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Rk Jibanlata Devi vs State Of Manipur; & Ors
2026 Latest Caselaw 779 Mani

Citation : 2026 Latest Caselaw 779 Mani
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Rk Jibanlata Devi vs State Of Manipur; & Ors on 17 February, 2026

Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
               Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.02.17
SINGH     17:48:20 +05'30'
                                                         Supple Sl. No. 1 & 2, Daily Sl. No. 1-6

                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL
                                        W.P. (C) No. 137 of 2026
                       RK Jibanlata Devi
                                                                                   Petitioner
                                                   Vs.
                       State of Manipur; & Ors.
                                                                               Respondents

Clubbed with MC [W.P. (C)] No. 142 of 2026 with W.P. (C) No. 79 of 2025 with MC [W.P. (C)] No. 72 of 2026 with W.P. (C) No. 66 of 2026 with MC [W.P. (C)] No. 299 of 2025 with MC [W.P. (C)] No. 70 of 2025 with

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

(ORDER) (Order of the Court was made by M. Sundar, CJ)

17.02.2026 [1] In the captioned cluster, there are four 'Writ Petitions'

('WPs' in plural and 'WP' in singular for the sake of convenience), the

details of which are as follows:

                           (i)        W.P. (C) No. 79 of 2025 (I WP)

                           (ii)       W.P. (C) No. 316 of 2025 (II WP)

                           (iii)      W.P. (C) No. 66 of 2026 (III WP)

                           (iv)       W.P. (C) No. 137 of 2026 (IV WP)





 [2]           As regards I & II WPs, Mr. Syed Murtaza Ahmed, learned

counsel on record for writ petitioners, led by learned senior counsel, Mr.

HS Paonam in I WP and learned senior counsel, Mr. N. Jotendro in II

WP, in III WP, Mr. Niraj B Paonam, learned counsel on record for writ

petitioner (on the Video Conferencing platform) and as regards IV WP,

Mr. E. Premjit, learned counsel on record for petitioner (in the physical

Court), are before this Court.

[3] All the afore-referred learned counsel and learned senior

counsel submit in unison that factual matrix qua the aforesaid four WPs

are inextricably intertwined and the issues are dovetailed.

[4] In III WP i.e., W.P. (C) No. 66 of 2026 (along with MC

thereat) a Division Bench of this Court presided by one of us (Chief

Justice) made an order dated 29.01.2026 and the same reads as

follows:

'29.01.2026.

[1] Mr. K. Parameshwar, learned senior advocate instructed by Mr. Niraj B Paonam, learned counsel on record for petitioner is before this Court on the Video Conferencing platform.

[2] It is submitted that the captioned matter is dovetailed with WP(C)No.79 of 2025 and the same is pending in this Court. It is also submitted that Hon'ble Supreme Court has made an order dated 27.01.2026 in WP(C)No. 81 of 2026 and the counsel on record for writ petitioner requests for time to produce that order.

[3] Be that as it may, as it prima facie appears that there may be overlap of exercise of powers by Chief Justice on the administrative side and the judicial side, let the captioned matter be listed before a specially constituted Division Bench of Hon'ble Mr. Justice Ahanthem Bimol Singh and Hon'ble Mr. Justice. A. Guneshwar Sharma tomorrow i.e, 30.01.2026.

[4] Let WP(C)No. 79 of 2025 also be listed before the same specially constituted Division Bench tomorrow i.e., 30.01.2026.

[5] To be noted, considering the exigency of time and also taking into account that the retirement is due on 31.01.2026, this order is being made on the judicial side by making an exception.

[6] List both matters before specially constituted Division Bench tomorrow i.e., 30.01.2026.'

Today, Mr. Niraj B Paonam, learned counsel on record for

petitioner in III WP, submits that he could not produce the order of the

Hon'ble Supreme Court dated 27.01.2026 made in W.P. (C) No. 81 of

2026 on 29.01.2026 as the same had not been uploaded and the copy

had not been made available to the counsel on record on that day

(29.01.2026). Be that as it may, learned counsel also expressed regret

and submitted that he was unable to apprise this Court (through senior

counsel appearing for him) of the contents of the order of Hon'ble

Supreme Court dated 27.01.2026. The order of Hon'ble Supreme Court

dated 27.01.2026 made in W.P. (C) No. 81 of 2026 has since been

placed before this Court and a scanned reproduction of the same is as

follows:

[5] Owing to the afore-referred order of Hon'ble Supreme

Court, as a matter of judicial discipline and institutional propriety in the

hierarchy of Courts, afore-referred 29.01.2026 order made in W.P. (C)

No. 66 of 2026 along with MC thereat is recalled with the consent of all

the aforementioned learned counsel and learned senior counsel. (To be

noted, it is recalled as Hon'ble Supreme Court has requested Chief

Justice of this High Court to take up and decide the writ petition)

[6] Consequently, order dated 30.01.2026 made by Division

Bench of Hon'ble Mr. Justice Ahanthem Bimol Singh and Hon'ble Mr.

Justice A. Guneshwar Sharma and other order/s (if any) post

29.01.2026 also stand/s subsumed by the afore-referred recall order.

To be noted, this means that this 30.01.2026 also now stands recalled.

[7] The sequitur is, captioned four WPs along with MCs

thereat will be taken up together by a Division Bench presided by Chief

Justice (pursuant to order of Hon'ble Supreme Court dated 27.01.2026

in W.P. (C) No. 81 of 2026)

[8] List all four captioned/afore-referred WPs along with MCs

thereat tomorrow (18.02.2026) before the Division Bench presided by

Chief Justice under the same cause list caption, i.e., 'AS PER HON'BLE

SUPREME COURT ORDER'

[9] List on 18.02.2026

JUDGE CHIEF JUSTICE Sandeep

PS I : Upload forthwith P.S II: All concerned will remain bound by this order as uploaded in the official website of High Court

 
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