M/S W.I. Enterprises vs State Of Manipur & 3 Ors
2024 Latest Caselaw 95 Mani

Manipur High Court

M/S W.I. Enterprises vs State Of Manipur & 3 Ors on 6 March, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                Item No. 31-33



                  IN THE HIGH COURT OF MANIPUR
                            AT IMPHAL

WP(C) No. 145 of 2023
M/S W.I. Enterprises                                ...Petitioner/s
       Vs.
State of Manipur & 3 ors.                           ...Respondent/s

With MC(WP(C)) No. 423 of 2023 WP(C) No. 853 of 2023

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

06-03-2024

Mr. S. Biswajit Meitei, learned senior counsel assisted by

Ms. Ishwori, learned counsel appeared for the writ petitioner in WP(C)

No. 853 of 2023; Mr. L. Sevananda Sharma, learned counsel appeared

for the petitioner in WP(C) No. 145 of 2023; Mr. S. Nepolean, learned GA

appeared for the official respondent and Mr. N. Umakanta, learned

counsel appeared for the private respondent.

[2] It has been submitted at the bar that exchange of pleadings

are complete and the matter has been fixed for final disposal. However,

Mr. HS Paonam, learned senior counsel has entered appearance and

made a submission before this Court that a writ petition being WP(C) No.

129 of 2024 raising the same issue as in the present writ petitions was

filed before this Court and the said writ petition was heard by the Hon'ble

Chief Justice, as the said matter cannot be taken up by this Court. The

learned senior counsel further submitted that the said writ petition has

been fixed for listing on 04-04-2024 and that to avoid passing of any

Item No. 31-33

conflicting orders, it will be proper to club the said 3(three) writ petitions

together for joint hearing.

[3] Taking into consideration the submission made by the

learned counsel, this Court is of the considered view that it will be just

and proper to club all the analogous writ petitions together and to hear

the matter jointly and to dispose of the same by a common judgment and

order.

[4] As this Court cannot take up WP(C) No. 129 of 2024,

Registry is directed to list the present cases along with WP(C) No. 129 of

2024 after obtaining the approval from the Hon'ble Chief Justice on the

administrative side.

[5] A copy of this order be furnished to the learned counsel

appearing for the parties through their WhatsApp/e-mail during the course

of the day.

JUDGE

Dhakeshori

LAISHRAM by LAISHRAM DHAKESH DHAKESHORI DEVI ORI DEVI Date: 2024.03.06 15:09:04 +05'30'