UNION OF INDIA Vs. N. LEIYE

JUDGEMENT

(1.) This review petition has been filed to review the order dated 22.12.2017 passed in W.P(C) No.322 of 2008. The said writ petition was allowed inter alia on a claim for compensation in an alleged case of fake encounter which happened on 18.7.1993 alleging that the personnel of Assam Rifles were involved. After considering the factual matrix of the case and after hearing Mr. S.Samarjeet, learend CGC who, on instruction submitted a letter dated 12.12.2017 based on which, the following order dated 22.12.2017 was passed as under:-

(2.) The review petition has been filed primarily on the ground that the letter issued by the authority dated 11.12.2017 of HQ 3 Corps, C/o 99 APO and 12.12.2017 by HQ IGAR (South) did not have the authority to issue such letters to the Court. Therefore, the order should be reviewed.

(3.) We have heard Mr. S.Samarjeet, learned CGC for the petitioners. Also heard Mr. Thoi Thoi Meitei, learned counsel for the respondent No.1 and Mr.R.K.Umakanta, learned Government Advocate for the State respondents.