Laishram Saratchandra Singh vs Arunkumar Sinha
2026 Latest Caselaw 2331 Mani

Manipur High Court

Laishram Saratchandra Singh vs Arunkumar Sinha on 1 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                             IN. 42
DEVANANDA   DEVANANDA SINGH
            Date: 2026.04.01 16:27:27
SINGH       +05'30'

                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL
         Cont. Case (C) No. 86 of 2025
         (Ref:- WP(C) No. 673 of 2024)
         Laishram Saratchandra Singh                        ... Petitioner
               Vs.
         Arunkumar Sinha, IAS & ors.                        ... Respondents

                               B E F O R E
                 HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                        O R D E R

01-04-2026

Mr. K. Roshan, learned counsel appeared for the petitioner; Mr. N. Umakanta, learned senior counsel assisted by Ms. Daisy, learned counsel appeared for the respondent No. 1 and Mr. Th. Ningtamba, learned counsel appeared for the respondent No. 4. None appeared for the respondents No. 2 and 3.

The learned senior counsel appearing for the respondent No. 1 submitted that the draft Cabinet Memo was received by the respondent No. 1 only yesterday from the Project Director, LDA, and that for complying with the direction given by this court atleast two months' time will be required. The learned senior counsel, accordingly, prays for granting two months' time for reporting compliance.

This prayer is vehemently objected to by Mr. K. Roshan, learned counsel appearing for the petitioner by submitting that the matter has been pending for more than one year and ample opportunities have been given to the respondents for submitting compliance report.

Cont. Case (C) No. 86 of 2025 Contd.../-

Considering the submission made by the learned counsel appearing for the parties and on perusal of the record, this court is of the considered view that it will be in the interest of justice to grant three weeks' time to the respondents for reporting compliance.

Accordingly, list this case again on 04-05-2026. It is made clear that if the respondents failed to submit the compliance report on the next date of hearing, they should be present personally before this court to explain the reason as to why they cannot comply with the direction given by this court.

Registry is directed to furnish a copy of this order to all the respondents by a Special Messenger within two days.

                                                         JUDGE
Devananda




 Cont. Case (C) No. 86 of 2025                                    Contd.../-