Haokholen Kipgen & 5 Ors vs State Of Manipur & 4 Ors
2022 Latest Caselaw 342 Mani

                                                                              No. 2
                             IN THE HIGH COURT OF MANIPUR
  LHAINEI Digitally
          by
                    signed
                                       AT IMPHAL
  CHONG HAOKIP
          LHAINEICHONG


  HAOKIP Date:  2022.08.05
          16:27:08 +05'30'
                                  WP(C) No. 581 of 2022

   Haokholen Kipgen & 5 Ors.
                                                        .....Petitioner/s
     - Versus -
   State of Manipur & 4 Ors.
                                                          .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 05.08.2022

Heard Mr. HS. Paonam, learned senior counsel appearing for the

petitioners and Mr. Lenin Hijam, learned Advocate General, Manipur assisted

by Mr. I. Amri, learned counsel appearing for the respondents.

The present petition had been filed assailing the notification dated

22.06.2022 on the ground that the said notification had been issued in total

violation of the judgment and order dated 19.02.2018 passed by a Division

Bench of this Court in PIL No. 11 of 2015. Accordingly, the learned senior

counsel appearing for the petitioners strenuously submitted for passing an

interim order suspending the operation of the said impugned notification.

On the other hand, Mr. Lenin Hijam, learned Advocate General

submitted that the said judgment and order dated 19.02.2018 passed in PIL

No. 11 of 2015 had been passed without considering the relevant documents

and relevant provisions of law and accordingly, the learned Advocate General

submitted that he may be given one week's time to address his argument with

regard to the prayer for passing interim order.

As prayed for by the learned Advocate General, list this case again

on 12.08.2022 for consideration of the prayer for passing interim order. In the

meantime, the respondents are directed not to take up any further action

pursuant to the impugned notification dated 22.06.2022 till the next date of

hearing.

JUDGE

Lhaineichong