SERYYO HUNGYO Vs. MURPHY THUMRAH

JUDGEMENT

(1.) Heard Ms. Ayangleima, learned Advocate appearing for the applicant/ respondent No.4 while Shri N. Jotendro, learned Senior Advocate for the respondent No.1/petitioner and Shri Niranjan Sanasam, learned GA appears for the State respondents.

(2.) This is an application filed by the applicant/ respondent No. 4 praying for dismissal of the writ petition being WP(C) No.26 of 2021 on the inter-alia grounds that the said writ petition is not maintainable and that the respondent No.1/ petitioner does not have any locus standi to file it.

(3.) The writ petition being WP(C) No.26 of 2021 has been filed by the respondent No.1/ petitioner questioning the validity and correctness of the resolution dtd. 19/8/2019 of the Tender Committee and work order dtd. 30/12/2020 issued by the Chief Engineer (RED), MSRRDA, Government of Manipur in respect of the Package No. MN09108 of PMGSY Phase-IX for construction of road from LO26- Meiling to Ngaprum under Phungyar block of the Ukhrul District, Manipur.