Manipur High Court
A Tennyson Singh & 2 Ors vs State Of Manipur & 370 Ors on 16 September, 2021
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 11&14
(Through video conferencing)
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
LHAINEI Digitally
by
signed
CHONG LHAINEICHONG
HAOKIP
Date: 2021.09.16
HAOKIP 15:04:30 +05'30' WP(C) No. 300 of 2016 With
WP(C) No. 660 of 2020
A Tennyson Singh & 2 Ors.
.... Petitioner/s
- Versus -
State of Manipur & 370 Ors.
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 16.09.2021 Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioners, Mr. M. Rarry, learned Addl. AG appearing for the respondents, Mr. L. Raju and Mr. M. Hemchnadra, learned Senior counsel appearing for some of the private respondents in WP(C) No. 300 of 2016.
When the matters are taken up today, Mr. Kh. Tarunkumar, learned counsel appearing for the petitioners prayed before this Court for disposing of both the writ petitions by issuing a simple direction to the Chief Secretary/Special Secretary (Home), Government of Manipur and the Director General of Police, Manipur, who are the respondents No. 1 & 2 in the present writ petitions, to consider the representation dated 19.11.2020 submitted by the petitioners and to dispose of the same by issuing a speaking order within a reasonable period.
Mr. M. Rarry, learned Addl. AG as well as counsel appearing for the private respondents have no objection. In view of the submissions made by the counsel appearing for the parties, the present writ petitions are disposed of by directing the respondents No. 1 & 2 to consider the representation dated 19.11.2020 submitted by the petitioners and to dispose of the same by issuing a speaking order within a period of 2(two) months from the date of receipt of a copy of this order along with the copy of the said representation.
With the aforesaid directions, the present writ petitions are disposed of.
JUDGE Lhaineichong