Namoijam Jeetu vs Shri Sumant Singh
2026 Latest Caselaw 1495 Mani

Manipur High Court

Namoijam Jeetu vs Shri Sumant Singh on 11 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

Abujam
Surjit Singh                                                                                 Sl. No.1

Digitally signed by
                                      IN THE HIGH COURT OF MANIPUR
Abujam Surjit Singh
                                                AT IMPHAL
Date: 2026.03.12
13:42:46 +05'30'
                                              Cont.Cas(C) No.12 of 2026

                          Namoijam         Jeetu,   aged   about   55   years,S/o   (Late)
                          Shyamkumar Singh of Khagempalli Panthak, P.O.& P.S.
                          Imphal, Imphal West District, Manipur-7950001.
                                                                         Petitioner
                                                     Vs.
                          1. Shri Sumant Singh, IAS, Commissioner RD & PR,
                             Government of Manipur, New Secretariat Complex,
                             Babupara, P.O. and P.S. Imphal, Imphal West District,
                             Manipur - 795001.

                          2. Shri Kh. Temba Singh, Chief Engineer, Rural Engineering
                             Department, MSRRDA, Government of Manipur, 4th Floor,
                             Secured Office Building, AT-Line, 2nd MR Gate, Imphal,
                             Manipur-795001.

                                                                         Respondents

                                           BEFORE
                         HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                        HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                      For the Petitioner                   : Mr. David Boon
                      Date of Order                        : 11.03.2026


                                     JUDGMENT & ORDER (ORAL)

(Order of the Court was made by Mr. M. Sundar, CJ)

11.03.2026 When the matter was taken up, Mr. David Boon, learned counsel

on record for contempt petitioner submits that order dated 29.01.2025

made in WP (C) No.361 of 2023 has since been complied as petitioner's

representation dated 23.09.2019 has been disposed of vide order dated

10.03.2026 bearing Reference No. 4/18/2023-RD&PR&(HC) and a

scanned reproduction of 10.03.2026 order as placed before this Court is

as follows:

2. Learned counsel for contempt petitioner, submits that

captioned contempt petition may please be closed and he also makes

further plea to preserve the rights and contentions of contempt petitioner

to assail the aforesaid order dated 10.03.2026 and this request is acceded

to.

3. Captioned contempt petition is disposed of as closed

preserving the rights and contentions of contempt petitioner to assail

afore-referred 10.03.2026 order in a manner known to law, if so advised

and if so desired. There shall be no order as to costs.

                       JUDGE                              CHIEF JUSTICE

Ab. Surjit