THE CHIEF SECRETARY GOVERNMENT OF MANIPUR, THE DIRECTOR GENERAL OF POLICE Vs. SHRI ARIBAM KANHAI SHARMA AND FIFTY EIGHT ORS.

JUDGEMENT

(1.) THIS is an appeal under Section 19(1) of the Contempt of Courts Act, 1971 (for short 'Act') from on order of the learned Single Judge made on 15.1.93 in Civil Ordinal (Contempt) Petition No. 91 of 1992.

(2.) THE facts giving rise to this appeal, in brief, are thus. The Respondents made an application (Civil Original Contempt Petition No. 91/92) for initiating contempt proceeding against the Appellants alleging that the Appellants had wilfully disobeyed the order made on 21.2.92 by a Division Bench of this Court in Civil Rule No. 608 of 1990, that is to say, the Respondents moved the Court and drew its attention to the contempt alleged to have been committed by the Appellants, learned Single Judge had held that there was no wilful disobedience of the order of this Court and closed the case. However, the learned Single Judge directed the Appellants to carry out the direction of the Court as is stated in the order.

(3.) SUB -section (1) of Section 19 of the Act runs as follows: