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Judgment
8 paragraphs · 383 wordsAhanthem Bimol Singh, J
Heard Mr. Sh. Athoi Singh, learned counsel appearing for the petitioner; Mr. L. Monomala, learned GA appearing for the respondents No. 1 and 2 and Mr. Boboy Potsangbam, learned CGSC appearing for the respondent No .3.
At the outset, the learned counsel appearing for the petitioner submitted that for redressing the grievances raised by the petitioner in the present writ petition, the petitioner has already approached the concerned authorities by filing two representations, one dated 03-01-2024 addressed to the Commissioner (Agriculture), Government of Manipur and another dated 08-01-2024 addressed to the Director of Agriculture, Government of Manipur and that the said representations are still pending for consideration and disposal. The learned counsel submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by issuing a simple direction to the Commissioner (Agriculture), Government of Manipur and the Director of Agriculture, Government of Manipur to consider the said two representations submitted by the petitioner on its own merit and strictly in terms of the applicable laws and to dispose of the same by issuing a speaking order within a stipulated period.
Mrs. L. Monomala, learned GA and Mr. Boboy Potsangbam, learned CGSC fairly submitted that as the prayer of the petitioner is confined to the consideration and disposal of the representations submitted by him, they have no objection in disposing of the present writ petition as prayed for by the learned counsel appearing for the petitioner.
Taking into consideration the submissions advanced by the learned counsel appearing for the parties and on perusal of the record, this court is of the considered view that interests of justice will be served by disposing of the present writ petition by giving the following directions:-
(i) The Commissioner (Agriculture), Government of Manipur and the Director of Agriculture, Government of Manipur are hereby directed to consider the representations dated 03-01-2024 and 08-01-2024 submitted by the petitioner on its own merit and strictly in terms of the applicable laws and to dispose of the same by issuing a speaking order; and
(ii) The whole process should be completed within a period of three months from the date of receipt of a certified copy of this order.
With the aforesaid directions, the present writ petition is disposed of.