MANIPUR HUMAN RIGHTS COMMISSION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. A. Nilamani Singh, learned senior counsel assisted by Mr. A. Bimol, learned counsel for the petitioner, Mr. N. Ibotombi, learned CGSC for respondent nos. 3 and 4 as well as Mr. Th. Ibohal, learned GA for respondent nos. 1 and 2.

(2.) THE core question involved in the present writ petition is; whether the Human Rights Commission can file the present Writ Petition for issuing a writ of mandamus directing the State respondents to discharge their duties contemplated in Section 18 of the Protection of Human Rights Act, 1993.

(3.) THE short facts which will suffice for deciding the core question formulated above are that: