State Of Manipur & 2 Ors vs Vrs
2026 Latest Caselaw 655 Mani

Manipur High Court

State Of Manipur & 2 Ors vs Vrs on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally
      by Lucy
               signed
                                                             Item Nos. 20-23
Gurum Gurumayum
      Date:             IN THE HIGH COURT OF MANIPUR
      2026.02.13
ayum 16:21:35 +05'30'             AT IMPHAL

         MC(L.A. App.) No. 14 of 2023
         State of Manipur & 2 Ors                          ...Applicant/s
             Vrs.
         RK Tamphasana Singh & 2 Ors                    ...Respondent/s

With MC(L.A. App.) No. 12 of 2024 MC(L.A. App.) No. 13 of 2024 MC(L.A. App.) No. 4 of 2024

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

13.02.2026

Mr. RK. Umakanta, learned Sr. counsel and GA

assisted by Mr. W. Niranjit, learned Dy. GA appeared on behalf of

the appellants; Mr. N. Mahendra, learned counsel appeared on

behalf of the respondent no. 1; Mr. Rameshwor, learned counsel

appeared on behalf of the respondent no. 2; and Mr. Leo Rommel,

learned counsel appeared on behalf of the respondent no. 3

through VC platform.

It has been submitted at the Bar by the learned

counsel appearing for the parties that this Court has already

referred an analogues appeal for mediation to explore the

possibility of an amicable settlement of the dispute between the

Page 1 parties. It has also been submitted that the present appeal can also

be referred to for Mediation.

In view of the submission made by the learned

counsel appearing for the parties, Registry is directed to referred

these matters for mediation proceeding at the Mediation Center,

High Court of Manipur to explore the possibility of an amicable

settlement.

The Administrative Secretary (Revenue) and the

District Collector, Bishnupur or any officer duly authorized by them

and the respondent nos. 1, 2 & 3 along with their respective

counsel are directed to appear before the appointed Mediator on

24.02.2026 at 1:30 p.m.

A copy of this order be furnished to all the counsel

appearing for the parties through their Whatsapp/Email during the

course of day for doing the needful.

JUDGE

Lucy

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