Centre for Rural Technology Mission , Manipur vs Akoijam Ranbirsana Singh and 3 Ors

2026:MNHC:250

Sl. No.5 & 6



IN THE HIGH COURT OF MANIPUR
AT IMPHAL


CRP(C.R.P. Art. 227) No. 50 of 2026


Centre for Rural Technology Mission, Manipur represented by:
Secretary namely Thoudam Shantibala Devi, aged about 38
years, daughter of Irom Chaoba Singh. Thoudam Leishangthem
PO & PS-Thoubal, District Thoubal Manipur, 795138.
… Petitioner

- Versus –

1. Akoijam Ranbirsana Singh , aged about 32 years, son of
Ak. Ruposana Singh, resident of Thoubal Wangmataba College
Road, P.O. & P.S. Thoubal, District: Thoubal, Manipur 795138.

2. Arubam Ramjoy Singh , aged about 40 years, son of A.
Shanou Singh, resident of Loitang Khunou Maning Leikai, P.O
Mantripukhri, P.S. Sekmai, Imphal West District, Manipur-795002

3. Huidrom Sunil Singh , aged about 42 years, son of H.
Amumacha Singh, resident of Thoubal Achouba Bazar Makha, P.O.
& P.S. Thoubal, District: Thoubal, Manipur-795138.

...O.Ps./Principal Respondents.

4. Centre for Rural Technology Mission, Manipur
represented by :

i. President namely Thoudam Jekichand Singh, aged about
47 years, S/o Th. Sanatomba Singh, resident of Thoudam
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Leishangthem, P.O. & P.S. Thoubal, District: Thoubal, Manipur,
795138.

ii. Treasurer ; namely Moirangthem Swamikumar Singh, aged
about 32 years S/o M. Inaobi Singh resident of Lambal Awang
Leikai, P.O. & P.S. Lamshang, District: Imphal West, Manipur,
795146.

iii. Member Trustee ; namely Akoijam Ningthousana Singh,
aged about 35 years S/o Ak. Ruposana Singh resident of
Thoubal Wangmataba, P.O. & P.S. Thoubal, District: Thoubal,
Manipur, 795138.

iv. Member Trustee ; namely Sanasam Romio Singh, aged
about 45 years S/o S. Sobha Singh resident of Sabaltongba
Awang Leikal, PO. & P.S. Thoubal, District- Thoubal, Manipur,
795138.

…Proforma Respondents

with
MC[CRP(C.R.P. Art. 227)] No. 82 of 2026


Centre for Rural Technology Mission, Manipur represented by:
Secretary namely Thoudam Shantibala Devi, aged about 38
years, daughter of Irom Chaoba Singh. Thoudam Leishangthem
PO & PS-Thoubal, District Thoubal Manipur, 795138.
…. Applicant/Petitioner
- Versus -

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1. Akoijam Ranbirsana Singh , aged about 32 years, son of
Ak. Ruposana Singh, resident of Thoubal Wangmataba College
Road, P.O. & P.S. Thoubal, District: Thoubal, Manipur 795138.

2. Arubam Ramjoy Singh , aged about 40 years, son of A.
Shanou Singh, resident of Loitang Khunou Maning Leikai, P.O
Mantripukhri, P.S. Sekmai, Imphal West District, Manipur-795002

3. Huidrom Sunil Singh , aged about 42 years, son of H.
Amumacha Singh, resident of Thoubal Achouba Bazar Makha, P.O.
& P.S. Thoubal, District: Thoubal, Manipur-795138.

...Respondents.

4. Centre for Rural Technology Mission, Manipur
represented by :
i. President namely Thoudam Jekichand Singh, aged about
47 years, S/o Th. Sanatomba Singh, resident of Thoudam
Leishangthem, P.O. & P.S. Thoubal, District: Thoubal, Manipur,
795138.

i. Treasurer ; namely Moirangthem Swamikumar Singh, aged
about 32 years S/o M. Inaobi Singh resident of Lambal Awang
Leikai, P.O. & P.S. Lamshang, District: Imphal West, Manipur,
795146.

ii. Member Trustee ; namely Akoijam Ningthousana Singh,
aged about 35 years S/o Ak. Ruposana Singh resident of
Thoubal Wangmataba, P.O. & P.S. Thoubal, District: Thoubal,
Manipur, 795138.

