Sapam Rani Devi vs The Imphal Municipal Corporation
2026 Latest Caselaw 572 Mani

Manipur High Court

Sapam Rani Devi vs The Imphal Municipal Corporation on 10 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item no. 3-5

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                      W.P. (C) No. 737 of 2017 with
                    Cont. Cas(C) No. 199 of 2017 with
                      MC(W.P. (C)) No. 282 of 2017

Sapam Rani Devi
                                                                  ... Petitioner
                                   - Versus -

The Imphal Municipal Corporation
                                                                 ... Respondent

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

                                   ORDER

10.02.2026

[1] Present Mr. N. Bupenda, learned counsel for the petitioner, Mr. Y. Nirmolchand, learned sr. counsel assisted by Mr. L. Raju, learned counsel on behalf of the respondent nos. 1 & 2 (IMC) and Ms. Th. Babita, learned counsel for the private respondent nos. 3-15.

[2] Mr. Y. Nirmolchand, learned sr. counsel for the IMC submits that he may be given some time to ascertain certain factual aspects of this matter.

[3] In the circumstances, list these cases on 26.02.2026.

JUDGE

Thoiba