FORERUNNER Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this PIL, the following reliefs have been sought for.

(3.) In course of the proceedings, all the authorities, who were responsible for complying and executing the aforesaid reliefs, have been impleaded as respondents. The Urban Municipalities authorities and the District Councils have already taken certain steps for satisfying the reliefs claimed in this PIL. This Court had noted on 12/7/2018 of the compliance of the direction issued by this Court on 21/5/2018 in principle by all the Municipalities and the Imphal Municipal Corporation and this Court had also recorded the Notification issued by the Imphal Municipal Corporation on 7/7/2018. The aforesaid order dtd. 12/7/2018 passed by this Court reads as follows: