Wetsolu Wezah & Anr vs State Of Manipur & 3 Ors
2026 Latest Caselaw 2219 Mani

Manipur High Court

Wetsolu Wezah & Anr vs State Of Manipur & 3 Ors on 30 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                 12
               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL


WP(C) No.225 of 2026


Wetsolu Wezah & Anr                          ... Petitioners

                               -Versus-
State of Manipur & 3 Ors                      ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 30.03.2026 Heard Ms.Achui Kamei, learned counsel for the petitioners and Mr.S.Niranjan, learned Government Advocate for the State respondent Nos.1 and 2 and Mr.S.Vijayanand Sharma, learned counsel for respondent No.3.

By the present petition, petitioners who are aggrieved by the land acquisition proceedings, approached this Court for appointing an Arbitrator under Section 3G(5) of the National Highways Act, 1956 for adjudication of compensation dispute of the petitioners.

During course of hearing, Mr.S.Vijayanand Sharma, learned counsel for the Central Government produced a copy of the Notification dated 2.7.2025 issued by Director, Ministry of Road Transport and Highway, Government of India, appointing Principal Secretary, (Agriculture/Forest & Environment and Climate Change/ Works), Government of Manipur, as Arbitrator for Revenue District of Churachandpur, Imphal East, Thoubal, Ukhrul, Kamjong and Kangpokpi under Section 3G of the Act.

It is submitted that after appointment of Arbitrator vide Notification date 2.7.2025, cause of writ petition does not survive. However, Ms.Achui Kamei, learned counsel for the petitioners submits that the Arbitrator has not taken up proceedings and in the circumstance, petitioners are approaching this Court for issuing necessary direction for appointing an Arbitrator who is able to proceed with the mater.

Mr.S.Niranjan, learned Government Advocate submits that petitioners may be directed to approach the appropriate forum for the grievance about non-initiation of arbitration proceedings.

This Court has considered the materials on record. With the appointment of Arbitrator vide Notification dated 2.7.2025, cause of writ petition does not survive. The writ petition is disposed of. However, petitioners are at liberty to approach the appropriate forum for their grievance, if any.

With this observation, the writ petition is disposed of.

                                                                             JUDGE

                    Priyojit

RAJKUMA      Digitally signed
             by RAJKUMAR
R PRIYOJIT   PRIYOJIT SINGH
             Date: 2026.03.31
SINGH        14:17:37 +05'30'