RS HENRY HIILII & 4 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. D. Julius Riamei, learned counsel appearing for the petitioners and Mr. K. Jagat, learned GA appearing for the respondents No. 1 and 2.

(2.) Issue notice, returnable within 4(four) weeks. Since Mr. K. Jagat, learned GA has accepted notice on behalf of the respondents No. 1 and 2, no formal notice is called for in respect of the 2(two) respondents.

(3.) Petitioners are to take steps for service of notice upon the respondent No. 3 by way of speed post within 3(three) days.