[Cites 0, Cited by 0]
Gauhati High Court
Khagen Saikia vs Dr. J B Ekka on 28 November, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/6
GAHC010049382023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/125/2023
KHAGEN SAIKIA
S/O LATE CHANDRA KANTA SAIKIA, R/O VILL AND P.O.-KORDOIGURI,
DIST-GOLAGHAT, ASSAM, PIN-785602
VERSUS
DR. J B EKKA, IAS AND 2 ORS
THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, PANCHAYAT AND
RURAL DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI-781006
2:BIKRAM KAIRI
IAS
THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
JURIPAR
SIX MILE
GUWAHATI-37
3:DHIRAJ DAS
ACS
THE CHIEF EXECUTIVE OFFICER
GOLAGHAT ZILLA PARISHAD
P.O. AND DIST-GOLAGHAT
ASSAM
PIN-78562
Advocate for the Petitioner : MR. M ISLAM,
Advocate for the Respondent : MR. K KONWAR (r-1), MS TOSHISENLA (r-3),MR. R DHAR (r-
3),D J CHAKMA (r-2),MR. A BHATTACHARJEE (r-2),MR. M NATH (r-2),MR S DUTTA (r-1)
Page No.# 2/6
Linked Case : Cont.Cas(C)/118/2023
SISURAM BORAH
S/O- LATE PUNARAM BORA
R/O- VILL. AND P.O. CHOWDANG PATHAR
P.O. AND DIST. GOLAGHAT
ASSAM
PIN- 785705.
VERSUS
DR. J. B. EKKA AND 2 ORS
THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-6.
2:BIKRAM KAIRI
THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
JURIPAR
SIXMILE
GHY-37.
3:DHIRAJ DAS
THE CHIEF EXECUTIVE OFFICER
GOLAGHAT ZILLA PARISHAD
P.O. AND DIST. GOLAGHAT
ASSAM
PIN- 785621.
------------
Advocate for : MR. M ISLAM
Advocate for : MR. K KONWAR (r-1) appearing for DR. J. B. EKKA AND 2 ORS
Linked Case : Cont.Cas(C)/117/2023
RATUL SAIKIA
S/O- LATE SORU RAM SAIKIA
VILL.- BHOGAGAON
P.O. AND DIST. GOLAGHAT
Page No.# 3/6
ASSAM
PIN- 785621.
VERSUS
DR. J. B. EKKA AND 2 ORS.
THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-6.
2:BIKRAM KAIRI
THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
JURIPAR
SIXMILE
GHY-37.
3:DHIRAJ DAS
THE CHIEF EXECUTIVE OFFICER
GOLAGHAT ZILLA PARISHAD
P.O. AND DIST. GOLAGHAT
ASSAM
PIN- 785621.
------------
Advocate for : MR. M ISLAM
Advocate for : MR. K KONWAR (r-1) appearing for DR. J. B. EKKA AND 2 ORS.
Linked Case : Cont.Cas(C)/124/2023
MANIK CHANDRA MAZUMDAR @ MANIK MAZUMDAR
S/O LATE LALIT MAZUMDAR
R/O VILL-RANGAMATI KAIBORTAGAON
P.O.-RANGAMATI
DIST-GOLAGHAT
ASSAM
PIN-785614
VERSUS
DR. J B EKKA
IAS AND 2 ORS
THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
Page No.# 4/6
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-781006
2:BIKRAM KAIRI
IAS
THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
JURIPAR
SIX MILE
GUWAHATI-37
3:DHIRAJ DAS
ACS
THE CHIEF EXECUTIVE OFFICER
GOLAGHAT ZILLA PARISHAD
P.O. AND DIST-GOLAGHAT
ASSAM
PIN-785621
------------
Advocate for : MR. M ISLAM
Advocate for : MR. K KONWAR (r-1) appearing for DR. J B EKKA
IAS AND 2 ORS
Linked Case : Cont.Cas(C)/116/2023
MOHENDRA MOHAN SAIKIA
S/O- LATE LOKNATH SAIKIA
VILL.- MOHMAIKIGAON
P.O. BOKAKHAT
DIST. GOLAGHAT
ASSAM
PIN- 785612.
VERSUS
DR. J. B. EKKA AND 2 ORS.
THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-6.
2:BIKRAM KAIRI
THE COMMISSIONER
Page No.# 5/6
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
JURIPAR
SIXMILE
GUWAHATI-37.
3:DHIRAJ DAS
THE CHIEF EXECUTIVE OFFICER
GOLAGHAT ZILLA PARISHAD
P.O. AND DIST. GOLAGHAT
ASSAM
PIN- 785621.
------------
Advocate for : MR. M ISLAM
Advocate for : MR. K KONWAR (r-1) appearing for DR. J. B. EKKA AND 2 ORS.
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
28.11.2025
These contempt petitions have been filed alleging against the willful
disobedience of the directions contained in the Judgment and Order dated
29.09.2022 passed in WP(C) No.6513/2022, WP(C) No.6522/2022, WP(C)
No.6516/2022 and WP(C) No.6523/2022 and Judgment and Order dated
30.09.2022 passed in WP(C) No.6556/2022. In these writ petitions from which
respective contempt petitions have been arisen were all disposed of by placing
reliance of the conclusion arrived at by the Coordinate Bench by Judgment and
Order dated 05.08.2022 passed in WP(C) No.4397/2022. It is submitted before
this Court that a contempt petition is also directed against the alleging willful
Page No.# 6/6
disobedience of the directions contained in the Judgment and Order dated
05.08.2022 passed in WP(C) No.4397/2022. It is submitted that against the said
writ petition, the State has preferred a Review Petition.
In that view of the matter, let the matter be listed after 6 (six) weeks enabling
the State to apprise the Court about the status of the Review Petition filed by
the State.
JUDGE
Comparing Assistant
