WAHENGBAM OPENDRO SINGH AND ORS. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri N. Surendrajit, learned counsel with Shri P. Tamphamani, learned counsel appearing for the petitioners in W.P. (C) No. 639 of 2015 and for the private respondents in W.P. (C) No. 702 of 2015; Shri Serto T. Kom, learned counsel appearing for the petitioners in W.P. (C) No. 702 of 2015 and for the private respondents in W.P. (C) No. 639 of 2015 and Shri Y. Ashang, learned Government Advocate appearing for the State Respondents.

(2.) SINCE both the writ petitions arise out of the similar set of facts, the same are disposed of by this common judgment and order.

(3.) WHILE the said writ petition being W.P. (C) No. 639 of 2015 was pending for consideration, the petitioners herein filed the present writ petition questioning the legality and correctness of the letter dated 12 -08 -2015 and 19 -08 -2015 of the Secretary (MAHUD) and the Deputy Commissioner, Bishnupur respectively.