STATE OF MANIPUR Vs. MUTUM CHURAMANI MEETEI

JUDGEMENT

(1.) Heard the learned Advocate General appearing for the applicants, the learned senior counsel appearing for respondent Nos. 1 to 8 and the learned DSGI for proforma Respondent No.9.

(2.) This application has been filed by the applicants to extend the time limit for a further period of one year for consideration of the judgment and order dtd. 27/3/2023 passed in W.P.(C) No.229 of 2023.

(3.) The learned AG appearing for the applicants argued in the open Court that, (i) the application is filed for extension of time for consideration of the representation of the petitioners due to the serious law and order situation prevailing in the State of Manipur as many innocent lives are lost. Therefore, this application is intended to prevent any further loss of life in the State and also to preserve humanity, (ii) the applicants may be allowed to consult all the stakeholders including NGOS, CSOs, religious leaders etc. of all communities and furthermore it is imperative for the State Government to complete all the technical formalities before the representation of the petitioners are considered. All these consultations and formalities could be started only after the situation and also tension are normalized in the State which may take next few months, (iii) presently each and every machinery of State is wholeheartedly involved in saving life of the people of Manipur, thereafter, the learned Advocate General prayed for 1(one) year time for consideration of the case.