AKOIJAM BOBBY SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Captioned 'writ appeal' ('WA' for the sake of brevity) is an intra Court appeal assailing an order dtd. 27/12/2024 (made in W.P.(C) 540 of 2022 along with MC[W.P.(C)] No. 207 of 2023 thereat) by a Hon'ble Single Bench (hereinafter 'impugned Single Bench order' for the sake of convenience and clarity). There were 10 writ petitioners before the Hon'ble Single Bench that the impugned Single Bench order was made;6 (six) out of 10 (ten) writ petitioners have filed the captioned WA assailing the impugned order.

(2.) Mr. Amarjit Naorem, learned counsel on record for all the appellants, Mr. Phungyo Zingkhei, learned State counsel led by Mr. RK.Umakanta, learned senior advocate for 'respondent No.1'('R-1' for the sake of convenience and brevity), Mr. L.Raju, learned counsel on record for 'respondent No.2' ('R-2' for the sake of convenience and brevity) {private respondent} and Ms. Paonam Beti, learned counsel for 'respondent No.3'('R-3' for the sake of convenience and brevity) led by Ms. Momota Oinam, learned senior advocate are before this Court.

(3.) Captioned main WA was heard out with the consent of all the afore-referred learned counsel and learned senior counsel.