KHURAIJAM DEBANANDA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Sapna Kh., learned counsel for the petitioner as well as Mrs. Momota Devi Oinam, learned Addl.Advocate General for the State respondents. Also heard Mr.Y.Nirmolchand, learned senior counsel for the respondent No.3 Mr.S.Suresh, learned CGC for the respondent No.4.

(2.) The prayers in the Public Interest Litigation are as follows:-

(3.) In this PIL, notice was issued on 23.10.2018 and the following order was passed.