REPRESENTATIVE OF LIOS KAKCHING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These batches of Civil Rules raise common question of facts and law, and as such, they are being disposed by this common Judgment.

(2.) It is agreed by counsel on all sides that facts and law narrated in Civil Rule No. 800/94 shall cover the remaining Civil Rules, and as such, we propose to recite the facts briefly in Civil Rule No. 800/94.

(3.) In Civil Rule No. 800/94, we have heard Mr. Surjamani, learned counsel for the petitioner, Mr. A. Nilamani and Mr. T. Nandakumar for respondents 8,9 and 10. Mr. A. Ibotombi for respondent No. 4, and Mr. Kotishwor for respondent No. 11. We have also heard Mr. Kh. Nimalchand, learned counsel for the petitioner in Civil Rule No. 839/92, and Mr. H.S. Paonam, learned counsel for the petitioner in Civil Rule No. 317/95 and Civil Rule No. 141/95.