M.L. MARKSON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S Paonam, learned Senior Advocate appearing for the petitioners; Shri S. Rupachandra, learned Additional Advocate General assisted by Ms Joan Kipgen, learned Advocate for the respondent Nos. 1 and 2; Shri Julius Riamei, Advocate for the respondent Nos.3 and 4 and Shri M. Hemchandra, Senior Advocate for the caveators.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set-aside the office memorandum dtd. 12/6/2018 and the notice dtd. 18/6/2018 issued by the Deputy Commissioner, Senapati.

(3.) Facts and circumstances as narrated in the writ petition, are that the Parliament of India enacted the Manipur (Hill Areas) District Councils Act, 1971 (hereinafter referred to as "the District Councils Act, 1971") for providing for consideration and organization of Autonomous District Councils (hereinafter referred to as "the ADC") in the hill areas in the then Union Territory of Manipur and for matter connected therewith and incidental thereto. In terms of Sec. 3 of the District Councils Act, 1971, the State of Manipur issued a Notification dtd. 14/2/1972 constituting 6(six) Autonomous District Councils- (i) Manipur North Autonomous District; (ii) Sadar Hills Autonomous District;