MUTUM MANAOCHA SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) In captioned writ petition (WP), Mr. M. Ibotombi, learned counsel for sole petitioner, Mr. Phungyo Zingkhei, learned Deputy Government Advocate on record for 'respondents No. 1, 2 & 4' ('R-1, R-2 & R-4' for the sake of brevity and convenience) led by Mr. Y. Ashang, learned senior advocate and Mr. W. Darakishore, learned senior Panel Counsel for Central Government (PCCG) for 'respondent No. 3' ('R-3' for the sake of brevity and convenience) are before this Court.

(2.) Main WP was heard out and this order is to be read in continuation of and in conjunction with proceedings made by this Court in listings on 15/10/2025 and 20/1/2026 which read as follows:

(3.) The afore-referred proceedings are now to be read as an integral part and parcel of instant order. This also means that the abbreviations, short forms and short references used in the earlier two proceedings shall continue to be used in this order also.