NINGTINGLUNG KAMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. Serto T. Kom, learned counsel assisted by Ahel Kom, learned counsel, appears for the petitioner through Video Conferencing; Mr. M. Devananda, learned Addl. AG assisted by Ms. N. Jyotsana, learned counsel, appears for the State respondents and Mr. Kh. Tarunkumar assisted by Mr. W. Jamon, learned counsel, appears for the respondents No. 3 and 4.

(2.) The present petition, in the guise of Public Interest Litigation (PIL), has been filed the petitioner challenging the impugned the Resolution No. 59/2024-(HAC) dt. 14/10/2024 passed by the Chairman (HAC), Manipur Legislative Assembly.

(3.) The petitioner namely, Mr. Ningtinglung Kamei who has filed the PIL before this Court, is a voter in the hill area and he is also eligible to contest the elections for the District Councils and therefore, he is being representing for the villages of Noney district, and he is representing for the entire State in the instant writ petition.