As Ringnam vs Namoijam Kheda Varta & 2 Ors
2025 Latest Caselaw 504 Mani

Manipur High Court

As Ringnam vs Namoijam Kheda Varta & 2 Ors on 27 August, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
                                                                                                    Serial No. 17
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2025.08.27
          16:58:38 +05'30'
                                               IN THE HIGH COURT OF MANIPUR
                                                         AT IMPHAL


                                                 CONT. CAS(C) No. 67 of 2025

                            AS Ringnam
                                                                                                ... Petitioner
                                                             - Versus -

                            Namoijam Kheda Varta & 2 Ors.
                                                                                            ... Respondents



                                                    B E F O R E
                                    HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                     HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA


                                                          O R D E R

[K. Somashekar, CJ] 27.08.2025 This contempt petition has been initiated by the complainant

for willful disobedience of the order rendered by the Co-ordinate Bench in

W.A. No. 10 of 2020 dated 19.07.2024.

Learned senior counsel for the petitioner, Mr. Kh.

Tarunkumar is present before this Court physically.

Similarly, learned counsel for the respondent No. 3, Mr. S.

Suresh is present before this Court physically.

Whereas, learned Government Advocate for the respondents

No. 1 & 2, Mr. RK Umakanta is present before this Court physically in this

matter and is submitting an order dated 26.08.2025 passed by the

Government of Manipur, Secretariat : Land Resource Department whereby

consisting of paragraphs No. 1 to 13, wherein paragraph 12 of this order

indicates that -

Page 1|2 "12. Now therefore, considering the above and in conformity with the Court orders, it is hereby conveyed the approval of the Government to refund the deducted amount of Rs. 22,589/- and also to prepare payment of the monthly pension @ Rs. 5390/- p.m. to A.S. Ringam (Retd.) Lambu of SDO, Chingai, Ukhrul District, Manipur in pursuance of the Judgment and Order of Hon'ble High Court of Manipur dated 19th December, 2019 passed in W.P.(C) no. 282 of 2014, Order dated 19th July, 2024 passed in W.A. No. 10 of 2020 and Order of Hon'ble Supreme Court of India dated 1st August, 2025 passed in Special Leave Petition (Civil) Diary No

(s). 36571 of 2025 at the earliest."

However, keeping in view of the order rendered by the

Government of Manipur dated 26.08.2025 in pursuance of the order

rendered by the Co-ordinate Bench in the aforesaid writ appeal has been

complied with.

Accordingly, the present contempt petition does not have any

substance for consideration and consequently, the present contempt

petition stands closed.

                                  JUDGE                 CHIEF JUSTICE
Bipin




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