P. Jangamlung vs State Of Manipur & 5 Ors
2026 Latest Caselaw 1976 Mani

Manipur High Court

P. Jangamlung vs State Of Manipur & 5 Ors on 24 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                 Item No. 1-2


               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL

                        WP(C) No. 148 of 2026 with
                        MC(WP(C) No. 154 of 2026

      P. Jangamlung
                                                      .....Petitioner/s
                                    -Versus-
      State of Manipur & 5 Ors.
                                                      ....Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order 24.03.2026 [1] Present Ms. Ksh. Harichhaya, learned counsel for the petitioner and Mr. S. Niranjan, learned G.A. for the State respondent. [2] The main prayer in the present writ petition is for recovery of amount of Rs. 8,61,81,199/- sanctioned as a compensation for land acquisition by respondent No. 2 i.e. District Collector/Deputy Commissioner (LA), Tamenglong District and not to release the remaining amount of Rs. 3,42,85,231/- if the same is not released in terms of the interim order dated 21.12.2018 in WP(C) No. 1195 of 2028. [3] When the matter was taken up on 23.02.2026, Mr. HS. Paonam, learned senior counsel for the petitioner, submitted that State respondent may confirm as to whether any amount has been released subsequent to the interim order dated 21.12.2018 passed by this Court in WP(C) No. 1195 of 2018 (still subsisting). Mr. S. Niranjan, learned G.A., took some time on that day for taking instruction as to whether any further amount has been released or not.

[4] When the matter is listed today, Mr. S. Niranjan, learned G.A., submits that Deputy Commissioner, Tamenglong sent a letter dated 10.03.2026 to the office of the Addl. G.A., High Court of Manipur stating that no further amount has been released after passing of the interim order dated 21.12.2018 passed by this Court in WP(C) No. 1195 of 2018. Learned G.A. undertakes to furnish a copy of this order to this Court and has already furnished a copy of the letter to the learned counsel for the petitioner.

[5] In the circumstances, issue notice to the respondents. [6] Mr. S. Niranjan, learned G.A. accepts notice on behalf of respondent Nos. 1 to 3.

[7] Petitioner is directed to take step to respondent Nos. 4, 5 &

6. However, Mr. N. Mahendra, learned counsel has been served and entered appearance on behalf of respondent No. 5 and notice to be taken only on unserved respondent Nos. 4 & 6 by speed post and file affidavit of proof of service.

              [8]             List this case on 04.05.2026.
              [9]             The prayer for interim relief will be considered on the next
              date.


KH.      Digitally signed
         by KH. JOSHUA
JOSHUA   MARING
         Date: 2026.03.24                                                         JUDGE
MARING   17:10:06 +05'30'


                      Kh. Joshua Maring