Smt. Laishram Leimathoibi vs State Of Manipur & Ors
2026 Latest Caselaw 238 Mani

Manipur High Court

Smt. Laishram Leimathoibi vs State Of Manipur & Ors on 3 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM     Digitally signed by
                SHOUGRAKPAM DEVANANDA                                 Supp. 2, IN. 4
DEVANANDA       SINGH
SINGH           Date: 2026.02.03 15:39:06 +05'30'


                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL
        WP(C) No. 88 of 2026
        Smt. Laishram Leimathoibi                               ... Petitioner
               Vs.
        State of Manipur & ors.                                 ... Respondents

                                  B E F O R E
                    HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                                    O R D E R

03-02-2026 Heard Mr. B. Kirankumar, learned counsel appearing for the petitioner.

Issue notice, returnable within two weeks.

Ms. Sharmila, learned counsel assisting Mr. H. Debendra, learned senior counsel and Deputy AG entered appearance and accepts notice on behalf of all the respondents, hence no formal notice is called for.

It has been submitted by the learned counsel appearing for the petitioner that the petitioner will be satisfied for the time being if the present writ petition is disposed of by directing the respondents to consider the representation dated 13-02-2025 submitted by the petitioner on its own merit and strictly in terms of the applicable rules and to dispose of the same within the stipulated period.

Mr. H. Debendra, learned Deputy AG seeks 10 (ten) days' time to get instruction in this regard.

As prayed for, list this case again on 20-02-2026.

JUDGE Devananda