MUTUM PHAIRENJAOBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Advocate appearing for the petitioner; Shri M. Devananda, learned Advocate appearing for the respondent No.5 and Shri Th. Vashum, learned Government Advocate appearing for the respondent Nos. 1, 2 and 3.

(2.) Certain issues relating to the Manipur Sepak Takraw Association did arise because of which various writ petitions were filed in this Court and after having heard the learned counsels appearing for the parties, the judgment and order had been reserved which is yet to be pronounced by this Court.

(3.) This is a writ petition filed by two petitioners praying for issuing a writ of mandamus or any other appropriate writ to direct the respondents to make an interim arrangement for sending two representations from the State of Manipur as regards the Annual General Body Meeting of the Sepak Takraw Federation of India to be held on 29-11-2020.