State Of Manipur And 7 Others vs Pheiroijam Heramani And 16 Others
2026 Latest Caselaw 978 Mani

Manipur High Court

State Of Manipur And 7 Others vs Pheiroijam Heramani And 16 Others on 20 February, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

SHAMURAILATPAM              Digitally signed by
                            SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA               Date: 2026.02.20 13:32:47 +05'30'

                                                                  Sl. Nos. 3-13

                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL

                        MC(Review.Pet.) No. 2 of 2026

              State of Manipur and 7 others
                                                  Applicants
                                      Vs.
              Pheiroijam Heramani and 16 others

                                              Respondents

                    With MC(Review. Pet.) No. 3 of 2026
                    With MC(Review.Pet.) No. 28 of 2025
                    With MC(Review.Pet.) No. 29 of 2025
                      With Review.Pet. No. 33 of 2025
                      With Review. Pet. No. 34 of 2025
                      With Review. Pet. No. 35 of 2025
                      With Review. Pet. No. 37 of 2025
                      With Review. Pet. No. 38 of 2025
                    With MC(Review. Pet.) No. 27 of 2025
                      With Review. Pet. No. 39 of 2025

                                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)

20.02.2026 [1] Matter mentioned at half past ten.

[2] Learned Attorney General for India Mr. R. Venkataramani

was before us on the Video Conferencing (V.C.) platform. Learned State

Counsel Mr. O. Ratan Kumar who is in the physical court is instructing

the learned Attorney General. To be noted, learned Attorney General is

appearing along with learned Advocate General of State of Manipur Mr.

Lenin Hijam, who is before us in physical court.

[3] The request of learned State Counsel is to renotify the

captioned matters.

[4] Mr. HS Paonam, learned senior advocate instructed by Mr.

A. Arunkumar, learned counsel for respondents and Mr. S. Biswajit Meitei,

learned senior advocate instructed by Mr. W. Sanatomba, learned

counsel for review petitioners are also present in court.

[5] In the light of certain reservations expressed by learned

senior counsel Mr. HS Paonam, learned Attorney General in his usual

fairness submitted that the order that is sought to be reviewed is an order

dated 29.08.2025 being a common order made in 3 (three) Writ Appeals

viz., WA Nos. 9 to 11 of 2024, the sum and substance or in other words,

the crux and gravamen of this 29.08.2025 order is given by way of a

summation in paragraph 64 of the order vide an adumbration of 11

(eleven) sub-paragraphs, as only review applications are pending as of

today and as there are no interim orders, the 11 (eleven) sub-paragraphs

of paragraph 64 which is both summation of the order as well as the

operative portion of the order continue to operate and it will continue to

operate until any further orders are made by this Court subject only to

any proceedings/observations made by this Court thus far in the

captioned main matters. This stated position, puts to rest apprehensions

raised by Mr. HS Paonam, learned senior counsel.

[6] To be noted, main matters which were last listed on

23.02.2026 now stand over to 24.02.2026. Therefore, the captioned

cluster of matters will also now stand over to 24.02.2026.

[7] Re-notified at the request of learned State Counsel Mr. O.

Ratan Kumar.

[8]           List on 24.02.2026.




                    JUDGE                             CHIEF JUSTICE
Sushil


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