STATE OF MANIPUR Vs. KHUMANLAMBAM NILAROTON SINGH

JUDGEMENT

(1.) THIS decision rendered in this appeal shall also govern the disposal of the other connected appeal being WA No.20 of 2007 because both these appeals involve same point and hence can be disposed of by common order.

(2.) THIS appeal is filed by the State respondents under Rule 2 of ChapterV -A of the Gauhati High Court Rules challenging the order dated 7.1.2005 passed by the learned Single Judge in W.P.(C) No. 761 of 2004.

(3.) IT may be relevant to mention here that the appellant (State) is only aggrieved by the directions contained in para 10 of the impugned order and confined their challenge to directions contained in para 10. It is therefore, not necessary to examine the legality and correctness of the directions contained in Para 9.