Khangrakpam Jatishwor Singh vs State of Manipur & Ors

M. Sundar, CJ

[1] Today, captioned matter was referred to mediation vide an order of this Court dated 17.11.2025 which reads as follows:

[1] Mr. Dayali Elangbam, learned counsel for appellant and Mr. W. Niranjit, learned State counsel for respondents are before us.

[2]Learned counsel for appellant and learned State counsel submit in one voice that elements of settlement exist and makes a common/joint request to have the captioned matter referred to mediation.

[3] Request acceded to.

[4] Captioned matter referred to mediation by the High Court Legal Services Committee/High Court Mediation Centre under the aegis of Manipur High Court. The first sitting of the mediation shall be on 21.11.2025 (Friday) at 2:00 p.m. The appellant and an authorized representative of the State more particularly, the competent authority or anyone with requisite mandate undertake to be present before the mediation center without insisting on separate hearing notice.

[5] State shall ensure that an official who is in a position to take a decision and give a commitment on behalf of the State or in other words an official who has the mandate to sign the mediation proceedings attends the mediation.

[6] Registry to transmit the case records to the mediation centre.

[7] List 8 (eight) weeks hence under the caption ‘FOR MEDIATION REPORT’.

[8] List on 02.02.2026.

[2] Today, captioned matter is listed under the cause list caption ‘FOR MEDIATION REPORT’.

[3] In the hearing today, Mr. Dayali Elangbam, learned counsel on record for appellant and Mr. W. Niranjit, learned State counsel for all the three respondents are before this Court. Both learned counsel submit in one voice in unison that mediation was successful.

[4] This Court has the benefit of the mediation report and cover letter dated 29.11.2025 bearing reference No. HCLSC/Med/2-2024/1027` from the Secretary, High Court Legal Services Committee under the aegis of which mediation was held. Under cover of this letter, the terms of settlement reduced to writing vide ‘the terms of settlement 29.01.2026’ (hereafter ‘said terms of settlement’) has also been enclosed and the same has been duly signed by sole appellant by R3 for himself and on behalf of all three respondents and the learned mediator. A scanned reproduction of the cover letter and said terms of settlement are as follows:

[5] In the light of narrative of thus far, learned counsel on both sides made a joint/common request that the captioned writ appeal may please be disposed of in terms of said terms of settlement i.e., terms of settlement dated 29.01.2026.

[6] Captioned writ appeal is disposed of in terms of said terms of settlement dated 29.01.2026 which now forms part of this order. There shall be no order as to costs.