State Of Manipur And Another vs Ningtinglung Kamei And 8 Others
2026 Latest Caselaw 1640 Mani

Manipur High Court

State Of Manipur And Another vs Ningtinglung Kamei And 8 Others on 13 March, 2026

SHAMURAILATPA Digitally signed by
                SHAMURAILATPAM SUSHIL

M SUSHIL SHARMA SHARMA
                Date: 2026.03.16 11:39:44 +05'30'
                                                                                      Sl. No. 1

                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL
                                          MC(PIL) No. 5 of 2026

                       State of Manipur and another
                                                                                   Applicants
                                               Vs.
                       Ningtinglung Kamei and 8 others
                                                                                 Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER)

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

13.03.2026 [1] Captioned 'Miscellaneous Case' ('MC' for the sake of brevity) has

been filed with a prayer to extend the timeline qua order dated 03.03.2025 made

in PIL No. 19 of 2024 (to be noted 'PIL' denotes 'Public Interest Litigation').

[2] Mr. Lenin Hijam, learned senior advocate and learned Advocate

General for State of Manipur instructed by Mr. Dimal Kumar Haobam, learned

State Counsel is before this court on behalf of the applicants.

[3] Adverting to the MC application, learned Advocate General

submits that demarcation of increased number of Autonomous District

Councils and delimitation of their respective constituencies is yet to be

notified leading to a legislative and administrative gap and this is one of the

reasons which has necessitated the captioned MC.

[4] Issue notice to all the 9 (nine) respondents.

[5] As regards respondent No. 1 (Shri Ningtinglung Kamei) who is

PIL petitioner, Mr. Serto T. Kom, learned counsel who is in court, accepts

notice.

[6] As regards respondent Nos. 2 to 9, notice returnable by

17.04.2026. Dasti notice permitted.

[7] Other points raised in MC will be considered if need arises.

[8]         List on 17.04.2026.




                   JUDGE                           CHIEF JUSTICE
Sushil