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Judgment
Sanjay Kumar, CJ
This case is taken up suo motu.
Mr. M. Devananda, learned Additional Advocate General, Manipur, takes notice for respondents No. 1-4 and waives further notice. He seeks time to file his reply. The reply shall indicate as to what action is being taken by the State authorities to ensure that the provisions of the POCSO Act, 2012, are given effect to scrupulously.
Notice to respondent No.5.
Registry shall take steps for effecting service of notice upon respondent No.5 by speed post.
In addition to the respondents already arrayed, it would be proper to include the Deputy Commissioner, Tengnoupal, as well as the Child Welfare Committee, Tengnoupal, represented by its Chairperson, as party respondents in this case for a comprehensive adjudication.
Registry shall take steps to include these parties also in the cause title and issue notice to them by speed post for the date fixed.
Post on 30.11.2022.
Registry is directed to print the name of Mr. M. Devananda, learned Additional Advocate General, Manipur, in the cause list.