YUMNAM NILAMANI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Y. Nirmolchand, learned Sr. Advocate appearing for the petitioner and Ms. L. Monomala, learned Government Advocate appearing for the State respondents.

(2.) On 07-02-2019, a requisition signed by 5 (five) out of 9 (nine) Councillors of Lamshang Nagar Panchayat was submitted to the Executive Officer, Lamshang Nagar Panchayat. Since the notice for consideration of the No-Confidence Motion is against the sitting Chairperson and Vice-Chairperson, the Executive Officer addressed a letter dated 08-02-2019 to the Director (MAHUD), Government of Manipur followed by letter dated 20-02-2019 of the Joint Director (MAHUD) addressed to the Secretary (MAHUD), Government of Manipur requesting them to convey approval for holding of a Special Meeting for No-Confidence Motion and also to appoint the Presiding Officer to preside over the said meeting under the provisions of the Manipur Municipalities Act, 1994.

(3.) The grievance of the petitioners is that such an approval sought for by the Executive Officer, Lamshang Nagar Panchayat has not been conveyed by the Government because of which, no special meeting can be convened. It has been submitted by the learned counsel appearing for the petitioners that although the application for convening a meeting was submitted on 07-02-2019, no meeting has so far been convened but in respect of Mayang Imphal Municipal Council, the meeting has already been held even though a requisition was submitted in the month of April, 2019 only.