Mutum Inaobi Singh vs State Of Manipur; & Ors
2026 Latest Caselaw 1740 Mani

Manipur High Court

Mutum Inaobi Singh vs State Of Manipur; & Ors on 17 March, 2026

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2026.03.17
SINGH     14:45:00 +05'30'                                                  Sl. No. 13 & 14
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                        PIL No. 53 of 2021
                   Mutum Inaobi Singh
                                                                              Petitioner
                                             Vs.
                  State of Manipur; & Ors.
                                                                            Respondents

With MC (PIL) No. 35 of 2022

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by M. Sundar, CJ)

17.03.2026 [1] Mr. HS Paonam, learned senior counsel instructed by Ms. Th.

Lekhakumari, learned counsel for petitioner, Mr. I. Amri, learned State counsel

for respondent Nos. 1-9 led by Mr. H. Debendra, learned senior counsel and

Deputy Advocate General, Mr. N. Amarjit Singh, learned counsel for respondent

Nos. 10 & 11, Mr. Ajoy Pebam, learned counsel for respondent No. 12 and Mr.

Th. Jugindro, learned counsel for respondent No. 13 are before this Court.

[2] Mr. HS Paonam, learned senior counsel appearing on behalf of Ms.

Th. Lekhakumari, learned counsel on record for petitioner, points out that

affidavit-in-opposition has not been filed by respondent No. 4. Responding to

this, Mr. H. Debendra, learned Deputy Advocate General, submits on instructions

from Mr. I. Amri, learned State counsel that the affidavit-in-opposition filed by

respondent Nos. 1 & 2 is adopted by respondent No. 4. This submission is

recorded.

[3] Be that as it may, it is seen that respondent No. 14 remains

unserved.

[4] Issue fresh notice to respondent No. 14, returnable by 05.05.2026.

[5]         List on 05.05.2026.




                  JUDGE                             CHIEF JUSTICE
Sandeep