CH BABUMACHA SINGH Vs. SANGAI DEVI

JUDGEMENT

(1.) Heard Shri B.P. Sahu, the learned Sr. Advocate appearing for the petitioners; Shri I. Denning, the learned counsel appearing for the respondent Nos. 2 and 5; Shri L. Shashibhushan, the learned counsel appearing for the respondent No. 3 and Shri P. Tamphamani, the learned counsel appearing for the respondent Nos. 1, 4, 6 & 7.

(2.) The instant Contempt petition has been filed by the petitioners on the allegation that the contemnors/ respondents have not complied with the order dated 30-03-2015 passed by this court and the relevant direction thereof is as under:-

(3.) The case of the petitioners is that on receipt of a certified copy of the order dated 30-03-2015, the petitioners through their counsel served a legal notice on 04-04-2015 enclosing therewith the certified copy of the said order which was received by the authority concerned on 08-04-2015. Three months' time was granted by this court, while disposing of the said writ petition, to the respondents/ contemnors to complete the exercise as indicated in the order. After the period of three months having expired, the petitioner's association submitted a representation dated 04-08-2015 to the Secretary (Edn./S), Government of Manipur followed by another representation dated 07-08-2015 addressed to the Chief Secretary, Manipur.