S/o Bakkye R/o Mauzam Lunglei District

389:Sh Biro Losko S/o Blash Muni R/o Mauzam Lunglei District

390:Sh Dhanan Joy S/o Birro Lokko R/o Mauzam Lunglei District

391:Sh Subolosko S/o Blash Muni R/o Mauzam Lunglei District

392:Sh Robi Lal S/o Goirango R/o Mauzam Lunglei District

393:Sh Sumiti Lal S/o Goirango R/o Mauzam Lunglei District

394:Sh Brondi Kumar S/o Amilo Dhan R/o Mauzam Lunglei District

395:Sh Lokki Kanto S/o Nagardhan R/o Mauzam Lunglei District

396:Sh Sumiti Ranjan S/o Lokkhi Kumar R/o Mauzam Lunglei District

397:Sh Hriddy Ranjan S/o Lushai Mon R/o Mauzam Lunglei District

398:Sh Premo Ranjan S/o Lokhi Kumar R/o Mauzam Lunglei District

399:Sh Hitton S/o Lokhi Kumar R/o Mauzam Lunglei District

400:Sh Suresh Chandra S/o Rajo Kumar R/o Mauzam Lunglei District

401:Smt Mirgo Lokhi S/o Preo Tap R/o Mauzam Lunglei District

402:Sh Lokhiman S/o Allya R/o Mauzam Lunglei District

403:Sh Nobin Kanto S/o Jubo Raj R/o Mauzam Lunglei District

404:Sh Sushil Kanti S/o Arun Chandro R/o Mauzam Lunglei District

405:Sh Santi Moy S/o Gayto Muni R/o Mauzam Lunglei District

406:Smt Rijep Pudi S/o Phulukkia R/o Mauzam Lunglei District

407:Sh Punong Chand S/o Nundanga R/o Mauzam Lunglei District

408:Sh James Clinton S/o Nundanga R/o Mauzam Lunglei District

409:Smt Nitya Rani S/o Boloram R/o Mauzam Lunglei District

410:Smt Maharani D/o Nundanga R/o Mauzam Lunglei District

411:Smt Kalabi D/o Birolosko R/o Mauzam Lunglei District

412:Smt Lokhi Rani S/o Nolinosko R/o Mauzam Lunglei District

413:Sh Rahul S/o Nolinosko R/o Mauzam Lunglei District

414:Smt Santi Rani D/o Nita Rani R/o Mauzam Lunglei District

415:Sh Boloram S/o Ereisingh R/o Mauzam Lunglei District

416:Sh Moti Lal S/o Ramoni Lal R/o Mauzam Lunglei District

417:Smt Sona Devi D/o Anondo Lal R/o Mauzam Lunglei District

418:Sh Amrito S/o Sen R/o Mauzam Lunglei District

419:Smt Nancy D/o Nundanga R/o Mauzam Lunglei District

420:Sh Sona S/o Nundanga R/o Mauzam Lunglei District

421:Sh Lokhi Kumar S/o Magbadi R/o Mauzam Lunglei District

422:Smt Tolosi Mala D/o Nabi Pudi R/o Mauzam Lunglei District

423:Sh Meye Dhan S/o Soronya R/o Mauzam Lunglei District

424:Sh Arun S/o Egonya R/o Mauzam Lunglei District

425:Sh Monu Ranjan S/o Tung San R/o Mauzam Lunglei District

426:Sh Meddolya S/o Gulsoga R/o Mauzam Lunglei District

427:Sh Priti Sabjon S/o Puleypeda R/o Mauzam Lunglei District

428:Sh Bona Kumar S/o Goidom Muni R/o Mauzam Lunglei District

429:Sh Lalremruata S/o Annuamuni R/o Mauzam Lunglei District

430:Sh Hal Puia S/o Hum Dagoni R/o Mauzam Lunglei District

431:Sh Thong S/o Phor Chand R/o Mauzam Lunglei District

432:Sh Probin S/o Malak Hana R/o Mauzam Lunglei District

433:Sh Krisno Kumar S/o Bitro Sen R/o Mauzam Lunglei District

434:Sh Debbo Makka S/o Tanak Chandra R/o Mauzam Lunglei District

435:Sh Nghaktea S/o Chalzawna R/o Mauzam Lunglei District

436:Sh F.Lalchhuanawma S/o F.Lianthangpuia R/o Mauzam Lunglei District

437:Sh Buddho Moni S/o Karna Dhan R/o Mauzam Lunglei District

438:Smt Kalabi D/o Moni Raton R/o Mauzam Lunglei District

439:Sh Turon Dhan S/o Natun Chandro R/o Mauzam Lunglei District

440:Sh Sureshdhan S/o Brisoketu R/o Mauzam Lunglei District

441:Smt Ranga Bogi D/o Ranjon R/o Mauzam Lunglei District

442:Sh Nayon S/o Gayano Chakma R/o Mauzam Lunglei District

443:Sh Pring S/o Karanadhan R/o Mauzam Lunglei District

444:Sh Kadambolodha S/o Lokki Mon R/o Mauzam Lunglei District

445:Sh Ranjit Kumar S/o Sudhir R/o Mauzam Lunglei District

446:Sh Ramani Kanto S/o Suresh Bikash R/o Mauzam Lunglei District

447:Sh Ramani Ranjan S/o Budha Sankar R/o Mauzam Lunglei District

