Jadab Chandra Nath vs Mahendra Kr Yadab And Anr
2025 Latest Caselaw 8385 Gua

Gauhati High Court

Jadab Chandra Nath vs Mahendra Kr Yadab And Anr on 7 November, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                           Page No.# 1/2

GAHC010234712025




                                                                    undefined

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

                                  Case No. : Cont.Cas(C)/554/2025

            JADAB CHANDRA NATH
            SON OF LATE NAGEN CH. NATH, RESIDENT OF H. NO. 29, SARATHI PATH,
            HENGRABARI, GUWAHATI-781006, DIST- KAMRUP (M), ASSAM



            VERSUS

            MAHENDRA KR YADAB AND ANR
            SPECIAL CHIEF SECRETARY, ENVIRONMENT AND FOREST DEPARTMENT,
            GOVT. OF ASSAM, DISPUR, GUWAHATI-781006

            2:SANDEEP KUMAR
             IFS
             PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF FOREST
            FORCE
            ASSAM
            ARANYA BHAWAN
             PANJABARI
             GUWAHATI-78103

Advocate for the Petitioner   : MR. N NATH, MS N RABHA

Advocate for the Respondent : ,
                                                                        Page No.# 2/2


                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

07.11.2025

Heard Mr. N. Nath, learned counsel for the petitioner.

This contempt petition has been filed by the petitioner alleging willful disobedience of the directions contained in the judgment and order dated 05.02.2025 passed in WP(C) No. 2232/2023.

Issue notice returnable within a period of four weeks.

Steps on respondents shall be taken through Speed Post within a period of one week from today.

List after returnable date.

JUDGE

Comparing Assistant