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Hiramohan Doley vs Hema Doloi Borgohain And Anr
2023 Latest Caselaw 75 Gua

Citation : 2023 Latest Caselaw 75 Gua
Judgement Date : 4 January, 2023

Gauhati High Court
Hiramohan Doley vs Hema Doloi Borgohain And Anr on 4 January, 2023
                                                                            Page No.# 1/2

GAHC010241892022




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

                                Case No. : I.A.(Civil)/3492/2022

            HIRAMOHAN DOLEY
            S/O LT. DAMBARUDHAR DOLEY R/O VILL- BEGANAGORAH, P.O.
            BEGANAGORAH, UNDER MACHKHOWA, P.S. DIST. DHEMAJI, ASSAM



            VERSUS

            HEMA DOLOI BORGOHAIN and ANR.
            THE CHAIRMAN, DHEMAJI TOWN COMMITTEE, P.O. AND P.S. DHEMAJI,
            DIST. DHEMAJI, ASSAM

            2:SHRI MUSTAFA BORBHUYAN AHMED HAZARIKA
            THE EXECUTIVE OFFICER
             DHEMAJI TOWN COMMITTEE
             P.O. and P.S. DHEMAJI
             DIST. DHEMAJI
            ASSAM

Advocate for the Petitioner   : MR.B K SINGH

Advocate for the Respondent : MR. M BISWAS




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                           ORDER

Date : 04-01-2023

By this interlocutory application, the applicant intends to implead the Chairman of Dhemaji Town Committee as a respondent contemnor in the Cont. Cas(C) No. 248/2017.

Page No.# 2/2

It is noticed that the Chairman had not been served with a copy of the order that is alleged to have been violated.

Accordingly, the prayer to implead the Chairman is rejected. However, liberty is granted to the petitioner to approach again after communicating the order which is alleged to have been violated to the Chairman of the Dhemaji Town Committee.

Regarding the other prayer for impleading the Principal Secretary to the Government of Assam in the Urban Development Department, the same is also rejected inasmuch as the Principal Secretary to the Government of Assam in the Urban Development Department was neither a respondent in WP(C) No. 2493/2016 nor any requirement is discernable from the judgment in respect of the Principal Secretary which had not been complied.

In view of the above, I.A. stands closed.

JUDGE

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