GANGMEI GAIDON RONGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) eard Shri N. Jotendro, learned Senior Advocate appearing for the petitioners; Shri M. Rarry, learned Addl. Advocate General appearing for the State respondents and Shri Y. Nirmolchand, learned Senior Advocate appearing for the respondent, Imphal Municipal Corporation.

(2.) Since the above writ petitions have arisen out a similar set of facts, the same are being disposed of by this common judgment and order of this Court.

(3.) ***