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Manipur High Court
Waikhom Subhas Singh & Ors vs State Of Manipur & Ors on 27 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM IN. 64 & 65
DEVANANDA DEVANANDA SINGH
Date: 2026.02.28 09:38:18
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 84 of 2026
Waikhom Subhas Singh & ors. ... Petitioners
Vs.
State of Manipur & ors. ... Respondents
With
MC(WP(C)) No. 91 of 2026
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
27-02-2026
Heard Mr. Y. Nirmolchand, learned senior counsel appearing
for the petitioners and Mrs. L. Monomala, learned GA appearing for the
respondents No. 1 and 2. None appeared on behalf of respondents
No. 3 to 6, who are the private respondents.
At the outset, the learned senior counsel appearing for the
petitioners submitted that the petitioners have submitted separate
representations (four in number) all dated 09-02-2026 to the Director of
Agriculture, Government of Manipur, raising their grievances and that
the present writ petition can be disposed of by directing the Director of
Agriculture, Government of Manipur (respondent No. 2) to consider the
said representations on its own merit and strictly in terms of the
applicable rules/ guidelines and to dispose of the same by issuing a
speaking order within the stipulated period.
Mrs. L. Monomala, learned GA appearing for the respondents
submitted that she needs atleast one week's time to get instruction with
WP(C) No. 84 of 2026 & anr. Contd.../-
regard to the disposal of the said representations. The learned GA also
submitted that if this court is inclined to issue directions to the respondent
No. 2 to consider and dispose of the said representations submitted by
the petitioners, an observation may be made that at the time of
consideration and disposal of the said representations, a chance of
hearing will be given to the respondents No. 3 to 6 by giving notices to
them. The learned GA also submitted that adequate time be given for
consideration and disposal of the said representations.
On consideration of the submissions made 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 Director of Agriculture, Government of Manipur, is hereby
directed to consider the aforesaid representations (four in
number) all dated 09-02-2026 submitted by the petitioners on
its own merit and strictly in terms of the applicable rules/
guidelines and to dispose of the same by issuing a speaking
order;
(ii) The respondent No. 2 is further directed to give notices to the
respondents No. 3 to 6 and to gave them opportunity of being
heard to them at the time of consideration and disposal of the
said representations;
(iii) The whole process should be completed as expeditiously as
possible but not later than two months from the date of receipt
of a certified copy of this order; and
WP(C) No. 84 of 2026 & anr. Contd.../-
(iv) It is made clear that the above directions have been issued
without touching upon the merit of the present writ petition.
With the aforesaid directions, the present writ petition as well
as the connected application stands disposed of.
JUDGE
Devananda
WP(C) No. 84 of 2026 & anr. Contd.../-
