KEISHAM MEGHACHANDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Mr. N. Bupendra Meitei, learned counsel for the petitioner; Mr. Kh. Samarjit, learned DSGI assisted by Mr. N. Nongdamba, learned counsel for the respondent Nos. 1 and 2; and Mr. Lenin Hijam, learned Advocate General assisted by Mr. O. Ratan Kumar, learned Dy. Government Advocate on behalf of respondent Nos. 3 and 4.

(2.) On perusal of the file, it is seen that the present matter involves interpretation of Article 174 of the Constitution of India. In exercising the power under Rule 3 Sub Rule (1) (d) of Chapter IV-A of the High Court of Manipur Rules, 2019, the matter is referred to Hon'ble the Chief Justice for placing before the appropriate Division Bench in view of the important issues involved in the present writ petition.

(3.) Registry is directed to place this file before Hon'ble the Chief Justice on administrative side for consideration of listing before an appropriate Division Bench. It is made clear that this Court has not issued notice in the present case.