Manipur High Court
K. Babushahab Singh vs Suresh Babu on 23 November, 2022
Author: Sanjay Kumar
Bench: Sanjay Kumar
KABORA Digitally signed item No. 3
by
MBAM KABORAMBAM
SANDEEP SANDEEP SINGH
Date: 2022.11.23
IN THE HIGH COURT OF MANIPUR
SINGH 15:37:07 +05'30'
AT IMPHAL
Cont. Cas (C) No. 51 of 2019
K. Babushahab Singh
Petitioner
Vs.
Suresh Babu, IAS; & Ors.
Respondents
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 23.11.2022.
Sanjay Kumar (C.J.):
Mr. S. Abung, learned counsel, appears for the petitioner. The order under consideration in this contempt case was passed as long back as on 25.09.2018. Respondent No. 17 has now filed an affidavit stating that he has no role to play in the matter. It is not open to the respondent authorities to use the private land of the petitioner without following the due procedure laid down by law and disclaim responsibility from paying rent at least for their illegal occupation, in terms of the directions of the learned Judge. It may be noted that this failure to pay monthly rent constitutes a continuing contempt and this contempt case would therefore not be barred by limitation.
In the event the direction of the learned Judge with regard to payment of rent or compensation is not complied with by the next date of hearing, all the respondents shall be present in person to explain the reasons therefor.
Post on 12.01.2023.
Registry is directed to communicate copies of this order to all the respondents forthwith.
CHIEF JUSTICE Sandeep Page 1