T.THANGLET GUITE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE relief claimed in the above batch of cases being the same, on the request of the learned counsel appearing for the parties, they were taken up for hearing together and are disposed of in this common judgment.

(2.) THIS is the second journey of the petitioners to this court praying for a direction to the Respondent No.1 to allow the petitioners' village to have a Village Authority under Sub -Section 1 and 2 of Section 3 of the Manipur (Village Authorities in Hill Areas) Act, 1956, allow them to function as Ex -Officio Chairman of the proposed Village Authority and also to quash the order dated 17.10.2012 in which their representation claiming for a Village Authority under the above Act has been rejected.

(3.) FROM Annexure A/4, it appears that the petitioners and some similarly placed others numbering about 27 had filed writ petitions individually claiming the same reliefs of having a Village Authority. The writ petitions were disposed of by the learned Single Judge with the following directions: -