LAWS(MANIP)-2019-5-25

TANGKHUL MAYAR-NGALA LONG Vs. STATE OF MANIPUR

Decided On May 14, 2019
Tangkhul Mayar-Ngala Long Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Tungrei Ngakang, learned counsel for the petitioner as well as Mr. N.Kumarjit, learned Advocate General, Manipur for the State respondents.

(2.) Ukhrul district in Manipur is one of the environmentally beautiful districts and it is known for its natural scenic beauty. However, it appears that Ukhrul is facing severe water crisis on account of indiscriminate deforestation and the people of Ukhrul town and nearby villages are suffering without drinking water. The petitioner relies upon a report of the Assistant Engineeer, Ukhrul PHE Division and a report of the

(3.) The people of Ukhrul have also applied for drinking water facilities to the Chief Engineer, PHED, Govt. of Manipur.