Themerimung Zimik vs State Of Manipur

KH. Nobin Singh, J

(Video Conference)

Heard Shri B.R, Sharma, learned counsel appearing for the petitioner; Shri Ng. Kumar, learned counsel appearing for the private respondent and Shri Shyam Sharma, learned Government Advocate appearing for the State respondents.

It has been submitted by Shri Shyam Sharma, learned Government Advocate appearing for the State respondents that during the pendency of the writ petition, the petitioner has been allotted a quarter vide order dated 29-11-2021 because of which, Shri B.R. Sharma, learned counsel was granted time to seek instruction in the matter. Since the petitioner has no right to occupy a particular quarter, he must get himself satisfied with the quarter allotted by the Government and accordingly, the writ petition shall stand disposed of. On instruction, it has been submitted by Shri B.R. Sharma, learned Advocate that he may be permitted to submit a representation to the State Government and till the disposal of the representation, the interim order granted by this court shall be allowed to continue. Alternatively, the petitioner would like to pursue with the writ petition.

It has been submitted by Shri Ng. Kumar, learned counsel appearing for the private respondent that since the petitioner has already been allotted a quarter, the writ petition can be disposed of.

After having heard the learned counsels appearing for the parties, this court is of the view that since a quarter has been allotted to the petitioner, he shall accept it subject to the outcome of the writ petition.

List the matter on 24-01-2022 for disposal in the category of Admission. However, in view of the peculiar facts and circumstances as mentioned above, interim order, if any, granted earlier by this court stands vacated.