GAINAICHUNG MALANGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ng. Premkumar, learned Advocate appearing for the petitioner.

(2.) According to the petitioner, he is the Chief of the Pongringlong Hill Village, Kangpokpi District. Sometime in the year, 2008, Shri Lungaingam made an initiative for electing him as the Chairman of the Pongringlong Hill Village, because of which the petitioner approached the Hon'ble Gauhati High Court by way of a writ petition being WP(C) No.826 of 2008 which was disposed of with the direction that he should approach the competent civil court but in the appeal being WA No.52 of 2009 preferred by him, the High Court vide its order dated 05-02-2010, setting aside the judgment and order dated 10-07-2009 of the Single Judge, directed the Deputy Commissioner, Senapati to hold an enquiry. The State Government, on the basis of the report of the Deputy Commissioner, Senapati, issued an order dated 18-01-2013 notifying the petitioner as the Ex-officio Chairman.

(3.) The controversy did not end here and Shri Lungaingam Golmei and Lanirei Daimei filed a suit being OS No.1 of 2012/ 2 of 2012 questioning the chiefship of the petitioner. While the suit was pending, the State Government issued an order dated 28-09-2016 according approval to the recognition of Shri Lanirei Daimei as Khullakpa cum Ex-officio Chairman of the Pongringlong Village. Being aggrieved by it, the petitioner filed a writ petition being WP(C) No.934 of 2016 challenging it. Prior to that, the petitioner had filed a writ petition being WP(C) No.428 of 2015 praying for direction to implement the MGNREGS through the Village Authority. While disposing of the said writ petitions, this Court vide its judgment and order dated 13-09-2019 issued certain directions, of which the direction No. 3 reads as under:-