UNEMPLOYED YOUTH WELFARE ORGANIZATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Smt. Th. Babita, learned Advocate appearing for the petitioner; Shri Y. Nirmol-chand, learned Senior Advocate appearing for the IMC, Shri K. Rabei, learned counsel appearing for the private respondent and Smt. L. Monomala, learned Government Advocate appearing for the respondent Nos.1 and 2.

(2.) The validity and correctness of the order dated 14.02.2020 issued by the Municipal Commissioner, Imphal Municipal Corporation is under challenge in this writ petition and in addition thereto, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to allow it to continue the management of the allotted parking slot in the light of the IMC's order dated 03-02-2020 till the completion of the ongoing tender process.

(3.) 1. According to the petitioner, it is an Unemployed Youth Welfare Organization registered under the Manipur Societies Registration Act, 1989 for which Shri Loitongbam Jitender Singh is the Secretary who has filed the instant writ petition.