Anand Jyoti Sanasam & Ors vs State Of Manipur & Ors
2026 Latest Caselaw 2055 Mani

Manipur High Court

Anand Jyoti Sanasam & Ors vs State Of Manipur & Ors on 25 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                        Supp. 1, IN. 1
DEVANANDA   DEVANANDA SINGH
            Date: 2026.03.25 13:16:16
SINGH       +05'30'

                               IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
            WP(C) No. 872 of 2023
            Anand Jyoti Sanasam & ors.                          ... Petitioners
                   Vs.
            State of Manipur & ors.                             ... Respondents

                                      B E F O R E
                        HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                          O R D E R

25-03-2026 Mr. Abhishek Prasad Sahu, learned counsel appeared for the petitioners; Mr. Th. Vashum, learned GA appeared on behalf of respondents No. 1 and 2 and Mrs. I. Bimola, learned counsel appeared on behalf of respondents No. 3 and 4.

The matter has been listed today for referral to the Special Mediation Drive - Mediation "For the Nation 2.0".

It has been submitted by the learned counsel appearing for the parties that there is possibility of an amicable settlement of the dispute between the parties through mediation proceedings.

In view of the submission made above, registry is directed to place this matter before the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement.

The petitioners and the respondents or any officer duly authorised by them in writing are to be present before the appointed Mediator on 15-04-2026 at 01:30 PM.

A copy of this order be furnished to both the counsel appearing for the parties through their WhatsApp/ e-mail for doing the needful.

JUDGE Devananda