Sanglakpam Nandabapu Sharma & 18 Ors vs State Of Manipur & 4 Ors
2025 Latest Caselaw 343 Mani

Manipur High Court

Sanglakpam Nandabapu Sharma & 18 Ors vs State Of Manipur & 4 Ors on 22 August, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAIREN Digitally signed                                  1
MAYUM byLAIRENMAYUM
INDRAJE INDRAJEET                                                                     Item No. 85
        SINGH
ET      Date: 2025.08.22
                                      IN THE HIGH COURT OF MANIPUR
SINGH
        15:15:50 +05'30'                        AT IMPHAL

                                              WP(C) No. 460 of 2025

                            Sanglakpam Nandabapu Sharma & 18 ors.             Petitioner/s

                                             Vs.

                            State of Manipur & 4 ors.                         Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

22.08.2025

Mr. S. Rupachandra, learned counsel appearing for the petitioners,

submitted that the issue raised in this writ petition is squarely covered by the

Judgment & Order dated 24.04.2024 passed by this Court in WP(C) No. 112 of

2019 and prays for disposing of this writ petition in terms of the said Judgment

& Order.

On the other hand Mr. Shyam Sharma, learned G.A. and Ms. Ch.

Monibala, learned counsel, appearing for the respondents, seek 2(two) weeks'

time for filing counter affidavit.

In view of the submission made above, let this case be listed again on

23.09.2025.

On the next date, the submission made by the learned senior counsel

will be considered.

JUDGE Indrajeet