IN RE: SUO MOTU CONTEMPT CASE Vs. SIBA VEIMY

JUDGEMENT

(1.) This suo motu contempt case was taken up by this Court on the basis of the letter dtd. 24/1/2022 of the Ld. Judicial Magistrate First Class, Imphal West-II. Thereunder, the Ld. Magistrate forwarded the petition received from the petitioner/zimadar in Cril.Misc.(Z) Case No. 4 of 2022, proforma respondent No.2, against Siba Veimy, Assistant Conservator of Forest, Central Forest Division, Forest Department, Government of Manipur, respondent No.1 herein, to the Registrar General of this Court and requested that appropriate action be taken against the said officer for disregarding the Court's order.

(2.) In terms of Rule 5(1) of the Contempt of Court (Manipur High Court) Rules, 2019, in Appendix - 4 to the High Court of Manipur Rules, 2019, the Registrar General obtained orders for registration of a suo motu contempt case and listed the same for hearing.

(3.) Notice having been ordered, Mr. N. Suresh, learned counsel, entered appearance for the contemnor/respondent No.1, and Mr. H. Maipaksana, learned counsel, entered appearance for the zimadar/proforma respondent No.2.