PUMZADOU THANGSING Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Serto T. Kom, learned Advocate appearing for the petitioners, Smt. Momota Devi Oinam, learned Addl. Advocate General for the State respondents and Shri S. Suresh, learned ASG for the Union of India.

(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 letter dated 18-07-2017 issued by the Principal Secretary (Planning), Government of Manipur and the circular dated 29-11-2017 issued by the Deputy Commissioner, Churachandpur.

(3.) Facts and circumstances as narrated in the writ petition, are that they are the permanent residents of the State of Manipur hailing from different districts of Manipur.