MESSIANIC COUNCIL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The Memorandum dated 30.05.2019 and Memorandum dated 29.06.2019 are challenged in this PIL seeking a direction to revoke the said Memoranda. The said Memoranda read as follows :-

(2.) The cause of action appears to be that according to the petitioner, all vegetable shops are closed on every Sunday which is causing inconvenience to the public at large who go on Sunday to buy essential commodities. Hence, these shops should be kept open. However, a perusal of the two Memoranda reveals that is based on inputs from the various departments of the Government and thereafter, a decision has been taken as aforesaid.

(3.) This decision of the State Government and the Autonomous District Council has to be considered in the light of the Memorandum which is now under challenge and it requires to be considered by the authority on the basis of the appeal for exemption from the Memorandum made by the petitioner in Annexure-P/5 to the Minister, Tribal Affairs and Hills, Imphal, Manipur on 24th July, 2019. There is another representation made to the Chief Minister of Manipur on 15.07.2019 by the very same petitioner's Association. It is stated that it is pending. At this stage, there is no justification to go into the merits.