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Manipur High Court
Md. Humayun vs State Of Manipur & 3 Ors on 9 February, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Digitally signed
NINGOMBA by NINGOMBAM
VICTORIA
M VICTORIA Date: 2026.02.10 Item No. 34
15:02:15 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 52 of 2025
Md. Humayun.
...Petitioner
- Versus -
State of Manipur & 3 Ors.
...Respondents
B EF O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
09-02-2026
[1] Heard Mr. M. Rendy, learned counsel for the petitioner and
Mr. Th. Sukumar, learned Government Advocate for the State respondents.
[2] By the present petition, the petitioner, who is a registered
Contractor, has executed five tender works for the IFC Department (now
Water Resources Department). It is stated that for the works executed
during the period of 2013-2016, a sum of Rs. 12,89,865/- is pending
payment. The petitioner has also submitted a representation in this regard.
Since nothing concrete comes out, the petitioner approached this Court by
way of the present petition. It is prayed that in the earlier occasion also, this
Court passed orders directing the respondents-Department to verify the bills
and upon such verification, necessary payment may be made to the
Contractor. The prayer No. 2 is reproduced hereinbelow:--
"ii) To issue a Writ in the nature of Mandamus/Certiorari or any
other appropriate writ/order/direction to release/pay/unpaid
undisputed bills/amount of the humble petitioner for the works
executed under the different work orders by the humble petitioner
from 2013 to 2016 under the Irrigation and Flood Control
Department, Manipur i.e. Rs. 12,89,865 (Twelve Lakh Eighty nine
thousand eight hundred sixty-five) of the completed work i.e. (i)
Work Order No. EE/TPD-IV/4-6/AC/2013-14/1 dated 09-04-2013,
(ii) Work Order No. EE/TPD-IV/4-6/AC/2013-14 dated 15-11-
2013, (iii) Work Order No. EE/TPD-IV/4-6/AC/2013-14 dated 04-
03-2014, (iv) Work Order No. EE/TPD-IV/4-6/AC/2015-16/30
dated 27-02-2016, (v) Work Order No. EE/TPD-IV/4-6/AC/2015-
16/29 dated 27-02-2016 (AT ANNEXURE-A/1, A/2, A/3, A/4 &
A/5) at the earliest as passed in the order dated 15-04-2024
passed in WP(C) No. 262 of 2024, order dated 22-12-2021 and
22-02-2021 passed in WP(C) No. 734 of 2021 and WP(C) No. 87
of 2021 respectively (ANNEXURE-A/8, A/9 & A/10), in the facts
and circumstances of the present petition."
[3] Mr. M. Rendy, learned counsel for the petitioner, submits that the
writ petition may be disposed of by directing the respondents to verify the
works done by the petitioner and after proper verification, the respondents
may be directed to release the necessary bills.
[4] Mr. Th. Sukumar, learned Government Advocate for the State
respondents, submits that the Department may be given some time to verify
the works and the undisputed bills as claimed by the petitioner.
[5] Recording the submissions made at the Bar, the five works
mentioned above be verified along with the undisputed bills as claimed by
the petitioner. The Department may verify the five works mentioned above
and the amount claimed by the petitioner. On such verification, the
necessary amount may be released in terms of the seniority list of the works'
completion dates as maintained by the Department. The process of
verification shall be completed within a period of three months from the date
of receipt of a copy of this order.
[6] With this observation, the writ petition is disposed of.
[7] Interim order, if any, merges with the final order.
JUDGE
Victoria
