Page No.# 1/2 vs Narayan Konwar And Anr
2025 Latest Caselaw 4154 Gua

Gauhati High Court

Page No.# 1/2 vs Narayan Konwar And Anr on 17 March, 2025

                                                                         Page No.# 1/2

GAHC010160112024




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

                               Case No. : Cont.Cas(C)/430/2024

            CHAN ALI SK AND 2 ORS.
            S/O LT. JOHIR UDDIN SK. VILL- MASIPARA PT.I P.O. BONDIHANA P.S.
            FAKIRGANJ DIST. DHUBRI, ASSAM PIN-783349

            2: SHAJEDA KHATUN
             D/O SAMSUL HOQUE W/O RAHIM UDDIN MOLLAH VILL- GHYGER ALGA
            AM KHANDA P.S. GAURIPUR DIST. DHUBRI
            ASSAM PIN-783331

            3: MONOWARA BEGUM
             D/O DANESH ALI W/O NOWSHAD ALI SARKAR VILL- BAHADURTARI
            W/NO. 11
             DHUBRI
             P.O.
             P.S. AND DIST. DHUBRI
            ASSAM
             PIN-783301

            VERSUS

            NARAYAN KONWAR AND ANR
            SECRETARY TO THE GOVT OF ASSAM, DEPARTMENT OF SCHOOL
            EDUCATION, BLOCK-C, 3RD FLOOR, ASSAM SECRETARIAT, DISPUR,
            GUWAHATI-06.

            2:SURANJANA SENAPATI
             DIRECTOR ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-19

Advocate for the Petitioner   : MR. M U MONDAL, MD. I H KHAN,MR K ISLAM,MR A ALIM
SK
                                                                            Page No.# 2/2

Advocate for the Respondent : MR. D SAIKIA(R1, R-2), MS K DAS (R1),MR S M T CHISTIE
(R1),MR. M R LASKAR (R-2),MR. P K BORAH (R-2)




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

17.03.2025

Mr. A. A. Sk, learned counsel for the petitioner is present along with Mr. S.M.T. Chistie, learned counsel for the respondent nos. 1 and 2.

The learned counsel for the respondents submits that the respondent No.1 has passed an order dated 07.11.2024, which is in compliance with the order dated 09.01.2024 passed in WP(C)No. 7270/2022.

The learned counsel for the petitioner submits that the said order dated 07.11.2024 is in compliance with the judgment of this Court dated 09.01.2024.

In view of the above, since the judgment and order dated 09.01.2024 passed in WP(C) No. 7270/2022 has been complied with, this instant contempt petition stands closed and disposed of.

JUDGE

Comparing Assistant