KSHETRIMAYUM BIREN SINGH Vs. HON’BLE SPEAKER, MANIPUR LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the common judgment and final order dated 02/06/2021 passed by the High Court of Manipur at Imphal in W.P. (C) Nos.332 of 2020, 360 of 2020 and 361 of 2020.

(3.) In the elections to the 11th Manipur Legislative Assembly held in March 2017, the appellant was elected as a Member of the Legislative Assembly from 8-Lamlai Assembly Constituency, Manipur as an official candidate of the Indian National Congress ( "INC " for short).