N.S. Leishiwon & 22 Ors vs State Of Manipur & 867 Ors
2026 Latest Caselaw 1090 Mani

Manipur High Court

N.S. Leishiwon & 22 Ors vs State Of Manipur & 867 Ors on 23 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.02.24                                                                   Item Nos. 8-17
VICTORIA 10:55:21 +05'30'
                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                                                   WP(C) No. 407 of 2022

                              N.S. Leishiwon & 22 Ors.
                                                                                      ...Petitioners
                                                            - Versus -
                              State of Manipur & 867 Ors.
                                                                        ...Respondents
                                                       With
                              CONT.CAS(C) No. 169 of 2022; CONT.CAS(C) No. 83 of 2022;
                               MC(WP(C)) No. 127 of 2023; MC(WP(C)) No. 145 of 2022;
                               MC(WP(C)) No. 337 of 2022; MC(WP(C)) No. 527 of 2024;
                                 MC(WP(C)) No. 604 of 2024; WP(C) No. 16 of 2022;
                                               WP(C) No. 866 of 2022

                                                 B EF O R E
                                  HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                         ORDER

23-02-2026

Present Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel for the petitioners; Mrs. Ch. Sundari, learned Government Advocate for the State respondents; Mr. S. Biswajit Meitei, learned senior counsel assisted by Mr. W. Sanatomba, learned counsel; Mr. Rendy, learned counsel; Ms. Kh. Maria, learned counsel; and Ms. N. Deepika, learned counsel for the private respondents.

These matters are part heard.

Mrs. Ch. Sundari, learned Government Advocate, submits that there is change of government counsel and some more time may be given for arranging alternate counsel.

In the circumstances, list these cases on 18-03-2026. An endeavor shall be made to dispose of the matters on the next date. Earlier interim order is extended till the next date.

JUDGE Victoria