Thokchom Bijoy Singh & Anr vs State Of Manipur & Ors
2023 Latest Caselaw 66 Mani

                                                                                           IN. 3
SHOUGRA Digitally
         by
                  signed

KPAM     SHOUGRAKPAM
         DEVANANDA
DEVANAN SINGH
         Date: 2023.02.06          IN THE HIGH COURT OF MANIPUR
DA SINGH 15:38:03 +05'30'
                                                AT IMPHAL

          WP(C) No. 101 of 2023
          Thokchom Bijoy Singh & anr.                          ... Petitioners
                Vs.
          State of Manipur & ors.                              ... Respondents

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 06-02-2023 Hears Mrs. G. Pushpa, learned counsel appeared for the petitioners.

Issue notice, returnable within four weeks.

Mr. Y. Ashang, learned GA entered appearance and accepts notice on behalf of respondents No. 1 to 3 and Mr. S. Suresh, learned counsel entered appearance and accepts notice on behalf of respondent No. 4, hence no formal notice is called for.

It has been submitted by the learned counsel for the petitioners that the issue raised in the present writ petition is squarely covered by the judgment and order dated 11-10-2022 passed by this court in WP(C) No. 721 of 2020 and that the present writ petition can be disposed of by granting similar relief.

The counsel for the respondents submitted that they may be given some time to examine and verify the claim made by the petitioner.

As prayed for, list this case again on 15-03-2023.

JUDGE Devananda