MOIRANGTHEM PREMILA DEVI. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned Senior Counsel appearing for the petitioner.

(2.) In the writ petition, there are 6 (six) prayers out of which prayer No. 3 is relevant for the time being. During the course of hearing, Mr. M. Hemchandra, learned Senior Counsel for the petitioner submits that he would like to withdraw his prayer as regards the quashing of the impugned order dated 10/5/2019.

(3.) The instant writ petition has been filed praying for quashing the impugned notification dated 20/5/2019 by which the State Government notified the rates of royalty payable and/other payable(s) taxes to be paid by the persons concerned in respect of Kwamana, Panamana (Betel leaves), etc. It may be noted that the subject matter in issue relating to the notification issued by the State Government as regards the levy of royalty/taxes on betel leaves. This Court vide its judgment and order dated 10/4/2019, had already quashed such similar notification. It has been brought to the notice of this Court that a writ appeal has been preferred by the State Government against the judgment and order dated 10/4/2019 but no stay order has been granted by the Division Bench of this Court.