Manipur High Court
Okram Nutankumar Singh vs State Of Manipur And Another on 22 July, 2025
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHAMURAILATPAM SUSHIL Digitally signed by SHAMURAILATPAM
SUSHIL SHARMA
SHARMA Date: 2025.07.23 11:03:13 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
PIL No. 4 of 2025
Okram Nutankumar Singh
Petitioner
Vs.
State of Manipur and another
Respondents
Clubbed with MC(PIL) No. 7 of 2025
BEFORE
HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
ORDER
(K. Somashekar, C.J.) 22.07.2025 Learned counsel Mr. O. Kiranjit for the petitioner is present. Similarly, the learned AG Mr. Lenin Hijam is also present but the aforesaid AG in these matters is seeing some short accommodation whereas this writ petition in the nature of Public Interest Litigation has initiated in the year 2025 but no report has been secured by the competent authority but this writ petition has initiated keeping in view the provision of Section 21(2) of the Protection of Human Rights Act, 1993.
However, the learned AG in this matter is seeking some short accommodation on the premises that he wants to secure some report from the competent authority whereas keeping in view the issues in between the petitioner and the respondents are of, it is deemed appropriate that the learned AG be directed to clarify the position whether the Secretary of Page | 1 Ministry of Home Affairs, Government of India is required to be arrayed as necessary party to secure this specific report from the competent authority but keeping in view Section 21(2) of the Protection of Human Rights Act, 1993.
Accordingly, made an observation.
Similar direction is also issued to the learned counsel for the petitioner in these matters to clarify the status whether the Secretary of Ministry of Home Affairs, Government of India is required to be arrayed as necessary party in this Public Interest Litigation to address the issues in between the petitioner and the respondents in respect of the Chairperson and also members as mandatory under Section 21(2) of the Protection of Human Rights Act, 1993.
Accordingly, made an observation.
Consequently, these matters would be listed on 14th August, 2025.
JUDGE CHIEF JUSTICE
Sushil
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