Union Of India & 3 Ors vs Khangjrakpam Netrajit Singh & 31 Ors
2026 Latest Caselaw 164 Mani

Manipur High Court

Union Of India & 3 Ors vs Khangjrakpam Netrajit Singh & 31 Ors on 2 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
                                                                                           Item No. 23 - 24
DRA SINGH Date: 2026.02.02
          20:05:28 +05'30'

                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL
                                                      W.A. No. 42 of 2025

                           Union of India & 3 Ors.
                                                                                           ... Appellants
                                                             - Versus -

                           Khangjrakpam Netrajit Singh & 31 Ors.
                                                                                         ... Respondents

                                                            With
                                                     MC(WA) No. 82 of 2025




                                                      B E F O R E
                                        HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                          HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                          O R D E R

[M. Sundar, CJ] 02.02.2026

Mr. Nongdamba, learned counsel for 4 appellants (to be

noted, it is a State appeal) is before this physical Court.

Captioned intra Court appeal is directed against an 'order

dated 20.01.2025 made by the Hon'ble Single Bench in W.P.(C) No. 167 of

2023' ('impugned order' for the sake of convenience and clarity).

State (official respondents before the Hon'ble Single Bench)

(R-1 to 4) is on appeal. The 29 writ petitioners are R-1 to 29 in captioned

WA. Private respondent Nos. 5 to 7 before the Hon'ble Single Bench are

proforma respondents i.e. R-30 to 32 respectively in captioned writ appeal.

Page 1|2 R-1 to 25 have lodged caveat being Caveat Petition No. 26 of

2025 and Mr. Ng. Jotindra, learned counsel for caveators is before this Court

on the video conferencing platform.

As regards the earlier proceedings made by the predecessor

Bench on 01.09.2025, it is clarified that noting of presence of counsel for

R-1 will arise only in the event of writ appeal passing the admission Board

threshold. As regards the caveators, Mr. Ng. Jotindra, learned counsel

confirms that he would represent caveators, therefore, appropriate Bench

may have to be considered depending on who appears for the respondents.

Learned counsel for appellants requests for accommodation

citing difficulty for arguing counsel who is to argue in the admission Board.

List under the caption for 'Adjourned Admission' on

19.02.2026.

                            JUDGE                CHIEF JUSTICE

Bipin




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