Oinam Manisana Singh & 10 Ors vs H. Gyan Prakash & Anr
2025 Latest Caselaw 515 Mani

Manipur High Court

Oinam Manisana Singh & 10 Ors vs H. Gyan Prakash & Anr on 21 April, 2025

            Digitally signed                                  1
LAIRENM by
         LAIRENMAYUM
AYUM INDRAJEET                                                                         I tem Nos. 28 & 29
INDRAJE SINGH
         Date:                             I N THE HI GH COURT OF MANI PUR
ET SINGH 2025.04.21
         16:48:40 +05'30'                              AT I MPHAL
                                                 CONT.CAS( C) No. 146 of 2022
                                              With MC(CONT.CAS(C)) No. 68 of 2024
                                  Oinam Manisana Singh & 10 ors.                       Petitioners
                                                       Vs.
                                  H. Gyan Prakash & anr.                               Respondents

BEFORE HON'BLE MR. JUSTI CE AHANTHEM BI MOL SI NGH 21.04.2025 Mr. R.K. Deepak, learned senior counsel appearing for respondent Nos. 1 & 3, submitted that for complying with the direction given by this Court, the authorities have placed the relevant file before the Governor's council for obtaining approval and that as soon as the approval of the Governor's council is received, the authorities will promptly issue the compliance order. The learned senior counsel, accordingly seeks 3(three) weeks further time as a last chance for reporting compliance.

Mr. T. Rajendra, learned senior counsel appearing for the petitioners, submitted that the judgment & order passed by this Court was upheld by the Division Bench of this Court and thereafter, subsequently upheld by the Apex Court and that during the whole proceedings, the direction given by this Court was never stayed by the appellate Court. The learned senior counsel, accordingly, submitted that the respondents are duty bound to comply with the direction given by this Court and that ample time has been granted to them.

I n view of the submission made above, 3(three) weeks' further time as a last chance are granted to the respondents for reporting compliance.

List these cases again on 19.05.2025.

A copy of these order be furnished to all the counsel appearing for the parties through their whatsapp/ e-mail for doing the needful.

JUDGE I ndrajeet