State Of Manipur & 3 Ors vs Lunthang Haokip & 7 Ors
2025 Latest Caselaw 295 Mani

Manipur High Court

State Of Manipur & 3 Ors vs Lunthang Haokip & 7 Ors on 4 March, 2025

                                                                                          Items No. 10-15
JOHN TELEN Digitally signed by
           JOHN TELEN KOM

KOM        Date: 2025.03.07               IN THE HIGH COURT OF MANIPUR
           09:32:57 +05'30'
                                                    AT IMPHAL
                                              MC(WA)No.20 of 2021 With
                                               MC(WA) No.23 of 2021 With
                                               MC(WA)No.28 of 2021 With
                                                WA No.18 of 2021 With
                                                WA No.19 of 2021 With
                                                   WA No.22 of 2021


                           State of Manipur & 3 Ors.
                                                                                         Applicants
                                                     Vs.

                           Lunthang Haokip & 7 Ors.
                                                                                      Respondents

                                              BEFORE
                         HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR
                        HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI

                                                        ORDER

04.03.2025 D. Krishnakumar, C.J. :

[1] Mr. M. Devananda, learned Addl. AG, appears for the appellant; Mr.

N. Ibotombi, learned senior counsel, appears for the respondents in WA No.18 of

2021 & WA No.19 of 2021 and Mr. HS Paonam, learned senior counsel representing

Mr. RS Reisang, learned Sr. Counsel, appears for the respondents in WA No.22 of

2021.

[2] Mr. M. Devananda, learned Addl.AG appearing for the appellant fairly

states before this Court that the pending writ appeals, the Government has passed

order on 9th October, 2024 following the judgment passed in the WA No. 353 of

2023 dated 15.03.2024. Therefore, in light of the aforesaid order dated 09.10.2024,

the order of the writ court has now become infructuous. Further, the aforesaid

order dated 09.10.2024 is under challenge in the writ petition being WP(C)No.736 of 2024 and in such circumstances, according to the appellant, the present appeals

have become infructuous.

[3] In view of the submissions made by Mr. M. Devananda, learned Addl.

AG appearing for the appellant, the present writ appeals are dismissed as closed

and consequently, the misc. cases are also closed.

[4] It is open to the parties to agitate all the grounds raised in the writ

appeals before the learned Single Judge. Further it is open to the parties to seek

remedy before the learned Single Judge.

[5] In view of the order passed by this Court in the present writ appeals,

the interim order passed by this Court is also closed.

                     JUDGE                               CHIEF JUSTICE
John Kom