KHAIPAO HAOKIP Vs. G. SUANCHINPAU

JUDGEMENT

(1.) Heard Shri R.K. Nokulsana, learned Senior Advocate appearing for the applicant/ respondent No.5 and Shri N. Ibotombi, learned Senior Advocate appears for the Respondent No.1/ petitioner in the application and Shri S. Rupachandra, learned Additional Advocate General for the State respondents.

(2.) This is an application filed by the applicant/ respondent No.5 praying for vacating/ modifying the order dtd. 10/4/2018 passed by this Court in the writ petition being WP(C) No. 295 of 2018.

(3.) The above writ petition being WP(C) No. 295 of 2018 was filed by the respondent No.1/ petitioner praying for a writ of certiorari to quash the order dtd. 27/3/2018 issued by the Chief Executive Officer, Churachandpur Autonomous District Council, Churachandpur District, Manipur and also to direct the respondents and in particular, the Chief Executive Officer, Churachandpur Autonomous District Council, Churachandpur District, Manipur and the applicant herein to refund a sum of Rs.62,50,000.00 (Rs. Sixty two lakhs and fifty thousand) only. On 10/4/18 when the said writ petition came up for consideration, this Court was pleased to issue notice to respondents with an interim order that the order dtd. 27/3/2018 issued by the Chief Executive Officer, Churachandpur Autonomous District Council, Churachandpur District, Manipur should remain suspended and accordingly, the Treasury Officer, in-charge of Churachandpur, District was directed not to release the said amount, if not already released, as mentioned therein.