NAMCHUATHIAMANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Raju, learned counsel appearing for the petitioner and Shri S. Rupachandra, learned Addl. AG appearing for the respondents.

(2.) When this matter was taken up, Shri L. Raju, learned counsel appearing for the petitioner submits that he would be satisfied for the time being, if a direction is issued to the respondents and in particular, Respondent No. 2 to consider the representation dated 31/1/2018 submitted by the petitioner to the Deputy Commissioner, Tamenglong and SDO, Tamenglong relating to the appointment of the petitioner as Khullakpa for Guangmra Village.

(3.) In view thereof, this Court without adverting the averments made in the writ petition, the writ petition stands disposed of with the direction to the respondents and in particular Respondent No. 2 to consider the said representation dated 31/1/2018 submitted by the petitioner and dispose of the same by issuing a speaking order.