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Manipur High Court
Rural Areas Development Organisation ... vs Vrs on 6 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
KABORA Digitally signed
MBAM byKABORAMBAM
SAPANA SAPANA CHANU
Date: 2026.02.06
15:40:28 +05'30'
CHANU
Item Nos. 41
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 857 of 2025
Rural Areas Development Organisation (RADO), Chandel & 3 Ors
...Petitioner/s
Vrs.
State of Manipur & 4 Ors
...Respondent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
06.02.2026
[1] Mr. N. Jotendro, learned senior counsel assisted by Md.
Abdul Baqee Khan, learned counsel appeared for the petitioners and
Mr. Th. Vashum, learned GA appeared on behalf of the respondents
No. 1 & 2.
None appeared for respondents No. 3, 4 & 5.
At the outset, the learned senior counsel appearing for
the petitioners submitted that the petitioner will be satisfied if the
present writ petition is disposed by directing the Additional Chief
Secretary, Tribal Affairs & Hills Department, Government of Manipur
and Member Secretary, Manipur State Commission for Scheduled
Tribes (Respondent No. 2 herein) to consider the representation
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dated 04.08.2025 submitted by the petitioners on its own merit and
strictly in terms of applicable rules and to dispose of the same by
issuing a speaking order within a stipulated period.
[2] Mr. Th. Vashum, learned GA appearing for the
respondents No. 1 & 2 fairly submitted that as the prayer made on
behalf of the petitioners is confined to the consideration and disposal
of the representation submitted by him, he has no objection in
disposing of the present writ petition as prayed for on behalf of the
petitioners. However, the learned GA submitted that at the time of
considering the said representation, the respondent No. 2 may be
allowed to issue notice to respondents No. 4 & 5 for giving them an
opportunity of being heard with regard to the said representation
before taking any decision.
[3] Considering the submission made by the learned counsel
appearing for the parties, this Court is of the considered view that it
will be in the interest of justice to issue the following directions:-
1) The Additional Chief Secretary, Tribal Affairs & Hills
Department, Government of Manipur and Member
Secretary, Manipur State Commission for Scheduled
Tribes is hereby directed to consider the
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representation dated 04.08.2025 submitted by the
petitioners on its own merit and strictly in terms of
applicable rules and to dispose of the same by
issuing a speaking order.
2) It is made clear the respondent No. 2 should give
notice to respondents No. 4 & 5 for giving them an
opportunity of being heard at the time of
consideration of the said representation and before
taking any decision.
3) The whole process should be completed within a
period of 3 months from the date of receipt of a
certified copy of this order.
[4] The above directions have been given without
considering the merit of the present writ petition.
[5] With the aforesaid directions, the present writ petition is
disposed of.
JUDGE
Sapana
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