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iii. Member Trustee ; namely Sanasam Romio Singh, aged
about 45 years S/o S. Sobha Singh resident of Sabaltongba
Awang Leikal, PO. & P.S. Thoubal, District- Thoubal, Manipur,
795138.

…Proforma Respondents

BEFORE
HON’BLE THE CHIEF JUSTICE MR. M. SUNDAR

For revision petitioner Mr. L. Sanjoy, Advocate.
Date of Judgment & Order 29.10.2026

JUDGEMENT & ORDER
(Oral)



[1] The following abbreviations/short forms have been used in this
order (for the sake of brevity, convenience and clarity):
Sl.
No.
Abbreviation/Short
Form/other short
references
Full Form/Expansion
1. CRP Civil Revision Petition
2 MC Miscellaneous Case
3 said Trial court Civil Judge, Senior Division,
Thoubal at Kangabok, Manipur
4 Impugned order Order dated 03.06.2026 in Judl.
Misc. Case No.149 of 2026 (Ref:
O.S. No.40 of 2025).
5 R1 First respondent (similar
abbreviation/s are used for other
respondents also with a numeric
change alone i.e., R2, R3 so on
and so forth
6 CRTM Centre for Rural Technology
Mission, Manipur
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7 CPC Code of Civil Procedure, 1908 (5
of 1908)

[2] Factual matrix in a nutshell is that R1 to R3 in captioned CRP/MC
application filed a plaint dated 26.08.2025 in said trial court with prayers inter-
alia for declaration that they are entitled to recover costs of construction of
houses amounting to a little over 1.27 crores (1,27,35,000/- to be precise) and
other reliefs. In this suit, CRTM is the defendant; that interestingly and
intriguingly President, Secretary, Treasurer and two member trustees of
CRTM, Manipur have been shown as 1 to 5 qua CRTM though they all have
been described as representing CRTM and in this regard cause title in the
plaint is as follows:
‘ IN THE COURT OF CIVIL JUDGE SENIOR DIVISION
THOUBAL, MANIPUR AT KHANGABOK
Original Suit No. 40 of 2025
. Shri Akoijam Ranbirsana Singh, aged about 32 years, son of Ak.
1
Ruposana Singh resident of Thoubal Wangmataba College Road, P.O
& P.S-Thoubal, District-Thoubal, Manipur.
2. Shri Arubam Ramjoy Singh, aged about 40 years, son of A. Shanou
Singh resident of Loitang Khunou Maning Leikai, P.O-Mantripukhri,
P.S-Sekmai, Imphal West District, Manipur.
3. Shri Huidrom Sunil Singh, aged about 42 years, son of H.
Amumacha Singh of Thoubal Achouba Bazar Makha, P.O & P.S-
Thoubal, District-Thoubal, Manipur.
...Plaintiffs
-Versus-
Centre for Rural Technology Mission, Manipur represented by:
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1. President namely Thoudam Jekichand Singh, aged about 47
years, S/o Th. Sanatomba Singh resident of Thoudam Leishangthem,
P.O & P.S-Thoubal, District-Thoubal, Manipur-795138.
2. Secretary namely Thoudam Shantibala Devi, aged about 38
years, daughter of Irom Chaoba Singh, Thoudam Leishangthem P.O &
P.S-Thoubal, District-Thoubal Manipur; 795138.
3. Treasurer; namely Moirangthem Swamikumar Singh, aged
about 32 years, S/o M. Inaobi Singh Lambal Awang Leikai P.O & Ps-
Lamsang, Imphal West District, Manipur-795146.
4 Member Trustee namely; Akoijam Ningthousana Singh, aged
about 35 years, S/o Ak. Ruposana Singh resident of Thoubal
Wangmataba P.O & P.S-Thoubal, District-Thoubal, Manipur-795138;
5 Member Trustee namely; Sanasam Romio Singh aged about 45
years, S/o S. Sobha Singh resident of Sabaltongba Awang Leikai, P.O &
P.S-Thoubal, District-Thoubal, Manipur-795138;
….Defendants’
In the cause title of captioned CRP, CRTM has been shown as R4 and
cause title in the captioned CRP(more intriguingly) reads as follows:
‘ IN THE HIGH COURT OF MANIPUR
AT IMPHAL

