H. NILAMANI NGANGKHA LAMPAK SPORTS COMPLEX DEVELOPMENT COMMITTEE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Ibotombi, learned Senior Advocate appearing for the petitioner; Shri N. Umakanta, learned Advocate appearing for the respondent No.2 and Shri Niranjan Sanasam, learned Government Advocate appearing for the respondent No.1.

(2.) By the instant writ petition, the petitioner committee has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to develop/ improve H. Nilamani Ngangkha Lampak Sports Complex Ground (hereinafter referred to as "the Soprts Complex") by filing earth i.e. 3 ft. above the helipads level with construction of drain in and around the Sports Complex and pucca fencing on its eastern and northern side as assured by the State Government.

(3.) 1. The petitioner committee is a society registered under the provisions of the Manipur Societies Registration Act, 1989 (hereafter referred to as "the Act, 1989") and it was founded in the year, 2006 which has been maintaining the Sports Complex developed with the land purchased with the funds donated by the family members of late veteran freedom fighter, Shri H. Nilamani Singh and Shri Moirangthem Ibocha Singh. The Sports Complex is the only play ground in the greater Moirang area and is a suitable ground for various games viz. Football, Hockey, Volleyball, etc. including athletic 400 meter track and field.