PAONAM BROJEN SINGH Vs. HON€™BLE SPEAKER MANIPUR LEGISLATIVE ASSEMBLY & 2 ORS.

JUDGEMENT

(1.) Heard Mr. H.S.Paonam, learned Senior Advocate appearing for the petitioner while Mr. N. Ibotombi, learned Senior Advocate for the respondent No. 3 and Mr. Kh. Tarunkumar, learned Advocate for the respondent Nos. 1 and 2.

(2.) The instant writ petition is taken up for consideration today on mentioning being allowed by Hon'ble the Chief Justice in view of the urgency involved in the matter. The validity and correctness of the Notice dated 17-06-2020 and the Cause List dated 18-06-2020 (wrongly typed as 17-06-2020) are under challenge in this writ petition.

(3.) In support of his submissions, Mr. N. Ibotombi, learned Senior Advocate appearing for respondent No.3 submits that the Hon'ble Speaker may pass any order on the basis of his wisdom either in favour of the petitioners or in favour of the respondents therein but the manner in which matters were being proceeded by the Speaker, is unfair and unreasonable.