Manipur High Court
+05'30' vs State Of Manipur And 2 Ors on 28 April, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Digitally Item Nos. 104 & 105
OINAM signed by
OINAM
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
THOIB THOIBA
MEITEI
A Date: MC(W.P. (C)) No. 329 of 2025 with
2025.04.30
MEITEI 11:41:55 W.P. (C) No. 746 of 2024
+05'30'
All Arong Loi Peoples Welfare Association
... Applicant
- Versus -
State of Manipur and 2 Ors.
... Respondents
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
28.04.2025
[1] Heard Ms. Sillori L, learned counsel appearing for the applicant/petitioner
and Mr. S. Niranjan, learned GA appearing for the State respondents.
[2] By the present MC(W.P. (C)) No. 329 of 2025, the applicant prays for
interim relief by directing the Deputy Commissioner, Kakching to issue status
certificate of Lois/Scheduled Caste to the villagers of Arong Loi Village, Kakching
District, Manipur. The prayer of the applicant is reproduced herein below:
i. In the interim, interim, direct the Deputy Commissioner, Kakching, to the
issuance of the status certificates if he/she is satisfied to the subjection
of disabilities of individual applicant 6(six) Sagies/ Clans of Aarong village
Kakching District, after conducting the due enquiry in terms of the Hon'ble
Supreme Court Judgment and order dated 09/10/1996 passed in Civil
Appeal No. 14517 of 1996 reported in (1997) 2 SCC 523 during pendency
of the final disposal of the instant writ petition;
ii. to pass any appropriate other further order/orders/direction as may deem
fit and proper to secure the ends of justice.
[3] The learned counsel for the applicant submits that vide order dated
03.02.2025, passed by this Court in W.P. (C) No. 97 of 2025, it was stated that
pendency of the writ petition shall not be a bar on the power of the Deputy
Commissioner to issue caste certificate in terms of the Government notification
and the same is reproduced herein below:
"[8] Recording the submissions made at the bar, it is clarified that the
pendency of the writ petition shall not be a bar on the power of the Deputy
Commissioner, Imphal East to issue caste certificate to the villagers of
Kameng in terms of the Government notification"
[4] The learned counsel for the applicant submits that the similar order may
be passed in this present case also.
[5] The learned GA for the State respondents submits that this Court may
pass an appropriate order in the peculiar facts of the present case.
[6] This Court perused the materials on record and the submissions made
at the bar, it is clarified that the pendency of the writ petition shall not be a bar
on the power of the Deputy Commissioner, Kakching to issue caste certificate to
the villagers of Arong Loi Village, Kakching, Manipur in terms of the Government
notification and as per rule.
[7] With these observations, the present MC(W.P. (C)) No. 329 of 2025 is
disposed of.
[8] The learned counsel for the applicant/ petitioner is permitted to make
necessary correction in the case record of W.P. (C) No. 746 of 2024, at page no.
21, instead of Nongpok Sekmai Lois Village, it is replaced by Arong Loi Village of
Kakching District, representing 6 (six) Sagies.
[9] List the W.P. (C) No. 746 of 2024 on 12.05.2025.
JUDGE
Thoiba
