LOIJING LOYA LEISHEMBA LUP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking a writ of mandamus directing the respondents to complete the enquiry to examine various claims of the villages for inclusion to Loi community in the State of Manipur and in case enquiry constituted by the State Government is not completed within the stipulated period, a direction be issued to the concerned Deputy Commissioner/Sub-Divisional Officer to issue status certificate to the individual applicant if he/she is satisfied to the subjection of disabilities on inquiry in terms of the Hon'ble Supreme Court judgment and order dtd. 9/10/1996 passed in Civil Appeal No.14517 of 1996, reported in (1997) 2 SCC 523, subject to the outcome of the Inquiry Committee. In the writ petition, the petitioners also sought direction on the Deputy Commissioner, Bishnupur to issue status certificate to the applicants of the already identified Sageis in respect of Wangoo village i.e. (i) Amom, (ii) Loitongbam, (iii) Sanasam, (iv) Khangembam, (v) Sagolsem, (vi) Yumnam, (vii) Moirangthem and (viii) Laishram in terms of the Hon'ble Supreme Court judgment dtd. 9/10/1996.

(2.) The brief facts, as could be seen from the writ petition, are as follows:-

(3.) The respondents 1 and 2 filed affidavit stating that till the expiry of the term of the Inquiry Committee constituted to examine various claims for inclusion to Loi community in the State of Manipur on 20/1/2020, no hearing of claims took place and the competent authority shall take a decision to the claims for inclusion in the Loi community after hearing and after perusal of all relevant records.