LAI SANAMAHI DEVATA OF WANGOI VILLAGE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. P. Tomcha, learned counsel appearing for the petitioners; Mr. M. Rarry, learned Additional Advocate General appearing for the State respondents; Mr. Ch. Ngongo, learned counsel for respondent No. 4 and Ms. G. Pushpa, learned counsel for respondent No. 5.

(2.) The prayers in the writ petition are as follows :

(3.) It is stated that the petitioner No. 1 is the Lai Sanamahi Devata represented by its priest, Lai Shellungba/Shebait, and the petitioner No. 2 is a registered society.