Zv Chuishung vs State Of Manipur & 2 Ors
2026 Latest Caselaw 481 Mani

Manipur High Court

Zv Chuishung vs State Of Manipur & 2 Ors on 9 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.02.10                                                                      Item No. 37
VICTORIA 15:03:42 +05'30'
                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL

                                                    WP(C) No. 514 of 2025

                                 ZV Chuishung.
                                                                                      ...Petitioner
                                                              - Versus -
                                 State of Manipur & 2 Ors.
                                                                                  ...Respondents

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

                                                             ORDER

09-02-2026

[1] Present Mr. T. Mark Khapai, learned counsel for the petitioner and

Mr. Niranjan Sanasam, learned Government Advocate for the State

respondent through video conferencing.

[2] The effort of mediation is unsuccessful.

[3] By the present petition, the petitioner approached this Court for

directions to the respondents for making payment of compensation of Zimik

Resort Kachi which was destroyed in the Manipur violence from 12th to 14th

of June, 2023 and also to dispose of the representation dated 07-05-2025

submitted by the petitioner to the Deputy Commissioner, Kangpokpi. The

prayer is reproduced below:--

"In the premises aforesaid, it is therefore, most respectfully prayed that Your Lordship may graciously be pleased to ---

i) direct the respondents for making payment of the assessed values of properties of the Zimik Resort Kachi which has been burnt and dismantled during the incident of Meiteis and Kukis ethnic clash on 12-14.06.2023.

ii) direct the Respondents to dispose of the representation dated 07.05.2025 and to compensate the remaining assessed amount Rs. 40,00,000/- (Rupees Forty Lakhs) only. ANNEXURE-A/10.

iii) pass any such further order or direction as to your Lordship may deem fit and proper in the facts and circumstances of the case;

      iv)    pay the cost."

[4]          At this stage, Mr. T. Mark Khapai, learned counsel for the

petitioner, submits that the writ petition may be disposed of by directing the

Deputy Commissioner, Kangpokpi to consider the representation dated 07-

05-2025 and pass a speaking order as per law within a stipulated time.

[5] Mr. Niranjan Sanasam, learned Government Advocate for the

State respondents, submits that the writ petition may be disposed of as

suggested by the learned counsel for the petitioner.

[6] Recording the submissions made at the Bar, the writ petition is

disposed of by directing the Deputy Commissioner, Kangpokpi to dispose of

the representation dated 07-05-2025 submitted by the petitioner by a

speaking order within a period of three months from the date of receipt of a

copy of this order.

[7] It is clarified that this Court has not expressed any opinion on the

merit of the case.

[8] Interim order, if any, merges with the final order.

JUDGE

Victoria