Rajkumar Dhirensana Singh vs State Of Manipur & Anr
2023 Latest Caselaw 88 Mani

                                                                                 Item No. 5

                                 IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL
LHAINEICHO Digitally signed by
           LHAINEICHONG HAOKIP

NG HAOKIP 14:10:38 +05'30'
           Date: 2023.02.21
                                      WP(C) No. 166 of 2023
         Rajkumar Dhirensana Singh
                                                                    .....Petitioner/s
           - Versus -
         State of Manipur & Anr.                                 .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

21.02.2023

Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms.

Rinika Maibam, learned counsel appearing for the petitioner.

Issue notice, returnable within three weeks.

Mr. H. Samarjit, learned Government Advocate entered appearance

and accepts notice on behalf of the respondents, hence, no formal notice is

called for.

Mr. M. Hemchandra, learned senior counsel submitted that the

issue raised in the present writ petition is squarely covered by judgment and

order dated 25.07.2016, passed by this Court in WP(C) No. 966 of 2015 and

other batches of writ petitions and that the present writ petition can be

disposed of by granting similar reliefs.

Mr. H. Samarjit, learned Government Advocate seeks some time to

go through the said judgment and verify the contention of the learned senior

counsel.

As prayed for, list this case again on 28.03.2023.

It is made clear that pendency of the writ petition will not bar the

authorities from considering and disposing of the Appeal dated 02.01.2023

submitted by the petitioner.

JUDGE

Lhaineichong