Yumnam (O) Sameeta Devi And 27 Ors vs State Of Manipur And 2 Ors
2026 Latest Caselaw 1945 Mani

Manipur High Court

Yumnam (O) Sameeta Devi And 27 Ors vs State Of Manipur And 2 Ors on 23 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item nos. 1 & 2
OINAM Digitally
       signed by       IN THE HIGH COURT OF MANIPUR
THOIB OINAM
       THOIBA MEITEI
                                 AT IMPHAL
A      Date:
       2026.03.23         WP(C) No. 213 of 2026 with
       11:45:28
MEITEI +05'30'            MC(WP(C)) No. 227 of 2026

Yumnam (O) Sameeta Devi and 27 Ors.
                                                                      ... Petitioners
                                      - Versus -

State of Manipur and 2 Ors.
                                                                   ... Respondents

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

                                      ORDER

23.03.2026

[1] Heard Mr. N. Alex, learned counsel for the petitioners.

[2] The 28 petitioners are the applicants for allotment of land and they have already paid premium for allotted land. However, vide letter dated 06.03.2024 issued by Deputy Secretary (Land Resources), Govt. of Manipur, the Deputy Commissioner, Jiribam has been informed to re-examine the rate of premium. It is stated that the letter is issued without affording any opportunity to the petitioners.

[3] Issue notice to the main petition as well as application for interim relief.

[4] Mr. S. Niranjan, learned GA accepts notice on behalf of respondent nos. 1, 2 & 3 and prays for 3(three) week's time for filing counter affidavit.

[5] Prayer for interim relief will be considered after filing of the counter affidavit of respondents.

[6]              List these cases on 24.04.2024.




                                                           JUDGE
Thoiba