TUNTANBOU GUANGTA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. N. Bipin, learned counsel for the petitioners and Mr. S. Nepolean, learned Government Advocate for the State respondents as well as Mr. N. Ibotombi, learned senior counsel assisted by Ms. N.Savitri, learned counsel for the private respondents.

(2.) Though these two writ petitions, W.P. (C) No. 433 of 2017 and W.P. (C) No. 455 of 2017 involve different and distinct issues, since these are related, they have been heard together and are bing disposed of by this common judgment and order.

(3.) In W.P. (C) No. 433 of 2017, a seemingly routine dispute relating to consideration of a No-Confidence Motion moved against the Chairman of the Tamenglong Autonomous District Council, a local self-government institution has incidentally touched upon a core constitutional value of this Country and accordingly, has considerably engaged the mind of this Court in deciding the issue requiring a rather elaborate judgment.