(1.) Heard Shri S.G. Hasnain, learned Senior Advocate assisted by Shri S.M. Fazal, Advocate appearing for the petitioner in WP(C) No.70 of 2018; Shri N. Ibotombi, learned Senior Advocate assisted by Shri A. Rommel, Advocate appearing for the petitioner in WP(C) No.69 of 2018; Shri H.S. Paonam, learned Senior Advocate assisted by Shri S. Gunabanta, Advocate appearing for the private respondent, the respondent No.3 in WP(C) No.69 of 2018 and WP(C) No.70 of 2018 and Shri N. Kumarjit, learned Advocate General, Manipur assisted by P. Tamphamani, Advocate appearing for the Speaker, Manipur Legislative Assembly in both the writ petitions.
(2.) Since the above two writ petitions have arisen out of the same set of facts, the same are being disposed of by this common judgment and order.
(3.) By the instant writ petition, the petitioner has prayed for issuing an appropriate writ, order or direction as this Court may deem fit and proper; to direct that the respondent No.3 has incurred disqualification for being a member of the Manipur Legislative Assembly under the provisions of the Tenth Schedule to the Constitution of India and also a writ in the nature of Quo Warranto ousting the respondent No.3 from the post/ office of the Cabinet Minister.
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