KHAMJEIPOU GAGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The writ petition (C) No. 282 of 2010 and C.R.P. No. 20 of 2009 between the same parties in respect of the same subject matter, i.e. Chiefship of Raengdaihiang (Sadukhoiroi) village, Henglep Sub-Division, Ghurach-andpur are heard jointly for disposal by a common judgment and order.

(2.) Heard Mr. S. Sachindra, learned Counsel for the writ Petitioners namely, Shri Gaipuining Gangmei and another of W.P. (C) No. 282 of 2010 (Respondents in C.R. P. No. 20 of 2009) as well as Mr. S. Rupachandra, learned Counsel for the Respondent Nos. 4, 5,7,10 and 11 in W. P. (C) No. 282 of 2010 (Petitioners in C.R. P. No. 20 of 2009) and also heard Mr. L. Shyamkishwor, learned senior counsel assisted by Mr. Anand, learned Counsel for the Respondent Nos. 1,2 and 3.

(3.) It is admitted case of both the parties that one Shri K. Pouchalung was the last headman/Khullakpa of the village of Raengdailuang (Sadukhoiroi) village. He died on 25.04.2008. After the death of K. Pouchalung, the writ Petitioner No. 2, namely, Shri Pouthailung Kamei and Respondent No. 4, namely Shri M. K. Monthabipou claimed the office of the Chief/Khullakpa.' Hence, there is a dispute in between the writ Petitioner No. 2, namely, Shri Pouthailung Kamei (writ Petitioner No. 2 in W.P. (C) No. 282 of2010) as to the Chiefship of the village of Raengdailuang (Sadukhoiroi) village. Both the writ Petitioners are Respondents are not disputing that after the death of KiPouchalung last Khullakpa/Chief of the said village pne villager is to be appointed as Chief/Khullakpa of the village but only dispute is as to the method and manner of appointment of the Khullakpa/Chief and by whom. J