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Judgment
Sanjay Kumar, CJ
Mr. Kh. Tarunkumar, learned counsel, would state that the additional affidavit dated 10.11.2022 filed by respondent No. 1 still leaves a lot to be desired. He would point out that in Para 3, reference has been made to the directions of the Supreme Court in Para 108.6 of the judgment in question, in relation to an Inspection Committee but it has not been stated as to whether the Inspection Committee that has been constituted carried out any inspections, and if so, as to the reports that it filed.
Mr. M. Devananda, learned Additional Advocate General, Manipur, seeks time to file a comprehensive affidavit addressing all the issues covered by the directions of Supreme Court.
Post on 07.12.2022.
Registry is directed to print the name of Mr. M. Devananda, learned Additional Advocate General, Manipur, in the cause list.