MANIPUR PRADESH CONGRESS COMMITTEE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition (PIL) is an unique petition filed by 10 (ten) different political parties, despite sharp difference on various issues. The issues raised in the present writ petition are of far reaching constitutional significance as they have a direct bearing on democracy which constitute a basic feature of our Constitution and also that the delimitation exercise and re-adjustment of the territorial constituencies in the State are required to be carried out on the basis of the census figures.

(2.) HEARD Mr. Raju Ramchandran, learned Senior Advocate, Mr. N. P. C. Singh, Senior Advocate and Mr. S. Biswajit Singh, Advocate for the petitioners and Mr. K. Kumar Singh, learned C. G. S. C. for the respondent Nos. 1, 2 and 3 and Mr. N. Ibotombi Singh, learned counsel for the respondent No. 4 and 6 and learned Advocate General, for the respondent No. 5.

(3.) BY an order of this Court dated 04. 12. 2006 passed in C. Misc (PIL) No. 12. 2006, 5 (five) social organizations have been impleaded as interveners in the present writ petition. Also heard Mr. S. Srivastava learned counsel for the interveners.