Kohinoor @ Kohinoor Langhu vs Union Of India And 4 Ors
2026 Latest Caselaw 301 Mani

Manipur High Court

Kohinoor @ Kohinoor Langhu vs Union Of India And 4 Ors on 4 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                      Item no. 189 & 190
        Digitally
KABOR signed by          IN THE HIGH COURT OF MANIPUR
      KABORAMBA
AMBAM M LARSON                     AT IMPHAL
LARSO Date:
      2026.02.04
N     16:53:26           MC(W.P. (C)) No. 909 of 2025 with
      +05'30'
                            W.P. (C) No. 851 of 2022

Kohinoor @ Kohinoor Langhu
                                                                          ... Applicant
                                         - Versus -

Union of India and 4 Ors.
                                                                      ... Respondents

                               B E F O R E
                HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                         ORDER

04.02.2026

[1] Heard Mr. N. Biren, learned counsel for the writ petitioner and Mr. S. Kaminikumar, learned CGC on behalf of the Central Govt.

[2] The writ petitioner filed the present application being MC(W.P. (C)) No. 909 of 2025 for impleading the Commissioner (Revenue), Govt. of Manipur (now Land Resources) as respondent no. 4 and the Deputy Commissioner, Chandel as respondent no. 5 in W.P. (C) No. 851 of 2022. It is stated that due to inadvertence proposed respondents could not be impleaded in the main writ petition and they are required for the proper disposal of the writ petition.

[3] Mr. S. Kaminikumar, learned CGC for the Central Govt. has no objection.

[4] This Court has gone through the application and satisfied that the Commissioner (Revenue), Govt. of Maniupur (now Land Resources, Govt. of Manipur) and the Deputy Commissioner, Chandel are impleaded as respondent nos. 4 & 5 in the main writ petition.

[5] Accordingly, the MC(W.P. (C) No. 909 of 2025 is allowed and disposed of.

[6] Registry is directed to make necessary incorporation in the memo of parties in the main writ petition.

[7] Issue notice to the newly impleaded respondents.

[8] Mr. S. Niranjan, learned GA accepts notice on behalf of the newly impleaded respondent nos. 4 & 5 and he prays for 3(three) week's time for filing counter affidavit, if any.

[9] The learned counsel for the petitioner undertakes to furnish extra copy of the petition to the learned GA.

[10] List the main petition on 27.03.2026.

JUDGE

Thoiba