Court On Its Own Motion vs State Of Manipur And 8 Others
2026 Latest Caselaw 912 Mani

Manipur High Court

Court On Its Own Motion vs State Of Manipur And 8 Others on 19 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM Digitally signed by
               SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA  Date: 2026.02.19 19:30:56 +05'30'
                                                                               Sl. Nos. 5-8
                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL


                                           PIL No. 24 of 2017


                        Court on its own motion
                                                         .........Petitioner
                                  Vs.
                        State of Manipur and 8 others
                                                         .......... Respondents

                                        With MC(PIL) No. 14 of 2019
                                        With MC(PIL) No. 14 of 2025
                                        With MC(PIL) No. 6 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] Adverting to earlier proceedings of this Court, more

particularly, proceedings dated 03.12.2025, learned Advocate General Mr.

Hijam Lenin Singh instructed by Mr. Dimal Kumar Haobam, learned State

Counsel places before us a communication dated 08.12.2025 and a scanned

reproduction of the same is as follows :

[2] Afore-referred communication speaks for itself.

[3] Be that as it may, Mr. Irom Denning, learned Amicus Curiae is also before us assisting us. Mr. H. Kenajit, learned counsel for LDA is also present.

[4] Learned Advocate General, adverting to the afore-referred communication dated 18.02.2026, submits that the reconstitution process will be completed next week.

[5] In the light of the narrative thus far, list captioned matter by next week.

[6] List captioned matter on 24.02.2026.

                      JUDGE                            CHIEF JUSTICE
Sushil