State Of Manipur & 2 Ors vs Md. Zakir Hussain
2026 Latest Caselaw 1551 Mani

Manipur High Court

State Of Manipur & 2 Ors vs Md. Zakir Hussain on 12 March, 2026

SHAMURAILATPAM Digitally signed by
               SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA  Date: 2026.03.12 20:09:05 +05'30'
                                                                                 Sl. No. 50

                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL
                                   WA No. 47 of 2024

             State of Manipur & 2 ors.
                                                                              Appellant/s
                                         Vs.
             Md. Zakir Hussain
                                                                          Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER)

(Order of the Court was made by Mr. M. Sundar, CJ)

12.03.2026 [1] Captioned matter is listed under the cause list caption 'FOR

REFERRAL TO THE SPL. MEDIATION DRIVE-MEDIATION 'FOR THE NATION 2.0''.

[2] Mr. W. Niranjit Singh, learned State Counsel for the 3 (three)

appellants and Ms. Basei Roja Sahani, learned counsel on record for the lone

respondent are before this Court.

[3] It prima facie comes to light that elements of settlement exist and

therefore, captioned matter is referred to mediation by the Mediation Centre

(with the consent of learned counsel on both sides) by the High Court Mediation

Centre under the aegis of Manipur High Court Legal Services Authority.

[4] Listing before Mediation Centre shall be on 18.03.2026

(Wednesday) at 1 P.M. and the venue shall be Mediation Centre situate in the

High Court campus.

[5] The respondent and an authorized representative of the appellants

State more particularly, an officer with requisite mandate to take decision in

mediation proceedings itself to be present before the mediation center without

insisting on separate hearing notice.

[6] State shall ensure that an official who is in a position to take a

decision and give a commitment on behalf of the State or in other words an

official who has the mandate to sign the mediation proceedings attends the

mediation.

[7] We requisition a mediation report from the Mediation Centre by

06.05.2026.

[8] List under the caption 'FOR MEDIATION REPORT' on 07.05.2026.

                    JUDGE                             CHIEF JUSTICE
Sushil