Joshua Maring vs State Of Manipur & 3 Ors
2026 Latest Caselaw 917 Mani

Manipur High Court

Joshua Maring vs State Of Manipur & 3 Ors on 19 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                            Suppl. 1 Item No. 8


                               IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
KH.    Digitally signed
       by KH. JOSHUA
                                     WP(C) No. 344 of 2023
JOSHUA MARING
       Date:

MARING 2026.02.23
       09:55:04 +05'30'
                        Nongthongbam Rajen Singh
                                                           .....Petitioner/s

                                                    - Versus -

                          State of Manipur & 3 Ors.
                                                                         .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

19.02.2026

[1] This matter is listed for referral to the Special Mediation Drive- 'Mediation for the Nation' as directed by the Hon'ble Supreme Court.

[2] Present Ms. Hestina, learned counsel for the petitioner, Mr. S. Niranjan, learned G.A. for the State respondent, Ms. L. Kabita, learned counsel for respondent No. 3 and Ms. N. Jinita, learned counsel for respondent No. 4.

[3] The matter is regarding compensation of land acquisition. Earlier mediation drive was unsuccessful. However, the parties are agreed that another chance may be given for availing an opportunity of mutual settlement.

[4] In the circumstances, the matter is referred to the High Court Mediation Centre. Parties are directed to appear before the mediator on 26.02.2026 at 1:00 pm. [5] Parties are directed to depute competent and authorized persons who are able to take decision in the mediation proceeding. [6] Furnish a copy of this order to the Secretary, High Court Legal Services Committee for information.

JUDGE

Kh. Joshua Maring