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Judgment
7 paragraphs · 280 wordsAhanthem Bimol Singh, J
Heard Mr. N. Ibotombi, learned senior counsel assisted by Mr. L. Shashibhushan, learned counsel appearing for the petitioner ; Mr. S.T.Kom, learned counsel for respondent Nos. 1 to 46 and Mr. H. Samarjit, learned GA for respondent Nos. 47 & 48.
The present Review petition had been filed with a prayer for reviewing the order dated 21-10-2022 passed by this Court in WP(C)No. 916 of 2022 thereby directing the Deputy Commissioner, Imphal West to consider and dispose of the representation submitted by the writ petitioners, respondent Nos. 1 to 46 herein.
At the outset, Mr.S.T. Kom, learned counsel who appears for the said writ petitioners/respondent Nos. 1 to 46 herein submitted that the writ petitioners have taken a decision to withdraw the application dated 08-09-2022 submitted to the Deputy Commissioner, Imphal West and he has also got instruction to withdraw the earlier writ petition being WP(C)No. 916 of 2022. The learned counsel further submitted that in view of the above instructions, he has no objection allowing the present Review petition.
Mr. H.Samarjit, learned GA appearing for respondent Nos. 47 & 48 submitted that he also has no objection in allowing the present Review petition.
In view of the submissions made by the learned counsel appearing for the respondents and the undertaking given by the counsel for the respondent Nos. 1 to 46, this Court is of the considered view that, the present Review petitions can be allowed by recalling the impugned order dated 21-10-2022. Accordingly, the Review Petition is hereby disposed of by recalling the impugned order dated 21-10-2022 passed by this Court in WP(C) No. 916 of 2022.
The present Review Petition stands disposed of.