GAIPUIDUN RONGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THESE writ petitions (three in numbers) having similar questions of fact and law in respect of the same matter in dispute between the parties were taken up for joint hearing for being disposed of by a common judgment and order.

(2.) HEARD Mr. A.Bimol, learned counsel for the petitioner assisted by Mr. H. Prabirkumar, learned counsel for the petitioners as well as Mr. L. Shyamkishore, learned Senior Advocates assisted by Mr. Anand, learned counsel for the respondent Nos. 1 and 2 as well as Mr. S. Rupachandra, learned counsel for private respondent No.3.

(3.) AFTER the death of the said Gaithaodai-pou, a dispute arose between the two members of the Rongmei Clan namely, Rongrang Rongmei and Chungailung Rongmei, as to who between them would succeed as the next Khullakpa for Rongrang Rongmei having converted to Christianity.