STATE LEVEL GAAN-NGAI CELEBRATION COMMITTEE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate appearing for the petitioner and Shri Th. Vashum, learned Government Advocate appearing for the respondents.

(2.) The validity and correctness of the guidelines dated 17-12-2019 issued by the Addl. Chief Secretary (TA and Hills), Government of Manipur is under challenge in the instant writ petition and in addition thereto, some more prayers have been made for issuing a writ of mandamus or any other appropriate writ to direct the respondents to grant/ disburse grant-in-aid for the celebration of annual State Level Gaan-Ngai Festival, 2020 to its organizing committee and also to direct the respondents to frame the guidelines of the State Level Gaan-Ngai Celebration Committee in terms of the order passed by this Court.

(3.) According to the petitioner, it is a society formed by the indigenous religion of Zeliangrong people to organize annual traditional religion celebration of State Level Gaan-Ngai and is registered under the provisions of the Manipur Societies Registration Act, 1989.