Manipur Pollution Control Board vs Khwairakpam Suchitra Chanu
2026 Latest Caselaw 2311 Mani

Manipur High Court

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

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMUR Digitally
         by
                 signed

AILATPA SHAMURAILATPA
         M SUSHIL
M SUSHIL SHARMA                                                              Sl. Nos. 1-2
         Date: 2026.03.31 IN THE HIGH COURT OF MANIPUR
SHARMA 20:01:10 +05'30'             AT IMPHAL

                                    WA No. 60 of 2025

                 Manipur Pollution Control Board, Imphal and 3 others
                                                                      ......Appellants
                            Vs.
                 Khwairakpam Suchitra Chanu
                                                                    ......Respondent

With MC(WA) No. 124 of 2025

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

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

31.03.2026.

[1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing on 19.02.2026 which reads as

follows :

'19.02.2026 [1] There is no representation for the appellants. However, Mr. Th. Trimalchandra, learned counsel for caveator is before us on the VC (Video Conferencing) platform. [2] With the intention of giving opportunity to appellants and learned counsel for appellants, let this matter stand over to 31.03.2026.

[3] List under the same cause list caption on 31.03.2026.'

[2] Mr. Ginzamang Silthou, learned counsel for respondent is

before us on the VC (Video Conferencing) platform.

[3] Today, Ms. N. Jyotsana, learned State Counsel, adverting

to afore-referred earlier proceedings made in the previous listing,

expresses regret for missing the matter and tenders an apology for the

same. Be that as it may, today, learned State Counsel requests for a

short accommodation citing difficulty at her end in briefing learned

Additional Advocate General and senior advocate Mr. M. Devananda.

[4] Afore-referred request is acceded to.

[5] List under the cause list caption 'ADJOURNED

ADMISSION' on 15.04.2026.

[6]         List on 15.04.2026.




                           JUDGE                      CHIEF JUSTICE
Sushil