Kangjam Inaobi Chanu vs State Of Manipur & 2 Ors
2022 Latest Caselaw 550 Mani

                                                      CHONGNUN Digitally signed by
                                                                 CHONGNUNKIM GANGTE

                                                      KIM GANGTE Date: 2022.12.07 16:16:42
                                                                 +05'30'




                                                                                  Item No. 5
                  IN THE HIGH COURT OF MANIPUR
                            AT IMPHAL

                       WP(C) No. 1064 of 2022

Kangjam Inaobi Chanu                    ....Petitioner(s)

          -Versus-

State of Manipur & 2 Ors          ....Respondent(s)

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

07.12.2022

Heard Ms. Rinika Maibam, learned counsel appearing for the petitioner.

Issue notice returnable within three weeks. Mr. A. Vashum, learned GA accepts notice on behalf of all the respondents, hence, no formal notice is called for.

It has been submitted by the learned counsel for the petitioner that the issue involved in the present writ petition is squarely covered by the Judgment and Order dated 22-11-2021 passed by this Court in WP(C) No. 73 of 2019 and WP(C) No. 26 of 2018 and accordingly, the present writ petition can be disposed of in terms of the said judgment and order by granting similar reliefs.

Mr. A. Vashum, learned GA submitted that he needs sometime to examine and verify the claim of the petitioner.

As prayed for by the learned GA, list this case again on 16th January, 2023.

JUDGE kim