CH IBOMCHA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned counsel for the petitioners, Mr. Kh. Nimaichand, learned Government Advocate for the State respondents as well as Mr. Ng. Premkumar Singh, learned counsel appearing on behalf of respondent No. 3.

(2.) The petitioners' society which is a registered body under the Manipur Co-operative Society Act, 1976 has challenged the legality and validity of the order dated 16th Dec. 2002 (Annexure-A/14) passed under Sections 115/117 of the MOTOR VEHICLES ACT, 1988, 1988 (hereinafter the 'Act') regulating the route and indicating the parking place of certain vehicles belonging to the members of the petitioners' society.

(3.) In the course of hearing, learned counsel on both sides have submitted for disposal of entire writ petition today itself on the basis of the materials available before the Court.