High CourtsSingle Bench(2021) 07 MAN CK 0025

M.Tikendra Singh vs State Of Manipur & Ors

Manipur High Court · Decided on 29 July 2021

HON’BLE JUDGES
Lanusungkum Jamir, J
CASE NUMBER
Writ Petition (C) No. 474 Of 2021

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Judgment

11 paragraphs · 107 words

Lanusungkum Jamir, J

(Video Conference)

Heard Mr.Lupenjit, learned counsel for the petitioner.

Issue notice.

Mr.Niranjan, learned GA enters appearance and accept notice on behalf of all the respondents. As such, no formal steps are required.

Respondents are allowed to file counter affidavit.

List the matter again on 12.08.2021.

In the meantime, the Special Secretary (Home), Government of Manipur/Respondent No.1 and the Director General of Police/Commandant General,

Home Guards/respondent No.2, shall consider the representations dated 19.04.2021 and 10.05.2021 made by the petitioner within a period of 1 (one)

week from today.

Furnish a copy of this order to the learned counsel for the parties through their respective e-mails/WhatsApp.