LAWS(MANIP)-2020-2-688

IN RE KANGLA FORT CONSERVATION & DEVELOPMENT Vs. ADDITIONAL CHIEF SECRETARY, GOVERNMENT OF MANIPUR

Decided On February 06, 2020
In Re Kangla Fort Conservation And Development Appellant
V/S
Additional Chief Secretary, Government Of Manipur Respondents

JUDGEMENT

(1.) The PIL focuses on the maintenance, development and improvement of the Kangla Fort, Imphal.

(2.) Today, when the matter was taken up, Mr. P. Tamphamani, learned counsel appearing for the learned Advocate General produced some photographs showing the cleaning work undertaken in the Kangla Fort Complex and sought time to file a detailed report of implementation and work done in the Fort Complex.

(3.) While we appreciate the steps taken to improve the environment of the Kangla Fort Complex, the following further directions are issued:-