Citation : 2025 Latest Caselaw 7 Mani
Judgement Date : 5 May, 2025
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA
Date: 2025.05.06 Item Nos. 87-88
VICTORIA 11:23:47 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 196 of 2024
Md. Rabi Khan.
...Petitioner
- Versus -
State of Manipur & 3 Ors.
...Respondents
With
MC(WP(C)) No. 166 of 2024
B EF O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
05-05-2025
Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel for respondent Nos. 3 & 4, submits that the matter has become infructuous due to subsequent development, i.e. judgment dated 22-04-2025 passed by the Hon'ble Supreme Court in Civil Appeal No. 3797 of 2025 whereby the Hon'ble Supreme Court held that the petitioner having not elected member of the Bar Council cannot be a member of Waqf Board and thereby setting aside the judgment and order dated 23-11-2023 passed by this Court in WA No. 75 of 2023 and WP(C) No. 304 of 2023 whereby the petitioner was held to be elected member of Waqf Board.
Mr. Deepak Prasad Sahu, learned counsel for the petitioner/ applicant, prays for one week's time to take instructions.
Also present Mr. Niranjan Sanasam, learned Government Advocate for the State respondents.
List these cases on 26-05-2025.
JUDGE Victoria
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