HUIDROM SAROJUBALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Shyam, learned counsel for the petitiners and Mr. H. Debendra, learned Dy. A.G. assisted by Mr. A. Bheigya, learned Jr. G.A. for the State respondent.

(2.) This matter was listed on 2/1/2026 in the special bench due to urgency involved in the case.

(3.) In the present case, the petitioners are challenging the eviction notice dtd. 26/12/2025 issued by the Divisional Forest Officer, Central Forest Division, Government of Manipur directing the petitioners to remove their structures within 10 days from the land under their possession. On 2/1/2026, this Court directed the parties to maintain status quo as on date and the matter to be listed in vacation bench i.e. 7/1/2026.