Solemton Awungshi vs State Of Manipur & 3 Ors
2026 Latest Caselaw 2281 Mani

Manipur High Court

Solemton Awungshi vs State Of Manipur & 3 Ors on 31 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                                                  8-9
                                            IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL

                                WP(C) No.237 of 2026
                                MC (WP(C)) No.256 of 2026


                                Solemton Awungshi                          ... Petitioner

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

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 31.3.2026 Heard Ms.Sillori, learned counsel for the petitioner. By the present petition, petitioner is praying for re- survey of the land recorded in the name of petitioner along with private respondents bearing Nos.88 (Survey No.LKH 27), Sl.No.90 (survey No.LKJ 29), Sl.No.92 (Survey No.LKH 30), Sl.No.133 (Survey No.LKH 69), Sl.No.137 (Survey No.LKJ 72), Sl.No.1 (Survey No.KALI) and Sl.No.68 (Survey No.LKG 67), which were acquired with respect to acquisition of land for construction of NH 202.

Issue Notice.

Mr.S.Niranjan, learned Government Advocate accepts notice on behalf of respondent Nos.1 and 2.

Petitioner is directed to take steps to respondent Nos.3 and 4 by Speed Post within one week and file affidavit for proof of service.

Prayer for interim order will be considered on appearance of respondent Nos.3 and 4.

List on 18.5.2026.

JUDGE

Priyojit

RAJKUMA Digitally RAJKUMAR signed by

R PRIYOJIT PRIYOJIT SINGH Date: 2026.04.01 SINGH 09:45:19 +05'30'