Page No.# 1/3 vs V.K.Pipersenia And 5 Ors
2022 Latest Caselaw 1772 Gua

                                                                       Page No.# 1/3

GAHC010244542017




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

                        Case No. : Cont.Cas(C)/603/2017

         SIRAJ UDDIN and 3 ORS.
         S/O- LT TAHIR ALI VILL- BATAIYA P.O. MULLAGANJ BAZAR, DIST-
         KARIMGANJ, ASSAM

         2: SRI BISWAJIT ROY
          S/O- LT BIRENDRA NAMASUDRA
         VILL- BAGHAN
          P.O.-KARNAMADHU
          DIST- KARIMGANJ
         ASSAM

         3: SRI ASIT KANTI DEV
          S/O- LT JYOTIRMOY DEV WARD NO.2
          P.O. SETTLEMENT ROAD
          DIST- KARIMGANJ
         ASSAM

         4: SRI SAMIR KUMAR KURI
          S/O- LT SUNIL CHANDRA KURI VILL- CHARAKURI P.O. AND DIST-
         KARIMGANJ
         ASSA

         VERSUS

         V.K.PIPERSENIA and 5 ORS.
         IAS, THE STATE OF ASSAM, REPRESENTED BY THE CHIEF SECRETARY TO
         THE GOVT. OF ASSAM, DISPUR, GHY-6

         2:MR. RAJESH PRASAD
          IAS
         THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          REVENUE REGISTRATION DEPTT.
          DISPUR
          GHY-6
                                                                   Page No.# 2/3


            3:MR. MONOJ KUMAR
             IAS
            THE INSPECTOR GENERAL OF REGISTRATION
            ASSAM
             RUPNAGAR
             GHY-32

            4:SHRI JISHNU BARUA
            IAS
             THE CHIEF SECRETARY TO THE GOVT OF ASSAM
            DISPUR
            GUWAHATI-6

            5:AVINASH JOSHI
            IAS
             COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
            REVENUE(REGISTRATION) DEPARTMENT
            DISPUR
            GUWAHATI-6

            6:SHRI GYANENDRA DEV TRIPATHI
            IAS
             THE INSPECTOR GENERAL OF REGISTRATION
            ASSAM
            RUPNAGAR
            GUWAHATI-3

Advocate for the Petitioner   : MS.M BARMAN

Advocate for the Respondent : MR. D SAIKIA (r-4,5)




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

24.05.2022

Heard Mr. M. Islam, learned counsel for the petitioners.

Mr. R. Borpujari, learned counsel for the respondents submits that the concerned officer, i.e. OSD of Revenue Department is currently indisposed.

Page No.# 3/3

However, he has received verbal instructions to the effect that the departmental authorities of the Revenue and Finance Department are working to implement the order of this Court. It is submitted that the concurrence of other stake holders are also required so as to amend the service rules for providing promotional avenues to the Extra Writers within the frame of 2010 Rules. Accordingly, he prays for 3(three) weeks further time to bring on record the written instructions.

The Court is inclined to put on record that the respondents would take note of the fact that this Contempt petition is for non-compliance of judgment and order dated 09.11.2016 passed in WP(C) 3109/2014. Thus, almost 6(six) years have gone by. Therefore, any further delay in the implementation of the order may invite appropriate orders from the Court.

The learned counsel for the respondents is at liberty to forward a downloaded copy of this order to the respondents.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant