Manipur High Court

Shri Toijam Jayanta Kumar vs State Of Manipur & Anr on 5 June, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                         1
KABORA Digitally signed
MBAM byKABORAMBAM                                                                    Item Nos. 24
SAPANA SAPANA    CHANU


                                     IN THE HIGH COURT OF MANIPUR
       Date: 2025.06.05
       14:06:46 +05'30'
CHANU

                                               AT IMPHAL

                                              WP(C) No. 107 of 2024

                           Shri Toijam Jayanta Kumar                             Petitioner
                                                Vs.

                           State of Manipur & Anr                                Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

05.06.2025

Mrs. L. Monomala, learned GA appearing for the respondents

submitted that she has received instructions from the authorities and she

needs 3 weeks' time for filing counter affidavit.

Mr. Kh. Tarunkumar, learned senior counsel appearing for the

petitioner submitted that the issue raised in the present writ petition is

squarely covered by the judgment dated 29.04.2025 passed by the Hon'ble

Apex Court in the case of "S.D. Jayaprakash & ors. etc. vs. The Union of India

& ors." and that the present writ petition can be disposed of in terms of the

said judgment passed by the Hon'ble Apex Court.

The submission advanced by the learned senior counsel for the