RAJ KUMAR JOYSANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Juno Rahman, learned counsel appears for the petitioner, Mr. S. Samarjeet, learned CGC appears for the Union of India and Mr. N. Kumarjit, learned Advocate General appears for the State respondents.

(2.) Today, when the matter is taken up, a detailed reply affidavit dated 26.08.2020 has been filed by by Dr. S. Joychandra Singh, Director, Forensic Science Laboratory, Manipur in terms of order dated 04.03.2020 enclosing documents Annexure C/1 to C/18(2).

(3.) In the reply affidavit dated 26.08.2020, para 3.1 relates to repairing of building. It is stated that repairing is under process. We direct the Manipur Police Housing Corporation (MPHC) to speed up the work in so far as repairing of buildings is concerned.