Gauhati High Court

Page No.# 1/2 vs Gyanendra Dev Tripathi on 16 May, 2025

                                                                             Page No.# 1/2

GAHC010262242024




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

                               Case No. : Cont.Cas(C)/686/2024

            SANTOSH THAKUR AND ANR
            S/O LATE MUNILAL THAKUR, R/O VILL- PASCHIM JINJIYA, P.O.-JINJIYA,
            DIST- SONITPUR, ASSAM

            2: ASHOK THAKUR
             S/O LATE MUNILAL THAKUR
             R/O VILL- PASCHIM JINJIYA
             P.O.-JINJIYA
             DIST- SONITPUR
            ASSA

            VERSUS

            GYANENDRA DEV TRIPATHI, IAS
            PRINCIPLE SECRETARY TO THE GOVT OF ASSAM, REVENUE AND
            DISASTER MANAGEMENT DEPARTMENT, DISPUR, GUWAHATI-06, ASSAM



Advocate for the Petitioner   : MR. M A SHEIKH, MR. W A SHEIKH,MS F INTAZ

Advocate for the Respondent : MR. D SAIKIA, MS G HAZARIKA,MR. R BORPUJARI



                                          BEFORE
                 HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
                                          ORDER

16-05-2025

1. This Court under its order dated 28.04.2025, directed the Registry to list this Page No.# 2/2

matter today, i.e., on 16.05.2025 and the direction was issued to the respondent to file a compliance report in terms of this Court's common judgment and order(oral) dated 06.08.2024, passed in WP(C) Nos. 3652/2024 and 1248/2024. However, no such compliance report has been filed till date, rather an adjournment is sought for.

2. In view of the above, this Court is of the considered opinion that in absence of any application seeking extension of the aforesaid time, non-compliance of the order dated 28.04.2025 itself is suggestive of contempt.

3. At this stage, Ms. N. Bordoloi, learned counsel for the respondent prays for a last chance.

4. Prayer is allowed.

5. List this matter again on 28.05.2025 and if, compliance report as required is not filed on the said date, in terms of the common judgment and order(oral) dated 06.08.2024 and the order dated 28.04.2025 passed in the instant contempt petition, the sole respondent/contemnor shall have to remain personally present before this Court on the next date fixed at 10:30 am to explain his conduct.

JUDGE

Comparing Assistant