MOIRANGMAYUM IBOHAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayer in this PIL is as follows:

(2.) The grievance of the petitioner is that in the "Go to Village Mission" launched by the State Government on the basis of the views expressed by the Hon'ble Prime Minister, there has to be some methodology adopted by the State Government to address the scheme "Go to village Mission".

(3.) The learned Advocate General appearing for the State states that the State's intention is to reach each village and also states that the "Go to Village Mission" is based on symbiotic relationship between the State administration, the local bodies, Panchayats etc. Therefore, the petitioner need not have any apprehension on this mission.