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Judgment
6 paragraphs · 228 wordsAhanthem Bimol Singh, J
Heard Mr. M. Devananda and Mr. M. Rendy, learned counsel appearing for the petitioners. Head also, Mr. H. Debendra, learned Government Advocate appearing for the respondents.
At the outset, the learned counsel appearing for the petitioners submitted that the present writ petition can be disposed of by passing an innocuous order thereby directing the Director General of Police, Manipur to consider the representations dated 20-05-2022 submitted by the petitioners No. 3, 4, 6, 7, 8, 10 & 12 and the representation dated 03-06-2022 submitted by the petitioners No. 1 and 2 on its own merit and to dispose of the same by issuing a speaking order within a stipulated period.
Mr. H. Debendra, learned Government Advocate appearing for the respondents fairly submitted that he has no objection in disposing of the present writ petition as prayed for by the learned counsel appearing for the petitioners.
In view of the submissions made above, the Director General of Police, Manipur is hereby directed to consider the aforesaid representations submitted by the petitioners No. 1, 2, 3, 4, 6, 7, 8, 10 and 12 on its own merit and to dispose of the same by issuing a speaking order within a period of three months from the date of receipt of a copy of this order.
With the aforesaid direction, the present writ petition is disposed of.