MD. MAHERRUDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioners; Shri Lenin Hijam, learned Addl. Advocate General appearing for the State respondents as well as the Executive Officer and Shri N. Zequeson, learned Advocate appearing for the private respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writs to quash and set-aside the letter dated 28.07.2018 issued by Government of Manipur and the notice dated 22.07.2019 issued by the Executive Officer, Kwakta Municpal Council, Kwakta.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioners are the councillors of Kwakta Municipal Council duly elected vide Notification dated 15.01.2016 and thereafter, the petitioner Nos.1 and 2 were elected as the Chairperson and the Vice-Chairperson of the Kwakta Municipal Council on 05.02.2016 and 11.02.2016 respectively.