Ahanthem Irabot Singh vs State Of Manipur And 9 Others
2026 Latest Caselaw 907 Mani

Manipur High Court

Ahanthem Irabot Singh vs State Of Manipur And 9 Others on 19 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL Digitally signed by SHAMURAILATPAM
                      SUSHIL SHARMA
SHARMA                Date: 2026.02.19 20:32:06 +05'30'

                                                                             Sl. Nos. 15-16


                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL

                                        MC(PIL) No. 3 of 2026

                       Ahanthem Irabot Singh
                                                ........ Applicant
                                Vs.
                      State of Manipur and 9 others
                                              ........Respondents

With PIL No. 18 of 2025

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

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

19.02.2026

[1] In the hearing today, Mr. Kh. Tarunkumar, learned senior

advocate appearing on behalf of Mr. W. Jamon, learned counsel on record

for the lone PIL petitioner, Mr. Phungyo Zingkhai, learned State Counsel led

by Mr. Athouba Khaidem, learned senior advocate for R1 to R8 (official

respondents) and Mr. Anjan Prasad Sahu, learned counsel for R9 and R10

(private respondents) are before this Court.

[2] When the matter was taken up, it came to light from the

pleadings and submissions that both sides place strong/substantial reliance

on 'Original Suit No. 142 of 2014' on the file of the learned 'Civil Judge

Senior Division, Imphal East' ('said civil suit' and 'said civil court' both for

the sake of convenience and clarity). This Court is informed by both sides

that this Original Suit was earlier Original Suit No. 37 of 2014. It was

renumbered and assigned the number Original Suit No. 142 of 2014. This

Court is also informed that R9 and R10 in captioned PIL are plaintiffs in the

said civil suit and the lone PIL petitioner is first defendant in the suit. It also

comes to light that the Hon'ble Single Judge (Writ Court) has made a

common order dated 18.01.2022 being a common order in 3 (three) writ

petitions viz., WP(C) No. 151 of 2008, WP(C) No. 857 of 2014 and WP(C)

No. 124 of 2015. The PIL petitioner comes across as R6 in one of the writ

petitions (WP(C) No. 151 of 2008). In this common order, there is inter-alia

a direction to the parties to maintain status quo and await verdict from said

civil court in the said civil court. This Court is informed that the said civil suit

was dismissed for default on 27.03.2025 and subsequently, at the instance

of plaintiffs' (Judl. Misc. Case No. 128 of 2025) the said civil suit has been

resuscitated i.e., restored vide order dated 08.09.2025 and a scanned

reproduction of this order as can be ferreted out from the ECourts Services

portal is as follows :

[3] In the aforesaid scenario, neither the PIL petitioner nor R9

and R10 who are parties to the said in said civil court have annexed a copy

of the plaint and other pleadings (if any). This Court was willing to peruse

a copy of the plaint and other pleadings (if any) if copies can be furnished

across the Board in the hearing but learned counsel on both sides i.e., PIL

petitioner, learned counsel for R9 and R10 and the State Counsel (to be

noted, State is also party to said suit in said civil court) sought time to

produce plaint and other pleadings (if any).

[4] Afore-referred joint/common request acceded to.

[5]          List on Tuesday.

[6]          List on 24.02.2026.




               JUDGE                            CHIEF JUSTICE
Sushil