COMMUNITY NETWORK FOR EMPOWERMENT Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. N. Savitri, learned counsel appearing for the petitioners and Mr. N. Kumarjit, learned Advocate General appearing for the State respondents.

(2.) The petitioners societies have filed this PIL for the following reliefs:-

(3.) The cause of action, according to the petitioners is that there is widespread drug abuse in the State of Manipur and the details are given in Para 5 of the petition which reads as follows :-