[Cites 1, Cited by 0]
Manipur High Court
Rajkumar Charzal Singh & 2 Ors vs State Of Manipur & 3 Ors on 16 March, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Suppl.-2 Item Nos. 1-2
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 205 of 2026
Rajkumar Charzal Singh & 2 Ors.
...Petitioners
- Versus -
State of Manipur & 3 Ors.
...Respondents
With
MC(WP(C)) No. 214 of 2026
B EF O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
16-03-2026
[1] These matters are taken up on mentioning as supplementary-2
due to urgency involved in the matters.
[2] Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. P.
Tamphamani, learned counsel for the petitioners.
[3] The petitioners are the Life Members of Manipur Rifle Association.
The term of the last Managing Committee of Manipur Rifle Association, i.e.
respondent No. 3, was approved by the Registrar of Societies, Manipur on
05-07-2019 and the four years tenure expired on 04-07-2023. After that, the
election of new Managing Committee has not been held and the same
committee is managing the affairs of the association. The tenures of the
Managing Committees of various registered Societies in Manipur have
already expired and fresh elections are going to be conducted. The Registrar
of Societies, Manipur issued an Office Memorandum dated 19-12-2025
directing all the registered Societies in Manipur whose terms have already
expired to hold election strictly in terms of the Manipur Societies Registration
Act, 1989 and the rules framed therein on or before 30-03-2026. After this,
many of the members of the association have submitted representation to
the Office of the Registrar of Societies, Manipur for holding election for the
new Managing Committee. The Assistant Registrar of Societies, Manipur
issued a letter dated 27-02-2026 addressed to the Ex-President/Ex-
Secretary, Manipur Rifle Association for revival of the association and to call
for a Special General Body Meeting on the agenda of conducting election of
Managing Committee members only and electoral roll as per the regulations
of the association. Further, it was directed to publish notification in this
regard with tentative and final electoral rolls and for election in leading and
widely circulated daily newspaper and that a meeting to be conducted as
per the Manipur Societies Registration Act, 1989 and regulation of the
association with the Observer from the Department of Cooporation.
Accordingly, the Ex-Secretary, Manipur Rifle Association issued notification
dated 03-03-2026 for holding a Special General Body Meeting of the
association on 18-03-2026 at 9.00 a.m. and the same is published in two
leading newspapers, i.e. The Sangai Express and Poknapham on 09-03-
2026. The petitioners challenged the notification dated 03-03-2026 mainly
on the ground that the same is not in conformity with the direction of the
Office of the Registrar of Societies, Manipur vide letter dated 27-02-2026. It
is stated that the names of the tentative and final electoral roll for the
proposed election have not been submitted.
[4] At this stage Mr. S. Nepolean, learned Government Advocate
appearing along with Mrs. Ch. Sundari, learned Government Advocate for
the State respondents, submits that the matters may be taken up tomorrow,
i.e. 17-03-2026 to get proper instructions.
[5] Issue notice.
[6] Mrs. Ch. Sundari, learned Government Advocate, accepts notice
on behalf of respondent Nos. 1 & 2 and the petitioners are directed to take
steps to respondent Nos. 3 & 4 by speed post and file an affidavit of proof
of service. The petitioners are also permitted to serve notice to respondent
No. 3 by dasti.
[7] List these cases tomorrow, i.e. 17-03-2026 at 2.00 p.m. for
consideration of interim order.
JUDGE
Victoria
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA
Date: 2026.03.16
VICTORIA 16:47:06 +05'30'
