A.B. PARAMTHONG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The Public Interest Litigation is filed for the following relief:-

(2.) The petitioner No.1 claims to be the Chairman of Nurathen Village Authority and the petitioner No.2 claims to be the present Member, Nurathen Village Authority. It is situated in Tamenglong district, Manipur.

(3.) Mr.Lenin Hijam, learned Addl.AG appearing for the State respondents states that the respondent No.4 have filed a reply affidavit specifically stating in paragraph No.5 as follows:-