Manipur High Court
The Langol Aying Leikai Apunba Lup ... vs The Manipur Valley Village Reserve ... on 13 December, 2021
Bench: Sanjay Kumar, Mv Muralidaran
KABORAM Digitally signed
by
BAM KABORAMBAM
Item No. 4
SANDEEP SANDEEP SINGH
Date: 2021.12.13
(Through Video Conferencing)
SINGH 15:41:41 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC (PIL) No. 8 of 2020
(Ref: PIL No. 21 of 2020)
The Langol Aying Leikai Apunba Lup Meitei
Langol
Applicant
Vs.
The Manipur Valley Village Reserve Forest Rights
Protection Assn. ; & Ors.
Respondents
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE MV MURALIDARAN 13.12.2021 Sanjay Kumar (C.J.):
Heard Mr. L. Shyam, learned counsel for the applicant. Mr. Kh. Tarunkumar, learned counsel for the petitioner in PIL No. 21 of 2020, states that he has no objection to the impleadment of the applicant as a party respondent.
The miscellaneous application is accordingly ordered, bringing the applicant on record as a party respondent in PIL No. 21 of 2020.
Registry is directed to carry out necessary corrections in the cause title of PIL No. 21 of 2020.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.
JUDGE CHIEF JUSTICE
Sandeep
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