KEISHAM MOHON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(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 2/1/2026 and this Court directed the matter to be listed today in the vacation bench i.e. 7/1/2026.

(3.) By the present petition, the petitioners are apprehending eviction from the land under their possession in violation of the interim order dtd. 11/8/2025 passed by this Court in WP(C) No. 606 of 2025 filed by the petitioners herein.