J. HILLSON ANGAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Rakesh, learned Advocate app earing for the petitioner and Shri N. Kumarjit, learned Advocate General, Manipur appearing for the respondents.

(2.) This PIL has been filed by a practicing lawyer who has been working with the issues concerning public importance and is associated with the Human Rights Law Network.

(3.) The prayers in the PIL read as under: