STATE OF MANIPUR Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) The challenge in the present writ petition is to the order of the State Chief Information Commissioner, Manipur dated 14.1.2008 wherein and where under the State Chief Information Commissioner, Manipur ordered that:-

(2.) Heard Mr. N. Kotiswar, learned Advocate General assisted by Mr. Viscount, learned counsel appearing for the petitioners.

(3.) After hearing the submissions of learned Advocate General at some length and also taking into consideration of the relief sought for in the present writ petition, this Court is of the considered view that this writ petition could be disposed of at the motion stage. Accordingly, this writ petition has been taken up for disposal after giving the opportunity of submitting the case of the writ petitioners by the learned Advocate General.