W. RANCHONG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri D. Julius Riamei, learned Advocate appearing for the petitioners; Shri Serto T. Kom, learned Advocate appearing for respondent No.3 and Shri M. Rarry, learned Addl. AG appearing for the State respondents.

(2.) The validity and correctness of the order dated 06-05-2008 issued by the Addl. Deputy Commissioner, respondent No. 2 herein appointing respondent No.3 as GB/ Chairman of Irang Part-I village is under challenge in this writ petition.

(3.) ***