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Judgment
A. Guneshwar Sharma, J
[1] Heard Mr. Ch. Momon, learned counsel for the petitioner.
[2] By the present petition under Article 227 of the constitution of India, the petitioner challenged the impugned order dated 22.11.2023 passed by the Ld. Revenue Tribunal, Thoubal by dismissing the Revenue Revision Case No.2 of 2023.
[3] It is submitted that the respondent entered his name in the land record on the basis of unregistered sale deed and the same is not permissible under Section 46 of the MLR Act read with Section 54 of the Transfer and Property Act in respect of 4(four) suit land i.e. (i) Under patta No.417 (old)332/847 (New) covered by C.S. Dag No.2089/2151 measuring .3785(point three seven eight) hectare situated at Revenue Village no. 34-Lamding, (ii) Under patta No.539 (Pt) (old)152/513 (New) covered by C.S. Dag No.2088 measuring .3319(point three three one nine) hectare situated at Revenue Village no. 34-Lamding, (iii) Under patta No.477 (old)332/846 (New) covered by C.S. Dag No.2089 measuring .2529(point two five two nine) hectare situated at Revenue Village no. 34-Lamding and (iv) Under patta No.539(Pt) (old)513/813 (New) covered by C.S. Dag No.2088/2148 measuring .2509(point two five zero nine) hectare situated at Revenue Village no. 34-Lamding
[4] The learned counsel appearing for the petitioner further submitted that if interim order is not passed, there is likelihood of multiplicity of litigation and prayed that the impugned order may be stayed.
[5] Petitioner is directed to take steps by speed post within 2(two) weeks returnable by 08.02.2024.
[6] In order to avoid multiplicity of litigation, the parties are directed to maintain status quo of the suit land till the next date.
[7] Issue notice returnable after 1(one) month.
[8] List this case on 08.02.2024 before roster Bench.