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Judgment
Ahanthem Bimol Singh, J
Heard Ms. Sandhyarani, learned counsel appearing for the petitioner; Mr. Niranjan Sanasam, learned GA appearing for the respondents No. 1 to 3 and 6, Mr. S. Vijayanand Sharma, learned senior counsel appearing for the respondent No. 4, I. Somorjit, learned counsel appearing for the respondent No. 5 and Mr. N. Ibotombi, learned senior counsel assisted by Mr. A. Rommel, learned counsel appearing for the respondent No. 6.
In view of the limited prayer made by the petitioner in the present writ petition and as agreed to by both the counsel appearing for the parties, the present writ petition is disposed of at the Motion stage itself.
At the outset, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by directing the Executive Director, RO, Imphal, N.H.I.D.C.L., Manipur, respondent No. 5 herein, to consider the representation dated 20-09-2022 submitted by the petitioner on its own merit and strictly in terms of the applicable provisions of law and to dispose of the same by issuing a speaking order within a stipulated period.
Mr. I. Somorjit and other counsels appearing for the respondents fairly submitted that they have no objection in disposing of the present writ petition as prayed for by the counsel appearing for the petitioner.
In view of the submission made above, the present writ petition is disposed of by directing the Executive Director, RO, Imphal, NHIDCL, Manipur to consider the aforesaid representation dated 20-09-2022 submitted by the petitioner on its own merit and strictly in terms of the applicable act and rules and to dispose of the same by issuing a speaking order within a period of two months from the date of receipt of a certified copy of this order.
With the aforesaid direction, the present writ petition is disposed of.