Thounaojam Amotomba Meitei & 5 Ors vs State Of Manipur & 3 Ors
2026 Latest Caselaw 1016 Mani

Manipur High Court

Thounaojam Amotomba Meitei & 5 Ors vs State Of Manipur & 3 Ors on 21 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                 Item No. 6-7


              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL

                       WP(C) No. 149 of 2026 with
                       MC(WP(C) No. 158 of 2026

          Thounaojam Amotomba Meitei & 5 Ors.
                                                         .....Petitioner/s

                                   - Versus -

          State of Manipur & 3 Ors.
                                                         .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

21.02.2026

[1] Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. P. Tamphamani, learned counsel for the petitioners. [2] It is submitted that the petitioners are Life Members of Manipur Rifle Association (MRA) and the last election for the MRA was conducted in the year July, 2019 and four years terms upto July, 2023 and after that, no election has been held. [3] It is submitted that as per the MoU and Rules and Regulations of MRA as well as Manipur Societies Registration Act, 1989, elections are to be held prior to one month expiry of the normal tenure.

[4] Learned senior counsel for the petitioners draws the attention of this Court to the O.M. dated 19.12.2025 issued by Registrar of Societies, Manipur directing all the default registered Societies to conduct election on or before 30.03.2026. [5] By the present petition, the petitioners pray for a direction to respondent No. 2 (Registrar of Societies, Manipur) and respondent No. 3 (Manipur Rifle Association) to comply the directions issued vide O.M. dated 19.12.2025.

     [6]            Issue notice.
     [7]            Mrs. Ch. Sundari, learned G.A. accepts notice on behalf
     of respondent Nos. 1 & 2.
     [8]            Petitioners are directed to take step to respondent Nos. 3

& 4 by speed post and dasti in addition for respondent No. 3 within one week and file affidavit of proof of service.

     [9]            List this case on 12.03.2026.



                                                                 JUDGE

             Kh. Joshua Maring




KH.        Digitally signed
           by KH. JOSHUA
JOSHUA     MARING
           Date: 2026.02.21
MARING     14:35:01 +05'30'