Mutum Anilkumar Singh vs State Of Manipur And 3 Others
2025 Latest Caselaw 101 Mani

Manipur High Court

Mutum Anilkumar Singh vs State Of Manipur And 3 Others on 22 July, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL                  Digitally signed by SHAMURAILATPAM
                                       SUSHIL SHARMA
SHARMA                                 Date: 2025.07.23 11:05:06 +05'30'

                        IN THE HIGH COURT OF MANIPUR
                                  AT IMPHAL
                                  WA No. 29 of 2025

              Mutum Anilkumar Singh
                                                Appellant
                                       Vs.
              State of Manipur and 3 Others

                                              Respondents

                     Clubbed with MC(WA) No. 63 of 2025

                                BEFORE
        HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
            HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                      ORDER

(K. Somashekar, C.J.)

22.07.2025 These matters are listed for further arguments. The learned

counsel Mrs. G. Pushpa for the appellant in WA No. 29 of 2025 has advanced

their arguments in this matter and termed as marathon argument. Apart from

that argument, the learned counsel for the appellant in this matter has

submitted a written argument in detail by referring an observation made by

the learned Single Judge on the writ side in WP(C) No. 218 of 2025. However,

the aforesaid writ petition has been clubbed with the proceeding in WP(C) No.

295 of 2025 but the clubbing order has been rendered on 11.06.2025.

Whereas, under this appeal challenging the order rendered by

the learned Single Judge even though it was clubbing order on 11.06.2025

but this appeal is related to WP(C) No. 218 of 2025. Whereas, the learned

counsel Mrs. G. Pushpa who has marathonly addressed the argument by

referring almost all the materials including the observation made by the

1|Page learned Single Judge on the writ side and so also the Notifications, Rules and

Regulations and guidelines inclusive of undertakings twice submitted by the

appellant herein was in the rank of respondent No. 4, accordingly the

argument has been completed by the learned counsel Mrs. G. Pushpa and

also submitted written arguments in detail and the same is taken on record.

On the part of the learned AG, he has submitted arguments and

also countered to the arguments advanced by the learned counsel Mrs. G.

Pushpa and inclusive of the arguments advanced by the learned senior

counsel Mr. N. Ibotombi for the petitioner in WP(C) No. 218 of 2025. That

very senior counsel was referring to the observation made by the learned

Single Judge on the writ side in WP(C) No. 218 of 2025 inclusive of the

observation made in the connected proceeding in WP(C) No. 295 of 2025 was

in relating to the vires to the Notification issued by the concerned department.

Whereas, keeping in view the arguments advanced by the

counsel Mrs. G. Pushpa for the appellant inclusive of the learned AG/State of

Manipur and inclusive of the learned senior counsel Mr. N. Ibotombi, it is

deemed appropriate to state that the arguments have been heard in toto.

However, the learned senior counsel Mr. N. Ibotombi in this

matter, during the course of the submission submits that he is adopting the

submission made by the learned AG and this submission is taken on record.

However, these matters would be reserved for judgment.

                     JUDGE                              CHIEF JUSTICE
Sushil




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