(A.M. Kalita, J) Heard Mr. Priyanshu Goswami, the learned counsel, appearing for the Applicant. Also heard Mr. C. Lalramzauva, learned Senior Counsel, assisted by Mr. Stephen Lalbuatsaiha, the learned counsel for the opposite party nos. 1 to 459, as well as Mr. Samuel Vanlalhriata Chhangte, the learned Additional Advocate General for the Opposite Party nos. 460 to 462 and Ms. Zairemsangpuii, the learned counsel for the Opposite Party no. 463.

The instant Application, under Section 5 of the Limitation Act, 1963, has been filed by the Applicant praying for condonation of delay of 135 days in filing the connected appeal, i.e., Writ Appeal No. 8 of 2025, assailing the common Judgment and Order dated 06.02.2025 passed by the learned Single Judge in W.P. (C) No. 75/2019 and W.P.(C) No. 76/2019.

The summary of facts leading to filing of the instant Application is outlined herein below: -

The private Respondents herein, as writ petitioners, preferred a petition under Article 226 of the Constitution of India before this Court, which was registered as W.P.(C) No. 75/2019.

The case of the petitioners therein is that the Draft Award No. 3 of 2009 was issued by the Deputy Commissioner and District Collector, Lunglei District, Mizoram for construction of Indo-Bangla Border Road-cum-Fencing for an amount of Rs. 3,28,26,674/- (Rupees Three Crore Twenty-Eight Lakh Twenty-Six Thousand Six Hundred and Seventy-four) only, which includes compensation payable amounting to Rs. 3,28,05,674/- (Rupees Three Crore Twenty-Eight Lakh Five Thousand Six Hundred and Seventy-Four) only, plus an amount of Rs. 21,000/- (Rupees Twenty-One Thousand) only as administrative cost and stationeries. The entire amount was already paid by the Applicant.

However, the writ petitioners, who are the villagers, were not aware that as per Section 23(1A) of the Land Acquisition Act, 1894 (in short, L.A. Act, 1894), they are entitled to payment of interest calculated at the rate of 12% per annum on the market value of the land for the period commencing on and from the date of publication of the notification under Section 4(1) of the L.A. Act, 1894 in respect of such lands to the date of award of the Collector or the date of taking possession of the land, whichever is earlier; and as per Section 23(2) of the L.A. Act, 1894, in addition to the market value of the land, a solatium of 30% on such market value in consideration of the compulsory nature of acquisition.

Therefore, the non-payment of solatium and interest to the petitioners is arbitrary and in violation of Article 14 and 300A of the Constitution of India, as it amounts to non-compliance of Section 23(1A) and (2) of the L.A. Act, 1894; and the payment of solatium and interest cannot be denied to the petitioners on the ground of limitation because there can be no limitation against statutory benefits. Accordingly, the writ petitioners prayed for setting aside and quashing of the order dated 18.09.2014, passed by the District & Sessions Judge, Lunglei in L.A. Case No. 1 of 2014 and also prayed for directing the respondents in the writ petition to give solatium at the rate of 30% and interest at the rate of 12% per annum in accordance with Section 23(1A) and (2) of L.A. Act, 1894 for acquiring the lands of the petitioners by way of Draft Award No. 3 of 2009.

It is the contention of the Applicant that although the Respondent no. 4 in the writ petition, i.e., Department of Border Management, Ministry of Home Affairs, Union of India, represented by its Under Secretary, as well as the Respondent no. 5 in the writ petition, i.e., Engineering Projects (India) Limited, had contested the aforesaid contentions of the writ petitioners by filing their respective affidavits-in-opposition, vide the common Judgment and Order dated 06.02.2025, the learned Single Judge in W.P.(C) No. 75/2019 and W.P.(C) No. 76/2019 allowed the aforesaid writ petitions.