CRP(CRP Art. 227) No. 50 of 2026
Centre for Rural Technology Mission, Manipur represented by:
Secretary namely Thoudam Shantibala Devi, aged about 38 years,
daughter of from Chaoba Singh. Thoudam Leishangthem PO & PS-
Thoubal, District Thoubal Manipur, 795138.
… Petitioner

- Versus –

1. Akoijam Ranbirsana Singh, aged about 32 years, son of Ak.
Ruposana Singh, resident of Thoubal Wangmataba College Road,
P.O. & P.S. Thoubal, District: Thoubal, Manipur 795138.

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2. Arubam Ramjoy Singh, aged about 40 years, son of A. Shanou
Singh, resident of LOitang Khunou Maning Leikai, P.O
Mantripukhri, P.S. Sekmai, Imphal West District, Manipur-
795002

3. Huidrom Sunil Singh, aged about 42 years, son of H. Amumacha
Singh, resident of Thoubal Achouba Bazar Makha, P.O. 7 P.S.
Thoubal, District: Thoubal, Manipur-795138.
...O.Ps./Principal Respondents.

4. Centre for Rural Technology Mission, Manipur represented by:

i. President namely Thoudam Jekichand Singh, aged
about 47 years, S/o Th. Sanatomba Singh, resident
of Thoudam Leishangthem, P.O. & P.S. Thoubal,
District: Thoubal, Manipur, 795138.

ii. Treasurer; namely Moirangthem Swamikumar
Singh, aged about 32 years S/o M. Inaobi Singh
resident of Lambal Awang Leikai, P.O. & P.S.
Lamshang, District: Imphal West, Manipur,
795146.

iii. Member Trustee; namely Akoijam Ningthousana
Singh, aged about 35 years S/o Ak. Ruposana Singh
resident of Thoubal Wangmataba, P.O. & P.S.
Thoubal, District: Thoubal, Manipur, 795138.

iv. Member Trustee; namely Sanasam Romio Singh,
aged about 45 years S/o S. Sobha Singh resident of
Sabaltongba Awang Leikal, PO. & P.S. Thoubal,
District- Thoubal, Manipur, 795138.
…Proforma Respondents’

that, this Court is of the view that a relook into afore-referred aspect qua
array of parties is necessary but this 227 Court refrains from doing so in instant
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case owing to the limited legal perimeter of captioned CRP; that it is made
clear that this aspect will be gone into in another matter where it becomes
imperative; that post filing of suit and service of suit summons, CRTM filed
written statement dated 29.04.2026 along with 6(six) documents; that there
was delay in filing this written statement and therefore, CRTM took out an
application being Judl. Misc. No.148 of 2026 with a prayer for Condonation of
Delay ( CoD ) qua 113 days; that this CoD application being Judl. Misc. Case
No.148 of 2026 was allowed by said trial court in and by an order dated
03.06.2026 and a scanned reproduction of this order is as follows:
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That, afore-referred Judl. Misc. Case No.148 of 2026 has been taken
out by resorting to Section 5 of the Limitation Act, 1963 (36 of 1963) instead
of proviso qua Order VIII Rule 1 CPC ; that quoting wrong provision of law does
neither disentitles an applicant from getting relief nor denudes the court of
powers to grant relief; that as already alluded to in the earlier part of this
narration, afore-referred CoD application being Judl. Misc. Case No.148 of
2026 has been allowed by the said trial court, more so, after recording that the
plaintiffs refrain from opposing the CoD prayer in the interest of speedy trial.
To be noted, the entire order condoning delay in filing written statement has
been scanned and reproduced supra. It comes to light that after Condonation
of Delay ( CoD ) in filing written statement, said trial court has framed issues on
05.08.2026; that it is seen that though it is framing of issues, said trial court
has recorded as ‘ POINTS FOR DETERMINATION’ . Nonetheless, learned
counsel on record for CRP petitioner states at the Bar that 5(five) issues have
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been framed and a copy has been placed before this Court and scanned
reproduction of the same is as follows:

