THONGAM SHYAMO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Ibotombi, learned Senior Advocate appearing for the petitioner in writ petition being WP(C) No.2 of 2018; WP(C) No.379 of 2019 and WP(C) No. 424 of 2019 while Shri Th. Mahira, learned Advocate appearing for the petitioners in writ petition being WP(C) No.806 of 2018; Shri M. Rarry, learned Addl. Advocate General appearing for the State in all the cases; Shri Romendro Sharma, learned Advocate appearing for the private respondents in WP(C) No.2 of 2018 and Ms. Priyashimala, learned Advocate appearing for the Executive Officer in all the cases.

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

(3.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letter dated 23.12.2017 written by the Under Secretary (MAHUD), Government of Manipur and the requisition dated 29.12.2017 submitted by 9 (nine) Councillors of the Thoubal Municipal Council (hereinafter referred to as "the Council").