SAGOLSHEM ROCKY SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel for the petitioner and perused the records and Mr.Y.Ashang, learned Government Advocate, accepts notice on behalf of the respondents.

(2.) By consent, the writ petition is taken up for final hearing at the admission stage itself.

(3.) This writ petition has been filed to seek a writ of mandamus to direct the respondents to consider and dispose of the representation of the petitioner dtd. 10/9/2021.