ALL MANIPUR WEAVING CO-OPERATIVE SOCIETY ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Sr. Advocate appearing for the petitioner; Shri Th. Vashum, learned Government Advocate appearing for the State and Shri S. Samarjeet, learned CGC appearing for the Union of India.

(2.) According to the petitioner, it is a society registered under the Manipur Societies Registration Act, 1989. In the earlier writ petition being W.P. (C) No. 779 of 2016, this court passed an order dated 19-03-2018 directing that the petitioner should submit a proposal to the Development Commissioner for Handlooms, Government of India followed by another order dated 22-03-2018 by which the expression 'Scheme as Blocked Level Cluster including Dye House with Effluent Treatment Plan under' was inserted in the said order. Thereafter, the Ministry of Textiles, Government of Manipur addressed a letter dated 03-10-2019 to the Principal Secretary, Handlooms, Handicrafts and Textiles, Government of Manipur to instruct the Director of Handlooms and Textiles, Government of Manipur to formulate a proposal which the State Government failed to do because of which the instant writ petition was filed by the petitioner.

(3.) During the pendency of the writ petition, the Director, Handlooms and Textiles, Manipur issued a notice dated 27-02-2020 inviting information from all concerned so as to enable it to formulate a proposal.