NGULZATHANG NEIHSIAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No.260 of 2018 has been filed to quash the order dtd. 26/9/2017 issued by the Sub Divisional Officer, Tuibong, Churachandpur District.

(2.) W.P.(C) No.504 of 2018 has been filed to quash the impugned order dtd. 9/5/2018 issued by the Deputy Commissioner/District Programme Coordinator, DRDA, Churachandpur District.

(3.) Heard Mr. H. Kenajit, learned counsel for the petitioner; Mr. M. Rarry, the learned Additional Advocate General for the State respondents No. 1 to 3, and Mr. Serto T. Kom, learned counsel for the respondent No. 4.