Ahanthem Bimol Singh, J
[1] Heard Mr. Ch. Ngongo, learned senior counsel assisted by Ms. Gangarani, learned counsel appearing for the petitioners and Mr. Niranjan Sanasam, learned GA appearing for the respondents.
[2] In view of the limited prayer made by the petitioners in the present writ petition and as agreed to by both the counsel appearing for the parties, the present writ petition is being disposed of at the motion stage itself.
[3] The present writ petition has been filed with a prayer for directing the respondents to allow the petitioners, relatives, friends and other well-wishers of the deceased persons to perform the ritual ceremony of Heikat Leikat Tamba (Floral Tribute) at the Memorial Tomb constructed on the Hillock of Cheiraoching at Thangmeiband, Imphal West on 13-04-2024 between 6:00 am to 4:00 p.m.
[4] The learned senior counsel appearing for the petitioners submitted that the present writ petition may be disposed of in terms of the earlier orders passed by this Court in various writ petitions. Mr. Niranjan Sanasam, learned GA appearing for the respondents also fairly submitted that the present writ petition can be disposed of in terms of the various orders passed earlier by this Court.
[5] After hearing the submissions advanced by the learned counsel appearing for the parties and after perusal of the records, the present writ petition is disposed of by directing the respondents to permit the petitioners, relatives, friends and other well-wishers of the deceased persons to enter into the Memorial Tomb constructed on the Hillock of Chingmeirong Cheiraoching at Thangmeiband, Imphal West to perform the ritual ceremony of Heikat Leikat Tamba (Floral Tribute) as has been done in the past on 13-04-2024 between 6:00 am to 4:00 p.m. of that day.
[6] It is made clear that this order shall not preclude the State authorities to take appropriate steps towards maintenance of Law & Order in the area.
[7] With the aforesaid directions, the present writ petition is disposed of.