Being highly aggrieved by the aforesaid common Judgment and Order dated 06.02.2025, passed in W.P.(C) No. 75/2019 and W.P.(C) No. 76/2019, the Applicant has preferred the connected Writ Appeal No. 8/2025, before this Hon’ble Court. The instant I.A. is connected to Writ Appeal No. 8 of 2025.

The Applicant herein has contended that though the Applicant ought to have filed the connected writ appeal on or before 09.03.2025, i.e., within the 30 days prescribed period of limitation, the same could not be filed within the prescribed limitation period for reasons beyond its control and the same has been filed on 22.07.2025; and as a consequence, there has been a delay of 135 days in preferring the connected appeal. It is contended that the Applicant was prevented from preferring the connected appeal within the limitation period by “sufficient cause” and therefore, the instant Application has been preferred explaining the “sufficient cause” with a prayer for condonation of delay in filing the connected appeal.

It is contended by the Applicant that upon delivery of the common Judgment & Order on 06.02.2025, it procured the copy of the Judgment and Order dated 06.02.2025 and the same was duly forwarded to the concerned nd officials of the Applicant in the 2 week of February, 2025 at its Head Office in Delhi, along with the entire record of W.P.(C) No. 75/2019 for their perusal and opinion. It is contended that the whole process took some time as the Brief of W.P.(C) No. 75/2019 and other associated documents are voluminous in nature and also due to the fact that there is no proper office and staff of the Applicant in Aizawl, Mizoram, and the same has to be done from Guwahati, which took some more time.

It is contended that the Applicant had disbursed the amount in respect of acquisition proceeding; however, the same amount was being received by the Applicant from the Ministry of Home Affairs and as such, the views of the Ministry of Home Affairs are very essential for the instant case. This is due to the fact that in the event the Applicant is required to provide any additional amount in terms of the Judgment and Order dated 06.02.2025, passed in W.P.(C) No. 75/2019, the same is needed to be first released from the Ministry of Home Affairs and only then the additional amount, if any, can be paid by the Applicant to the private respondents.

It is contended by the Applicant that after passing of the common Judgment and Order dated 06.02.2025 in W.P.(C) No. 75/2019, the Deputy Commissioner & District Collector, Lunglei District, Lunglei, vide memo number L-11020/140(CRT)/2019-LRS(L)/69 dated 10.03.2025, had fixed the land value in respect of Award No. 3 of 2009. A perusal of the aforesaid letter dated 10.03.2025 would show that the said letter was issued in contradiction to the award, inasmuch as, the same stated that LSCs and Periodic Pattas were issued by the Land Revenue and Settlement Department, Government of Mizoram, and passes in respect of houses were issued by Village Council Authorities as provided under sub-section (1) of Section 3 of the Lushai Hills (Village Councils) Act, 1953. It is contended that the aforesaid statement is in contrary to what is mentioned in the award—that passes were issued by Village Council Authorities as provided under sub-section (1) of Section 3 of the Lushai Hills (House Sites) Act, 1953. More so, there is no LSC holders under Award No. 3/2009 based on the order issued by the then Deputy Commissioner, Lunglei District, Lunglei, vide letter number L-11020/1/2000-LRS(L) dated 19.03.2007 pertaining to fixation of rates of compensation of lands, buildings, crops, plants, properties, etc., in respect of Indo-Bangladesh border area. The market value of the lands of the private respondents under VC House Passes who have prevailed at the time of making assessment of Award No. 3 of 2009, was fixed at Rs. 6/- per sq. ft. It is contended that confirming the value of Rs. 6/- per sq. ft. is fixed on the basis of the aforesaid letter dated 19.03.2007 issued by the Deputy Commissioner, Lunglei. The letter dated 10.03.2025 from Deputy Commissioner, Lunglei further stated that solatium and interest in respect of Award No. 3 of 2009 shall be calculated on the basis of the value of land as fixed. Therefore, the financial involvement and the basis of calculation were not quantified to the said date of letter to take an appropriate action.

