Manipur Pollution Control Board vs Khwairakpam Suchitra Chanu
2026 Latest Caselaw 2299 Mani

Manipur High Court

Manipur Pollution Control Board vs Khwairakpam Suchitra Chanu on 31 March, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

KHOIROM Digitally
          KHOIROM
                   signed by
                                                                                          Item No. 5 - 6
BIPINCHAN Date: 2026.03.31SINGH
          BIPINCHANDRA
                                            IN THE HIGH COURT OF MANIPUR
DRA SINGH 20:59:57 +05'30'
                                                      AT IMPHAL

                                                  W.A. No. 43 of 2021
                        Manipur Pollution Control Board, Imphal & 4 Ors.
                                                                                       ... Appellants
                                                         - Versus -
                        Khwairakpam Suchitra Chanu
                                                                                     ... Respondent

                                                             With
                                                      W.A. No. 124 of 2022

                                                   B E F O R E
                                     HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                       HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                      O R D E R

[M. Sundar, CJ] 31.03.2026

Ms. Jyotsana, learned State counsel for appellants in both writ

appeals is before this Court (Physical Court).

Mr. Ginzamang Sitlhou, learned counsel for sole respondent

in W.A. No. 43 of 2021 and respondent No. 1 in W.A. No. 124 of 2022 is

before this Court on the Video Conferencing (VC) platform.

Mr. Phungyo Zingkhei, learned Deputy Government Advocate

for respondent Nos. 2 & 3 in W.A. No. 124 of 2022 is before this Court

(Physical Court).

Ms. Jyotsana, learned State counsel for appellants requests

for listing captioned matter on 15.04.2026.

Afore-referred request of learned State counsel is acceded to.

List under the same cause list caption 'HEARING'.

List on 15.04.2026.

                                                            JUDGE               CHIEF JUSTICE
                        Bipin
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