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Manipur High Court
State Of Manipur; & Ors vs L. Amusana Singh; & Ors on 15 April, 2026
KABORAMBA Digitally
KABORAMBAM
signed by
M SANDEEP SANDEEP SINGH
Date: 2026.04.16
SINGH 10:33:03 +05'30'
Sl. No. 5-9
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 6 of 2018
State of Manipur; & Ors.
Appellants
Vs.
L. Amusana Singh; & Ors.
Respondents
With
CONT. CAS (C) No. 237 of 2017 with
MC [CONT. CAS (C)] No. 109 of 2018 with
MC [CONT. CAS (C)] No. 39 of 2025 with
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
(ORDER)
(Order of the Court was made by M. Sundar, CJ)
15.04.2026
[1] Read this in conjunction with and in continuation of earlier
proceedings made in the previous listing on 21.01.2026 which reads as follows:
'21.01.20s26.
[1] Mr. M. Rarry, learned senior advocate instructed by Ms. M.
Nikita, learned State counsel on record for the three appellants and Mr.
RK Milan, learned counsel alongwith Ms. Saibiya, learned counsel for
respondent Nos.1 to 7 are before this Court.
[2] This proceeding has to be read in continuation of and in
conjunction with earlier proceedings made in the listing on 29.10.2025
which reads as follow:
'[1] Ms. M. Nikita, learned counsel on record for the three
appellants (State collectively) led by senior advocate, Mr. M.
Rarry is before this Court. As regards respondents, there are
9 respondents in all.
[2] Mr. RK Milan, learned counsel for respondent Nos. 1-
7 is before this Court. As regards respondent Nos. 8 & 9, they
are respondent Nos. 4 & 5 respectively before the Hon'ble
Single Judge in the writ petition.
Respondent Nos. 8 and 9 read as follows:
'8. The Thambal Marik College through the Secretary
of Thambal Marik College Society, Oinam, Bishnupur
District, Manipur.
9. The Standard College through the Secretary of the
Standard College Society, Kongba, Imphal East
District, Manipur.'
[3] The question as to the legal character of respondent Nos. 8
& 9 as well as their present status arises. Both sides requested for
time to examine this aspect of the matter and revert to this Court.
To be noted, respondent Nos. 8 & 9 who are respondent Nos. 4 &
5 respectively before the Hon'ble Single Judge were represented by
learned counsel before the Single Judge.
[4] To enable both sides to examine the position and revert to
this Court, list three weeks hence.
[5] List on 21.11.2025.'
[3] Adverting to afore-referred 29.10.2025 proceedings more
particularly paragraph 3 thereat Ms M. Nikita, learned State counsel on
record submits that respondent Nos. 8 & 9 in the captioned writ appeal
where respondent Nos. 4 & 5 respectively before the Hon'ble Single
Bench, subsequently the legal character has changed completely and
therefore, she would take out a suitable application in this regard. This
submission is recorded.
[4] Learned State counsel requests for some time to do the
needful.
[5] Request acceded to.
[6] List on 10.02.2026.'
[2] Adverting to afore-referred earlier proceedings, more particularly
paragraph No. 3 thereat, Mr. Phungyo Zingkhai, learned State counsel, requests
for further time to take steps inter alia on the ground that he has now come in
as a new State counsel in place of erstwhile State counsel, Ms. M. Nikita.
[3] Mr. RK Milan, learned counsel for respondent Nos. 1-7 is before this
Court.
[4] Adjourned at the request of Mr. Phungyo Zingkhai, learned State
counsel to enable him to take out suitable application/s as per 21.01.2026 order.
Learned State counsel submits that he would take out application/s before the
next listing.
[5] List on 11.05.2026
JUDGE CHIEF JUSTICE
Sandeep
