NGANGOM IBOCHOU SINGH Vs. SECRETARY (REVENUE) TO THE GOVT. OF MANIPUR

JUDGEMENT

(1.) NONE for the appellant. Heard Mr. M. Hemchandra Singh, learned counsel appearing on behalf of the respondents.

(2.) THIS is an appeal filed by the writ petitioners under Chapter V -A Rule 2 of the Gauhati High Court Rules against 8.11.2007 passed in W.P.(c) No. 2002 of 2001.

(3.) SO the short question that arises for consideration in this appeal is whether writ court was justified in dismissing the writ petition as being not entertainable because it involved disputed question of facts.