FAJUR RAHIM (MD.) Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri. B.P. Sahu, learned Senior Advocate appearing for the petitioner; Smt. Momota Oinam, learned Addl. Advocate General appearing for the respondent No. 1 and Shri. Y. Nirmolchand, learned Senior counsel appearing for the respondent No. 2.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Certiorari or any other appropriate writ, direction or order to quash FR/NFR and set aside the impugned order dated 01-03-2018 issued by the Deputy Secretary (MOBC), Government of Manipur.