A. Guneshwar Sharma, J
[1] Heard Mr. M. Devananda, learned senior counsel assisted by Mr. K. Roshan, learned counsel on behalf of the petitioner.
[2] The petitioner challenged the impugned eviction order dated 12.01.2026 issued by the Sub-Divisional Officer, Lamsang, Imphal whereby the petitioner and two other persons are directed to be evicted from the encroached area of 8 feet on West & 15 feet on East which are located on the northern side of the SDC Sekmai Office building, 8 feet which are located on the eastern side of the SDC Sekmai Office building and whole of the structure (shop).
[3] It is submitted that as per the jamabandi of the land, the petitioner is the owner of the homestead land under patta No. 1242 under Dag No. 3143, measuring .068 acre situated at village No. 30-Sekmai, Sub-Division-Lamsang, Imphal West District, Manipur. However, in the computerized jamabandi issued in the year 2022, the area of the petitioner's homestead land has been reduced to .04 acre. It is submitted that the reduction has not been done as per the provisions of MLR & LR Act, 1960 and Rules, 1961.
[4] Issue notice.
[5] Mr. A. Bheigya, learned Jr. G.A. assisting Mr. H. Debendra, learned Dy. A.G. accepts notice on behalf of respondent Nos. 1 to 4. Hence, service is complete on all the respondents.
[6] Learned Dy. A.G. submits that the subsequent jamabandi reducing the area of homestead land of the petitioner to .04 acre was prepared on 29.09.2022 in connection with Misc.Case No. 317/SDC/IW(N) Sekmai. Learned Dy. A.G. has pointed out that the petitioner has knowledged of the reduced area in as early as in the year 2022 and till date he has not moved any application for correction of the record. Learned Dy. A.G. prays for some time to take instruction about the reduction of the area of homestead land of the petitioner.
[7] Mr. M. Debendra, learned Dy. A.G. submits that as per the impugned eviction order dated 12.01.2026, the petitioner and two other persons were directed to vacate structures and shop upon the alleged encroached area failing which eviction will be conducted by 22.01.2026 and it is prayed that the impugned order may be stayed with respect to the petitioner.
[8] Mr. M. Debendra, learned Dy. G.A., submits that he may be given some time to take instruction in this regard.
[9] The prayer for interim relief will be considered on the next date. Till then, status quo as on date with respect to the possession of the petitioner who is at serial No. 1 of the impugned order dated 12.01.2026 be maintained.
[10] List this case on 23.02.2026.
[11] Furnish a copy of this order to the learned counsel appearing for the parties during the course of the day by whatsapp/any available modes.
