Poukinlung Gangmei vs State Of Manipur & 2 Ors
2026 Latest Caselaw 2097 Mani

Manipur High Court

Poukinlung Gangmei vs State Of Manipur & 2 Ors on 26 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                         6-7
              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL

WP(C) No.231 of 2026 with
MC (WP(C)) No.247 of 2026


Poukinlung Gangmei                               ... Petitioner

                                   -Versus-

State of Manipur & 2 Ors                         ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 26.3.2026 Heard Mr.K.R.Pamei, learned counsel for the petitioner. It is alleged that the then in-charge Deputy Commissioner, Tamenglong issued order dated 18.4.2007 allotting a piece of land measuring 50' X 70' ft for residential purpose at Ward No.V. Schedule of the plot is 1. North: Govt Quarter, 2. South: Plot of Shri Dikiang, 3.West: Govt Quarter and 4. East: Private plit/main road to Bazar.

Thereafter, name of the petitioner has been recorded in the Dag Chitha and the SDO Tamenglong issued land ownership Certificate in favour of the petitioner on 16.9.2015 for the said land and Non Encumbrance Certificate dated 7.9.2015 was issued by the SDO Tamenglong. Thereafter, a registered declaration Deed was executed on 6.9.2010 before the Sub Registrar, Tamenglong, declaring/establishing the petitioner as owner of the suit land. Thereafter, DC, Tamenglong issued order dated 5.3.2026 informing the petitioner to vacate the premises as the allotment order dated 18.4.2007 was fake and the then in-charge D.C, denied his signature.

Petitioner has submitted representation dated 9.3.2026 to the D.C, Tamenglong and on 18.3.2026 he appeared before the D.C, along with SDO Tamenglong. By the impugned order dated 20.3.2026, petitioner was directed to vacate the premise as the quarter/plot was allotted to his wife during her service in PWD and the quarter was allotted to another employee of the PWD.

Mr.K.R.Pamei, learned counsel for the petitioner submits that there was discrepancy in the order dated 5.3.2026 and order dated 20.3.2026 and the Deputy Commissioner gave a finding without verification about the fake signature of the then Deputy Commissioner about the allotment order.

Issue Notice.

Mr.A.Priyokumar, learned counsel along with Mr.Chittaranjan, learned Addl. A.G accepts notice on behalf of respondent Nos.1, 2 and 3 and prays for three weeks' time for filing counter affidavit. Learned Addl. A.G also raises the question of maintainability of the petition in the present form.

The same may be raised in the counter affidavit. Status quo as on date shall be maintained.

List on 13.5.2026.

JUDGE

Priyojit

RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2026.03.27 SINGH 10:00:56 +05'30'