All Manipur Tribal Union & 4 Ors vs Mutum Churamani Meetei & 11 Ors
2026 Latest Caselaw 2416 Mani

Manipur High Court

All Manipur Tribal Union & 4 Ors vs Mutum Churamani Meetei & 11 Ors on 2 April, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

KHOIROM Digitally
          KHOIROM
                   signed by

BIPINCHAN Date: 2026.04.03SINGH
          BIPINCHANDRA                                                             Item No. 14 - 16
DRA SINGH 14:01:00 +05'30'              IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                                W.A. No. 89 of 2023

                         All Manipur Tribal Union & 4 Ors.
                                                                                  ... Appellants
                                                       - Versus -

                         Mutum Churamani Meetei & 11 Ors.
                                                                               ... Respondents

                                            With MC(WA) No. 144 of 2023
                                            With MC(WA) No. 62 of 2024




                                                BEFORE
                                  HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                    HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                     O R D E R

[M. Sundar, CJ]

02.04.2026

Dr. Colin Gonsalves, learned Senior Advocate instructed

by Mr. Lungmi Ragui, learned counsel on behalf of counsel on record

for appellants as well as miscellaneous applicants is before this Court

on the Video Conferencing (VC) platform.

Ms. Jyotsana, learned State counsel for respondent Nos.

9, 10 & 11 and Mr. Nongdamba, learned counsel for respondent No.

12 are before this Court.

Page 1|2 Mr. Rendy Maibam, learned counsel representing Mr.

Ajoy Pebam, learned counsel on record for respondent Nos. 1, 2, 3,

6, 7 & 8 submits that Mr. N. Jotendro, learned senior advocate is

leading Mr. Ajoy Pebam but Mr. Ajoy Pebam is in difficulty today. On

this basis Mr. Rendy Maibam, learned counsel requests for

adjournment of captioned matter.

Afore-referred request is acceded to.

List on 15.04.2026.

                              JUDGE                 CHIEF JUSTICE
Bipin




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