CHINGTON DEVELOPMENT SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Serto T. Kom, learned Advocate appearing for the petitioner; Shri S. Vijayanand Sharma, learned CGC appearing for the respondent No.1, Union of India and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondent.

(2.) The validity and correctness of the letter dtd. 27/1/2021 issued by the Under Secretary to the Government of India is under challenge in this writ petition and in addition thereto, a prayer has been made to direct the Union of India to reconsider the case of the petitioner for the Ujjawala project based on the report of the State Government that there is no Ujjawala project in Senapati District, Manipur after its bifurcation into Senapati and Kangpokpi Districts, Manipur.

(3.) The petitioner is a society registered under the provisions of the Manipur Societies Registration Act, 1989 with the objects of rendering service to the general society including the assistance to be provided to the Government towards the implementation of the programmes and projects contributing to progressive and total human development.