STATE OF MANIPUR Vs. NAGA HINDI VIDYAPITH, MANIPIUR

JUDGEMENT

(1.) THIS is an intra court appeal filed by the State (respondent of WP(C) No.727 of 2004) under Gauhati High Court Rules against the orders dt 13.09.2005 and also against an order dt 14.11.2006 passed by the Single Judge in aforementioned writ petition and in review petition being Review Petition No.9 of 2006 respectively.

(2.) BY impugned orders, the learned Single Judge allowed the writ petition filed by the writ petitioner (respondent herein) and passed the consequential order against the State authorities for their compliance and further gave certain directions to the State while dismissing the review petition.

(3.) SO the question which arises for consideration in this appeal is whether learned Single Judge was justified in allowing the writ petition and further while dismissing the review petition of the State was justified in giving directions to the state?