Ks. Ngaranmi vs State Of Manipur & 3 Ors
2026 Latest Caselaw 231 Mani

Manipur High Court

Ks. Ngaranmi vs State Of Manipur & 3 Ors on 3 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                        Suppl. 2 Item No. 4-5


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                      WP(C) No. 86 of 2026 with
                      MC(WP(C) No. 93 of 2026

       KS. Ngaranmi
                                                      .....Petitioner/s

                                 - Versus -

       State of Manipur & 3 Ors.
                                                      .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

03.02.2026

[1] Heard Mr. S. Rupachandra, learned senior counsel assisted by Mr. Shahidur Rahman, learned counsel for the petitioner. [2] The petitioner who is a bidder applied in 8 (eight) of the 10 (ten) NITs floated by the Executive Engineer, Ukhrul Division PWD. In NIT dated 28.03.2025 for construction of Rigid Pavement with Thin White Topping in Ukhrul District HQ roads. (SH:- Improvement of road from District HQ ground NH-102A to BRTF Junction NH-202), the respondent No. 4 has been given the acceptance vide letter dated 10.06.2025 issued by the Executive Engineer, Ukhrul Division, PWD, Manipur. The petitioner is challenging this acceptance letter dated 10.06.2025 on the ground that respondent No. 4 has quoted below - 31.97% below the estimated cost. It is submitted that the 7 (seven) NITs to which the petitioner applied for and as per the information uploaded in the website of the department on 27.01.2026, the bid tenders are to be opened.

[3] The substantive prayer in the writ petition is to set aside the acceptance letter dated 10.06.2025 given to respondent No. 4 and also for a direction to complete bid process in the remaining items.

[4] Learned senior counsel for the petitioner also prays for an interim relief of staying the acceptance letter dated 10.06.2025 issued by the Executive Engineer, Ukhrul Division, PWD.

                [5]                Issue notice.
                [6]                Mr. S. Niranjan, learned G.A. accepts notice on behalf of
                respondent Nos. 1, 2 & 3.
                [7]                Petitioner is directed to take step to respondent No. 4 by

dasti and file affidavit of proof of service. [8] Learned G.A. submits that since the acceptance letter is dated 10.06.2025, the prayer for interim relief may be considered on appearance of respondent No. 4. It is submitted that he may be given some time to take instruction as the acceptance letter was issued on 10.06.2025 [9] This Court has perused the materials on record. The prayer for interim relief will be considered on the appearance of respondent No. 4.

                [10]               List this case on 18.02.2026.



                                                                                JUDGE

                            Kh. Joshua Maring


KH.      Digitally signed
         by KH. JOSHUA
JOSHUA   MARING
         Date: 2026.02.05
MARING   10:27:18 +05'30'