In a major step towards addressing the ongoing ethnic violence in Manipur, the Supreme Court of India on December 9 directed the state government to submit a comprehensive, sealed report on the properties affected by the violence. The report, ordered by the bench of Chief Justice of India Sanjiv Khanna and Justice Sanjay Kumar, must include detailed information about buildings that have been burnt, looted, or encroached upon, specifying the names and addresses of both property owners and current occupants.
The court's directive comes as part of an ongoing hearing related to the crisis in Manipur, which has seen widespread destruction due to ethnic clashes. In addition to listing the damaged properties, the state government is also required to outline the actions taken to address illegal trespassing and ensure that violators face appropriate legal consequences.
Senior Advocate Vibha Makhija, appearing as an amicus curiae, provided a positive update on the efforts of the Justice Gita Mittal Committee, which has been working tirelessly to rehabilitate the victims of the violence. Makhija commended the committee for its pro bono work, including efforts to provide temporary shelter, vocational training, and assistance for displaced individuals to return to their properties. The Committee has so far prepared over 34 reports detailing the steps taken in rehabilitation and humanitarian aid.
In response to the committee's recommendations, the Supreme Court urged the Manipur government to consider releasing funds for the construction of both temporary and permanent housing for those affected by the violence. Chief Justice Khanna emphasized the urgency of addressing both criminal accountability and compensation for property occupation, noting that the government must decide on the legal measures to be taken against property violators and the payment of mesne profits.
Solicitor General Tushar Mehta, representing the state, assured the bench that maintaining law and order was a top priority, alongside efforts to recover illegal arms. However, he raised concerns about disclosing sensitive data in open court, citing the risk of misrepresentation in the media.
The Court also rejected an intervention application from a Delhi-based resident, questioning his standing in the matter. Chief Justice Sanjiv Khanna responded firmly, indicating that the bench was already aware of the issues raised by the applicant.
The matter is scheduled for further hearing on January 20, 2025, as the Supreme Court continues to monitor the situation in Manipur and ensure that the state's response to the ethnic violence is both effective and lawful.
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