STATE OF MANIPUR Vs. AHEIBAM (O) SOIBAM SUSHILA CHANU

JUDGEMENT

(1.) In the present writ appeal, the learned Single Judge on 12.07.2016 had passed the following order :-

(2.) Alleging the order of the learned Single Judge, contempt petition was filed and respondents/writ petitioners states that contempt petition is closed. It is based on the order dated 10th July, 2019 passed by the Horticulture and Soil Conservation Department, Government of Manipur.

(3.) Today, when the matter was taken up, learned counsel for the appellant as well as for the respondents fairly state that pursuant to the order of the learned Single Judge dated 12.07.2016, a detailed order has been passed by the Principal Secretary (Horticulture and Soil Conservation), Government of Manipur dated 10th July, 2019 whereby the claim of the respondents/writ petitioners has been rejected. Learned counsel for the respondents/writ petitioners pleads that opportunity may be given to challenge the said order.