M. Sundar, CJ
Captioned CRP has been filed assailing an order dated 31.10.2025 made in Revenue Misc. Case No. 1 of 2024 (Reference: Revenue Revision CaseNo. 14 of 2024) on the file of Presiding Officer, Revenue Tribunal, Bishnupur, Manipur. This 31.10.2025 order shall be referred to as impugned order and the Court which made the impugned order shall be referred to as said Revenue Tribunal.
In and vide the impugned order, Revenue Tribunal has dismissed an application seeking Condonation of Delay (CoD) of 623 days in filing a Revenue Revision Case under Section 95 read with Section 81 of the Manipur Land Revenue and Land Reforms Act, 1960 (said Act) wherein an order dated 06.06.2022 made by Sub-Deputy Collector, Oinam, Bishnupur District, Manipur in Mutation Case No. 154 of 2022 and corresponding entries in the records of rights were assailed.
Before Revenue Tribunal in the CoD application, the lone point that fell for consideration is whether the CRP petitioner was aware of the 06.06.2022 order of Sub-Deputy Collector(SDC) on the same day or whether he gained knowledge only on 30.04.2024 when a notice dated 29.04.2024 sent by the respondent was received by the revision petitioner.
The said Court disbelieved the contention of the CRP petitioner that he gained knowledge only on 30.04.2024 on the basis that the signature of CRP petitioner is found in the report for mutation (MLR Form-16) and it comes to light that the CRP petitioner was present throughout the proceedings before the SDC.
Mr. Th. Tolapishak, learned counsel for revision petitioner adverting to paragraph 5 of the CRP submits that CRP petitioner signed blank Form brought to his residence by his sister (respondent) after the death of CRP petitioners mother stating that signature was required for mutation in place of the deceased mother.
Issue notice to all 4(four) respondents, returnable by 12.02.2026.
Dasti notice permitted.
Adverting to Annexure A/12 which is the notice dated 10.12.2025, learned counsel submits that demarcation is to take place, if demarcation takes place pending CRP, an irreversible situation can arise is learned counsel say.
Prima facie case made out, balance of convenience is in favour of grant of interim order as irreparable legal injury can occur.
To be noted prayer in MC is as follows:
PRAYER
In the above facts and circumstances, it is therefore prayed that Your Lordships may graciously be pleased to stay the demarcation proceeding filed by the Respondents being Demarcation Case No. 19/SDC/Oinam/2025, in the Court of the Sub-Deputy Collector, Oinam, Bishnupur District, Manipur, against the Petitioner in respect of the joint homestead land while pending disposal of the present Civil Revision petition before the Hon'ble Court, for the ends of justice.
Registry to requisition entire records qua Mutation Case No. 154 of 2022 from the learned SDC, Oinam, Bishnupur District and place the same before this Court in the next listing.
List on 12.02.2026.
There shall be an order of interim stay as prayed for till next listing.
