Laijana Oiri Kangleipakta Taibangi ... vs State Of Manipur & 5 Ors
2026 Latest Caselaw 903 Mani

Manipur High Court

Laijana Oiri Kangleipakta Taibangi ... vs State Of Manipur & 5 Ors on 19 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                     Item Nos. 6-7

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                          WP(C) No. 142 of 2026

      Laijana Oiri Kangleipakta Taibangi Asengba Khomlang
      (Loktak).
                                                      ...Petitioner
                                  - Versus -
      State of Manipur & 5 Ors.
                                                       ...Respondents
                                With
                        MC(WP(C)) No. 147 of 2026

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

                                  ORDER

19-02-2026

Heard Mr. Ajoy Pebam, learned counsel for the petitioner.

Learned counsel for the petitioner submits that the petitioner is

operating Cafeteria at Omba Ching, Bishnupur District on the basis of an

agreement dated 09-06-2025 between Tourism Corporation of Manipur

Limited (TCML) and the petitioner for operating the Cafeteria on PPP model.

However, due to impugned council meeting No. 38 Resolution No. 1 dated

07-09-2020 of Moirang Municipal Council and impugned letters dated 10-

11-2021 and 17-06-2025 issued by the Moirang Municipal Council, there is

interference in the smooth running of Cafeteria by the petitioner.

Issue notice.

Mr. Niranjan Sanasam, learned Government Advocate, accepts

notice on behalf of respondent Nos. 1 to 5.

Petitioner is directed to take steps to respondent No. 6 by speed post

and dasti in addition.

Learned counsel for the petitioner, as an interim measure, prays for

restraining respondent No. 6 not to interfere the petitioner in operation and

maintenance of Cafeteria at Omba Ching, Bishnupur District.

The prayer for interim relief will be considered on the appearance of

respondent No. 6.

Learned Government Advocate prays for some time for filing counter

affidavit.

List these cases on 01-04-2026.

                                                        JUDGE

Victoria




NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.02.20
VICTORIA 11:26:14 +05'30'