Thoudam Bhupendra Singh & 33 Ors vs Vrs
2026 Latest Caselaw 1624 Mani

Manipur High Court

Thoudam Bhupendra Singh & 33 Ors vs Vrs on 13 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed                                                         Item Nos. 54-55
MBAM byKABORAMBAM
SAPANA SAPANA
CHANU
                 CHANU
       Date: 2026.03.13
       15:05:58 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                          WP(C) No. 619 of 2025
                          With MC(WP(C)) No. 579 of 2025

                          Thoudam Bhupendra Singh & 33 Ors
                                                                     ...Petitioner/s
                              Vrs.
                          State of Manipur & 232 Ors
                                                                      ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

13.03.2026

Md. Ajmal Hussain, learned counsel appeared for the

petitioners, Mrs. L. Monomala, learned GA appeared for the

respondents No. 1-4, Mr. N. Ibotombi, learned senior counsel

assisted by Mr. Th. Ningtamba, learned counsel appeared on behalf

of 16 private respondents, viz., respondents No. 39, 42, 60, 80 91,

104, 116, 117, 120, 128, 138, 153, 161, 184, 201 & 232, Mr. S.

Gunabanta, learned counsel appeared on behalf of 36 respondents,

viz., respondents No. 18, 20, 22, 25, 27, 29, 37, 40, 46, 50, 55, 79,

92, 96, 103, 118, 121, 122, 123, 125, 134, 135, 140, 156, 157, 158,

159, 162, 164, 166, 167, 168, 169, 171, 176 & 181 and Mr. Ch.

Robinchandra, learned counsel appeared on behalf of 79

respondents, viz., respondents No. 6, 28, 11, 43, 32, 70, 129, 12,

Page 1 74, 69, 112, 133, 217, 126, 47, 102, 151, 78, 65, 105, 172, 51, 225,

17, 222, 214, 19, 61, 21, 34, 76, 41, 48, 143, 24, 233, 231, 86, 174,

195, 16, 63, 88, 59, 35, 14, 54, 58, 51, 72, 33, 191, 175, 10, 26,

216, 15, 173, 62, 5, 84, 31, 75, 98, 229, 23, 148, 99, 136, 210, 213,

208, 119, 52, 13, 93, 94, 147 & 44.

The other remaining respondents did not appear,

despite service of notice.

The counsel appearing for the parties are pressing for

early disposal of this writ petition. However, on examination of the

record, it is found that State Government is yet to file counter

affidavit. Mr. Th. Ningtamba, learned counsel and Mr. S. Gunabanta,

learned counsel appearing for some of the respondents have file a

preliminary affidavit raising maintainability of the writ petition.

Exchange of pleadings among the parties are yet to be completed.

Mrs. L. Monomala, learned GA, Mr. Th. Ningtamba,

learned counsel, Mr. S. Gunabanta, learned counsel and Mr. Ch.

Robinchandra, learned counsel appearing for the respondents seek

1 week's time for filing counter affidavit and pray for fixing it after 1

week for final hearing.

As prayed for by the counsel appearing for the parties,

list these cases again on 27.03.2026.

Page 2 In the meantime, the parties are at liberty to exchange

their affidavits, if so advised and it is made clear that in the event

exchange of pleadings between two parties are complete on or

before the next date, an endeavor shall be made to dispose of this

writ petition on the next date.

JUDGE

Sapana

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