Girish Bora vs Niraj Verma
2024 Latest Caselaw 8572 Gua

Gauhati High Court

Girish Bora vs Niraj Verma on 22 November, 2024

                                                                    Page No.# 1/3

GAHC010034862020




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

                        Case No. : Cont.Cas(C)/92/2020

         GIRISH BORA
         S/O LATE APA RAM BORA, R/O VILL-PARALIGURI, P.O.-KAMPUR,
         NAGAON, ASSAM, PIN-782426



         VERSUS

         NIRAJ VERMA, IAS AND ORS.
         THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, URBAN
         DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI-781006

         2:MRS. CHITRALEKHA DAS
         ACS
         THE UNDER SECRETARY TO THEN GOVT. OF ASSAM
          URBAN DEVELOPMENT DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:MOHANLAL SUREKA
         ACS
         THE DIRECTOR
          MUNICIPAL ADMINISTRATION DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-781006

         4:LALIT BHARALI
         THE CHAIRMAN
          KAMPUR MUNICIPAL BOARD (FORMERLY KAMPUR TOWN COMMITTEE)
          NAGAON
         ASSAM
          PIN-782426
                                                                          Page No.# 2/3

            5:SANJIB DALAI
            ACS
            ADDITIONAL DEPUTY COMMISSIONER
             NAGAON
             HOLDING THE OFFICE OF THE CHAIRMAN KAMPUR MUNICIPAL BOARD
             (FORMERLY KAMPUR TOWN COMMITTEE)
             KAMPUR
             NAGAON
            ASSAM
             PIN 782001.

            6:SMTI. DHARITRI BARUAH
            THE CHAIRPERSON
             KAMPUR MUNICIPAL BOARD (FORMERLY KAMPUR
            TOWN COMMITTEE) KAMPUR
             NAGAON
            ASSAM
             PIN-782001

Advocate for the Petitioner   : MR. S SARMA, MR. J DEKA,MR. T K BHUYAN,MR. A
GAUTAM,MR. S K DEKA

Advocate for the Respondent : MR. S R BORUAH (r-6), FARIDUL AMIN (R6),MR. SURAJIT DAS
(R6),MR SARFRAZ NAWAZ (R6),MS. R DUTTA (r-4),MR. S KATAKI (r-4),MR B DEURI (r-5)




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

22.11.2024

In terms of the direction 20.09.2024, Ms. Dharitri Baruah, Chairperson of Kampur Municipal Board, Kampur, Nagaon is personally present in Court today, who was arrayed as respondent no.6.

It appears that Mr. S. Das, learned counsel has been engaged to represent the said respondent no.6.

Mr. Das submits that an opportunity be given so as to enable the said respondent to settle the matter in terms of the judgment and order dated Page No.# 3/3

01.03.2019. Though the powers of this Court is not of an executing Court, however making an exception an opportunity is given to the respondent.

List the matter on 17.12.2024.

The personal appearance of the respondent no.6 is dispensed with.

JUDGE

Comparing Assistant