It is contended by the Applicant that thereafter, vide letter number EPI/NE/PMD-I/DC-MIZ/001/2391 dated 10.06.2025, the Applicant herein requested the Deputy Commissioner-cum-District Collector, Lunglei District, Lunglei to furnish the following documents so that further steps could be taken: -

It is contended by the Applicant that, as the Ministry of Home Affairs is also an interested party and a party respondent in W.P.(C) No. 75/2019, the Ministry of Home Affairs also independently assessed the correctness of the Judgment and Order dated 06.02.2025. Thereafter, vide letter bearing No. DoBM/UO No. 11017/41/2023-BM.III dated 08.05.2025, intimated the Applicant to prefer an appeal against the Judgment and Order dated 06.02.2025 passed in W.P.(C) No. 75/2019.

It is contended by the Applicant that, upon receipt of requisite instructions, the Applicant approached its counsel in the last week of May, 2025 and handed over the aforesaid documents, requesting the counsel to start preparing for the appeal. It is contended that the drafting of the writ appeal and the present Application also took some time. Upon preparing the connected appeal, the same was duly forwarded to the concerned officials of the Applicant for vetting, for which some further time was spent. It is also contended that the authorized signatory is based out of Aizawl and finally, upon completion of the entire procedure, the connected writ appeal could be filed on 22.07.2025.

It is contended by the Applicant that although the Applicant sought certain documents from the Deputy Commissioner, Lunglei, however, till date, the Applicant is yet to receive the same. It is contended that the connected appeal could not be filed within the prescribed period of limitation due to the non-availability of certain documents and necessary instructions, which were essential for the preparation of the connected appeal.

It is contended by the Applicant that the circumstances, as explained in the instant application, would show that the delay has been caused not because of any deliberate negligence or laches on the part of the Applicant, but for causes beyond its control.

In view of the aforesaid facts as narrated hereinabove, the present Application has been filed by the Applicant for condonation of delay in filing the connected writ appeal by 135 days.

In this Application also, the Applicant is the same, i.e., Engineering Projects (India) Limited and the connected writ appeal, i.e., W.A. No. 9 of 2025, has been filed by the Applicant/Appellant assailing the same common Judgment and Order dated 06.02.2025 in W.P.(C) No. 76/2019 and W.P.(C) No. 75/2019. In both the aforesaid writ petitions, Draft Award No. 3 of 2009, issued by the Deputy Commissioner & District Collector, Lunglei District, Mizoram, was in issue.

The facts in both writ petitions are almost the same and the issues involved are also identical. However, the compensation amounts involved in both the writ petitions are different and the claims of the respective petitioners in the aforesaid two writ petitions are also distinct. However, since the facts are similar and both the aforesaid writ petitions were disposed of by the common Judgment & Order dated 06.02.2025 and the reasons for the delays as explained in both I.A.s, namely, I.A. No. 116/2025 and I.A. No. 117/2025 are identical, the facts and explanations provided in I.A. No. 117/2025 are not repeated again.

Learned Counsel, Mr. P. Goswami, has represented the Applicant, i.e., Engineering Projects (India) Limited in both I.A.s. Mr. C. Lalramzauva, learned Senior Counsel, has represented the private respondents in both I.A.s. Mr. Samuel Vanlalhriata Chhangte, learned Additional Advocate General, has represented the State Opposite Parties. Ms. Zairemsangpuii, learned counsel, has appeared for the Respondent, Union of India.

Mr. P. Goswami, learned counsel appearing for the Applicants, submits that the delay that has occurred in filing the connected writ appeals is not due to any deliberate negligence or laches on the part of the Applicants, but for reasons beyond their control. He submits that the Applicants have been pursuing the matters with due diligence and utmost sincerity all along and at no stage was there any intentional lapse on the part of the Applicants. He submits that the Applicant, being a Government entity and owing to the fact that it’s Head Office is located in Delhi, some time was consumed in transmitting the voluminous documents along with the writ petitions. He submits that "sufficient cause" (as contemplated under the Limitation Act) is present in the instant Applications and such “sufficient cause” has been adequately explained in the both the Applications.

Mr. Goswami, submits that in both the connected writ appeals, the Appellants have enough merits to succeed in their appeals. He submits that, being a government entity, there are several layers whereby the brief has to pass through for ultimate opinion and approval of the authority. He submits that, in addition to the aforesaid, since Ministry of Home Affairs is also an interested party and if the appeals fail, the money has to come from the Ministry of Home Affairs and therefore, the consent of the Ministry of Home Affairs for filing the writ appeals are necessary and the same also took some time. Therefore, he submits that the delay which has been caused is not intentional and there was no negligence on the part of the Applicants in filing the connected writ appeals.

