N. Sonibala Devi vs State Of Manipur & 2 Ors
2022 Latest Caselaw 539 Mani

                                                                                    Item No. 64
                       IN THE HIGH COURT OF MANIPUR
                                 AT IMPHAL

                                                WP(C) No. 892 of 2022

   N. Sonibala Devi
                                                                        .....Petitioner/s
                                                           - Versus -

   State of Manipur & 2 Ors.
                                               .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

29.11.2022

Mr. N. Surendrajit, learned counsel appearing for the petitioner, submitted that the issue raised in the present writ petition is squarely covered by the judgment and order dated 22.11.2022 passed by this Court in WP(C) No. 73 of 2019 and WP(C) No. 26 of 2018. It has been submitted further by the learned counsel that the said judgment and order has not been interfered with by the Appellate Court and accordingly, the present writ petition can be disposed of in terms of the said judgment and order and by granting similar relief.

Mr. A. Vashum, learned G.A. appearing for the respondents, submitted that he may be given some time to examine and verify the claim of the petitioners.

As prayed for by the learned G.A., list this case again on 12.01.2023. In view of the submission made above, an endeavour shall be made to dispose of this case on the next date.

JUDGE joshua

Digitally signed by KH.

                  KH. JOSHUA JOSHUA MARING
                  MARING     Date: 2022.11.29
                             13:24:14 +05'30'