VAKHAM ZIMIK Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) The President of the Ukhrul District Bar Association has filed the present PIL for the above stated reliefs arraying five respondents. Subsequently, 6th and 7th respondents were added. The cause of action for filing the PIL was to ensure that the District and Sessions Court Complex, Ukhrul is constructed in an uniform and orderly manner and it is alleged that illegal structure, Jama Masjid "Mosque" allotted by the order impugned in the PIL should be cancelled and the said area be handed over for uniform construction of the District and Sessions Court Complex, Ukhrul. In this background, the matter was first taken up and notice was issued on 03.5.2018 which reads as under:-

(3.) Md. Jallaluddin, learned senior counsel appears on behalf of the Masjid Committee, Juma Masjid Royotang, respondent No.4 and Md. Ajmal Hussain, learned counsel appears for the Manipur State Waqf Board, Minuthong, respondent No.6 and Mr.N.Kumarjit, learned Advocate General appears for all other official respondents.