Md Firoz Khan vs State Of Manipur And 2 Ors
2021 Latest Caselaw 48 Mani

                                                                  Item No. 6
                                                           (Through video conferencing)


                            IN THE HIGH COURT OF MANIPUR
                                      AT IMPHAL

                                  W.P. (C) No. 394 of 2019

MD FIROZ KHAN
                                               .... PETITIONER/S
               - VERSUS -

STATE OF MANIPUR AND 2 ORS
                                                .... RESPONDENT/S

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

05.03.2021

Heard Mr. Anjan Sahu, learned counsel appearing for the petitioner

and Mr. Shyam Sharma, learned Government Advocate appearing for the

respondents.

The learned Government Advocate submitted that counter affidavit

on behalf of the respondents No. 2 & 3 has been filed, however, counter

affidavit on behalf of the respondent No. 1 is yet to be filed. Accordingly, he

prayed for granting at least 2(two) weeks time for filing counter affidavit on

behalf of the respondent No. 1.

On the other hand, Mr. Anjan Sahu, learned counsel submitted

that the present case is squarely covered by judgment and order dated

27.01.2020 passed by this Court in WP(C) No. 249 of 2017 and accordingly, it

is submitted on behalf of the petitioner that the present writ petition can be

disposed of in the light of the said judgment and order.

WP(C) No. 394 of 2019 Page 1 In view of the above, list this case again on 08.03.2021 for

consideration as to whether the present case is covered by the said judgment

and order.

In the meantime, learned counsel for the petitioner is directed to

furnish a copy of the said judgment and order to the learned Government

Advocate.

JUDGE

Lhaineichong

Yumk by Yumkham Digitally signed

Rother ham Date:

2021.03.05 Rother 14:36:17 +05'30'

WP(C) No. 394 of 2019 Page 2