BIJAY PRASAD SAHU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B.P. Sahu, petitioner-in-person. Also heard Mr. S. Sarma, learned State Counsel appearing for the State of Manipur/official respondents as well as Mr. N. Dutta, learned Sr. Counsel assisted by Ms. B. Bhuyan, learned counsel for the Respondent No. 5.

(2.) This Public Interest Litigation (for short, 'the PIL') preferred by the petitioner, a leading practising Advocate of the Gauhati High Court, Imphal Bench, has been directed basically against Respondent No. 5, the Advocate General of Manipur levelling pin point allegations of cheating and misappropriation of huge amount of money from the public exchequer of the Government of Manipur by filing false bill prepared on the instruction of the Respondent No. 5 in his capacity as a Senior Advocate at the relevant time.

(3.) The fundamental allegation in the PIL against the Respondent No. 5 is that in Writ Appeal No. 179/02 along with connected Misc. Case No. 128/2002 filed by the State of Manipur and others as appellants through the Respondent No. 5, being the engaged counsel on behalf of the Appellants, as per order dated 25.04.2002, a copy of the Memo of Appeal of the said writ appeal was served upon the Petitioner, being the learned counsel appearing for as many as 320 respondents in the said writ appeal as he represented all of them, being the writ petitioners, before the original Writ Court in W.P.(C) No. 253/2001, the judgment and order of which was assailed by the State of Manipur in the related W.A. No. 179/02.