KH. Nobin Singh, J
Heard Smt. H. Bisheshwari, learned counsel appearing for the petitioner.
The main prayer in this PIL is to direct the respondents to comply with the guidelines issued by the WHO. Let notice be issued to the respondents
returnable on 02-08-2021.
Since Shri Th. Monish, learned Advocate has accepted notice on behalf of all the respondents, no formal notice is called for.
In view of the urgency involved in the matter, the Government of Manipur, as an interim measure, is directed to instruct the Deputy Commissioner,
Imphal East to ensure availability of water to the residents of Chalou Maning Leikai, at their own cost, which has been declared as a Containment
Zone till the next date.
Learned Advocate General is permitted to seek instructions in the matter by the next date.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.
