HOCKEY MANIPUR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P. (C) No.724 of 2019 has been filed to issue a writ of mandamus directing the respondents 1 and 2 to implement/execute the order dtd. 22/1/2018 issued by the Secretary (Cooperation), Government of Manipur and letter dtd. 14/1/2019 issued by the Registrar of Societies, Manipur.

(2.) W.P. (C) No.916 of 2019 has been filed to issue a writ of certiorarified mandamus for quashing the order dtd. 22/1/2018 directing the petitioner therein to change its name and alter its memorandum within three months and to direct the respondents 1 and 2 to consider and dispose of the representation dtd. 29/12/2017.

(3.) M.C.(WP(C)) No.34 of 2022 in W.P. (C) No.916 of 2019 has been filed by the applicant to vacate the interim order dtd. 13/11/2019 and its subsequent extension.