In support of his submission that when there is sufficient merit in the case, a delay in filing the case should not be a bar for the court to condone the delay, he has referred to the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, reported in 1987 (2) SCC 107. He has also referred to the case of Sheo Raj Singh (deceased) through legal representatives and Others versus Union of India and Another, reported in (2023) 10 SCC 531, submitting that the principle laid down in the case of Mst. Katiji (supra) still holds the field and has been referred in the case of Sheo Raj Singh (supra).

Per contra, Mr. Lalramzauva, the learned Senior Counsel appearing for the private respondents in both the I.A.s, submits that the instant applications praying for condoning delay of 135 days cannot be condoned due to the fact that no “sufficient cause” has been shown by the Applicants in delayed preference of the connected writ appeals. He submits that every day's delay has to be properly explained and it is a settled law that to consider the explanation of delay to be sufficient, detailed explanation of delay and that the same is unintentional and not due to negligence has to be properly demonstrated before the court. He submits that as far as the instant applications are concerned, though the common Judgment and Order was passed on 06.02.2025 in presence of the counsel appearing for the Applicants as well as Ministry of Home Affairs, the Applicants took enormous time in filing the connected writ appeals. He submits that the delays in filing the connected writ appeals have caused enormous suffering to the private respondents as they have been denied of their legitimate dues in terms of the Judgment and Order dated 06.02.2025. He submits that in the recent years, the law of limitation has undergone some vital changes and the laxity given to the government authorities in filing cases in a delayed manner and condoning such delays, have been changed. He submits that in earlier times, the courts used to be lenient and used to condone delays in filing petition by the government authorities with ease. However, in recent times, the Hon’ble Supreme Court has observed in many of the cases that the laxity given to the government authorities in filing petitions before the court beyond the time of limitation as prescribed under the Limitation Act, 1963 cannot be provided as a matter of right. He submits that in recent times, the Hon’ble Apex Court has observed that the government authorities and private parties should be put on the same platform while filing petitions in courts and if there are any delays in filing such petitions, the delays have to be condoned after due consideration of the “sufficient cause” as provided by the government authorities, but not only due to the fact that the petitions are filed by government authorities. The learned Senior Counsel further submits that the cases of Katiji (supra) and Sheo Raj Singh (supra) are no longer holding the field wherein lenient views were taken by the Hon’ble Apex Court where the government authorities are the petitioners or applicants. He submits that merit in the connected petition/appeal may not be the only criterion in deciding a petition/application for condoning the delays. He submits that priority of consideration should be given to the explanation of “sufficient cause” in the petition/ application for condonation of delays.

In support of his submission, the learned Senior Counsel has heavily relied upon the case of Shivamma (dead) by Lrs. versus Karnataka Housing Board and Others, reported in 2025 SCC OnLine SC 1969. The learned Senior Counsel submits that the shift in jurisprudence on condonation of delay after the decision of Postmaster General versus Living Media India Limited, (2012) 3 SCC 563 is apparent. While referring to paragraph 196 of the aforesaid judgment of Shivamma (supra), he submits that any delay as a result of unavailability of documents or the process of arranging for those through bureaucratic process works, is no longer an acceptable reason or exercise to condone such delay. He further submits, while referring to paragraph 197 of the aforesaid case, that the Hon’ble Apex Court has cautioned that where any public authority persists in approaching the courts for condonation of delays on such feeble and untenable grounds, would not only be denied the indulgence of condonation, but would also be imposed with cost for wastage of judicial time. He submits that the explanation provided by the Applicants in the instant cases are typically of bureaucratic nature without giving proper explanation which is required to be given under an application for condonation of delay. The Applications should also meet the same fate as observed by the Hon’ble Supreme Court in paragraphs 196 and 197 of the case of Shivamma (supra). He submits that, as held by the Hon’ble Apex Court in the case of Shivamma (supra), government litigants, no less than private parties, must demonstrate bona fide, sufficient and cogent cause of delay; and in absence of such justification, the delay cannot be condoned merely on the ground of the identity of the applicants, i.e., government authorities or agencies. He submits that the instant Applications should be negated or rejected by this court, as has been observed by the Hon’ble Supreme Court in the case of Shivamma (supra).

