N TOLPISHAK Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. N Ibotombi Singh, learned counsel appearing on behalf of the petitioners as well as Mr. S. Nepolean Singh, Learned G. A. appearing for the respondent no. 1; and none appears for the respondents 2 and 3.

(2.) THE short factual panorama of the petitioners' case is that the petitioners of the present joint writ petition took their respective shops on lease from the respective private oweners. It is also the specific case of the petitioners that the respective shops occupied by the petitioners do not belong to the Imphal Municipal Council/imphal Municipality, but those shops are the shops of the private land owners.

(3.) BY this writ petition the petitioners are assailing the notice being No. IM/24/ (IV)93-94 (A), Imphal, the 4th November, 1998 to all the writ petitioners. The copies of the said notices dated 04. 11. 1998 are available at Annexure-A/2 (colly ). For easy reference, one of the notices dated 04. 11. 1998 is quoted hereunder: