TONGKHULUN KUKI AND ORS. Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) Heard Shri Serto T. Kom, learned Advocate appearing for the petitioners; Shri S. Samarjeet, learned CGC appearing for the Union of India and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondent.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letters dated 26.07.2018 and 23.02.2009 issued by the Union of India.

(3.) Facts and circumstances as narrated in the writ petition, are that during the Second World War, Shri Netaji Subash Chandra Bose formed the Indian National Army (INA) to fight against the British with the help of Japanese forces for which he made an appeal to the people of India and more specifically to the Manipur is in the following words-"Give me Blood and I will give you Freedom", "Challo Delhi"and "Do or Die" Many Manipur is responded to the call of Netaji Subash Chandra Bose and that was the time when the petitioners including the husband of the petitioner No.3,joined the INA. After the Second World War was over, the INA's movement for freedom also came to an end with the result that the petitioners including the husband of the petitioner No. 3 were arrested and detained in jail, for which they were recognized by the Government ofIndia and the Copper Plate Citation namely, Tamarapatara were issued to them on 15.08.-1972 by the then Prime Minister of India,(Late) Smt. Indira Gandhi.