A.G. Namsulung vs A.G. Guitiu & 9 Ors
2026 Latest Caselaw 1977 Mani

Manipur High Court

A.G. Namsulung vs A.G. Guitiu & 9 Ors on 24 March, 2026

           Digitally signed
Abujam by Abujam
       Surjit Singh
                                                                                                        Item No. 1
Surjit Date:
       2026.03.25                           IN THE HIGH COURT OF MANIPUR
Singh 12:59:39
       +05'30'                                        AT IMPHAL
                                                   CRP No. 3 of 2020
                              A.G. Namsulung
                                                                                     Petitioner/s
                                                                   Vrs.
                              A.G. Guitiu & 9 ors.
                                                                                   Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER) 24.03.2026

Mr. D. Julius Riamei, learned counsel for revision petitioner, Mr. Th.

Henba, learned counsel for respondent No.1 (R1) and Mr. Y. Robert Singh,

learned State counsel for respondent Nos. 2 to 5 (R2 to R5) are before this

Court.

[2] As regard respondent Nos. 6 to 10 (R6 to R10), read this in

conjunction with and in continuation of earlier proceedings made in the

previous listing on 20.03.2026 which reads as follows:

'20.03.2026

Mr. D. Julius Riamei, learned counsel for revision petitioner, Mr. Th. Henba, learned counsel for respondent No.1(R1) and Mr. Phungyo Zingkhei, learned State counsel for respondent Nos. 2, 3, 4 & 5 are before this Court.

2. Learned counsel for revision petitioner and R1 are ready to advance arguments. As regard respondent Nos. 6 to 10, this Court is informed that they have been duly served but they have not chosen to enter appearance through counsel. Respondent Nos. 2 to 5 is State and Mr. Phungyo Zingkhei, learned State counsel representing the State counsel on record ( Mr. W. Niranjit Singh) requests for a short accommodation citing difficulty for Mr. W. Niranjit Singh, learned State counsel, who is to argue this matter.

3. Adjourned at the request of learned State counsel.

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4. List on 24.03.2026 under the same cause list caption i.e., 'OLD YEAR CASES'.

5. List on 24.03.2026.'

[3] In the light of the aforesaid proceedings and as they have neither

chosen to enter appearance through counsel nor chosen to come before

this Court, R6 to R10 are set ex-parte.

[4] After some arguments, learned counsel for revision petitioner and R1

sought time to further examine certain aspects of the matter and also

produce notification dated 05.04.2013 which was assailed in WP(C) No.270

of 2013. Request is acceded to.

[5] The case files pertaining to WP(C) No.270 of 2013 (disposed of on

18.04.2016), WP(C) Nos. 517 of 2018, 223 of 2019, 319 of 2019 {disposed

off by a common order dated 17.04.2019} (four writ petitions in all) shall

be placed before this Court along with captioned CRP and also shown in the

cause-list as disposed of WPs. Registry to place a note before Chief Justice

on administrative side and seek orders regarding tagging and listing of

these 3 WPs and captioned CRP.

[6] To be noted, WP(C) Nos. 517 of 2018, 223 of 2019 and 319 of 2019

were disposed of by common order dated 17.04.2019.

[7] List on 15.04.2026.

CHIEF JUSTICE

Ab. Surjit

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