Gauhati High Court

Shri Basdeo vs Papu Gogoi on 6 May, 2024

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GAHC010204642023




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

                                Case No. : Cont.Cas(C)/557/2023

            SHRI BASDEO
            S/O LATE LACHMAN DAS, R/O JASUDHARA APARTMENT, BYE LANE NO.
            4, PANDU PORT ROAD, ANAND NAGAR, ADABARI, GUWAHATI-12



            VERSUS

            PAPU GOGOI
            THE CIRCLE OFFICER, GUWAHATI REVENUE CIRCLE, IN THE OFFICE OF
            THE DEPUTY COMMISSIONER, PANBAZAR, GUWAHATI-1



Advocate for the Petitioner   : MR. S P ROY

Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                           ORDER

06.05.2024

1. This Contempt Petition has been filed for non compliance of the judgment and order dated 21.06.2023 passed in WP(C) No.2202/2022 directing the contemnor to dispose of the mutation case being K.P. Case No.MET /Guw/2017- 18/3884/OMUT dated 14.06.2018 and MET/Guw/2018-19/241/OMUT dated Page No.# 2/3

24.07.2018 filed by the petitioner as expeditiously as possible preferably within a period of 1(one) month from the date of receipt of a certified copy of the order.

2. Since the contemnor/respondent has sent para wise comments directly to the Office of the Registry of this Court, this Court sought assistance from Ms. U. Das, learned Government Advocate, who was present in the Court, to inform the Circle Officer as regards his right of being represented by a counsel and file necessary return. Despite of Ms. U. Das having communicated the same by letter dated 23.02.2024, the contemnor/respondent has not yet filed his vakalatnama in the matter.

3. This Court is taking strong notice of the conduct of the contemnor/respondent, that too in a contempt petition, where it has been alleged that he has been willfully disobeying the order passed by this Court. However, a last chance is given to the contemnor/respondent to represent himself in the contempt proceeding in accordance with law and show cause thereof.

4. Ms. U. Das, learned Government Advocate is requested to communicate the order passed by this Court today to the contemnor/respondent.

5. Needless to clarify that on the next occasion, if there is no representation made on behalf of the contemnor/respondent, this contempt petition shall be proceeded in accordance with law.

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6. List this matter after 2(two) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant