Md. Laik Ali & 4 Ors vs State Of Manipur & 2 Ors
2023 Latest Caselaw 37 Mani

                                                                           Item No. 3
                           IN THE HIGH COURT OF MANIPUR
LHAINEI Digitally
        by
                  signed
                                     AT IMPHAL
CHONG HAOKIP
        LHAINEICHONG


HAOKIP Date:  2023.01.20
        12:59:20 +05'30'
                                WP(C) No. 52 of 2023
    Md. Laik Ali & 4 Ors.
                                                              .....Petitioner/s
      - Versus -
    State of Manipur & 2 Ors.
                                                           .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

20.01.2023

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

Rinika Maibam, learned counsel appearing for the petitioners.

Issue notice, returnable within three weeks.

Mr. A. Vashum, learned Government Advocate entered appearance

and accepts notice on behalf of the respondents No. 1 to 3, hence, no formal

notice is called for.

The learned senior counsel appearing for the petitioners submitted

that the issue raised in the present writ petition is squarely covered by the

judgment and order dated 22.11.2021 passed by this Court in WP(C) No. 73

of 2019 and WP(C) No. 26 of 2018 and that the present writ petition can be

disposed of by granting similar reliefs.

Mr. A. Vashum, learned Government advocate appearing for the

respondents seeks some time to go through the said judgments and to verify.

As prayed for, list this case again on 09.02.2023.

JUDGE

Lhaineichong