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Judgment
A. Guneshwar Sharma, J
[1] Heard Mr. N. Jotendro, learned senior counsel assisted by Mr. Syed Murtaza Ahmed, learned counsel on behalf of the petitioners and Mr. H. Debendra, learned Dy. A.G. assisted by Mr. Bheigya, learned Jr. G.A. for the State respondent.
[2] WP(C) No. 2 of 2026 was taken up in special bench on 02.01.2026 and this Court directed the matter to be listed today in the vacation bench i.e. 07.01.2026.
[3] By the present petition, the petitioners are apprehending eviction from the land under their possession in violation of the interim order dated 11.08.2025 passed by this Court in WP(C) No. 606 of 2025 filed by the petitioners herein.
[4] By the interim order dated 11.08.2026, this Court directed both the parties to maintain status quo as on date and status quo order has been extended till 16.01.2026.
[5] When the matter was taken up on 02.01.2026, this Court observed that there is no impugned order and the same is filed on apprehension of eviction by the petitioners and in the circumstances, the petitioners took time for filing additional affidavit. Accordingly, the petitioner filed an additional affidavit dated 06.01.2026 bringing on record the notice dated 02.01.2026 issued by the SP, Thoubal about the requisition sought by the District Administration for demolition and eviction of structures in land possessed by the petitioner herein.
[6] Mr. N. Jotendro, learned senior counsel for the petitioners, submits that the petitioners are apprehending eviction on the basis of the notice dated 01.01.2026 issued by the SP, Thoubal regarding requisition of security forces for the eviction.
[7] Mr. H. Debendra, learned Dy. A.G., has pointed out that the possessions of the petitioners are protected by the status quo order dated 11.08.2025 passed by this Court in WP(C) No. 606 of 2025. The present petition being WP(C) No. 2 of 2026 apprehending eviction on the basis of a notice issued by SP, Thoubal regarding eviction and demolition of the structure cannot be considered as an impugned order and the writ petition by the same party seeking similar relief as in WP(C) No. 606 of 2025 is not maintainable and prayed that the same may be dismissed.
[8] On the other hand, Mr. N. Jotendro, learned senior counsel for the petitioners, submits that his apprehension has been established by the notice dated 01.01.2026 issued by the SP, Thoubal for requisition of security forces for the eviction on 02.01.2026 at the request of the District Administration.
[9] This Court has perused the materials on record. It is admitted that the possession of the petitioners as on 08.11.2025 is protected by the interim order of the same day and eviction, if any, has to be conducted after modification of the interim order.
[10] In the circumstances, WP(C) No. 2 of 2026 and MC(WP(C) No. 2 of 2026 are closed as infructuous and the possession of the parties as on 08.11.2025 is still protected by the interim order dated 08.05.2025 passed by this Court in WP(C) No. 606 of 2025.
[11] Pleadings are complete in the connected matters.
[12] List WP(C) No. 606 of 2025 along with connected applications on 16.01.2026 before the roster bench.