STATE OF MANIPUR Vs. ANGOM SUCHILA DEVI

JUDGEMENT

(1.) HEARD Mr. R. S. Reisang, learned Addl. Govt. Advocate, Manipur appearing for the appellants. None appears for the Respondent when the matter was called out for hearing despite showing the name of the counsel for the Respondent in the cause list.

(2.) THE challenge in this writ appeal is against the judgment and order dated 5. 4. 2007 passed by the learned Single Judge in WP (C) No. 778/2006.

(3.) THE facts of the case, shorn of details, which are necessary for adjudication of this appeal are as follows :