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Judgment
K. Somashekar, CJ
Learned counsel for the applicant, Mr. A. Golly is present before this Court physically.
This present miscellaneous application proceeding in MC[CRP(C.R.P. Art. 227)] No. 57 of 2025 has been initiated by the applicant/petitioner, whereby seeking for suspension/stay of the operation of the impugned order dated 23.06.2025 rendered by the Ld. Court of Assistant Survey & Settlement Officer – XI, Lamphelpat, Manipur in Demarcation Case No. 9/AS & SO-XI of 2022 (Annexure – P/4 to the main petition).
Wherein, the learned counsel for the applicant in this matter is submitting that the applicant/petition is a Government College namely, the Modern College, Porompat, Imphal which is stated in the para No. 1 of the application whereas, in Para No. 2 it is stated that the present respondent in W.P.(C) No. 487 of 2022 has initiated against the petitioner and 2 Ors. and in response to a notice dated 25.07.2022 in the aforesaid writ petition proceeding and contention is taken in this matter for seeking intervention to suspend/stay of the aforesaid order dated 23.06.2025.
However, the issue in between the petitioner and respondent is required to be addressed and therefore, it is stated that without expressing any opinion on the merit of this matter, it is deemed appropriate that the impugned order rendered by the Ld. Court of Assistant Survey & Settlement Officer – XI, Lamphelpat, Manipur in Demarcation Case No. 9/AS & SO-XI of 2022 is hereby stayed till the next date of hearing.
In the meanwhile, it is required to issue notice against the respondent to persuade the matter.
Accordingly, issue process against the respondent.
This matter would be listed on 18.08.2025.