SERAM STALON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioners and Shri H. Debendra, learned Government Advocate for the respondents.

(2.) The above writ petitions have arisen out of a similar set of facts and therefore, the same are being disposed of by this common judgment and order. WP(C ) No. 24 of 2018

(3.) 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 Notification dt.29.10.2016 issued by the Addl. Chief Secretary (For. and Envt.), Government of Manipur classifying trees and other tree species with rates of royalties to be imposed thereon including Kwamana, Panamana, Betel leaves (Leaf), Piper betle as reflected in serial No. 58 thereof.