Before getting into the issue involved in the instant cases in hand as to whether there was “sufficient cause” for the Applicants to file the connected writ appeals beyond the limitation period of 30 days, it may be relevant to consider the statutory provision of the Limitation Act, 1963 which is extracted hereinbelow: -

From the above provision, it is clear that Section 5 of the Limitation Act, 1963 provides discretionary power to the courts to admit any appeal or application (except that under Order XXI of the Code of Civil Procedure, 1908) if filed after the expiry of the prescribed period of limitation. However, the party failing to file within the prescribed period has to show to the court a “sufficient cause” for not filing the same within such prescribed period of limitation and such explanation is satisfactory to the court with sufficiency of such cause. Therefore, “sufficient cause” for the resultant delay in filing the appeal or application is a precondition for the defaulting party and the court must be satisfied with the explanation and sufficiency of cause and then only recourse to Section 5 of the Limitation Act, 1963 may be taken by the courts and exercise its discretion, thereby condoning the delay and admitting the appeal or application.

Interestingly, in the case of Shivamma (Dead) (supra), the meaning and scope of expression "within such period" used in Section 5 of the Limitation Act has been discussed.

The Hon'ble Apex Court delved into a serious and detailed discussion about the meaning and scope of expression "within such period" as used in Section 5 of the Limitation Act, 1963 by considering various cases decided by the Hon'ble Apex Court.

It is seen from the aforesaid judgment of Shivamma (supra) that there were contradictory views on the subject and after a detailed discussion taking into account those contradictory views, the Hon'ble Apex Court in the aforesaid case of Shivamma (supra) held as follows: -

In the instant case in hand, it is seen that the impugned Judgment and Order was passed on 06.02.2025, against which the connected writ appeals have been filed by the Applicants. It is seen that the connected appeals as well as the I.A.s have been filed on 22.07.2025. In the instant I.A.s, prayers have been made for condonation of delays of 135 days, which show that the Applicants have excluded the limitation period of 30 days while counting the period of delays. However, since the instant I.A.s along with the appeals have been filed before the pronouncement of the Judgment in Shivamma (Dead) (supra), which was delivered on September 12, 2025, the instant I.A.s along with the appeals cannot be construed to have failed to provide the period of delays wrongly. In other words, the Applicants have counted the period of delays as per the law holding the field at that point of time.

Another important issue, which was also discussed in the case of Shivamma (supra), is about the discretionary power of the courts after the applicant or appellant provides sufficient explanation for "sufficient cause" within the meaning of Section 5 of the Limitation Act. In this connection, paragraph 108 of the aforesaid case of Shivamma (supra), being relevant, is quoted hereinbelow: -

From the above, what is discernible is that even though an applicant or appellant is successful in providing "sufficient cause", the court still shall have the discretion whether to condone the delay or not.

Keeping in mind the aforesaid principles, we may now examine whether in the instant applications "sufficient cause" have been explained by the Applicants for condoning the delays that have occurred in filing the connected writ appeals.

However, before going to the facts of the instant cases, it may be relevant to discuss some of the relevant decisions of the Hon'ble Apex Court in the issue of "sufficient cause" in terms of Section 5 of the Limitation Act, 1963 due to the fact that there has been a perceptible change in the issue of condonation of delay in filing a petition/appeal wherein the appellant/applicant is a government authority or entity or agency.

In this connection, the first case which comes to the mind of a court is that of Mst. Katiji (supra). In fact, this case has been laboriously relied upon by the learned counsel appearing for the Applicants. The relevant paragraphs of Mst. Katiji (supra) are extracted hereinbelow: -

In a similar manner, in the case of Special Tehsildar, Land Acquisition v. K.V. Ayisumma, reported in (1996) 10 SCC 634, the Hon’ble Apex Court emphasized that since the State represents the collective cause of the public, any delay on its part ought not to be viewed through the same lens as that of a private party. In this case, the Hon’ble Apex Court, taking a pragmatic view, observed as follows: -

Taking a similar view, the Hon'ble Apex Court in the case of Pundlik Jalam Patil (Dead) by Lrs. v. Exe. Eng, Jalgaon Medium Project & Another, reported in (2008) 17 SCC 448, observed as follows: -

With the same view, the Hon’ble Apex Court, in the case of State of Haryana v. Chandra Mani, reported in (1996) 3 SCC 132, observed as follows: -

In G. Ramegowda, Major vs. Special Land Acquisition Officer, reported in (1988) 2 SCC 142, following a similar view, the Hon’ble Apex Court observed as follows: -

