Laishram Sarangajit vs State Of Manipur; & Ors
2024 Latest Caselaw 304 Mani

Manipur High Court

Laishram Sarangajit vs State Of Manipur; & Ors on 24 July, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM                                                                                   Item No. 4
SAPANA SAPANA    CHANU


                                           IN THE HIGH COURT OF MANIPUR
       Date: 2024.07.24
CHANU 16:31:21 -07'00'


                                                     AT IMPHAL
                                                     WP (C) No. 490 of 2024

                                   Laishram Sarangajit
                                                                                              Petitioner
                                                           Vs.
                                   State of Manipur; & Ors.
                                                                                          Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24.07.2024

Heard Mr. W. Jamon, learned counsel appearing for the petitioner.

Issue notice, returnable within 3 weeks.

Mr. Th. Vashum, learned GA accepts notice on behalf of the respondents,

hence, no formal notice is called for.

It has been submitted by the learned counsel appearing for the petitioner

that the similar issue raised in the present writ petition has already been decided

by the Hon'ble Gauhati High Court in its judgment and order dated 10.03.2022,

reported in AIR 2005 GAU 92 and that the present writ petition can be disposed

of by giving similar reliefs.

Mr. Th. Vashum, learned GA appearing for the respondents seeks some

time to peruse the said orders and to get instructions.

As prayed for, list this case again on 30.08.2024.

JUDGE Sapana

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