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Judgment
A. Guneshwar Sharma, J
These matters are taken up as supplementary item on the instructions of Hon’ble the Chief Justice as Hon’ble Mr. Justice A. Bimol Singh has recused these matters as one of his relatives is appearing on behalf of the appellants.
Heard Mr. H. Prabirkumar, learned counsel for the appellants.
The appellants are the defendants in O.S. No. 63 of 2014 filed by the respondent herein. The respondent No. 1/plaintiff prays for declaration as the owner of homestead land under patta No. 78/614 (old), 200 (new) covered by C.S. Dag No. 1247 measuring an area of 0.24 acre at Village No. 78, Changangei, Imphal West. By the judgment and decree dated 05-05-2025 in O.S. No. 63 of 2014 passed by the learned Civil Judge Senior Division, Imphal West, the suit was decreed and the plaintiff was declared as owner of the suit land and after acquisition of 0.0839, he is in still in possession of 0.1561 acre of the suit land at village No. 78, Changangei, Imphal West District, Patsoi Sub-Division. The appeal i.e. RFA No. 6 of 2025 filed by the appellants herein was dismissed by the learned District Judge, Imphal West vide order dated 20-09-2025.
Mr. H. Prabirkumar, learned counsel for the appellants submits that as per demarcation report 04-06-2015 conducted by the Sub-Deputy Collector, Imphal West, Patsoi, the area found in the field is given as 0.279 acre and the respondent No. 1/plaintiff is in excess possession beyond the recorded area of 0.24 acre and after acquisition, the remaining 0.1561 acre is recorded in the decree.
Issue notice to the respondents.
Steps to be taken by the appellants by speed post and dasti in addition.
Mr. H. Prabirkumar, learned counsel for the appellants, refers to MC(RSA) No. 1 of 2026 praying for stay of the impugned order dated 20-09-2025 passed by the learned District Judge, Imphal West in RFA No. 6 of 2025 during the pendency of the present appeal or in alternative, maintaining status quo as on date till the next date.
The prayer for interim relief will be considered on the next date.
List these cases on 16-02-2026.