Lawyers demand appointment of a Regular Judge for Family Court, Thoubal

Member of the Thoubal District Bar Assn.(TDBA) has demanded appointment of a regular Judge for Family Court Thoubal district and express dissatisfaction over the non transfer of Chief Judicial Magistrate even after five years.
With the Family Court, Thoubal having no regular Judge, all the matters are put up the incharge i.e.District and Sessions Judge of the relevant times.
The Family Court Thoubal is a peripheral court having Jurisdiction over the vast District of Thoubal and Kakching. Even before the corona pandemic period began the Ld.Members of the TDBA approach to the concerned authorities and several memorandums have been submitted to meet their, howerver, no concrete action could be seen sa far, the statement added.
The Lawyer’s body of Thoubal district said that the Family Court , Thoubal was inaugurated in July 16,2017 by Chief Minister N,Biren Singhin the presence of High Court Justice N.Kotiswar Singh and the then Law Minister L. Jayantakumar. After the inauguration and establishment of Family Court, Thoubal was functioning smoothly for some years by appointing judge from time to time on ad-hoc basis or re-engagement method.The members of Thoubal District Bar Association appealed to the MLAs of Thoubal and Kakching District to extend their support to meet their demands.
The Association further notified ti the concerned authorities that as earlier stated all the members of TDBA in consultation with AMBA will launch various protest boycott of the Courts, agitation in a peaceful , non-violence and democratic way until their demands are met for the welfare of the people and to re-impose trust the Judiciary System of Manipur.