Athokpam Somorendro & 10 Ors. vs State Of Manipur & Anr.

Heard Mr. BP Sahu, learned senior counsel appearing for the petitioners and Mr. Th. Sukumar, learned GA appearing for the respondents.

At the outset, the learned senior counsel Mr. BP Sahu, who is appearing for the petitioners submitted that the present writ petition may be disposed of

by passing a simple order directing the respondents to consider and dispose of the representations submitted by the petitioners to the respondents

within a stipulated period.

Mr. Th. Sukumar, learned GA fairly submitted that the present writ petition can be disposed of as prayed for by the learned counsel appearing for the

petitioners.

In view of the submission made by the learned counsel appearing for the parties, the respondents are directed to consider and disposed of the

representation dated 9.11.2017, submitted by the petitioners to the Commissioner (CAF & PD), Government of Manipur and the Director (CAF &

PD), Government of Manipur by issuing a speaking order within a period of 1 month from the date of receipt of a copy of this order along with the

copy the said representations.

It is further made clear that the petitioner should submit a copy of this order to the respondents along with a copy of the said representation dated

9.11.2017 within a period of 1 week from today.

With the aforesaid directions, the present writ petition is disposed of.

A copy of this order be furnished to both the counsel appearing the parties through their e-mail/whastapp during the course of the day.