Ram Borah vs Paban Kumar Borthakur And 5 Ors
2024 Latest Caselaw 344 Gua

Gauhati High Court

Ram Borah vs Paban Kumar Borthakur And 5 Ors on 22 January, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                         Page No.# 1/3

GAHC010010662024




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

                        Case No. : Cont.Cas(C)/45/2024

         RAM BORAH
         SON OF- LATE BHARAT CHANDRA NARAH,
         RESIDENT OF- BOIRAGIMATH,
         POST OFFICE- BOIRAGIMATH,
         DISTRICT- DIBRUGARH, ASSAM.
         PIN- 786001.



         VERSUS

         PABAN KUMAR BORTHAKUR AND 5 ORS
         CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM,
         DISPUR, GUWAHATI- 781006.

         2:BORSING RONGPI
          CHIEF ENGINEER
         WATER RESOURCE DEPARTMENT

         CHANDMARI
         GUWAHATI- 781003
         ASSAM.

         3:SAMIRAN DEKA
         ADDITIONAL CHIEF ENGINEER
         WATER RESOURCE DEPARTMENT

         UPPER ASSAM ZONE
         PALTAN BAZAR

         DIBRUGARH- 786001
         ASSAM.

         4:DIGANTA SARMA
                                                                         Page No.# 2/3

           SUPERINTENDING ENGINEER

           WATER RESOURCE DEPARTMENT

           NAGHAGHLI MAIJAN PROTECTION CIRCLE

           PALTAN BAZAR
            DIBRUGARH- 786001
           ASSAM.

           5:PRADIP KR. DAS
            EXECUTIVE ENGINEER

           WATER RESOURCE DEPARTMENT

           PALTAN BAZAR
            DIBRUGARH- 786001

           ASSAM.

           6:BIKRAM KAIRI
            DEPUTY COMMISSIONER
            DIBRUGARH DISTRICT

           MANCOTTA ROAD RAILWAY COLONY

           DIBRUGARH- 786003
           ASSAM

Advocate for the Petitioner       : Mr. M. K. Choudhury, Sr. Advocate
                          Mr. P. Bharadwaj, Advocate

Advocate for the respondents   : None appears

                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

22.01.2024

Mr. M. K. Choudhury, the learned Senior Counsel appearing on behalf of the petitioner submits that the petitioner may be permitted to withdraw the instant Contempt Application and re-file the same after intimating the Page No.# 3/3

concerned respondents seeking compliance of the judgment and order dated 27.09.2022 passed in WP(C) No.4329/2019.

2. Accordingly, the instant application stands closed on withdrawal. However, liberty is given to the petitioner to re-file the same subject to the compliance.

JUDGE

Comparing Assistant