Kshetrimayum Liklaisana Singh vs State Of Manipur & 1117 Ors
2026 Latest Caselaw 1575 Mani

Manipur High Court

Kshetrimayum Liklaisana Singh vs State Of Manipur & 1117 Ors on 12 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.13
VICTORIA 17:40:49 +05'30'                                                                 Item Nos. 76-90

                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                                               MC(WP(C)) No. 526 of 2024

                              Kshetrimayum Liklaisana Singh.
                                                                                      ...Applicant
                                                            - Versus -
                              State of Manipur & 1117 Ors.
                                                                                ...Respondents
                                                       With
                               MC(WP(C)) No. 127 of 2024; MC(WP(C)) No. 132 of 2024;
                               MC(WP(C)) No. 137 of 2024; MC(WP(C)) No. 265 of 2024;
                               MC(WP(C)) No. 266 of 2024; MC(WP(C)) No. 62 of 2024;
                                MC(WP(C)) No. 696 of 2025; WP(C) No. 105 of 2024;
                                  WP(C) No. 154 of 2024; WP(C) No. 157 of 2024;
                                  WP(C) No. 292 of 2024; WP(C) No. 293 of 2024;
                                   WP(C) No. 311 of 2023; WP(C) No. 314 of 2023

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

                                                         ORDER

12-03-2026

Present Mr. H.S. Paonam, learned senior counsel assisted by Ms. Malemleima H., learned counsel; Mr. S. Lokhendro, learned counsel; and Mr. Anjan Prasad Sahu, learned counsel for the petitioners/applicants; Mrs. R.K. Emily, learned Dy. Government Advocate for the State respondents and applicant in MC(WP(C)) No. 696 of 2025; and Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y. Jinita, learned counsel on behalf of some of the private respondents.

Due to paucity of time, these matters cannot be taken up today. List these cases on 30-03-2026.

Earlier interim order is extended till the next date.

JUDGE Victoria