MUNA THAPA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. NK. Singh, learned senior counsel assisted by Mr. Babulindro, learned counsel appearing for the petitioners as well as Mr. Th. Ibohal, learned senior Government Advocate assisted by Mr. Y. Ashang, learned Addl. Government Advocate appearing for the State-respondents.

(2.) THE only prayer sought for in the present writ petition is for a direction to the respondents to hold election of the Pradhan and the members of 10/26-Toribari Gram Panchayat.

(3.) BEFORE entering into the merit of the case, it would be convenient to look into the Articles 243-B and 243-E of the Constitution of India and for convenience the Articles 243-B and 243-E are reproduced hereunder: