MALEMNGANBA ANGOMJAMBAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners to quash the impugned show cause notices dtd. 6/2/2018 issued by the Under Secretary, Department of Consumer Affairs, Food and Public Distribution, Government of Manipur.

(2.) Brief facts are as follows:

(3.) Resisting the writ petitions, the respondent State filed affidavit-in-oppositions. Since the averments set out in all the affidavits are one and the same, the averments in affidavit-in-opposition filed in W.P.(C) No.146 of 2018 is taken as lead affidavit.