M/S Exotic Contractors Pvt. Ltd vs State Of Manipur & 2 Ors
2025 Latest Caselaw 539 Mani

Manipur High Court

M/S Exotic Contractors Pvt. Ltd vs State Of Manipur & 2 Ors on 1 September, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                    Item Nos. 1-2

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                            WP(C) No. 682 of 2025

      M/S Exotic Contractors Pvt. Ltd.
                                                            ...Petitioner
                                    - Versus -
      State of Manipur & 2 Ors.
                                                        ...Respondents
                                   With
                          MC(WP(C)) No. 640 of 2025

                         B EF O R E
          HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                  ORDER

01-09-2025

[1] Heard Mr. Ajoy Pebam, learned counsel for the petitioner.

[2]       Issue notice.

[3]       Mr. Niranjan Sanasam, learned Government Advocate, accepts

notice on behalf of respondent Nos. 1, 2 & 3.

[4] By the present petition, the petitioner has challenged the

cancellation of NIT dated 14-05-2025 by the impugned notice dated 26-08-

2025. It is stated that no reason is given by the Executive Engineer,

Kangpokpi Division, PWD, Manipur for the cancellation of proposed NIT.

However, later on, as per the additional affidavit [Annexure - A/10 (Colly)],

the petitioner came to know that the cancellation was at the behest of local

MLA (50-KPI a/c) through her note dated 07-06-2025 only on the ground

that the NIT was not opened at the Office of DC Kangpokpi. Mr. Ajoy Pebam,

learned counsel for the petitioner draws the attention of this Court to the NIT

with respect to critical dates (Annexure - A/2) that the place of opening

technical bids will be Office of the Executive Engineer, Kangpokpi Division,

PWD, Manipur, Kangpokpi District Head Quarters and the same was

opened at the same place and the cancellation of the NIT at the behest of

the recommendation of the MLA is totally illegal and against the recent

judgment dated 09-07-2024 passed by Hon'ble Supreme Court in Civil

Appeal No. 6741 of 2024 and prays that the impugned order be stayed.

[5] Mr. Niranjan Sanasam, learned Government Advocate for the

State respondents, submits that the MLA of Kangpokpi and the Deputy

Commissioner, Kangpokpi are to be impleaded as per the additional affidavit

since the cancellation is at their behest.

[6] Mr. Ajoy Pebam, learned counsel for the petitioner submits that he

may be permitted to take up necessary steps in this regard. Till then, the

impugned order dated 26-08-2025 is stayed.

List these cases on 01-10-2025.

                                                        JUDGE

Victoria



NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2025.09.01
VICTORIA 17:03:13 +05'30'