STATE OF MANIPUR Vs. P. SHYAMSUNDER SINGH

JUDGEMENT

(1.) Heard Mr. Lenin Hijam, learned Addl. AG, Manipur appearing for the petitioners and Mr. HS Paonam, learned senior counsel appearing for the respondent No. 1/writ petitioner.

(2.) The present review petition had been filed only on the ground that the impugned judgment and order dated 21.01.2021 is contrary to the settled law laid down by the Hon'ble Supreme Court in the cases of 'P.K. Sandhu (Mrs) v. Shiv Raj V. Patil' reported in (1997) 4 SCC 348 and 'State of Himachal Pradesh and others v. Himachal Pradesh Nizi Vyavsayik Prishikshan Kendra Sangh' reported in (2011) 6 SCC 597.

(3.) In the case of 'P.K. Sandhu (Mrs) v. Shiv Raj V. Patil' (Supra), the Hon'ble Supreme Court has at paragraph 9 held as under:-