MANIPUR HOCKEY Vs. STATE OF MANIPUR

JUDGEMENT

(1.) We have heard Mr. S. Biswajit, learned Senior counsel assisted by Mr. H. Prabir Kumar and Mr. A. Kalita, learned counsel for the appellant. Also heard Mr. A. Khaidem, learned Addl. Senior Government Advocate, Manipur, for the State respondents; Mr. G. N. Sahewalla, learned Senior counsel along with Mr. M. Hemchandra, learned Senior counsel assisted by Mr. J. Rahman, learned counsels for the respondent No.3.

(2.) These Writ appeals are transferred from the High Court of Manipur. Since both the Writ Appeals arises from common judgement and order and are identical, the same were taken up and heard together and are disposed of by this common judgment and order.

(3.) Both these intra Court appeals are directed against the common judgment and order dtd. 20/7/2022, passed by the learned Single Judge of High Court of Manipur in Writ Petition (C) No.724/2019 and Writ Petition (C) No.916/2019, by which, the learned Single Judge has dismissed the Writ Petition (C) No.916/2019 filed by the appellant and allowed the Writ Petition (C) No.724/2019, filed by the respondent No.3, whereby the learned Single Judge has directed to implement/execute the order dtd. 22/1/2018, passed by the Secretary (Co-Operation), Government of Manipur and the letter dtd. 14/1/2019, issued by the Registrar of Societies, Manipur.