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To be noted, 05.08.2026 proceedings of said trial court is as
follows:

[3] Be that as it may, post framing of issues on 05.08.2026, suit has
been listed for further proceedings on 09.09.2026 and examination of witness.
Examination of PW1 is now underway (16.10.2026) and the case now stands
over to 02.11.2026. A scanned reproduction of case status downloaded from
the official website is as follows:
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[4] Be that as it may, what is causing difficulty is, along with the
afore-referred CoD application being Judl. Misc. Case No.148 of 2026, CRTM
has taken out another Judicial Misc. Case being Judl. Misc. Case No.149 of
2026 purportedly under Order VIII Rule 1 CPC read with Section 151 CPC
with a rather strange prayer to grant leave to CRTM to proceed in the matter
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on merit and scanned reproduction of this Judl. Misc. Case No.149 of 2026
petition is as follows:


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[5] The afore-referred Judl. Misc. Case No.149 of 2026 has been
given a closure by the said trial court vide impugned order dated 03.06.2026
and scanned reproduction of the impugned order is as follows:
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[6] It is clear from the narration thus far that dismissal of Judl. Misc.
Case No.149 of 2026 primarily on the ground that the court is not clear as to
what prayer is to be granted to the applicant does not in any manner affect
CRTM as suit is proceeding on merits. This Court also notices that plaintiffs,
in their response to CoD application have made it clear that they are not
opposing the CoD prayer in the interest of speedy trial.
[7] As the suit is now proceeding on merits and as the impugned
order does not affect the CRTM (CRP petitioner/MC applicant) in any manner
no useful purpose will be served by issuing notice as that would only delay the
matter. This is more so, as the plaintiffs are also interested in speedy trial as
is evident from their stated position captured in CoD order. Therefore, it will
suffice to give a closure to the captioned CRP and captioned MC thereat by
saying that the impugned order does not affect the rights and contentions of
both sides, be it the 3(three) plaintiffs or the CRTM and the suit/trial will
continue to proceed on merits for being carried to its logical end. The
impugned order shall merely be construed as an order saying that Judl. Misc.
Case No.149 of 2026 is completely uncalled for and a rather strange and
superfluous prayer has been made. To be noted, it is axiomatic that if the
impugned order had been construed in any other manner by said trial court,
CRTM or plaintiffs in said trial court the suit/trial will not now be proceeding on
merits.
[8] Let the said trial court proceed with the trial, continue the suit and
conclude the same as expeditiously as the official business of the said trial
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court would permit and this is subject to prior to suits and pendency in the said
court.
[9] Captioned CRP is disposed of as closed in the aforesaid manner
albeit with preservation of rights and contentions of both sides in the aforesaid
manner and with observations as above. Consequently, captioned MC thereat
has become otiose and the same is also disposed as closed. There shall be

no order as to costs.





CHIEF JUSTICE

John Kom/Indrajeet


FR/NFR


P.S. I : Upload forthwith.
P.S. II : All concerned will stand bound by web copy uploaded in High Court website inter-
alia as the same is QR coded.

Digitally signed by
JOHN TELEN KOM
Date: 2026.10.30
16:25:45 +05'30'
JOHN
TELEN KOM
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