[Cites 1, Cited by 0]
Manipur High Court
Soram Tekendrajit And Another vs Union Of India And 4 Others on 27 February, 2026
Author: A.Guneshwar Sharma
Bench: A.Guneshwar Sharma
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2026.02.27 18:27:40 +05'30'
Sl. Nos. 17-18
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
PIL No. 17 of 2025
Soram Tekendrajit and another
Petitioners
Vs.
Union of India and 4 others
Respondents
With MC(PIL) No. 2 of 2026
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
ORDER
(Order of the court was made by M. Sundar, CJ)
27.02.2026
[1] Captioned Public Interest Litigation (PIL) has been filed by
2 (two) residents of Imphal inter-alia seeking direction qua installation of
removal garbage container bins at appropriate places in and around
Imphal city in accordance with the 'Municipal Solid Wastes (Management
and Handling) Rules, 2000' ('said Rules' for convenience).
[2] In the hearing today, Mr. Kh. Tarunkumar, learned senior
advocate instructed by Mr. M. Rustam, learned counsel on record for 2
(two) writ petitioners, Mr. BR Sharma, learned CGC (Central Government
Counsel) for R1, Mr. Phungyo Zingkhai, learned State Counsel for R2 and
R3 led by Mr. Athouba Khaidem, learned senior advocate and Mr. H.
Maipakasana, learned Standing Counsel for Imphal Municipal Corporation
led by Mr. Y. Nirmolchand, learned senior advocate for R4 and R5 are
before this Court.
[3] PIL petitioners have placed 2 (two) photographs taken at
9.20 A.M. this morning, one at Cheirap Court Complex and another in
Uripok Kangchup Road near BT Flyover. To be noted, these photographs
have been taken with GPS (Global Positioning System) Map Cameras and
scanned reproduction of these photographs are as follows :
[4] Mr. Tarunkumar submits that R1 has been added as a
respondent as in some cases fund crunch is being projected by the State
and therefore, R1 has been included in the array of respondents but fund
crunch issue has not come to the fore and therefore, this issue will be
considered later if it arises. As regards R2 and R3, Mr. Athouba Khaidem,
learned senior advocate, on instructions, submits that said Rules are
operative and it is binding inter-alia on Imphal Municipal Corporation
which is a Municipal authority within the meaning of said Rules and more
particularly Rule 3(xiv) thereat.
[5] A suggestion was also made that enforcement is necessary
in the light of Section 34 of Police Act, 1861.
[6] This Court is of the considered view that adequate bins
have to be first installed before we go to the arena of enforcement.
[7] In this regard, Mr. Athouba Khaidem, on instructions,
submits that large number of bins have been
acquired/purchased/procured by the State Government and the same
have been given to Imphal Municipal Corporation.
[8] Mr. Nirmolchand submits that he has a report at hand and
that his instructing counsel will place the report before this Court inter-
alia giving details of number of bins, number of places where the bins
have been placed, the total area under Imphal Municipal Corporation, the
ideal number of bins qua said Rules details of bins to be installed/time
frame and other details. After this report under a suitable affidavit is
placed before this Court, the matter will be considered in greater detail.
[9] List under the caption 'FOR REPORT' on 20.03.2026.
JUDGE CHIEF JUSTICE
Sushil
