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K. Nabachandra Singh & 15 Ors vs Vrs
2026 Latest Caselaw 1079 Mani

Citation : 2026 Latest Caselaw 1079 Mani
Judgement Date : 23 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

K. Nabachandra Singh & 15 Ors vs Vrs on 23 February, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
LAIREN Digitally
       by
                 signed

MAYUM LAIRENMAYUM
       INDRAJEET
INDRAJ SINGH                                                             Item Nos. 32 & 33
       Date:
EET    2026.02.23            IN THE HIGH COURT OF MANIPUR
       16:07:55
SINGH +05'30'                          AT IMPHAL

                                  CONT.CAS(C) No. 124 of 2025
                                             With
                                  MC(CONT.CAS(C)) No. 12 of 2026

            K. Nabachandra Singh & 15 ors.                    ...Petitioner/s
                Vrs.
            Luckyson Ngamsha Kashung & 3 ors.                ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 23.02.2026

Heard Mr. Deepak Prasad Sahu, learned counsel appearing

for the petitioners; Mr. D. Julius Riamei, learned counsel appearing for

respondent No. 1; Mr. Th. Ningtamba, learned counsel appearing for

respondent No. 3; and Mr. S. Jasobanta, learned counsel appearing for

respondent No. 4. None appeared on behalf of respondent No. 2.

The petitioners filed an application registered as

MC(CONT.CAS(C)) No. 12 of 2026 with a prayer for impleadment of Shri

Hannah Kahmei, IAS, Managing Director, Manipur Tribal Development

Corporation Ltd., as respondent No. 5; and Shri Vivek Kumar Dewangan,

IAS, the Additional Chief Secretary/Administrative Secretary, Tribal

Affairs and Hills as respondent No. 6 in CONT.CAS(C) No. 124 of 2025.

Issue notice upon the proposed respondent Nos. 5 & 6,

returnable within 3(three) weeks.

Page 1 Petitioners are to take steps for service of notice upon the

said 2(two) officers by way of dasti service as well as by speed post

service.

Steps should be taken within 1(one) week and the

petitioners are to file an affidavit showing proof of service of such notice.

List these cases again on 20.03.2026.

JUDGE

Indrajeet

Page 2

 
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