Asem Brajamani Singh vs State Of Manipur & 2 Ors.

When the matter is taken up in the vacation Court, I heard Mr. K. Seityajit, Ld. counsel for the petitioner and Mr. H. Samarjit, Ld. GA who takes

notice for Respondent Nos.1 and 2.

[2] Both the counsels are agreed for disposal of the writ petition at the admission stage itself.

[3] The petitioner is seeking the prayers in the writ petition which are as follows:-

“In view of the above facts and the circumstances stated above, it is, therefore prayed that your Lordship be pleased to:

(i) issue a writ in the nature of Mandamus or any other appropriate writ or order for directing the Deputy Commissioner. Thoubal not to with hold the

compensation amount of the Petitioner;

(ii) pass any order thereby directing the Manager HDFC Bank Ltd. Thoubal Branch to allow transaction of the account of the Petitioner;

(iii) Cost of litigations,

IN INTERIM:

In the interim, pending disposal of the writ petition, your Lordships be pleased to direct the Respondents to dispose of the representations dated

07.12.2020 (at Annexure A/9) and 15.12.2020 (at Annexure A/10).

OR

Any other direction(s) as this Hon’ble Court deem fit and proper in the interest of justice.â€​

[4] Mr. K. Seityajit, Ld. counsel for the petitioner represented that though the writ petitioner is seeking larger prayer in the writ petition, but he

restricted the prayer to the effect that if this Court may issue suitable direction to the respondents to dispose the representation dated 15.12.2020, the

petitioner will be satisfied.

[5] On the other hand, Mr. H. Samarjit, Ld. GA represented that the Respondents No.1 and 2 are ready to pass suitable orders on the petitioner’s

representation dated 15.12.2020.

[6] Accordingly, without going into the merits and demerits of the petitioner’s case, this Court is inclined to pass the following orders:-

a) this writ petition is disposed of;

b) the 2nd respondent is directed to pass appropriate orders on the petitioner’s representation dated 15.12.2020 by giving personal opportunity to

the petitioner by passing speaking order within a period of one week from the date of receipt of copy of this order.

[7] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.