[Cites 1, Cited by 0]
Manipur High Court
Meithuanlung Gangmei vs State Of Manipur & 7 Ors on 9 April, 2026
Digitally
LAIREN signed by
MAYUM LAIRENMAYU
M INDRAJEET
INDRAJ SINGH Item Nos. 6-9
Date:
EET 2026.04.09 IN THE HIGH COURT OF MANIPUR
SINGH 17:21:57
+05'30'
AT IMPHAL
CRP(CRP.Art.227) No. 51 of 2025
With
MC(CRP(CRP.Art.227)) No. 101 of 2025
With
MC(CRP(CRP.Art.227)) No. 3 of 2026
With
MC(CRP(CRP.Art.227)) No. 88 of 2025
Meithuanlung Gangmei
Petitioner/s
Vrs.
State of Manipur & 7 ors.
Respondent/s
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
(ORDER)
09.04.2026
[1] Mr. Th. Khagemba, learned counsel representing the learned counsel
on record for revision petitioner and Mr. W. Niranjit Singh, learned State counsel
are before this Court (physical Court). Mr. N. Suresh, learned counsel for caveator
(to be noted, 'fourth respondent in captioned CRP' is 'caveator') is before this Court
on the Video Conferencing (V.C.) platform.
[2] This proceedings has to be read in conjunction with and in
continuation of earlier proceedings made in the previous listing on 19.02.2026 which
reads as follows:
'19.02.2026
Captioned main matter i.e., Civil Revision Petition (CRP) along with
captioned Miscellaneous Cases(MCs) is in the admission Board.
2. Mr. Julius D. Riamei along with Ms. Semmichon Vashum,
learned counsel for sole revision petitioner and Mr. N. Suresh, learned
counsel who has lodged caveat on behalf of 4th respondent ( Mr.
Khumba Lovejoy) are before this Court.
3. Learned counsel for CRP petitioner, Mr. Julius D. Riamei
submits that the issues in captioned CRP are dovetailed with order dated
03.10.2025 made in WP(C) No.742 of 2025 by a Single Bench [inter-alia
directing the disbursement of compensation amount of a little over
7.41crore ( Rs.7,41,51,854.80/- Rupees seven crores forty one lakhs
fifty one thousands eight hundred fifty four and eighty paise only), to
be noted compensation qua land acquisition] and an order dated
17.11.2025 in MC(W.A) No.118 of 2025 made by a Division Bench
(refusing third party leave qua intra-court appeal against 03.10.2025
order in WP(C) No.742 of 2025) as captioned CRP is directed against
an order dated 01.03.2018 made by jurisdictional Civil Court refusing
direction to refer to Authority pursuant to a request under 2nd proviso to
Section 64(1) of Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 as regards the
same land acquisition proceedings.
4. Learned counsel submits that afore-referred order of
Hon'ble learned Single Bench dated 03.10.2025 in WP(C) No.742 of 2025
(directing disbursement of compensation qua land acquisition) as well
as order of the Division Bench dated 17.11.2025 in MC(W.A) No.118 of
2025 (refusing third party leave) have been assailed in Hon'ble Supreme
Court, Hon'ble Supreme Court has issued notice in the SLP and has
also made an order of stay of disbursement of the compensation to
private respondent(s), until further orders.
5. Learned counsel for revision petitioner placed before this
Court the order of Hon'ble Supreme Court dated 12.12.2025 and a
scanned reproduction of the same is as follow:
6. Mr. N. Suresh, learned counsel for Caveator submits that
Caveator (4th respondents in captioned CPR) has received notice in the
afore-referred SLP and has entered appearance through counsel. Both
learned counsel submit that the matter is scheduled to be listed on
25.03.2026 in Hon'ble Supreme Court.
7. Learned counsel for revision petitioner and learned counsel
for Caveator fairly submit that it would be desirable to await the outcome
of the SLP in Hon'ble Supreme Court.
8. This Court, as a matter of judicial discipline in the hierarchy
of Courts deems appropriate to write that this Court agrees with learned
counsel i.e., it should await verdict of Hon'ble Supreme Court in the
afore-referred SLP.
9. In the light of the narrative thus far, let captioned CRP
along with M.Cs thereat stand over to a date post 25.03.2023.
10. List in the admission Board on 09.04.2026.'
[3] Adverting to afore-referred proceedings, learned State counsel Mr. W.
Niranjit Singh and Mr. N. Suresh, learned counsel for caveator submit that the SLP
is pending in the Hon'ble Supreme Court.
[4] Learned State counsel and learned counsel for caveator submit in one
voice that it is necessary to await the outcome in the SLP.
[5] In the light of the narrative thus far and owing to proceedings made
in the previous listing on 19.02.2026, captioned matters are adjourned sine die.
However, it is made clear that it is open to learned counsel for parties to mention
and request for listing post-verdict/orders of Hon'ble Supreme Court.
CHIEF JUSTICE
Indrajeet
