Aribam Dhananjoy Sharma vs State Of Manipur & 3 Ors
2026 Latest Caselaw 2337 Mani

Manipur High Court

Aribam Dhananjoy Sharma vs State Of Manipur & 3 Ors on 1 April, 2026

             Digitally signed by
JOHN      JOHN TELEN KOM
                                                                                           Sl. No. 1
TELEN KOM Date: 2026.04.01
          16:55:03 +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL
                                                 WP(C)No.173 of 2026
                               Aribam Dhananjoy Sharma
                                                                                        Petitioner
                                                       Vs.
                              State of Manipur & 3 Ors.
                                                                                    Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by Mr. M. Sundar, CJ)

01.04.2026.

[1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listings.

[2] Adverting to earlier proceedings made in previous listing on

30.03.2026, this Court is informed that the needful has been done by the

Registry and this Court finds that an additional affidavit with two Annexures

viz., notification of Presidential Proclamation dated 13.02.2025 and

notification of revocation of President's Rule being notification dated

04.02.2026 are before this Court.

[3] This Court pointed out that vide Presidential Proclamation

dated 13.02.2025 made under Article 356, resorting to 356 1(c), certain

Articles of the Constitution have been suspended and this Court pointed out

that out of the suspended Articles, two Articles are 163 and 167, captioned

'Council of Ministers to aid and advise Governor' and 'Duties of Chief

Minister as respects the furnishing of information to Governor, etc.'

respectively. To be noted, this is in the light of Section 15(3) of 'the Right to

Information Act, 2005 (22 of 2005)' ('RTI Act' for the sake of convenience

and brevity)

[4] Faced with the above situation, Mr. Meihoubam Rakesh,

learned counsel on record for petitioner sought time to examine the position

and revert to this Court.

[5] Afore-referred request of learned counsel for petitioner is

acceded to.

[6] List under the same cause list caption i.e., 'ADJOURNED

ADMISSION' in the daily list on 07.04.2026.

[7]            List on 07.04.2026.




                     JUDGE                              CHIEF JUSTICE

John Kom