SOLEMWON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.Ibohal, learned counsel for the petitioners as well as Mr.N.Kumarjit, learned Advocate General, Manipur for the State respondents.

(2.) This Public Interest Litigation has been filed by the petitioner'sCounsel represented by its duly authorised person stating that the petitioners are representing the residents of Ukhrul district. The grievance of the petitioners is that by the impugned proceeding of the District Magistrate, Ukhrul District dated 14.3.2019 and rights of the citizens, more particularly, the residents of Ukhrul District is being curtailed. There is a clear breach of Article 19 of the Constitution of India.

(3.) Learned counsel for the petitioners pleads that the District Magistrate under the guise of a prohibitory order has curtailed the freedom of movement, rights of the individual and citizens. The impugned order is bad because there are no sufficient grounds to proceed to pass the order under Section 144 Cr.P.C. The opinion of the District Magistrate appears to be subjective.