STATE OF MANIPUR Vs. ASEM BIMOLA DEVI

JUDGEMENT

(1.) Being aggrieved by the judgment and order of the learned single Judge dated 12-11-2008 passed in W.P. (C) No. 741 of 2008 filed by the respondents/ writ petitioners wherein and whereunder the impugned order/communication of the State Government, Manipur being No. 2/8(33)/ 2003-H (Security) Imphal 4th Sept. 2008 directing the Director General of Police (DGP) Manipur to remove all the family lines from "Kangla" immediately etc. had been quashed, the appellants/respondents in W.P.(C) No. 741 of 2008 filed the present writ appeal.

(2.) Heard Mr. N. Kotishwar, learned Advocate General Manipur assisted by Mr. Rajkishore Singh, learned counsel appearing for the appellants as well as Mr. Kh. Mani, learned counsel appearing for the respondents/writ petitioners.

(3.) The short factual matrix, leading to the filing of W.P. (C) No. 741 of 2008, sufficient for deciding the present appeal is recapitulated. The writ petitioners, 126 in number, are the wives of the personnel of 1st Indian Reserve Battalion (for short "1st IRB"). 11 Indian Reserve Battalion was re-designated as 1st IRB. In 1996 August the DGP Manipur passed an order dated 21-8-96 for shifting the erstwhile 11th IRB (later on re-designated as 1st IRB) temporarily to Kangla until further orders and that the Commandant will be responsible for the security of the area handed over to the of Manipur by the Assam Rifles from 7-8-1996. Pursuant to the said order of the DGP dated 21-8-1996, 1st IRB was temporarily shifted to Kangla and Commandant 1st IRB allowed the personnel of the 1st IRB to occupy family quarters inside the Kangla.