NAMSINREI PANMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned senior counsel assisted by Mr. N Bipin, learned advocate for the petitioners in WP(C) No. 388 of 2018 and WP(C) No. 399 of 2018, and also Mr. M. Hemchandra, learned senior counsel assisted by T. Momo Singh and Mr. Rohitkumar, learned counsel for the petitioners in WP(C) No. 390 of 2018 as well as Mr. S. Rupachandra, learned Additional Advocate General, Manipur assisted by Ms. Joan Kipgen, Advocate for the State and official respondents.

(2.) In these three writ petitions, being WP (C) No. 388 of 2018, WP(C) No. 390 of 2018 and WP(C) No. 399 of 2018, the issues raised are intrinsically linked and as such are clubbed and heard together and disposed of by this common judgment and order.

(3.) WP(C) No. 388 of 2018 has been filed challenging the letter dated 2.5.2018 issued by the State Government to the Deputy Commissioner, Tamenglong District intimating that the meeting held on 15.1.2018 to consider the No Confidence Motion for removal of the Chairperson of the AutonomousDistrict Council, Tamenglong is void ab-initio and that the second proviso under section 23(2) of the Manipur (Hill Area) District Councils Act, 1971 (District Councils Act, 1971 for short) which places a bar on moving a fresh no-confidence motion within one year of defeat of such no-confidence motion shall not be applicable and, accordingly, directing the Deputy Commissioner to hold a fresh meeting of the ADC for consideration of removal of the Chairman, TamenglongAutonomous District Council (ADC for short) by giving notice to all the elected members only.