RAMALINGAM SUDHAKAR,J. - (1.) Heard Mr. Mark Khapai, learned counsel appearing for the petitioner; Mr. S. Samarjeet, learned CGC for the Union respondents; and Mr. Shyam Sharma, learned Government Advocate for the State respondents.
(2.) This Writ Petition is filed by one David Muhung, who is the Convenor of Hundung Victim Development, of Hundung Village, Ukhrul District, Manipur.
(3.) Notice was issued on 11.9.15 and thereafter, the case was admitted on 27.3.17. A counter affidavit was filed by respondent No. 6 on 17.12.2015; and respondents No. 1, 2, 3 and 4 filed their affidavit-in-opposition on 4.2.2016; and another affidavit-in-opposition was filed by respondent No. 2, 3 and 4 on 4.8.2016; thereafter, two rejoinder affidavits were filed by the petitioner on 20.3.2017 to the counter affidavit filed by the respondent No. 6, and affidavit-in-opposition filed by respondent No. 1, 2, 3 and 4. On 4.9.2017, respondents No. 2, 3 and 4 filed a reply to the rejoinder filed by the petitioner. The brief facts of this case are as follows:-;