KONJENGBAM MOHONCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ch. Momon, learned counsel for the petitioners as well as Mr. Kumarjit, learned A.G., Manipur appearing on behalf of respondent Nos. 1 and 2.

(2.) Considering the nature of the Order that is being passed, no notice is issued to the respondent Nos. 3 to 11.

(3.) The present writ petition has been filed with the following prayers: