MD. TAMIJUR RAHMAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. K. Rabei, learned counsel appearing for the petitioner and Mr. RK. Umakanta, learned G.A. appearing for the respondents.

(2.) This writ petition has been filed by the petitioners challenging the proceeding in MHRC Complaint Case No. 104 of 2020 (Annexure - A/2) and the interim order dated 23.07.2020 in a complaint filed by Md. Rafijuddin Shah before the Commission.

(3.) Respondents No. 1, 3 and 4 are represented by Mr.R.K.Umakanta, learned Government Advocate. Respondent No. 2 (i.e. Manipur Human Rights Commission) is a formal party. Respondent No. 5 is a complainant before the Manipur Human Rights Commission (MHRC). However, by the nature of the order to be passed, notice to the respondent No. 5 is dispensed with.