R.K.PREMJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL have been moulded by this Court vide order dated 18.9.2019 and are extracted as under.

(2.) Pursuant to the order dated 18.9.2018, on 21.01.2019, an affidavit has been filed by the Deputy Secretary (SW), Govt. of Manipur on behalf of the respondent Nos.1 and 2 enclosing the records of the meeting between the Addl. Chief Secretary (RD and PR), Govt. of Manipur and the Principal Secretary (SW), Govt. of Manipur, Annexure-R/1 and the result of the discussion is as follows:-

(3.) Subsequently, an affidavit dated 8.3.2019 was filed by the respondent Nos. 1 and 2 giving details of the proposed works. The relevant paragraphs are as under:-