Page No.# 1/2 vs Lakhyajyoti Duawara And 2 Ors
2023 Latest Caselaw 802 Gua

                                                                  Page No.# 1/2

GAHC010036112023




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

                                Case No. : Cont.Cas(C)/100/2023

            PALTAN BAZAR SAK PACHALI KHUDRA BABASAYEE SANTHA AND ANR
            REPRESENTED BY ITS PRESIDENT SRI DIGAMBAR BARMAN, S/O LATE
            RAMESHWAR BARMAN, A.T. ROAD, PALTAN BAZAR, GUWAHATI-1

            2: FOINUR ALI
             S/O LATE TOISUR ALI
             ISLAMPUR
             GUWAHATI-3
            THE SECRETARY
             PALTAN BAZAR SAK PACHALI KHUDRA BABASAI SANTH

            VERSUS

            LAKHYAJYOTI DUAWARA AND 2 ORS.
            CIRCLE OFFICER, GUWAHATI REVENUE CIRCLE, ULUBARI, GHY-7

            2:ATINDRA CHANDRA SARKAR
             HEAD MASTER OF SRI AUROBINDO VIDYAMANDIR HIGH SCHOOL
             CUM SECRETARY OF THE MANAGEMENT AND DEVELOPMENT
            COMMITTEE OF THE SAID SCHOOL
             ULUBARI
             RAM KRISHNA MISSION ROAD
             GHY-7

            3:THE PRESIDENT BAHANTI SARMAH
             SRI AUROBINDO VIDYAMANDIR HIGH SCHOOL
             PROVINCIALIZED
             ULUBARI
             RAM KRISHNA MISSION ROAD
             GHY-

Advocate for the Petitioner   : MR M H AHMED

Advocate for the Respondent :
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                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

27.02.2023

Heard Mr. M.H. Ahmed, learned counsel for the applicant.

Alleging willful and intentional violation of the direction made in the judgment and order dated 05.01.2017 passed in the writ petition, W.P.[C] no. 6789/2015 read with order dated 20.09.2020 passed in the interlocutory application, I.A.[C] no. 1273/2022, the instant application under Section 11 and Section 12 of the Contempt of Court Act, 1971 [as amended] read with Article 215 of the Constitution of India has been preferred.

Issue notice, returnable in 4 [four] weeks.

The applicant shall take steps for service of notice upon the opposite parties by registered post with A/D within 2 [two] working days.

List the case after 4 [four] weeks.

JUDGE

Comparing Assistant