Page No.# 1/3 vs Prafulla Kumar Hajowary
2022 Latest Caselaw 2492 Gua

                                                               Page No.# 1/3

GAHC010219462017




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

                        Case No. : Cont.Cas(C)/373/2017

         SUB-DIVISIONAL WELFARE BOARDS FOR SCHEDULE TRIBES and 7 ORS.
         FOR SCHEDULE TRIBES, DUDHNOI SUB-DIVISION, DUDHNOI, DIST.
         GOALPARA, REPRESENTED BY ITS CHAIRMAN, SMTI. MANJITA RABHA

         2: SMTI. MANJITA RABHA

          CHAIRMNA
          SUB-DIVISIONAL WELFARE BOARDS FOR SCHEDULE TRIBES
          DUDHNOI
          RESIDENT OF VILL- KARANCHA KONA
          P.O. DAMRA
          P.S. DUDHNOI
          DIST. GOALPARA
          ASSAM

         3: SUB-DIVISIONAL WELFARE BOARDS
          FOR SCHEDULE TRIBES
          RANGIA SUB-DIVISION
          RANGIA
          DIST. KAMRUP R
          REP. BY ITS CHAIRMAN
          SRI PRADIP KUMAR BORO.

         4: SRI PRADIP KUMAR BORO
          CHAIRMAN
          SUB-DIVISIONAL WELFARE BOARDS FOR SCHEDULE TRIBES
          RANGIA
          RESIDENT OF VILLAGE JALJALI
          P.O. DWARKUCHI
          P.S. RANGIA
          DIST. KAMRUP R
         ASSAM

         5: SUB-DIVISIONAL WELFARE BOARDS
                                                                  Page No.# 2/3

             FOR SCHEDULE TRIBES
             HOJAI SUB-DIVISION
             HOJAI
             DIST. HOJAI
             REP. BY ITS CHAIRMAN
             SRI RAMEN SINGH TAIMUNG.

            6: SRI RAMEN SINGH TAIMUNG

             CHAIRMAN
             SUB-DIVISIONAL WELFARE BOARDS FOR SCHEDULE TRIBES
             HOJAI
             R/O VILL- MILIK BASTI
             P.O. NANDAPUR
             P.S. HOJAI
             DIST. HOJAI
             ASSAM

            7: SUB-DIVISIONAL WELFARE BOARDS
             FOR SCHEDULE TRIBES
             BONGAIGOAN
             SUB-DIVISION
             BONGAIGAON
             DIST. BONGAIGAON
             REP. BY ITS CHAIRMAN
             SRI SAMIR BORO.

            8: SRI SAMIR BORO
             CHAIRMAN
             SUB-DIVISIONAL WELFARE BOARDS OF SCHEDULE TRIBES
             BONGAIGAON R/O VILL- BAKHARA PARA
             PO. and P.S. BONGAIGAON
             DIST.BONGAIGAON
            ASSA

            VERSUS

            PRAFULLA KUMAR HAJOWARY
            COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM, WELFARE OF
            PLAIN TRIBES AND BACKWARD CLASSES DEPARTMENT, ASSAM DISPUR,
            GUWAHATI-06.



Advocate for the Petitioner   : MR.A B T HAQUE

Advocate for the Respondent : MR.S P CHOUDHURY

Page No.# 3/3

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. R.M. CHHAYA HON'BLE MR. JUSTICE SOUMITRA SAIKIA

26-07-2022 R.M. Chhaya, C.J.

Heard Mr. A.B.T. Haque, learned counsel for the petitioner. None appears for the respondents.

Considering the evidence on record, it appears that the direction issued by this Court vide Judgment and Order 09.03.2017 passed in W.A. No. 419/2016 has been complied with and thereafter, the term of the Board is also over. It has been pointed out by the learned counsel for the petitioner that no further proceedings under the provisions of the Contempt of Courts Act are necessary to be initiated. Hence, the proceedings are dropped.

Notice discharged.

        JUDGE                     CHIEF JUSTICE




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