AKOIJAM SANATOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioner in WP(C) No.951 of 2018 and Shri Romendro Sharma, learned Advocate appearing for the petitioner in WP(C) No.962 of 2018; Shri N. Ibotombi, learned Senior Advocate appearing for the private respondents; Shri M. Rarry, learned Addl. Advocate General appearing for the State respondent and Smt. Priyashimala, learned Advocate appearing for the respondent Nos.2 and 3.

(2.) The above two writ petitions have arisen out of a similar set of facts and accordingly, the same are being disposed of by this court by way of a common judgment and order.

(3.) The Thoubal Municipal Council (hereinafter referred to as "the Council"?) is a body constituted under the provisions of the Manipur Municipality Act, 1994 (hereinafter referred to as "the Act, 1994"?) and after the election being held, eighteen persons were elected as the Councilors of the Council vide Notification dated 15-01-2016. After the swearing in of the newly elected Councillors, Shri Th. Shyamo Singh and Shri Kh. Thambal Singh were elected as the Chairperson and Vice-Chairperson of the Council.