SORAM TEKENDRAJIT Vs. UNION OF INDIA

JUDGEMENT

(1.) In the hearing today, Mr. M. Rustam, learned counsel along with learned counsel Ms. Julekha Khan for the PIL ('PIL' denotes 'Public Interest Litigation') petitioners, Mr. N. Nongdamba, learned counsel led by Mr. Kh. Samarjit, learned senior advocate and DSGI (Deputy Solicitor General of India) for R1 to R3 and Ms. Thanyomi Keishing, State Counsel led by Mr. H. Debendra, senior advocate and Deputy Advocate General for R4 to R6 are before this Court. To be noted, 'R1' denotes 'first respondent' and similar abbreviations are being used for other respondents also.

(2.) Main PIL was taken up with the consent of all the aforesaid learned counsel and learned senior counsel.

(3.) Captioned matter pertains to an unfortunate incident on 11/11/2024 in Jakrodhor Karong village, Jiribam District, Manipur in which 8 (eight) civilians in all which includes 3 (three) women and 3 (three) minor children including a 8 (eight) months old isnfant were killed/abducted and killed. This unfortunate incident includes allegations of residential houses and shops being set ablaze.