Page No.# 1/2 vs M. N. Dahal
2025 Latest Caselaw 4823 Gua

Gauhati High Court

Page No.# 1/2 vs M. N. Dahal on 22 August, 2025

                                                                           Page No.# 1/2

GAHC010169442023




                                                                    undefined

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

                               Case No. : Cont.Cas(C)/462/2023

            ANANTA RAM KALITA AND ANR
            S/O- LATE TARINI CHARAN KALITA, SANTIPUR HILLSIDE, PRAGJYOTISH
            PATH, HOUSE NO. 29, BHARALUMUKH, GUWAHATI-781009.

            2: HUIDRAM RUPA CHANDRA SINGH
             S/O- LATE H. MAINAO SINGH
             MANIPURI BASTI
             BIR TIKENDRAJIT BYE LANE
             PALTANBAZAR
             GUWAHATI-781008

            VERSUS

            M. N. DAHAL
            COMMISSIONER, GUWAHATI MUNICIPAL CORPORATION, PANBAZAR,
            GUWAHATI-781001.

Advocate for the Petitioner   : MR S MUKTAR,

Advocate for the Respondent : MR. D SAIKIA, MR P NAYAK,MR. S BORA




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

Date : 22-08-2025

Heard Mr. S Muktar, learned counsel for the petitioners as well as Mr. S Borah, learned counsel for the respondents.

Page No.# 2/2

The learned counsel for the respondents submits that the respondents have complied with the judgment and order of this Court dated 05.09.2022 passed in WP(C) 554/2017 and accordingly has furnished an order dated 21.08.2025 showing the steps taken by the respondents in compliance with the order of this Court.

The learned counsel for the petitioner has prayed for a week's time to take necessary instructions from his client.

In view of above, list the matter after a week.

The order dated 21.08.2025 is to be marked as 'X' and placed in the record.

JUDGE

Comparing Assistant