Wangkhem Sunanda Singh vs Union Of India

Kh. Nobin Singh, J

Heard Shri I. Lalitkumar, learned Senior Advocate appearing for all the petitioners; Shri Lenin Hijam, learned Addl. Advocate General appearing for

the State respondents and Shri S. Suresh, learned ASG appearing for the Union of India.

From the earlier proceedings, it is seen that these matters were heard in part and kept for further hearing but no further hearing could be held due to

Covid 19 pandemic. When these matters are listed today for consideration, it has been submitted by Shri I. Lalitkumar, learned Senior Advocate

appearing for the petitioners that let these matters be listed on 03-08-2021 as scheduled on account of his health problem while Shri Lenin Hijam,

learned Addl. Advocate General submits that in view of the urgency involved in the matter, these matters be heard at an early date.

Having heard the submissions of both the counsels appearing for the parties, this Court is of the view that these matters can be listed on 28-07-2021

for further hearing.

Shri S. Suresh, learned ASG appearing for the Union of India submits that although the Union of India is a party respondent in these matters, it is not a

necessary party for the reason that the lands which are the subject matter in issue, have already been returned to the Government of Manipur in May,

2017 and accordingly, he prays that the Union of India be deleted from the array of parties.

Be that as it may, an appropriate order will be passed on the next date in this regard and till then, Shri S. Suresh, learned ASG is required to be present

to assist the Court.

It is made clear that no adjournment shall be granted on 28-07-2021 and in case any of the counsels does have any difficulty on that day, an alternate

arrangement be made by him so that hearing can continue for disposal.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.