HIJAM TIKENDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. S. Jayantakumar, learned senior counsel appearing on behalf of the petitioner and Mr. H. Raghumani, learned Government Advocate appearing on behalf of the Government respondents No.1 to 4.

(2.) THIS writ petition under Article 226 of the Constitution of India had been filed by the petitioner mainly with the following prayers :-

(3.) THE petitioner challenged the aforesaid cancellation order dated 14.12.2004 by filing Writ Petition(C) No. 1050 of 2004 and the same was dismissed by this Court after hearing the parties, vide order dated 07.11.2007. In the aforesaid writ petition, the following prayers have been made :-