No. 971170449 Ct/Gd Lekh Raj vs Vinod Mohan And 3 Ors
2025 Latest Caselaw 7890 Gua

Gauhati High Court

No. 971170449 Ct/Gd Lekh Raj vs Vinod Mohan And 3 Ors on 17 October, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                     Page No.# 1/2

GAHC010222972025




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

                          Case No. : Cont.Cas(C)/534/2025

         NO. 971170449 CT/GD LEKH RAJ
         S/O SRI HUKUM CHAND, VILL- HATLI, P.O- HATLI, P.S- KATHUA, DIST-
         MATHUA, JAMMU KASHMIR



         VERSUS

         VINOD MOHAN AND 3 ORS.
         CHIEF SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF HOME
         AFFAIRS, NEW DELHI-110001

         2:GYANENDRA PRATAP SINGH
          IPS
          DIRECTOR GENERAL OF C.R.P.F. OF INDIA
          CGO COMPLEX
          BLOCK NO 1
          LODHI ROAD
          NEW DELHI-110001

         3:SANSUMA YADAV
          INSPECTOR GENERAL OF C.R.P.F. OF INDIA
          NORTH EASTERN REGION
          STONEY HEAVEN
          BISOP ROAD
          SHILLONG
          MEGHALAYA-793001

         4:NARESH KUMAR
          COMMANDANT
          92 BN OF C.R.P.F. OF INDIA
         WADOORA
          BARAMULLA
          JAMMU AND KASHMI
                                                                         Page No.# 2/2


Advocate for the Petitioner   : MR M H AHMED,

Advocate for the Respondent : ,




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                        ORDER

Date : 17.10.2025

Heard Mr. M.H. Ahmed, learned counsel for the petitioner.

This contempt petition is preferred alleging non-compliance of the direction made in a Judgment and Order dated 06.09.2024 passed by this Court in a writ petition, W.P.[C] no. 4615/2013. It is stated that the Judgment and Order dated 06.09.2024 has been duly brought to the notice of the respondents.

Issue notice, returnable in 4 [four] weeks.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D within 3 [three] working days from today.

JUDGE

Comparing Assistant