Page No.# 1/2 vs Dr M.S. Lakhsmi Priya (Ias)
2025 Latest Caselaw 7938 Gua

Gauhati High Court

Page No.# 1/2 vs Dr M.S. Lakhsmi Priya (Ias) on 22 October, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010204102025




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

                                  Case No. : Cont.Cas(C)/496/2025

            FANCY BAZAAR MUNICIPAL MARKET DEALERS ASSOCIATION AND 2
            ORS.
            REPRESENTED BY ITS SECRETARY, ARUP KR CHOUDHURY, FANCY
            BAZAR GMC MARKET BUILDING, FANCY BAZAAR, GUWAHATI-1

            2: ARUP KR CHOUDHURY
             SON OF LATE DEBO PRASAD CHOUDHURY
             R/O J. BORA LANE JOOR PUKHURI PAR
             UZANBAZAR
             GUWAHATI-1
             KAMRUP (METRO)
            ASSAM

            3: NARAYAN DAS
             SON OF LATE NABA DAS
             R/O MATHURA HILL SIDE
             P.O. AND P.S.- BHARALUMUKH
             GUWAHATI-9
             DIST- KAMRUP (METRO)
            ASSA

            VERSUS

            DR M.S. LAKHSMI PRIYA (IAS)
            THE COMMISSIONER, GUWAHATI MUNICIPAL CORPORATION, DISPUR,
            GUWAHATI-06



Advocate for the Petitioner   : MR. M J BARUAH, MR. A. ALI

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


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

22.10.2025

Heard Shri M.J. Baruah, learned counsel for the petitioners, who by means of this petition has alleged wilful and deliberate disobedience to a judgment and order dated 21.09.2023 passed by this Court in WP(C)/1833/2018.

When this matter had come up for consideration on 19.09.2025, this Court had however observed that the petition was barred by limitation and accordingly the learned counsel, Shri Baruah had sought time to obtain instructions.

Shri Baruah, the learned counsel has submitted that presently there are no materials to overcome the aspect of limitation and accordingly, he begs to withdraw this petition with liberty.

Writ petition is accordingly dismissed with liberty as prayed for.

JUDGE

Comparing Assistant