LAWS(MANIP)-2021-7-1

IROM IBOYAIMA Vs. STATE OF MANIPUR

Decided On July 05, 2021
Irom Iboyaima Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri M. Hemchandra, Senior Advocate appearing for the petitioners in both the writ petitions; Shri N. Ibotombi, Senior Advocate appearing for the private respondent in WP(C) No.334 of 2021 and for all the private respondents in WP(C) No.420 of 2021 and Shri Lenin Hijam, Addl. Advocate General appearing for the State respondents in both the writ petitions.

(2.) The above writ petitions have arisen out of a similar set of facts and therefore, the same are being disposed by this common judgment and order.

(3.) The validity and correctness of the letter dated 23-03-2021 of the Under Secretary (Co-operation), Government of Manipur; the letter dated 24-03-2021 of the Registrar of Co-operative Societies, Manipur and the letter dated 24-03-2021 of the private respondent, Shri. O. Jiten Singh, DRCS (Admn), are under challenge in this writ petition.