BHAGWATI PRASHAD Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P. (C) No.151 of 2008 has been filed by the petitioners to quash the order dtd. 14/11/2007 and to direct the respondents to refrain from taking any action in connection with the setting up of a historical monument site at Telipati area of Khurai, Imphal East District.

(2.) W.P.(C) No.857 of 2014 has been filed by the petitioners to quash the notification bearing No.5/24/99-S(AC) of the Commissioner (Arts and Culture), dtd. 7/9/2000 published in the Manipur Gazette on 11/2/2013 corresponding to the notification dtd. 15/1/2000 published on 28/1/2000 as arbitrary and to direct the respondents to refrain from taking any action, in connection with the setting up of a historical monument site at Telipatti area of Khurai, Imphal East District in view of the notification dtd. 7/9/2000 to protect the principle of rule of law.

(3.) W.P.(C) No.124 of 2015 has been filed by petitioners seeking to quash the impugned order dtd. 24/1/2015 as the same was issued with material irregularities, arbitrary and non-application of mind and to direct the respondents to refrain from taking any action/arrangement/process in pursuance of the said order.