STATE OF MANIPUR Vs. HEIKRUJAM MEINO SINGH

JUDGEMENT

(1.) Heard Mr. H. Raghumani Singh, learned Government Advocate, appearing on behalf of the State Appellants and Mr. S. Jayanta Singh, learned senior counsel appearing on behalf of the Respondent/writ Petitioner.

(2.) The prayer for condonation in preferring this writ appeal was allowed on 31.3.2010 by this Court in MC(W.A.) No. 133/2009 and there after, the instant writ appeal has been registered and numbered as W.A. No. 33/ 2010.

(3.) Having considered that the issues involved in this appeal are no longer res integra in view of various affirmative decisions of the Apex Court on the issues and also with the consent of the parties, this writ appeal is taken up for hearing and disposal at the admission stage.