Page No.# 1/3 vs Narayan Konwar
2025 Latest Caselaw 8217 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar on 31 October, 2025

                                                                Page No.# 1/3

GAHC010207962024




                                                         undefined

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

                       Case No. : Cont.Cas(C)/553/2024

         JAYANTA DAS
         C/O GAJENDRA DAS,
         RESIDENT OF KUKUWABATABARY WARD NO. 8,, PO PATHSALA, DIST
         BAJALAI, ASSAM 781325

         2: SEWALI DAS
          C/O MOHINI DAS
         VILLAGE RUPNAGAR
          PO INDRAPUR
          DIST BARPETA
         ASSAM 781032

         3: MAMANI BHATTACHARYYA
          C/O HAREKRISHNA SHARMA

         RESIDENT OF BHATTADEV NAGAR WARD NO. 1
         PO PATHSALA
         DIST BARPETA
         ASSAM 781325

         4: MALAYA MALAKAR
          C/O TAPAN BHARALI

         VILLAGE DUBI (MALIPARA) PO DUBI
         DIST BAJALI
         ASSAM 781325

         5: NAREN PATHAK
          C/O LATE MATHUR PATHAK

         VILLAGE MAKHIBAHA
         PO MAKHIBAHA
         DIST NALBARI
         ASSAM 78132
                                                                              Page No.# 2/3


            VERSUS

            NARAYAN KONWAR
            COMMISSIONER AND SECRETARY TO GOVT OF ASSAM EDUCATION
            (SECONDARY ) DEPT DISPUR GUWAHATI

            2:MAMATA HOJAI
             DIRECTOR SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI 1

Advocate for the Petitioner   : MR S BORTHAKUR, MR. M MONDAL,MR D C NATH

Advocate for the Respondent : MR. D SAIKIA (R-2), MR. U SARMA(R-2),MR. N J
KHATANIAR,MR S M T CHISTIE(R-2)




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                        ORDER

Date : 31.10.2025 Heard Mr. D. C. Nath, learned counsel appearing for the writ petitioners. Also heard Mr. U. Sharma, learned counsel appearing for the respondent/contemnor No. 1.

Mr. U. Sharma, learned counsel, submits that the verification process in order to release the claim of the petitioners as per the judgment of this court against non compliance, against which the subject matter in the present contempt case is going on.

It further appears from the office note dated 15.09.2025 that service in respect of respondent/contemnor No. 2 is awaited. Let up- to-date status of service as regards respondent/contemnor No.2 be placed by the next date of listing.

List the matter again on 18.11.2025 along with Cont.Cas(C) No. 259/2024.

Page No.# 3/3

JUDGE

Comparing Assistant