LAWS(MANIP)-2019-9-45

HOCKEY MANIPUR Vs. STATE OF MANIPUR

Decided On September 10, 2019
Hockey Manipur Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Sr. Advocate appearing for the petitioner and Shri S. Nepolean, learned Government Advocate appearing for the State respondents.

(2.) This is a writ petition filed by Hockey Manipur praying for implementation of the order dated 22-01-2018 issued by the Secretary (Coop.), Government of Manipur.

(3.) It may be noted that in another writ petition filed by Manipur Hockey being W.P.(C) No. 124 of 2018 which has been dismissed by this court on 30-08-2019 on the ground that the present petitioner has not been made a party. Similar is the case with the present petitioner as well.