HIJAM IBOBI SINGH Vs. STATE MANIPUR ANOTHER

JUDGEMENT

(1.) By this application the petitioner amongst other has assailed the Bye-Laws of Shri Govindajee Temple Board, 1976 particularly, Rule 12 (v) and Rule23of the Bye-Laws as ultra vires the Act as well as mandate of Art. 26 of the Constitution.

(2.) We have heard Mr. H.N.K. Singh, Ld Sr. counsel for the petitioner.

(3.) In fact this Rule was heard at length on 27-11-95 but on the submission made by Mr. N. Surjamani Singh, ld. Sr. Counsel tor the Respondents (as he then was) that the matter is under active consideration for amendment of the Rule, the matter was kept part heard. Today we are informed that no steps has been taken to amend the Rules and as such, we now propose to dispose of this Civil Rule on merit.