MANIPUR POLLUTION CONTROL BOARD Vs. KHWAIRAKPAM SUCHITRA CHANU

JUDGEMENT

(1.) Heard Shri N. Ibotombi, learned Senior Advocate appearing for the review petitioners and Shri Ng. Kumar, learned Advocate appearing for the respondent No.1.

(2.) The instant review petition has been filed by the review petitioners praying for reviewing the judgment and order dated 20/06/2017 passed by this Court in WP(C) No.161 of 2017. The relevant paragraphs of the said judgment and order dated 20/6/2019 read as under:-

(3.) Being aggrieved by the said judgment and order dated 20/06/2017, the instant review petition has been filed on the inter-alia ground that the notices issued by this Court in the writ petition were received by Shri Nabachandra (Naba), Stenographer Grade-II of Manipur Pollution Control Board on 24/03/2017 but the same were not entered in the receipt book nor were they placed before the review petitioners. Since the said notices were not placed before the review petitioners, they could not contest the writ petition by filing their counter affidavits. In addition to that, it has been contended that a favourable order has been obtained by the respondent No.1 by concealing the fact of her non-attendance to the office w.e.f. 01-03-2009 till the date of filing the review petition.