Loitongbam Gandha Singh; & 2 Ors vs State Of Manipur; & Anr
2026 Latest Caselaw 3 Mani

Manipur High Court

Loitongbam Gandha Singh; & 2 Ors vs State Of Manipur; & Anr on 13 January, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

        Digitally
KABORA signed by
       KABORAMBAM
MBAM SAPANA
       CHANU                                                                             Item No. 5
SAPANA Date:
       2026.01.13
CHANU 12:56:46                            IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL
        +05'30'




                                                     WP (C) No. 19 of 2026


                                        Loitongbam Gandha Singh; & 2 Ors.
                                                                                  Petitioners
                                                           Vs.
                                        State of Manipur; & Anr.
                                                                                Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 13.01.2026

Heard Mr. Kh. Tarunkumar, learned senior counsel assisted

by Ms. Julekha Khan, learned counsel appearing for the petitioner.

Issue notice, returnable within 4 weeks.

Mr. Th. Vashum, learned GA entered appearance and

accepts notice on behalf of all the respondents, hence, no formal notice

is called for.

It has been submitted by the learned senior counsel that the

issue raised in this writ petition is squarely covered by the judgment and

order dated 07.02.2022 passed by this Court in WP (C) No. 137 of 2018

and as such, the present writ petition can be disposed of by granting

similar relief. It has further been submitted by the learned senior counsel

that the said judgment and order passed by this Court has been upheld

by the Division Bench of this Court as well as by the Hon'ble Apex Court.

Page 1 On the hand, Mr. Th. Vashum, learned GA appearing for the

respondents submitted that the facts of the present writ petition and

those of the writ petition cited by the learned senior counsel for the

petitioner are different and as such, he may be given some time to

examine and file the counter affidavit, if so advised.

In view of the submission made above, list this case again

on 24.02.2026.

JUDGE Sapana

Page 2