HUMAN RIGHTS ALERT Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The above PIL has been filed by the petitioners, of which the petitioner No.1 is a Trust registered under the India Trust Act represented by the Petitioner No.2 who is its Executive Director, with the following prayer:

(2.) ***

(3.) The above PIL was listed on 24-04-2020 before this Court for motion and after hearing the counsels appearing for the parties, this Court was pleased to issue notice to the respondents. On the basis of the averments made in the PIL, this Court formulated certain issues for consideration with a rider that any other issue arising out of the PIL shall also be considered by this Court. Keeping in mind the importance of the issues involved herein, this Court directed that the notice be given to general public inviting their views/ suggestions.