Thingujam Athouba Singh vs Vrs
2026 Latest Caselaw 2166 Mani

Manipur High Court

Thingujam Athouba Singh vs Vrs on 27 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORAM Digitally signed
        by
BAM     KABORAMBAM
                                                                                     Item Nos. 40
SAPANA SAPANA     CHANU

                                         IN THE HIGH COURT OF MANIPUR
        Date: 2026.03.27
CHANU 16:37:15 +05'30'

                                                   AT IMPHAL

                            MC (WP (C)) No. 131 of 2026
                            [Ref: WP (C) No. 52 of 2026]

                            Thingujam Athouba Singh                 ...Applicant/s
                                Vrs.
                            State of Manipur; & 2 Ors.                  ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

27.03.2026

Heard Mr. K. Kishan Singh, learned counsel appearing

for the petitioner and Mrs. L. Monomala, learned GA appearing for

the respondents.

The present application has been filed with a prayer for

allowing amendment of the pleadings made in the connected writ

petition being WP (C) No. 52 of 2026 as proposed in paragraphs No.

3 & 4 of the present application.

It has been submitted by the learned counsel appearing

for the petitioner that no new case has been made out by the

proposed amendment and unless such amendment is allowed, the

petitioner will be greatly prejudiced.

Mrs. L. Monomala, learned GA appearing for the

respondents fairly submitted that she has no objection in allowing the

amendment as proposed in the present application.

Page 1 In view of the submission made by the learned counsel

appearing for the parties, this Court is of the considered view that it

will be in the interest of justice to allow the amendment of the

pleadings made in the above mentioned writ petition as proposed at

paragraphs No. 3 & 4 of the present application. Accordingly, the

present application is allowed.

The petitioner is to file a recast of the connected writ

petition within a period of 1 week from today.

With the aforesaid direction, the present application

stands disposed of.

JUDGE

Sapana

Page 2