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Manipur High Court
Smt. Takhellambam Meenakshi Devi vs State Of Manipur & Anr on 26 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPA Digitally signed by
SHOUGRAKPAM IN. 9
M DEVANANDA DEVANANDA SINGH
Date: 2026.02.27 10:42:12
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 171 of 2026
Smt. Takhellambam Meenakshi Devi ... Petitioner
Vs.
State of Manipur & anr. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
26-02-2026
Heard Mr. I. Denning, learned counsel appearing for the
petitioner and Mrs. L. Monomala, learned GA appearing for the
respondents.
In view of the limited prayer made by the learned counsel
appearing for the petitioner and as agreed to by both the counsel
appearing for the parties, the present writ petition is being disposed of
at the Motion stage itself.
Mr. I. Denning, learned counsel appearing for the petitioner
submitted that for redressing the grievances raised by the petitioner
in the present writ petition, the petitioner has already submitted a
representation to the Principal Secretary (Forest, Environment &
CC), Government of Manipur, dated 02-02-2026 and that the said
representation is pending for consideration and disposal by the authority.
The learned counsel further submitted that the petitioner will be satisfied
for the time being if the present writ petition is disposed of by issuing
an innocuous direction to the Principal Secretary (Forest, Environment
WP(C) No. 171 of 2026 Contd.../-
& CC), Government of Manipur, to consider the said representation on
its own merit and strictly in terms of the applicable rules and to dispose
of the same by issuing an appropriate order within the stipulated period.
Mrs. L. Monomala, learned GA appearing for the respondents
fairly submitted that as the prayer made on behalf of the petitioner is
confined to the consideration and disposal of the representation
submitted by her, she has no objection in disposing of this writ petition
as prayed for by the learned counsel appearing on behalf of the
petitioner.
Considering the submission advanced by the learned
counsel appearing for the parties and on perusal of the record, this
court is of the considered view that it will be in the interest of justice to
issue the following directions:-
(i) The Principal Secretary (Forest, Environment & CC),
Government of Manipur (respondent No. 1) is hereby
directed to consider the aforesaid representation dated
02-02-2026 submitted by the petitioner on its own merit
and strictly in terms of the applicable rules and to dispose
of the same by issuing a speaking order;
(ii) The whole process should be completed within a period of
three months from the date of receipt of a certified copy of
this order; and
WP(C) No. 171 of 2026 Contd.../-
(iii) It is made clear that the above directions have been issued
without touching upon the merit of the present case.
With the aforesaid directions, the present writ petition is
disposed of.
JUDGE
Devananda
WP(C) No. 171 of 2026 Contd.../-
