MUTUM THAIMON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the appellant and Mrs. Momota Oinam, learned Additional Advocate General appearing for the respondents.

(2.) The present writ appeal has been filed assailing the judgment and order dated 05.09.2015 passed by the learned Single Judge in W.P.(C) No. 96 of 2014, order dated 17.09.2014 passed in Review Petition Case No. 37 of 2014 and judgment and order dated 24.03.2015 passed in M.C.(Review Petition) No. 24 of 2014.

(3.) The brief facts of the case are as follows :