Huidrom Sarojubala Devi & Anr vs State Of Manipur & 5 Ors
2026 Latest Caselaw 280 Mani

Manipur High Court

Huidrom Sarojubala Devi & Anr vs State Of Manipur & 5 Ors on 4 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                          Item No. 1-27


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL
         WP(C) No. 1 of 2026 with MC(WP(C) No. 1 of 2026 with
         WP(C) No. 931 of 2025 with WP(C) No. 436 of 2025 with
      MC(WP(C) No. 424 of 2025 with MC(WP(C) No. 270 of 2024 with
       MC(WP(C) No. 318 of 2019 with WP(C) No. 980 of 2019 with
       MC(WP(C) No. 815 of 2025 with WP(C) No. 1007 of 2019 with
        WP(C) No. 1024 of 2019 with WP(C) No. 1151 of 2018 with
        WP(C) No. 323 of 2020 with WP(C) No. 420 of 2020 with
        MC(WP(C) No. 266 of 2019 with WP(C) No. 550 of 2020 with
        WP(C) No. 585 of 2021 with WP(C) No. 599 of 2019 with
        WP(C) No. 612 of 2018 with WP(C) No. 638 of 2018 with
        WP(C) No. 699 of 2018 with WP(C) No. 820 of 2019 with
        WP(C) No. 885 of 2025 with WP(C) No. 925 of 2019 with
        MC(WP(C) No. 17 of 2019 with WP(C) No. 953 of 2018 with
        MC(WP(C) No. 269 of 2024

        Huidrom Sarojubala Devi & Anr.
                                                   .....Petitioner/s

                                - Versus -

        State of Manipur & 5 Ors.
                                                   .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

04.02.2026

[1] Present Mr. L. Shyam, learned counsel, Ms. Y. Jinita, learned counsel, Mrs. Th. Babita, learned counsel and Mr. Syed Murtaza Ahmed, learned counsel for some of the writ petitioners. Also present Mr. H. Debendra, learned Dy. A.G. assisted by Mr. A. Bheigya, learned Jr. G.A. for the State respondent and Mr. Satish, learned counsel appearing on behalf of Mr. Boboy Potsangbam, learned CGC for the respondent in WP(C) No. 1151 of 2018. [2] In this batch of 27 (twenty seven) writ petitions, 17 (seventeen) are with respect to the Langol reserved forest and remaining cases for other reserved forest. [3] As agreed by the learned counsel appearing for the parties, the matters relating to Langol reserved forest will be tagged together and others are detagged from this batch of writ petitions. [4] WP(C) Nos. 1 of 2026, 1007 of 2019, 1024 of 2019, 323 of 2020, 420 of 2020, 436 of 2025, 585 of 2021, 612 of 2018, 820 of 2019, 885 of 2025, 931 of 2015 & 980 of 2019 and MC(WP(C) Nos. 1 of 2026, 269 of 2024, 270 of 2024, 318 of 2019, 424 of 2025 & 815 of 2025 will be tagged together and other matters i.e. WP(C) Nos. 1158 of 2018, 1151 of 2018, 550 of 2020, 638 of 2018, 925 of 2019 & 953 of 2018 and MC(WP(C) Nos. 17 of 2019 & 266 of 2019 are detagged from this batch of writ petitions.

[5] Counter affidavit in some of the matters will be filed within two weeks and rejoinder affidavit, if any, within two weeks.

[6]            List these cases on 16.03.2026.
[7]            Earlier interim order is extended till the next date.




                                                                JUDGE

        Kh. Joshua Maring



KH.           Digitally signed
              by KH. JOSHUA
JOSHUA        MARING
              Date: 2026.02.05
MARING        15:32:35 +05'30'