Court On Its Own Motion vs State Of Manipur; & Ors
2022 Latest Caselaw 510 Mani

        Digitally
KABOR signed by
AMBAM KABORAMBA
      M SAPANA
SAPAN CHANU                                                                        Item No. 6
      Date:
A
                              IN THE HIGH COURT OF MANIPUR
      2022.11.14
CHANU 12:01:02
      -08'00'


                                        AT IMPHAL
                                           PIL No. 13 of 2022

                     Court on its own Motion
                                                                                 Petitioner
                                             Vs.
                     State of Manipur; & Ors.

                                                                             Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE A BIMOL SINGH

14.11.2022 Sanjay Kumar (C.J.):

Mr. Kh. Tarunkumar, learned counsel, would state that the additional

affidavit dated 10.11.2022 filed by respondent No. 1 still leaves a lot to be desired.

He would point out that in Para 3, reference has been made to the directions of

the Supreme Court in Para 108.6 of the judgment in question, in relation to an

Inspection Committee but it has not been stated as to whether the Inspection

Committee that has been constituted carried out any inspections, and if so, as to

the reports that it filed.

Mr. M. Devananda, learned Additional Advocate General, Manipur, seeks

time to file a comprehensive affidavit addressing all the issues covered by the

directions of Supreme Court.

Post on 07.12.2022.

Registry is directed to print the name of Mr. M. Devananda, learned

Additional Advocate General, Manipur, in the cause list.

                               JUDGE                    CHIEF JUSTICE
       Sapana

                                                                                      Page 1