OFFICE OF THE LOKAYUKTA MANIPUR Vs. THOKCHOM KAMINIMOHON SINGH

JUDGEMENT

(1.) Heard Mr. M. Rarry, learned counsel appearing for the applicant, Mr. Gurukrishnakumar Subramaniam, learned senior counsel assisted by Mr. Abdulrahiman Tamboli, learned counsel, Mr. N. Ibotombi, learned senior counsel, Mr. H.S. Paonam, learned senior counsel, Mr. H. Ishwarlal, learned senior counsel, Mr. N. Jotendro, learned senior counsel assisted by Mr. Piyush Beriwal, learned counsel appearing for the respondents. Heard also, Mr. H. Debendra, learned Government appearing for the State respondents.

(2.) The present application had been filed by the Office of the Lokayuka, Manipur through its Secretary with a prayer for directing the High Court registry to list the connected writ petitions before the Hon'ble Chief Justice on the administrative side for placing the matter before a larger bench of this court.

(3.) Three writ petitions viz., WP(C) No. 161 of 2022, WP(C) No. 168 of 2022 and WP(C) No. 171 of 2022 were filed by different petitioners before this court challenging the judgment and order dtd. 7/2/2022 passed by the Manipur Lokayukta in Complaint Case No. 2 of 2020 and praying for quashing and setting aside the said impugned judgment and order.