WILSON CHARANGA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned counsel for the petitioners and Mr. Ch. Momon, learned counsel for the respondents.

(2.) The writ petition has been filed by the petitioner with the following prayers:-

(3.) When the matter was taken up on 24.08.2015, this Court admitted the writ petition on the submission made by the learned counsel for the petitioner that his prayer will be confined to prayer No.(iv) of the writ petition.