ALL TANGKHUL YOUTH COUNCIL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M Ibohal, learned counsel; and Mr. R. Daniel, learned counsel appearing for the petitioners and Mr. N. Kumarjit, learned Advocate General, assisted by Mr. P. Tamphamani, learned counsel appearing for the State respondents.

(2.) The prayers in the P.I.L. No. 45 of 2017 are as follows :

(3.) The cause of action for filing the P.I.L. and the writ petition is the impugned proceeding dated 08.12.2016 of the Government of Manipur, issued for creation of 7 (seven) new Districts. The impugned Notification dated 08.12.2016 is extracted below :