Chandreswar Saikia vs S. Abbasi And Ors
2024 Latest Caselaw 7874 Gua

Gauhati High Court

Chandreswar Saikia vs S. Abbasi And Ors on 28 October, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                    Page No.# 1/2

GAHC010043752024




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

                        Case No. : Cont.Cas(C)/121/2024

         CHANDRESWAR SAIKIA
         S/O- LATE RAMESWAR SAIKIA, R/O- SEUJPUR, BYE LANE 3, P.O. AND DIST.
         DIBRUGARH, ASSAM



         VERSUS

         S. ABBASI AND ORS.
         SECRETARY TO THE GOVT OF ASSAM, WATER RESOURCES DEPTT.,
         DISPUR, GHY-6, ASSAM

         2:BORRING RONGI
         THE CHIEF ENGINEER
         WATER RESOURCES DEPTT.
          CHANDMARI
          GUWAHATI 3
          DIST. KAMRUP (M)
         ASSAM.

         3:SAMIRAN DEKA
         THE ADDL. CHIEF ENGINEER
          UPPER ASSAM ZONE
         WATER RESOURCES DEPTT.
          DIBRUGARH.

         4:DIGANTA SARMA
         THE SUPERINTENDING ENGINEER

          NAGHULI MAIJAN PROTECTION CIRCLE
          DIBRUGARH
          ASSAM.

         5:PRADIP KR. DAS
                                                                          Page No.# 2/2

             THE EXECUTIVE ENGINEER
             DIBRUGARH WATER RESOURCES DIVISION
             DIBRUGARH
             ASSAM.

            6:SRI BHASKAR SARMA
            THE CHIEF ENGINEER
            WATER RESOURCES DEPTT
            CHANDMARI
            GUWAHATI-03
            DIST KAMRUP(M)
            ASSA

Advocate for the Petitioner   : MR. P TALUKDAR, MS D ANGANA

Advocate for the Respondent : MR R M DAS (R, MR. C SHARMA (R-1),MR R M DAS (R-1),D
JAIN (R-2,3,4,5),MR. C SHARMA (R-2,3,4,5)




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                        ORDER

28.10.2024

Ms. A. Angana, learned counsel appearing for the petitioner submits that the Review Petition 191/2024 cannot be heard by this Court, as the said judgment for which review has been prayed for, has been decided by the Hon'ble Mr. Justice Suman Shyam.

Considering that the contempt petition pertains to a judgment in a different case, the contempt petition should be segregated from the review petition.

List this contempt petition on 14.11.2024.

JUDGE

Comparing Assistant