Smt. Ksh. Ranibala Devi vs Vrs
2026 Latest Caselaw 2159 Mani

Manipur High Court

Smt. Ksh. Ranibala Devi vs Vrs on 27 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally
      by Lucy
               signed
                                                               Item Nos. 77-81
Gurum Gurumayum
      Date:             IN THE HIGH COURT OF MANIPUR
      2026.03.27
ayum 16:42:28 +05'30'             AT IMPHAL

            WP(C) No. 88 of 2025
            Smt. Ksh. Ranibala Devi                            ...Petitioner/s
                Vrs.
            State of Manipur & Anr                           ...Respondent/s

With MC(WP(C)) No. 147 of 2025 MC(WP(C)) No. 491 of 2024 MC(WP(C)) No. 80 of 2025 WP(C) No. 591 of 2024

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

27.03.2026

Mrs. G. Pushpa, learned counsel appeared on behalf

of the petitioner in WP(C) No. 88 of 2025; Mrs. L. Monomala,

learned GA appeared on behalf of the respondent no. 1; and Mr.

Th. Ningtamba, learned counsel appeared on behalf of the

respondent no. 2.

Mr. Th. Ningtamba, learned counsel appeared on

behalf of the petitioner in WP(C) No. 591 of 2024; Mrs. L.

Monomala, learned GA appeared on behalf of the respondent no.

1; and Mrs. G. Puspha, learned counsel appeared on behalf of the

respondent no.2.

It has been jointly submitted by the learned counsel

appearing for the parties that the grievances raised by the

petitioner in WP(C) No. 88 of 2025 is mainly against the private

Page 1 respondent no. 2 who is also the petitioner in WP(C) No. 591 of

2024.

It has also been submitted that during the pendency

of this writ petition the said respondent no. 2, viz., Thokchom

Binarani Devi has expired and as such, no cause survived for

adjudication after the death of the respondent no. 2. The learned

counsel appearing for the parties accordingly submitted that the

said 2(two) writ petitions as well as all the connected applications

can be closed as infructuous.

Recording the submission made by the learned

counsel appearing for the parties, the aforesaid 2(two) writ

petitions as well as all the connected applications are hereby closed

as infructuous.

Interim order, if any, stands vacated.

JUDGE

Lucy

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