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Judgment
7 paragraphs · 253 wordsAhanthem Bimol Singh, J
Heard Mr. I. Lalitkumar, learned senior counsel assisted by Mr. N. Khelemba, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned GA appearing for the respondents.
In view of the limited prayer made by the counsel for the petitioner and as agreed to by both the parties, the present writ petition is being disposed of at the motion stage itself.
Mr. I. Lalitkumar, learned senior counsel appearing for the petitioner submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by passing an innocuous order thereby directing the Additional Chief Secretary (TA Hills), Government of Manipur to consider the representations dated 15th December, 2022 and 24th December, 2022 submitted by the petitioner and to dispose of the same by issuing a speaking order on or before 4th January, 2023.
Mr. S. Nepolean, learned GA appearing for the respondents submitted that, as the authorities are duty bound to consider the representations submitted by the petitioner, he has no objection in disposing the representations as prayed for by the petitioner.
In view of the submission made above, the present writ petition is disposed of by directing the Additional Chief Secretary (TA Hills), Government of Manipur to consider the said representations dated 15th December, 2022 and 24th December, 2022 submitted by the petitioner and to dispose of the same by issuing a speaking order on or before 4th January, 2023.
With the aforesaid direction, the present writ petition is disposed of.