NAOREM LEIMA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, Ld. Sr. Counsel for the petitioner and Mr. H. Samarjit, Ld. PP who takes notice for Respondent Nos.1 to 4.

(2.) . Though the petitioner seeks prayers in the writ petitioner as follows:-

(3.) . In the interim prayer, the petitioner seeks to dispose the representation dated 22.02.2020 given to the respondents.