CHINGTON DEVELOPMENT SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed by the petitioner/Society seeking the prayer as follows:-

(2.) The case of the petitioner is that the petitioner/Society by namely and title of Chington Development Society has been started at the address of Phaibung Khullen village, Senapati District of Manipur.

(3.) The said Society is registered under Manipur Society Registration Act 1989 at the Office of the Registrar of Societies, Manipur under Regd. No.418(a) of 1995 (M).