Kamminlun Singson vs State Of Manipur & 2 Ors.

Heard Mr. N. Surendrajit, learned counsel appearing for the applicant and Mr. Shyam Sharma, learned GA appearing for the State respondents and

Mr. Phungyo Zingkhei, learned counsel appearing for the private respondent.

The present application had been filed for impleading the present applicant as the writ petitioner in the connected writ petition on the demise of the

original petitioner who happens to be the grandfather of the present applicant.

It is submitted by Mr. N. Surendrajit, learned counsel that during the pendency of the writ petition the original writ petitioner expired due to his illness

on 21.09.2016 and on his demise the present applicant filed the present application for impleading him as the writ petitioner since he is the legal

representative of the original writ petitioner.

The private respondent filed their objections to the applications. However, on going through the objections filed by the private respondent, it is found

that the private respondent has not denied that applicant is the grandson of the original writ petitioner and in such view of the matter the present

applicant is entitled to be impleaded as the petitioner in the writ petition since he is the legal representative of the original writ petitioner.

Accordingly, the present application is allowed and the applicant is to be impleaded as the writ petitioner in W.P. (C) No. 725 of 2010.

With the above direction, the present application is disposed of.

01.02.2021

In view of the order dated 01.02.2021 passed in MC(WP(C)) No. 101 of 2019, allowing the impleadment of Kamminlun Singson to be impleaded as

the petitioner in the present writ petition, registry is directed to implead the name of Shri. Kamminlun Singson as the petitioner No. 2 in the writ

petition.

List this case again on 22.02.2021 for final disposal of the case.