Namsinrei Panmei vs State Of Manipur & Anr
2022 Latest Caselaw 356 Mani

                                                                                   No. 5
                                  IN THE HIGH COURT OF MANIPUR
   LHAINEIC Digitally signed by
            LHAINEICHONG                    AT IMPHAL
   HONG HAOKIP
            Date: 2022.08.09
   HAOKIP 16:43:47 +05'30'
                                       WP(C) No. 632 of 2022
   Namsinrei Panmei
                                                           .....Petitioner/s
     - Versus -
   State of Manipur & Anr
                                                               .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 09.08.2022

Heard Mr. HS. Paonam, learned senior counsel assisted by Mr. N.

Bipin, learned counsel appearing for the petitioner.

Issue notice, returnable within 4 (four) weeks.

Mr. A. Vashum, learned Government Advocate accepts notice on

behalf of all the respondents and hence, no formal notice is called for.

Mr. HS. Paonam, learned senior counsel strenuously submitted for

passing an interim order for suspending the operation of the impugned order

during the pendency of the present writ petition.

On consideration of the provisions of Section 13 as well as

judgment and order passed by this Court, this Court is of the considered view

that it will be appropriate to consider the prayer for passing an interim order

after filing of the counter affidavit of the respondents.

List this case again on 22.08.2022. In the meantime, the learned

Government Advocate is directed to get instructions from the concerned

authorities as to what steps have been taken for holding the election of the

ADC Members and to place the report before this Court without fail.

A copy of this order be furnished to learned Government Advocate

appearing for the respondents through his whatsapp/e-mail for doing the

needful.

JUDGE

Lhaineichong