[Cites 0, Cited by 0]
Gauhati High Court
M/S Mahalaxmi Enterprises vs Anil Chandra Deuri on 15 December, 2025
Page No.# 1/3
GAHC010134592025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/345/2025
M/S MAHALAXMI ENTERPRISES
HAVING ITS OFFICE AT H.NO-2, CHITRABAN PATH, KALYANI NAGAR,
KAHILIPARA, GUWAHATI-29, ASSAM
REP. THROUGH ITS PROPRIETOR SURYA SAIKIA, AGED 41 YRS, S/O- ANIL
SAIKIA, C/O-M/S MAHALAXMI ENTERPRISES
VERSUS
ANIL CHANDRA DEURI
THE DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY
DEPARTMENT, CHENIKUTHI, GUWAHATI-03, DIST- KAMRUP (M), ASSAM
2:DR. JAYANTA KUMAR GOSWAMI
ACS
THE DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY
DEPARTMENT
CHENIKUTHI
GUWAHATI-781003
DIST-KAMRUP(M)
ASSAM.
3:M.S. MANIVANNAN
THE COMMISSIONER AND SECRETARY
ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT DISPUR
GUWAHATI-781006
ASSAM
Advocate for the Petitioner : S K DAS, A GHOSAL,J SINGPHO,MR. M BISWAS
Advocate for the Respondent : MR. J K GOSWAMI, MR D J BORO
Page No.# 2/3
BEFORE
HONOURABLE MR. JUSTICE KARDAK ETE
ORDER
Date : 15.12.2025
Heard Mr. M. Biswas, learned counsel for the petitioner.
This Court, on 28.11.2025, while, inter alia, taking note of another
communication placed by Mr. J. K. Goswami, learned counsel for the alleged
contemnor No. 2, wherein a period of 1 (one) month was sought for submission
of the compliance report, upon due consideration of the entire matter and in
view of the clear direction in paragraph No. 58 of judgment and order dated
04.02.2025, passed in WP(C) No. 3832/2024, granted an opportunity to the
respondent authorities to comply with the said direction, failing which
appropriate orders to be passed.
Today, Mr. J. K. Goswami, learned counsel for the alleged contemnor, by
placing a copy of the speaking order dated 12.12.2025, passed by the Director,
Animal Husbandry and Veterinary Department, Assam, submits that the
respondent No. 2, upon consideration of the matter and while disposing of the
representation of the petitioner, has cancelled the tender process for
procurement of 367 numbers of ILR initiated vide No. GEM/2024/B/4570274,
dated 13.02.2024.
As noted by this Court earlier, a perusal of the observations and directions
contained in the judgment and order dated 04.02.2025, passed in WP(C) No.
3832/2024, clearly show that the direction is unambiguous. Thus, the so called
Page No.# 3/3
speaking order dated 12.12.2025, prima facie, appears to have been passed in
the teeth of the aforesaid judgment and order.
Ordinarily, this Court would have initiated proceedings against the alleged
contemnor; however, considering that the respondent authority appears to have
passed the speaking order on the advice of the learned State Counsel, further a
week's time is granted to the learned State Counsel to take appropriate steps in
the matter.
On the next date, depending upon whether the order of this Court has
been duly complied with or not, appropriate orders shall be passed.
List the matter on 06.01.2026.
The copy of the speaking order dated 12.12.2025, passed by the Director,
Animal Husbandry and Veterinary Department, Assam, is kept on record and
marked as document "X".
JUDGE
Comparing Assistant
