REGENT COMPUTRONICS PVT. LTD.

PRESIDENT, MANIPUR PRADESH CONGRESS COMMITTEE (I),IMPHALIN Appellant

V/S

SPEAKER, MANIPUR LEGISLATIVE ASSEMBLY Respondents

Referred Judgements :-

COOKE VS. GILL [REFERRED TO]
COOPER VS. SILSON [REFERRED TO]
HEDLEY BYRUE VS. HELLEY AND PARTNERS [REFERRED TO]
STATE OF U.P. VS. SYNTHETICS AND CHEMICALS LTD [REFERRED TO]
MANAGING DIRECTOR,ECIL VS. B. KARUNAKARAN [REFERRED TO]
MAQBOOL HUSSAIN VS. STATE OF BOMBAY [REFERRED TO]
SURENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADRAS VS. C P AGENCIES [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
ALL PARTY HILL LEADERS CONFERENCE SHILLONG VS. CAPTAIN W A SANGMA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
FORWARD CONSTRUCTION CO MUNICIPAL CORPORATION OF GREATER BOMBAY PRABHAT MANDAL VS. PRABHAT MANDAL REGD ANDHERI:PRABHAT MANDAL:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
PRAKASH AMICHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. CIVIL JUDGE NAINITAL [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
SHREECHAMUNDIMOPEDSLTD VS. CHURCH OF SOUTH INDIA TRUST ASSOCIATION CSICINOD SECRETARIAT MADRAS [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
KRISHANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
P K VIJAYAN VS. KAMALAKSHI AMMA [REFERRED TO]
DEVA RAM VS. ISHWAR CHAND [REFERRED TO]
STATE OF MANIPUR VS. THINGUJAM BROJEN MEETEI:L ONGBI SANYAIMA DEVI [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. T P KUMARAN [REFERRED TO]
AVINASH NAGRA VS. NAVODAYA VIDYALAYA SAMITI [REFERRED TO]
UNION OF INDIA VS. SHER SINGH [REFERRED TO]
GOVERNMENT OF THE PROVINCE OF BOMBAY VS. PESTONJI ARDESHIR WADIA [REFERRED TO]
COMMISSIONER OF INCOME-TAX, BIHAR AND ORISSA VS. KAMAKHAYA NARAYAN SINGH [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]
SANT KUMAR BAJORIA AND SUNDER KUMAR BAJORIA VS. STATE OF MEGHALAYA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These Writ Appeals have a long drawn story of litigation between the parties extended over a period of almost 20 months during which petitions were filed and withdrawn again filed on the same set of facts seeking similar reliefs followed by appeals before this Court and even four S. L. Ps before the Hon'ble Supreme Court, all of them dismissed by the Supreme Court. Even review petitions were dismissed. This is after long drawn litigation relation to dis-qualification incurred by the Respondent M.L. As. that the present petition has been brought and the learned Single Judge by order dated 28.2.97 holding there is a cause of action for maintaining the Writ petition thereby unsettling settled position as regards disqualifications of Respondents 15 to 17 and one Shri T. Gouzadou from being Members of the Manipur State Legislative Assembly. It is against this order that the present Appeals have been filed.

(2.) To appreciate the points involved, it is necessary to note the events which lead to the disqualifications and also the long pending litigation proceeding to file this Appeal.

(3.) Writ Appeal No. 161/97 arises out of JUDGMENT & ORDER dated 6th March, 1997 passed in Civil Misc. Case No. 132/97 arising out of Civil Rule No. 168/97, by a learned Single Judge of this Court at Imphal, while Writ Appeal No. 160/97 is directed against the JUDGMENT & ORDER dated 6th March, 1997 passed in Civil Misc. Case No. 131/97 in Civil Rule No. 245/97 by a learned Single Judge of this Court at Imphal. Both these appeals are closely interlinked and the questions of law involved are also identical. In both these appeals, the President, Manipur Pradesh Congress Committee (I) and the Speaker, Manipur Legislative Assembly are common parties as appellant and respondent, respectively.

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PRESIDENT MANIPUR PRADESH CONGRESS COMMITTEE Vs. SPEAKAR MANIPUR LEGISLATIVE ASSEMBLY

Referred Judgements :-

JUDGEMENT

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