State Of Manipur And 7 Others vs Pheiroijam Heramani And 16 Others
2026 Latest Caselaw 2394 Mani

Manipur High Court

State Of Manipur And 7 Others vs Pheiroijam Heramani And 16 Others on 2 April, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

SHAMURAILATPA Digitally signed by
              SHAMURAILATPAM SUSHIL
M SUSHIL      SHARMA
              Date: 2026.04.03 12:50:51
SHARMA        +05'30'
                                                                              Sl. Nos. 1-11

                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL

                                    MC(Review.Pet.) No. 2 of 2026

                          State of Manipur and 7 others
                                                              Applicants
                                                  Vs.
                          Pheiroijam Heramani and 16 others

                                                          Respondents

                                With MC(Review. Pet.) No. 27 of 2025
                                With MC(Review.Pet.) No. 28 of 2025
                                With MC(Review.Pet.) No. 29 of 2025
                                With MC(Review. Pet.) No. 3 of 2026
                                  With Review.Pet. No. 33 of 2025
                                  With Review. Pet. No. 34 of 2025
                                  With Review. Pet. No. 35 of 2025
                                  With Review. Pet. No. 37 of 2025
                                  With Review. Pet. No. 38 of 2025
                                  With Review. Pet. No. 39 of 2025

                                            BEFORE
                          HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                         HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
                                                 ORDER

(Order of the court was made by M. Sundar, CJ)

02.04.2026 [1] Read this in conjunction with and in continuation of earlier

proceedings, more particularly, the proceedings made in the previous

listing on 13.03.2026.

[2] In the hearing today, Mr. Lenin Hijam, learned senior

counsel and learned Advocate General for State of Manipur instructed by

Mr. O. Ratan Kumar, learned State Counsel, Mr. HS Paonam, learned

senior counsel instructed by Mr. A. Arunkumar, learned counsel on

record, Mr. S. Biswajit Meitei, learned senior counsel instructed by Mr.

W. Sanatomba Meitei, learned counsel on record, Mr. Ch. Momon,

learned counsel for State Election Commission (State of Manipur) are

before us in the physical court and Mr. Kartikay Agrawal, learned counsel

from the office of the learned Attorney General for India is before us on

the Video Conferencing (V.C.) platform.

[3] Adverting to earlier proceedings made in the previous

listing on 13.03.2026, all the learned senior counsel and counsel before

us submitted that a pre-hearing conference was held and another sitting

is scheduled to be held in Delhi on Sunday i.e., 05.04.2026. All the

learned senior counsel and learned counsel submitted that it would be

desirable to have the captioned matters listed on 16.04.2026.

[4] Be that as it may, paragraph 5 of proceedings made in the

previous listing on 13.03.2026 reads as follows :

'[5] Adverting to paragraph 5 of our earlier proceedings, Mr. Ch. Momon, learned counsel for State Election Commission (State of Manipur) submitted that the office of State Election Commissioner is lying vacant. This Court finds that State Election Commission has to be constituted by the Government. This is vide Section 98 of 'the Manipur Panchayati Raj Act, 1994 (26 of 1994)' (hereinafter 'said Act' for the sake of brevity), 'Government' is defined vide Section 2(g) of said Act and it is 'State Government of Manipur'. Learned Attorney General and Learned Advocate General fairly submitted that they will play necessary advisory roles qua appointment of State Election Commissioner.'

[5] Adverting to afore-referred paragraph 5, learned Advocate

General, on instructions, submitted that the needful is being done, the

exercise is being taken forward and he is hopeful of having the exercise

completed at the earliest.

[6] In the light of the narrative thus far, list the captioned

matter before this Special Division Bench on 16.04.2026 at 2:00 P.M.

JUDGE CHIEF JUSTICE Sushil