Longjam (O) Surodhoni Devi vs State Of Manipur
2025 Latest Caselaw 572 Mani

Manipur High Court

Longjam (O) Surodhoni Devi vs State Of Manipur on 8 September, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

         Digitally                                     1
LAIREN signed by
MAYUM LAIRENMAYU
       M INDRAJEET
                                                                              Item No. 73
INDRAJ SINGH
EET
       Date:                       IN THE HIGH COURT OF MANIPUR
       2025.09.08
SINGH 16:12:58                               AT IMPHAL
       +05'30'


                                            WP(C) No. 945 of 2019

                     Longjam (O) Surodhoni Devi                        Petitioner/s

                                               Vs.

                     State of Manipur                                  Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

08.09.2025

Mr. N. Jotendro, learned senior counsel appearing for

the petitioner, submitted that the issue raised in this writ

petition is squarely covered by the judgment & order dated

29.05.2024 passed by this Court in WP(C) No. 467 of 2019.

The learned senior counsel, accordingly, prays for

disposing of this writ petition by granting similar relief.

Mr. S. Suresh, learned counsel and Mrs. L. Monomala,

learned G.A., appearing for the respondents, seek 1(one) week

time to peruse the said judgment.

As prayed for, list this case again on 25.09.2025.

JUDGE Indrajeet