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Judgment
5 paragraphs · 135 wordsAhanthem Bimol Singh, J
In terms of the earlier order passed by this Court, Mr. Shyam Sharma, learned GA appearing for the respondents placed before this Court an order dated 01.04.2025 issued by the Secretary, Land Resources Department, Government of Manipur, stating that the cases of the petitioners for payment of their back wages has been duly considered and necessary order has been passed.
The learned GA submitted that in view of the said order, no cause survive for adjudication in the present writ petition and the present writ petition can be closed as it has become infructuous.
Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners seeks 2 weeks’ time to get instructions from his client.
As prayed for by the learned counsel appearing for the petitioners, list this case again on 07.05.2025.