LAWS(MANIP)-2020-8-35

ANTHONY MUNG Vs. STATE OF MANIPUR

Decided On August 31, 2020
Anthony Mung Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mrs. H. Bisheshwori, learned counsel appearing for the petitioner and Mr. N. Kumarjit, learned Advocate General appearing for the respondents.

(2.) The petitioner, who claims to be keenly interested for the production and enforcement of rights and interest of people affected by the construction of Mapithel Dam (Thoubal Multipurpose Project), filed the present PIL for the following reliefs :

(3.) Today, when the matter is taken up, Mr. N. Kumarjit, learned Advocate General appearing for the respondents submitted that similar issues raised in the present PIL had been considered and dealt with by the National Green Tribunal, Eastern Zone Bench, Kolkata in Appeal No. 04/2014/EZ and 5 other connected matters in its judgment dated 26.02.2016.