HEMKHOLUN HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Serto T.Kom, learned counsel for the petitioner, Mr.L.Shyamkishor, learned senior advocate assisted by Mr.Anand, learned counsel for respondent Nos.1, 2, 3 and 4 as well as Mr.Iswarlal, learned counsel for respondent No.5. None appeared on behalf of respondent Nos.6 and 7 without showing any cause in spite of proper service of notice of this writ petition to them.

(2.) BY this writ petition, the petitioner, who claimed to be the Chairman of Samtal Village (now, New Samtal Village) is assailing the order of the Sub Divisional Officer (SDO), Chakpikarong dated 27.06.2011 for violation of the principles of natural justice.

(3.) FOR deciding the core question calls for decision in the present writ petition, only the concise facts of the writ petitioner's case and contesting respondents' case are noted.