High CourtsSingle Bench

State Of Manipur & Ors vs Ksh. Rustamkumar Singh

Manipur High Court · Decided on 13 February 2026 · Citation: (2026) 02 MAN CK 1712

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Land Acquisition Appeal No. 1 Of 2025, Miscellaneous Case (LA App.) No. 2, 4 Of 2025
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Judgment

6 paragraphs · 147 words

Ahanthem Bimol Singh, J

Mr. H. Debendra, learned senior counsel and Deputy AG assisted by Ms. Sharmila, learned counsel appeared for the appellants and Ms. Malemleima, learned counsel appeared for the respondent.

This matter has been listed today for referral to the Special Medication Drive – Mediation ‘For the Nation 2.0’. Accordingly, registry is directed to refer this matter to the appointed Mediator, Mediation Centre, High Court of Manipur, for exploring the possibility of an amicable settlement.

The appellants, Administrative Secretary (Works), Govt. of Manipur and the Collector (LA), Imphal East District or any of their authorized officer along with their respective counsel are to be present before the appointed Mediator on 25-02-2026 at 01:30 P.M.

Earlier interim order shall continue till the next date.

A copy of this order be furnished to all the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.