SHAKHENBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioners and Shri Y. Ashang, learned Government Advocate appearing for the respondents.

(2.) The facts of the present case are almost identical to that of the writ petition being WP(C) No.179 of 2018 and therefore, the same are not repeated here for the sake brevity. The said writ petition being WP(C) No.179 of 2018 has been allowed vide judgment and order dated 02-04-2019, the relevant paragraphs read as under:

(3.) Since the issue involved herein is covered by the said judgment and order dated 02-04-2019, the instant writ petition is being disposed in terms thereof.