H.MANGCHINKHUP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned Sr. Counsel assisted by Mr. S. Gunabanta, Advocate, for the petitioner. Also heard Mr. A. Rommel, learned G.A. for the respondents No. 1 and 2 as well as Mr. K. Modhusudon, learned counsel for the Caveator, namely, H. Mangchinkhup.

(2.) At the outset, considering the peculiar nature of the case involving Chiefship of Bungmual Village, Churachandpur and desirability of settling such a dispute at the earliest, the learned counsel appearing for all the parties have expressed a desire that the matter be disposed of at this stage with which this Court is also in agreement and hence, proposes to dispose of the case at this motion stage without issuing any formal notice and calling for reply from the contesting parties.

(3.) Since this Court is not deciding the correctness or otherwise of the finding as regards the Chiefship of the village, this Court will refer only to the relevant facts as may be necessary for disposal of this writ petition.