WANGJAM TOMBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Romenkumar, learned counsel appearing for the petitioner and also Mr. R.S. Reisang, learned Government Advo-cate appearing for the respondents.

(2.) Considering the urgency involved in the present writ petition and also prayed for by the learned counsel appearing for the parties, this writ petition is taken up for final disposal at the motion stage.

(3.) The succinct fact sufficient for deciding the matter in issue is briefly noted; the present petitioner married one Shri Wangjam Kumar, who is a resident of Leitanpokpi Awang Leikai on 27.3.2008 by performing rituals of a valid marriage. After her marriage, petitioner continued to reside ordinarily at the house of her husband, Wangjam Kumar at Leitanpokpi Awang Leikai. The said village, i.e. Leita-npokpi Awang Leikai is under 3/7 Leitan-pokpi of Makeng Dolaithabi Gram Panchayat. Makeng Dolaithabi Gram Panchayat is within the Khundrakpam Assembly Constituency (A/C for short).