State Of Manipur & 3 Ors vs Alan Kamei @ Majalan Kamei & 2 Ors
2026 Latest Caselaw 2314 Mani

Manipur High Court

State Of Manipur & 3 Ors vs Alan Kamei @ Majalan Kamei & 2 Ors on 31 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                             Item No. 92-93


               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL

                     Review Pet. No. 4 of 2023 with
                       Review Pet. No. 5 of 2023

      State of Manipur & 3 Ors.
                                                    .....Petitioner/s
                                   -Versus-
      Alan Kamei @ Majalan Kamei & 2 Ors.
                                                    ....Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order 31.03.2026 [1] Present Mr. S. Niranjan, learned G.A. along with Mr. H. Dimal Kumar, learned Jr. G.A. on behalf of the State petitioner and Mr. S.G. Hasnain, learned senior counsel assisted by Mr. L. Sevananda, learned counsel along with Mr. Syed Mohd. Fazal, learned counsel for the respondents.

[2] The review petitions are pending since 2023. However, vide order dated 10.12.2025, the direction was made for making necessary order for correcting the cause title in the order passed by the Ld. Single Judge, as there was defect in the cause title of the writ petition in the impugned order. Vide order dated 26.02.2026 passed by this Court in MC(WP(C)) Nos. 177 of 2026 & 178 of 2026. In WP(C) Nos. 112 of 2022 & 893 of 2021, it was directed to include Union of India as respondent No. 6. In the circumstances, the cause title in the common judgement and order dated 19.12.2022 has been amended by order dated 26.02.2026.

[3] During the course of hearing, Mr. H. Dimal Kumar, learned Jr. G.A., furnishes a digitally signed copy of the order dated 26.02.2026 and Mr. L. Sevananda, learned counsel for the respondent, has also handover a certified copy of the same order. These two orders are taken on record.

[4] This Court is of the opinion that the same is in compliance of the order dated 10.12.2025 and 28.01.2026.

            [5]             List this case on 20.04.2026.

KH.      Digitally signed
         by KH. JOSHUA
JOSHUA   MARING
         Date: 2026.04.01                                                        JUDGE
MARING   10:13:56 +05'30'


                  Kh. Joshua Maring