Tongbram Subhash Singh & Anr vs State Of Manipur & 2 Ors
2026 Latest Caselaw 1625 Mani

Manipur High Court

Tongbram Subhash Singh & Anr vs State Of Manipur & 2 Ors on 13 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item No. 2

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                          WP(C) No. 195 of 2026

      Tongbram Subhash Singh & Anr.
                                                           ...Petitioners
                                    - Versus -
      State of Manipur & 2 Ors.
                                                        ...Respondents

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

                                  ORDER

13-03-2026

[1] Heard Mrs. N. Savitri, learned counsel appearing on behalf of the

petitioners as Legal Aid Counsel.

[2] By the present petition, the petitioners are praying for directions to

the respondents to pay a sum of Rs. 68,00,000/- as compensation to the

petitioners for the lost and destruction of their entire house and machinery

during the Manipur violence and to consider the representation dated 11-08-

2025 addressed to the Commissioner (Home), Government of Manipur

within a time bound period.

[3] Mr. Niranjan Sanasam, learned Government Advocate for the

State respondents, submits that the petitioners have submitted the

representation not in the format prescribed in this regard and during the

course of hearing, he undertakes to handover a copy of the prescribed

format to the learned counsel for the petitioners.

[4] Mrs. N. Savitri, learned counsel for the petitioners, submits that

the writ petition may be disposed of at this stage by directing the

respondents to dispose of the pending representation dated 11-08-2025

addressed to the Deputy Commissioner (Home), Government of Manipur.

[5] Mr. Niranjan Sanasam, learned Government Advocate for the

State respondents, submits that the representation may be in the prescribed

format.

[6] Recording the submissions made at the Bar, the present writ

petition is disposed of by giving liberty to the petitioners to submit a

representation in the prescribed format before the Deputy Commissioner,

Jiribam. The petitioners are permitted to submit a new representation to the

Deputy Commissioner, Jiribam in the prescribed format within a period of

one week and the competent authority shall consider the new representation

and also the contents of the earlier representation dated 11-08-2025 and

pass a speaking order as per rules and admissible scheme within a period

of three months from the date of receipt of a fresh representation from the

petitioners.

[7] It is made clear that this Court does not express any opinion on

the merit of the case.

                                                       JUDGE

 Victoria


NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.13
VICTORIA 17:34:04 +05'30'