Hopeson vs State Of Manipur

D. Krishnakumar, CJ

[1] Mr. Anjan Prasad Sahu, learned counsel, appears for the petitioners and Mr. Lenin Hijam, learned AG, for the State respondents.

[2] The instant writ petition has been filed before this Court under the guise of PIL on behalf of the residents of the Phaibung Khullen Village, Senapati District of Manipur.

[3] The grievances of the petitioners are that they want to upgrade the Phaibung Khullen Primary Health Centre to a Community Health Center and also to cancel the proposed upgradation of Lakhamai Public Health Sub-Center to a Community Health Centre.

[4] Mr. Anjan Prasad Sahu, learned counsel appearing for the petitioners would submit that though the petitioners have submitted representations to the authority concerned but so far no decision has been taken on the representations submitted by the petitioners. Therefore, he filed the present writ petition under the guise of Public Interest Litigation before this Court seeking aforesaid prayers.

[5] Mr. Lenin Hijam, learned AG would submit that the said representations if any filed by the petitioners will be considered and take appropriate decision in accordance with law.

[6] Considering the submissions made by the learned counsel appearing for the parties, we are of the view that since the petitioners have made representations to the respondents herein for considering the relief as prayed for by the petitioners and since there is no consideration of the said representations and the present writ petition has been filed under the guise of Public Interest Litigation. In the light of the above, we are inclined to pass the following orders:

(a) the petitioners shall make an additional particulars in the form of representation and the same shall be submitted within one week from the date of receipt of a copy of this order.

(b) the respondent No.1 is directed to consider and pass appropriate orders on the representations submitted by the petitioners including the aforementioned additional representation, within a period of 12(twelve) weeks from the date of receipt of a copy of this order in accordance with law.

[7] In view of the above directions, PIL stands disposed of.