Manipur High Court
Smt. Ashem Radhamani Devi & 5 Ors vs State Of Manipur & Anr on 6 September, 2022
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
CHONGNUN Digitally signed by
CHONGNUNKIM GANGTE
KIM GANGTE +05'30'
Date: 2022.09.06 15:26:24
Item No. 56-57
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(WP(C)) No. 294 of 2022 with WP(C) No. 633 of 2022
Smt. Ashem Radhamani Devi & 5 Ors
....Applicants
-Versus-
State of Manipur & Anr ....Respondents
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 06.09.2022 Heard Mr. H. S Paonam, learned senior counsel assisted by Mr. N. Bipin, learned counsel appearing for the applicants/petitioners and Mr. Th. Sukumar, learned GA appearing for the respondents.
The present application has been filed assailing the order dated 01-09-2022 issued by the Deputy Secretary (MAHUD), Government of Manipur whereby appointing the Commissioner (MAHUD), Government of Manipur as Administrator of the 27 Urban Local Bodies of Manipur including Imphal Municipal Corporation.
It has been submitted by the learned senior counsel appearing for the applicants that the said order has been issued in violation of the provisions of Section 21 of the Manipur Municipalities Act, 1994 inasmuch as under the provisions of Section 21, the maximum period for appointment of an Administrator is only for 6 (six) months. It is also submitted that in the present case, the State Government has already issued an order dated 20-02-2021 thereby appointing the Deputy Commissioners as Administrators of the Urban Local Bodies and accordingly, the State Government cannot resort to appointment of an Administrator again.
Learned senior counsel accordingly made a prayer for passing an interim order suspending the operation of the impugned order dated 01-09-2022.
Mr. Th. Sukumar, learned GA submitted that he may be given two days' time to take necessary instructions with regard to the prayer for passing of interim order.
As prayed for, list these cases again on 8th September, 2022 for consideration of the prayer for passing interim order.
In the meantime and till the next date of hearing, it is hereby directed that the Administrator appointed under the impugned order dated 01-09-2022 shall not exercise any financial transaction except for the normal financial transaction in respect of Mayang Imphal, Lilong (Imphal West), Lilong (Thoubal), Lamlai, Kumbi and Sugnu Municipal Council.
JUDGE kim