From the above observations of the Hon’ble Apex Court, it is very clear that in the aforesaid cases, the Hon’ble Apex Court has been consistently taking a pragmatic view regarding delays committed by government entities, organizations or agencies in filing petitions or appeals. Such views were, obviously, due to the reason that the government, being the representative of the public and involving public interest by representing the cause of the public, the courts should be practical in considering the delays. This was also due to the fact that in a government agency, authority or entity, there are various layers through which a brief of a case has to pass through for approval for filing of a petition or appeal. It has also been discussed in the above cases that there are instances of "everybody’s responsibility is nobody's responsibility" syndrome. Therefore, taking into account those practical issues common in government departments, agencies or entities, the courts are bit lenient in condoning the delays committed by government entities, agencies or authorities. However, the aforesaid approach has come under scrutiny in various subsequent cases by the Hon’ble Apex Court, and there have been some noticeable changes in the approach of the Hon’ble Apex Court in such cases, wherein the government is a party. In those subsequent cases (which will be discussed later on), the Hon’ble Apex Court tried to make a balance between a government litigant and a private litigant. This is due to the fact that once a government entity is given some leniency, the private party suffers from the aforesaid leniency. There are other factors also which were considered by the Hon’ble Apex Court in subsequent cases, amongst others, the lethargic and clumsy attitude of the government officials in handling certain important cases, the advancement in communication and technology in these days and digitalization of documentation, etc.

A major shift in jurisprudence on condonation of delay involving government departments, authorities, agencies or entities could be noticed in the observation of the Hon’ble Apex Court in the case of Postmaster General (supra), wherein, the Hon’ble Apex Court has deviated from the earlier practice of extending unwarranted leniency to government authorities, agencies, entities or departments and emphasized the fact that the law of limitation is equal for the State as well as other private entities. It observed that Section 5 of the Limitation Act, 1963 does not differentiate among different litigants. The applicability of the provisions of Section 5 of the Limitation Act, 1963 is equal for all litigants, though the discretion is still with the courts. It observed that the so-called inherited bureaucratic methodology can neither be accepted as an excuse for the delays, nor its claim of being impersonal machinery can be accepted anymore. The Hon’ble Apex Court, in the aforesaid case, observed as follows: -

The Hon’ble Apex Court, while observing that in certain occasions a liberal approach can be adopted in matters of condonation of delay, however, such liberal approach cannot be automatically extended to the cases where a government entity or agency is involved and found to be in default of serious lapses and negligence. The Hon’ble Apex Court in the case of Amalendu Kumar Bera Vs State of West Bengal, reported in (2013) 4SCC 52 has observed as follows: -

Another important case which comes to our notice is the case of State of Madhya Pradesh v. Bherulal, reported in (2020) 10 SCC 654, wherein the Hon’ble Apex Court, following the ratio laid down in the case of Postmaster General (supra), took strong exception over the routine manner in which the State and its instrumentalities continue to seek condonation of delay citing reasons which are vague including delays due to official formalities and processes. The relevant observations of the Hon’ble Apex Court in the case are extracted hereinbelow: -

In fact, in the recent judgment of Shivamma (supra), the Hon’ble Apex Court has considered all the above-discussed aspects and many of the cases referred above, wherein some leniencies were shown towards delays by the government entities. In paragraph 204 of the case of Shivamma (supra), the Hon’ble Apex Court has observed as follows: -

After discussing the aforementioned cases, the Hon’ble Apex Court in the case of Shivamma (supra), at paragraph no. 212, has observed as follows: -

The Hon’ble Apex Court further expressed its agreement by observing at paragraph no. 214 as follows: -

Therefore, it is clear that the Hon’ble Apex Court in the aforementioned case (Shivamma) has clearly observed that in case where the explanation is bona fide, though there are instances of bureaucratic delay, the same can be condoned with due consideration and discretion by the court.

The observations by the Hon’ble Apex Court in the case of Shivamma (supra) at paragraphs 218 and 219, being relevant, the same are extracted hereinbelow: -

The Hon’ble Apex Court in the case of Shivamma (supra), in its conclusion, has observed as follows: -

