Suraj Bora vs Smt. Keerthi Jalli
2025 Latest Caselaw 4677 Gua

Gauhati High Court

Suraj Bora vs Smt. Keerthi Jalli on 19 August, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/3

GAHC010078022025




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

                               Case No. : Cont.Cas(C)/214/2025

            SURAJ BORA
            S/O- SRI NABIN CHANDRA BORA, R/O-VILL- NAGAYANPAM, P.O AND P.S-
            JAMUNAMUKH, DIST- NAGAON, ASSAM



            VERSUS

            SMT. KEERTHI JALLI
            COMMISSIONER, COMMISSIONERATE OF PANCHYAT AND RURAL
            DEVELOPMENT, JURIPAR, PANJABARI, GUWAHATI-37



Advocate for the Petitioner   : MR D MAHANTA,

Advocate for the Respondent : MR. K KONWAR, MR S DUTTA,MS. N BORAH




             Linked Case : Cont.Cas(C)/197/2025

            SRI PRABHAT KUMAR KALITA
            S/O-LATE DHIRESWAR KALITA
            R/O-VILL-SAMAGURI
            P.O AND P.S SAMAGURI
            DIST-NAGAON
            ASSAM


             VERSUS
                                                               Page No.# 2/3

SMT KEERTHI JALLI
COMMISSIONER
COMMISSIONERATE OF PANCHYAT AND RURAL DEVELOPMENT
JURIPAR
PANJABARI

GUWAHATI-37


------------
Advocate for : MR D MAHANTA
Advocate for : MR. K KONWAR appearing for SMT KEERTHI JALLI



Linked Case : Cont.Cas(C)/212/2025

MRINAL KANTI SARKAR
SON OF LATE BIMAL CHANDRA SARKAR
RESIDENT OF VILLAGE GAURIPUR
WARD NO 1
P.S.-GAURIPUR
DIST- DHUBRI
ASSAM
PIN- 783331


VERSUS

J. B. EKKA
 IAS AND ANR
PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
 PANCHAYAT AND RURAL DEVELOPMENT
 DISPUR
 GUWAHATI-781006

2:SMTI KEERTHI JALLI
 IAS
THE COMMISSIONER TO THE GOVERNMENT OF ASSAM
 PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
 PANJABARI
 JURIPAR
 GUWAHATI-781037
 ------------
Advocate for : MR. K N CHOUDHURY
Advocate for : MR. K KONWAR (R-2) appearing for J. B. EKKA
 IAS AND ANR
                                                                       Page No.# 3/3




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

19.08.2025

Heard learned counsel for the petitioner.

It is submitted by Mr. S Dutta, learned counsel for the respondents that the writ appeal, being WA No. 256/2025, has been preferred against the judgment and order dated 25.02.2025, whereby the leading case, WP(C) No. 666/2024, along with several other writ petitions, came to be disposed of by issuance of necessary directions. However, due to non compliance of the directions contained in the judgment and order dated 25.02.2025, the present contempt petitions have been filed. Mr. S Dutta submits that since WA No. 256/2025 has been listed tomorrow, these matters, therefore, be deferred, enabling the learned counsel for the parties to apprise the Court on the orders that may be passed by the Appellate Court in WA No. 256/2025. In view of the above, list the matters again on 29.08.2025.

JUDGE

Comparing Assistant