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Page No.# 1/3 vs Gauri Sankar Das
2022 Latest Caselaw 1342 Gua

Citation : 2022 Latest Caselaw 1342 Gua
Judgement Date : 25 April, 2022

Gauhati High Court
Page No.# 1/3 vs Gauri Sankar Das on 25 April, 2022
                                                               Page No.# 1/3

GAHC010075922022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                       Case No. : Cont.Cas(C)/226/2022

         SMTI. BHAGYABATI TUMUNG AND 12 ORS
         D/O. LT. SAHADEB BORO @ MAHADEB BORO, W/O. BITU TUMUNG, VILL.
         KARCHIA(PART), P.S. KHETRI, DIST. KAMRUP (M), ASSAM

         2: NAGEN BORO
          S/O. LT. DUTI RAM BORO
         VILL. BAMFOR (TOPATOLI)
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM.
         3: SMT. SHUKLESHWARI DEVI @ LALUNG
         W/O. GYANACHAND AGARWALA
          D/O. LT. KALI SINGH
         VILL. ULUNI
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM.
         4: ADITY TERON
          S/O. LT. SUKUNA TERON
         VILL. BAMFOR (TEPATOLI)
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM.
         5: KANSINGH TERON
          S/O. LT. SUKUNA TERON
         VILL. BAMFOR (TEPATOLI)
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM.
         6: DHANSINGH DARAN @ SONSINGH LALUNG
          S/O. LT. DAMADANGA DARAN @ SATAHU
         VILL. BHERAKUCHI
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM.
                                                        Page No.# 2/3


7: SMT. GOLAPI BORO
 W/O. LT. AJIT BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM.
8: SMT. ANJANA BORO
 D/O. LT. LILA RAM BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM.
9: DIGANTA BORO
 S/O. LT. LILA RAM BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM.
10: SMT. NAGESWARI BORO
 W/O. LT. LILA RAM BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM
11: SMT. SHAONI BORO
 W/O. LT. GANESH BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM.
12: NIRANJAN BORO
 S/O. LT. NARESWAR BORO
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM.
13: RAMESH KONWAR
 S/O. LT. UDAY KONWAR
 VILL. TOPATOLI (PART)
 P.S. KHETRI
 DIST. KAMRUP (M)
ASSAM
VERSUS
GAURI SANKAR DAS, ACS AND ANR
THE ADDITIONAL DEPUTY COMMISSIONER, KAMRUP METROPOLITAN
DISTRICT, IN-CHARGE OF ACQUISITION BRANCH, IN THE O/O DEPUTY
COMMISSIONER, KAMRUP(M), P.O. AND P.S.-PANBAZAR, DIST-
                                                                                  Page No.# 3/3

            KAMRUP(M), GUWAHATI, ASSAM, PIN-781001
            2:PALLAV GOPAL JHA
             IAS
             THE DEPUTY COMMISSIONER
             KAMRUP(M)
             IN THE O/O DEPUTY COMMISSIONER
             KAMRUP(M)
             P.O. AND P.S.-PANBAZAR
             DIST-KAMRUP(M)
             GHY-
Advocate for the Petitioner : MR I HAQUE

Advocate for the Respondent :




                                   BEFORE
                 HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                           ORDER

25-04-2022 Heard Mr. I Haque, learned counsel appearing for the petitioners.

Matter pertains to willful disobedience and non-compliance of the judgment/order dated 15.02.2022 passed by this Court in WP(C) No. 3380/2021.

Issue notice, returnable by 6 (Six) weeks.

Petitioner shall take steps for service of notice on the respondents/contemnors by Registered Post with A/D by tomorrow, providing their proper and correct addresses with requisite postal stamps.

List accordingly.

JUDGE

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