From the above discussion and the principles laid down by the Hon’ble Supreme Court from time to time till the case of Shivamma (supra), it is discernible that no undue leniency can be given to any government department or entity or agency if no "sufficient cause" could be justifiably placed before a court by such entities. The court has to treat a government entity or department at par and on the same platform as that of a private litigant. The court is required to do justice to both the litigants, i.e., the government entity or department and the private party. The court cannot ignore the fact that giving a leeway and leniency to a government department can do irreparable harm and loss to the private litigants who may have a favorable order in their hands and they have been waiting for years for the same to be executed. The provisions of Section 5 of the Limitation Act, 1963 is a statutory provision and the same needs to be complied with in its soul and spirit, without denying the fact that an exception can always be made under the provisions of Section 5 and the discretion has been given to the court so that no party suffers due to certain genuine and bona fide reasons. It is also a fact that due to the result flowing from a statutory provision, the same can, be at times, harsh to one party, but the same cannot save the party and a court does not possess any power to ignore such statutory provision if it results in a hard decision which is not favorable to one party. Moreover, the Hon’ble Apex Court is quite clear in its observations that changing time and technology is also a factor to be considered in the present cases. The leniency provided to the government agencies or departments or entities may not be possible to be given at the present stage if the explanations of “sufficient cause” are only due to certain typical bureaucratic inefficiencies or procedural aspects. This is due to the reason that due to the evolution of modern technology, the communication and transmission of information have become much easier than the earlier days when the transmission and communication were not so easy. Due to such disability, a swift action from the part of the government entity or agency or department may not have been possible, but in modern times, things have changed and the same has become much easier. Therefore, though the courts must adhere to a liberal, pragmatic, and justice-oriented approach, the same has to be done with caution and the courts should always stick to its one principle, i.e., substantial justice.

Having discussed the aforesaid principles which are relevant for the proper adjudication of the instant applications, we venture into the factual matrix in the instant Applications.

In the instant Applications, it has already been mentioned that the prayers have been made for condoning delays of 135 days in both the Applications and the explanations as provided in the applications have also been mentioned in the preceding paragraphs. The primary reasons for delay that have been cited by the Applicants are: -

The Applicants’ Head Office is located in Delhi, whereas the litigation was going on in Aizawl, Mizoram. Bulky and voluminous documents were required to be sent to Delhi for perusal and consideration of filing the appeals. The aforesaid took a reasonable time. It was also mentioned that since the Applicants do not have a proper office in Aizawl, Mizoram, the documents had to be routed through Guwahati, which also took some more time.

Ministry of Home Affairs is also a party in the writ petitions and it is the concerned authority which has to pay the additional amount in case the writ appeals are decided against the Applicants/Appellants. Therefore, consideration of filing the appeals and their consent and approval, is necessary, which took further time after the approval of the Head Office of the Applicants.

Certain important documents which have been mentioned in the Applications were to be received from the District Deputy Commissioner-cum-District Collector, Lunglei. In spite of request for such documents, the same could not be received, which took time.

On perusal of the Applications filed by the Applicants/Appellants, it is seen that the explanation for "sufficient cause" are not date-specific. There is no mention of any date of their respective actions. The explanations are typically bureaucratic in nature, meaning thereby no day-to-day explanation of any delay has been provided which are not in terms of the settled judicial pronouncements.

Following the principles as have been laid down by the Hon'ble Apex Court from time to time, especially in respect of the litigant been a government entity, department, or agency, we find the explanations are bereft of any "sufficient cause". We do not find any reason to show any leniency in the instant case to the Applicants. This is also due to the fact that the private respondents involved herein are villagers who have been fighting for their dues against acquisition of their lands to be used by the state. Therefore, in our considered view, the explanations for "sufficient cause" in the instant applications are not sustainable and cannot be accepted taking into account the principles laid down by the Hon'ble Apex Court in the cases discussed above.

We have also considered the cases referred to by the learned counsel appearing for the Applicants. The case of Mst. Katiji (supra) has already been discussed and we don't think any more discussion is required in the aforesaid case.

As far as the case of Sheo Raj Singh (supra) is concerned, which has been referred to by the learned counsel for the Applicants, the same has also been discussed and considered in the case of Shivamma (supra) by the Hon'ble Apex Court, wherein the Hon'ble Apex Court observed as follows: -

From the above, it is clear that ultimately what is required is a balancing act between a government authority vis-à-vis a private party. Discretion of satisfaction as to the “sufficient cause” remains with the courts.

Based on the aforesaid discussions and analysis of judicial pronouncements of the Hon’ble Apex Court holding the field of law of limitation at present, we are of the considered opinion that the cases relied on by the learned counsel appearing for the Applicants may not be of much help to put forward his cases in explaining the "sufficient cause", the Applicants being a government agency.

Taking into account the entire spectrum of facts as well as the principles laid down by the Hon'ble Apex Court as discussed above, we are not inclined to give any relief to the Applicants by condoning the delay of 135 days in filing the connected writ appeals and allowing the instant I.A.s. Therefore, the two I.A.s, i.e., I.A. (Civil) No. 116/2025 and I.A. (Civil) No. 117/2025 (in W.A. No. 8/2025 and W.A. No. 9/2025) are dismissed.

Both the Interlocutory Applications are hereby disposed of by this common order.

No order as to costs.