Thangjam Shyamkishore Singh & Anr vs Andy Mangsatabam & 3 Ors
2026 Latest Caselaw 8 Mani

Manipur High Court

Thangjam Shyamkishore Singh & Anr vs Andy Mangsatabam & 3 Ors on 14 January, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

             Digitally signed
NINGOMBA by NINGOMBAM
           VICTORIA
M VICTORIA Date: 2026.01.15
             11:34:55 +05'30'                                                       Suppl. 1 Item Nos. 1-2

                                            IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL

                                                     RSA No. 1 of 2026

                                Thangjam Shyamkishore Singh & Anr.
                                                                                 ...Appellants
                                                        - Versus -
                                Andy Mangsatabam & 3 Ors.
                                                                               ...Respondents
                                                         With
                                                  MC(RSA) No. 1 of 2026

                                                  B EF O R E
                                   HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                         ORDER

14-01-2026

These matters are taken up as supplementary item on the instructions

of Hon'ble the Chief Justice as Hon'ble Mr. Justice A. Bimol Singh has

recused these matters as one of his relatives is appearing on behalf of the

appellants.

Heard Mr. H. Prabirkumar, learned counsel for the appellants.

The appellants are the defendants in O.S. No. 63 of 2014 filed by the

respondent herein. The respondent No. 1/plaintiff prays for declaration as

the owner of homestead land under patta No. 78/614 (old), 200 (new)

covered by C.S. Dag No. 1247 measuring an area of 0.24 acre at Village

No. 78, Changangei, Imphal West. By the judgment and decree dated 05-

05-2025 in O.S. No. 63 of 2014 passed by the learned Civil Judge Senior

Division, Imphal West, the suit was decreed and the plaintiff was declared

as owner of the suit land and after acquisition of 0.0839, he is in still in

possession of 0.1561 acre of the suit land at village No. 78, Changangei,

Imphal West District, Patsoi Sub-Division. The appeal i.e. RFA No. 6 of 2025

filed by the appellants herein was dismissed by the learned District Judge,

Imphal West vide order dated 20-09-2025.

Mr. H. Prabirkumar, learned counsel for the appellants submits that

as per demarcation report 04-06-2015 conducted by the Sub-Deputy

Collector, Imphal West, Patsoi, the area found in the field is given as 0.279

acre and the respondent No. 1/plaintiff is in excess possession beyond the

recorded area of 0.24 acre and after acquisition, the remaining 0.1561 acre

is recorded in the decree.

Issue notice to the respondents.

Steps to be taken by the appellants by speed post and dasti in

addition.

Mr. H. Prabirkumar, learned counsel for the appellants, refers to

MC(RSA) No. 1 of 2026 praying for stay of the impugned order dated 20-09-

2025 passed by the learned District Judge, Imphal West in RFA No. 6 of

2025 during the pendency of the present appeal or in alternative,

maintaining status quo as on date till the next date.

The prayer for interim relief will be considered on the next date.

List these cases on 16-02-2026.

JUDGE

Victoria