Maibam Nilachandra Singh vs Puyam Tomcha Meitei; & Ors
2022 Latest Caselaw 505 Mani

           Digitally signed
KABORA by
       KABORAMBAM
MBAM SAPANA
SAPANA CHANU
       Date:
CHANU 2022.11.11
       13:24:58 -08'00'


                                                                                       Item No. 14-16
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL
                                                 WA No. 111 of 2022
                               Maibam Nilachandra Singh
                                                                                         Appellant
                                                     Vs.
                               Puyam Tomcha Meitei; & Ors.
                                                                                     Respondents

With MC (WA) No. 183 of 2022 With WA No. 112 of 2022 BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE A BIMOL SINGH

11.11.2022 Sanjay Kumar (C.J.):

By way of MC (WA) No. 183 of 2022, third parties to WP (C) No. 151 of

2021 seek leave to file an appeal against the common judgment and order dated

11.10.2022 passed by a learned Judge of this Court, in so far as it pertains to the

said WP (C) No. 151 of 2021.

Heard Mr. K. Roshan, learned counsel for the applicants; Mr. A.

Mohendro, learned counsel for respondent No. 6; Mr. Th. Tolpishak, learned

counsel for respondent No. 5; Mr. I. Denning, learned counsel for respondent No.

4; Mr. RS. Reisang, learned senior counsel for the MPSC; and Mr. Athouba Khaidem,

learned Government Advocate, appearing for the State authorities.

The common judgment and order dated 11.10.2022 pertained to three

cases, viz., WP (C) No. 40 of 2021, WP (C) No. 41 of 2021 and WP (C) No. 151 of

2021. Significantly, the applicants who are now seeking leave are the petitioners in

WP (C) No. 40 of 2021 and WP (C) No. 41 of 2021, whose writ petitions were

Page 1 dismissed by way of the common judgment and order. Only WP (C) No. 151 of

2021 was allowed.

The very fact that the three cases were clubbed together for joint hearing

and disposal indicates the commonality in the proceedings. That being so, the

petitioners in WP (C) No. 40 of 2021 and WP (C) No. 41 of 2021 clearly have an

interest in the third writ petition which was heard along with their cases.

Leave is accordingly granted as prayed for.

MC (WA) No. 183 of 2022 is ordered.

Registry is directed to number the appeal, if it is otherwise found to be

in order, and list the same for admission along with the W.A. No. 111 of 2022 and

W.A. No. 112 of 2022 on 18.11.2022.

                     JUDGE                       CHIEF JUSTICE
Sapana




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