WANGKHEM SUNANDA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri I. Lalitkumar, learned Sr. Advocate appearing for the petitioners; Shri Lenin Hijam, learned Addl. AG appearing for the State respondents; Shri A. Mohendro, learned Advocate appearing for the applicants and Shri Moses Pao, learned Advocate appearing for the Union of India.

(2.) The subject matter in issue relates to the validity and correctness of the letter dated 27-04-2019 issued by the Director (Trade, Commerce and Industries), Government of Manipur; the letter dated 01-06-2019 issued by the Under Secretary, Youth Affairs and Sports Department, Government of Manipur; the sale deed dated 17-07-2019 and the authorized letter dated 20-07-2019 issued by the Director, Youth Affairs and Sports, Manipur.

(3.) ***