ALL MANIPUR UMANGLAI ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Premkumar, learned counsel appearing for the petitioner in W.P.(C) No. 429 of 2011 and Mr. A. Mohendro and Mr. P. Tomcha, learned counsel for the petitioner in W.P.(C) No. 67 of 2017. Heard also Mr. N. Ibotombi, learned Addl. A.G., Manipur for the respondents.

(2.) Since these two writ petitions are inter-related, these are heard together and disposed of by this common judgment.

(3.) W.P.(C) No. 429 of 2011 has been filed by the petitioner which is a registered association under the Manipur Societies Registration Act, seeking for a direction to the respondents not to control Maiba Loishang, Maibi Loishang, Pena Loishang, etc. which are instrumentalities of Umang Laiharaoba and also for a direction to constitute a board for management of affairs of Maiba Loishang, Maibi Loishang, Pena Loishang, etc. for performing Umang Lai-Haraoba ceremony or to hand over the management authority to the petitioner society.