Smt. Heikhamm Imolei Devi & 30 Ors vs State Of Manipur & 2 Ors
2023 Latest Caselaw 159 Mani

                                                  CHONGNUNKIM Digitally signed by
                                                              CHONGNUNKIM GANGTE
                                                  GANGTE      Date: 2023.04.11 15:45:01 +05'30'




                                                                                 Item Nos. 56
               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL
                        WP(C) No. 948 of 2022

Smt. Heikhamm Imolei Devi & 30 Ors             ....Petitioner(s)
          -Versus-
State of Manipur & 2 Ors                       ....Respondent(s)

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

11.04.2023

Mr. M. Rarry, learned counsel appearing for the respondents submitted that he may be given four weeks' time as a last chance for filing counter affidavit. Ms. W. Geetarani, learned counsel appearing for the petitioners on the other hand vehemently objected to the prayer made by the learned counsel for the petitioners on the ground that the issue raised in the present writ petition is covered by the judgment and order passed by this Court. Learned counsel appearing for the petitioners accordingly prays that the present writ petition can be disposed of in terms of the judgment and order passed earlier by this Court.

Be that it may, since the respondents are seeking time for filing counter affidavit, it will be appropriate to grant them time as sought for.

In view of the above, list this case again on 15th May, 2023. It is made clear that, if the respondents failed to file counter affidavit on the next date, the respondents are directed to produce the relevant Government file so that this Court can examine as to whether the case of the petitioners are covered case or not.

JUDGE kim