A. KAPANI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior advocate and Mr. D. Julius Riamei, learned advocate appearing for the petitioners and Mr. N. Kumarjit, learned AG appearing for the State respondents, Mr. L. Shashibhushan, learned advocate appearing for the ADC, Senapati and Mr. HS Paonam, learned senior advocate appearing for the private respondents No. 4-17.

(2.) In the present writ petitions, the petitioners are assailing the requisition letter dtd. 10/7/2020 submitted by the 14 members of the Autonomous District Council (ADC), Senapati and meeting notice dtd. 23/7/2020 issued by the Deputy Commissioner (DC), Senapati for removal of the Chairman and Vice-chairman of the ADC, Senapati as well as for declaring the proceedings of the meeting of the members of the Autonomous District Council, Senapati held on 7/8/2020 for removal of the Chairman and Vice-chairman of the Autonomous District Council, Senapati as null and void and to quash the same.

(3.) The relevant facts of the present cases in a nutshell are that all the writ petitioners were elected as members of the Autonomous District Council of Senapati (herein after referred to as "ADC, Senapati", for short) in the election held in 2015. Thereafter, the petitioners in W.P. (C) No. 437 of 2020 and W.P. (C) No. 438 of 2020 were elected as Chairman and Vice-chairman respectively of the Autonomous District Council, Senapati.