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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Sh. Athoi Singh, learned counsel appearing for the petitioners and Mrs. L. Monomala, learned GA appearing for the respondents.
In view of the limited prayer made by the counsel for the petitioners and as agreed to by both the counsel appearing for the parties, the present writ petition is being disposed of without waiting for the counter affidavit of the respondents.
At the outset, Mr. Sh. Athoi Singh, learned counsel appearing for the petitioners submitted that the petitioners will be satisfied for the time being if the present writ petition is disposed of by directing the Commissioner (MAHUD), Government of Manipur to consider the representation dated 23-11-2023 submitted by the petitioners 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 stipulated period.
Mrs. L. Monomala, learned GA appearing for the respondents fairly submitted that as the prayer of the petitioners is confined to consideration and disposal of the representation submitted by them, she has no objection in disposing of the present writ petition as prayed for by the counsel appearing for the petitioners.
In view of the submission made by the counsel appearing for the parties, the present writ petition is disposed of by directing the Commissioner (MAHUD), Government of Manipur to consider the said representation dated 23-11-2023 submitted by the petitioners 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.