A. KAPANI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioner assisted by Mr. A. Rommel, Mr. HS Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel appearing for the respondents No. 12 & 13, Mr. K. Jagat, learned GA appearing for the respondents No. 1 & 3.

(2.) When this matter was earlier taken up on 06.08.2020 an order dated 05.08.2020 passed by the Addl. Chief Secretary (TA and HILLS), Government of Manipur was placed before this Court. By the said order the impugned notification issued by the Deputy Commissioner (DC), Senapati dated 23.07.2020 had been cancelled until further orders. In view of the said order, the matter was directed to be listed again on 10.08.2020.

(3.) However, in the meantime, it has been informed before this Court that by another order dated 06.08.2020 passed by the Addl. Chief Secretary (TA and HILLS), Government of Manipur, the earlier order dated 05.08.2020 had been cancelled and pursuant to the subsequent order it has been informed before this Court that the meeting of no confidence motion against the Chairman of the Autonomous District Council (ADC), Senapati had been held. However, the results are being awaited.