GOTIMAYUM DAMUDOR SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 23.8.1993 passed by the learned Single Judge in Civil Rule No. 57 of 1976.

(2.) We have heard Mr. A. Nilamani Singh, learned counsel for the appellants, Mr. Y. Imo Singh, learned Advocate General, Manipur and Mr. N. Surjamani Singh, learned counsel for the respondent Nos. 2 and 3.

(3.) Mr. A. Nilmani Singh has urged 2(two) points before us. They are :