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Judgment
7 paragraphs · 256 wordsAhanthem Bimol Singh, J
Heard Ms. Rinika Maibam, learned counsel appearing for the petitioners and Mr. Niranjan Sanasam, learned Government Advocate appearing for the respondents.
In view of the limited prayer made by the learned counsel for the petitioners and as agreed to by both the learned counsel appearing for the parties, the present writ petition is disposed of without waiting for the counter affidavit of the respondents.
At the outset, the learned counsel for the petitioner submitted that the petitioners will be satisfied for the time being if the present writ petition is disposed of by passing an innocuous order thereby directing the Principal Secretary/Commissioner/Secretary(Home), Government of Manipur and the Director General of Police, Manipur to consider the representation dated 21.10.2022 submitted by the petitioners and to dispose of the same by issuing a speaking order within a stipulated period.
Mr. Niranjan Sanasam, learned Government Advocate fairly submitted that he has no objection in disposing of the present writ petition as prayed for by the learned counsel for the petitioners.
In view of the submissions made above, the present writ petition is hereby disposed of by directing the Director General of Police, Manipur to consider the said representation dated 21.10.2022 submitted by the petitioners strictly on its own merit and in terms of the relevant laws and to dispose of the same by issuing a speaking order within a period of two months from the date of receipt of a copy of this order.
With the aforesaid directions, the present writ petition is disposed of.