V.S. NGAHANPAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I heard Mr. R.S Reisang, learned senior counsel for the petitioners and Mr.M.Rarry, learned Addl. AG for the respondents.

(2.) When the matter is taken up, Mr.R.S.Reisang, learned senior counsel for the petitioners has not pressed the prayer No.2 but he prayed this Court that prayer No.3 may be considered by directing the respondents to consider and dispose of the representations dated 16.11.1999, 20.10.2004, 03.04.2008, 11.10.2011 and 05.09.2013which are enclosed as Annexure A6 and A9 and which is suffice and satisfied bythe writ petitioner.

(3.) Whereas Mr. M. Rarry, learned Addl. AG for the respondents represented that counter affidavit has been filed by the 1st respondent dated 26.09.2019 and in which the Annexure R3 dated 17.10.2012 has been enclosed.