Soibam Premkuamr Singh & 9 Ors vs Md. Fazlur Rahman & 5 Ors
2025 Latest Caselaw 56 Mani

Manipur High Court

Soibam Premkuamr Singh & 9 Ors vs Md. Fazlur Rahman & 5 Ors on 10 July, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2025.07.11                          IN THE HIGH COURT OF MANIPUR
                                                              AT IMPHAL
          18:00:01 +05'30'




                                                           MC(WA) No. 65 of 2025

                                    Soibam Premkuamr Singh & 9 Ors.
                                                                                                  ... Applicants
                                                                     - Versus -

                                    Md. Fazlur Rahman & 5 Ors.
                                                                                               ... Respondents


                                                          B E F O R E
                                          HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                           HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH


                                                                    O R D E R

[K. Somashekar, CJ] 10.07.2025

[1] The present miscellaneous case has been filed by the

applicants under Order 1 Rule 8A read with Section 151 of CPC, whereby

the applicants are seeking for allowing them to intervene in the writ appeal

as interveners for proper adjudication of the matter in between the parties

in the rank of proceeding.

[2] This application is consisting all the contentions made by the

learned senior counsel for the applicants and also the learned Advocate

General, Mr. Lenin Hijam that by the common judgment and order dated

18.04.2023, the writ petitions were disposed of by the Ld. Single Judge by

directing the respondents authorities to allow the elected representatives of

Gram Panchayats to function through their respective posts and Zila

Parishads of 6 (six) districts namely, Bishnupur, Imphal East, Imphal West,

Jiribam, Kakching and Thoubal and to function through their elected

representatives till the election notification of the same is issued like the

cases of 27 urban local bodies as per the order dated 19.01.2023 in W.P.(C)

No. 935 of 2022 and connected cases.

Page 1|2 [3] The writ petitions have been initiated by the writ petitioners

against the respondents which is also indicated in the same contentions

which have been taken in the aforesaid. The proceeding has been initiated

for seeking for allowing the applications for interventions and permitting the

applicants to assist this Court during the proceeding of W.A. No. 11 of 2024

for proper adjudicating the case.

[4] Learned senior counsel for the respondents, Mr. N. Jotendro;

learned senior counsel for the applicants, Mr. S. Biswajit in presence of

learned Advocate General, Mr. Lenin Hijam and inclusive of learned senior

counsel, Mr. Kh. Tarunkumar wherein the learned senior counsel in this

matter submits that the intervening application may be considered i.e.

MC(WA) No. 65 of 2025.

[5] Whereas, the application has been filed under the provision

of Order 1 Rule 8A read with Section 151 of CPC which indicates that no

limit to exercise the inherent power, either effecting or affecting any orders

under this Code, that is the first limb of the said provision of law, the second

limb of the said provision of law relating to preventing the abuse of process

of law, whereas, the third limb of the said provision of law is seeking for

securing the ends of justice.

[6] Therefore, keeping in view of the submission made by both

parties and the provision of Order 1 Rule 8A read with Section 151 of CPC,

it is deemed appropriate that the proceeding in MC(WA) No. 65 of 2025 is

hereby allowed in the interest of justice.

Accordingly, the aforesaid proceeding is hereby disposed of.

                                 JUDGE                  CHIEF JUSTICE
Bipin
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