Nirada Medhi vs Gyanendra Dev Tripathi
2025 Latest Caselaw 7577 Gua

Gauhati High Court

Nirada Medhi vs Gyanendra Dev Tripathi on 22 September, 2025

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GAHC010072382024




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

                               Case No. : Cont.Cas(C)/194/2024

            NIRADA MEDHI
            W/O LATE SUREN MEDHI, VILL- UJANKURI (SATAPARA), P.O.-RAMDIA,
            P.S.-HAJO, DIST-KAMRUP (R) (ASSAM), PIN-781102



            VERSUS

            GYANENDRA DEV TRIPATHI, IAS AND ANR
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            REVENUE AND DISASTER MANAGEMENT, RELIEF AND REHABILITATION
            DEPTT., DISPUR, GUWAHATI-06

            2:SMTI KEERTHI JALLI
             IAS
            THE DISTRICT COMMISSIONER
            AMINGAON
             KAMRUP (R)
            ASSAM
             PIN-78103

Advocate for the Petitioner   : MR. W RAHMAN,

Advocate for the Respondent : MR. D SAIKIA (R-1), MS G HAZARIKA(R-1),MS. P R
MAHANTA(R-1)
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                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

Date : 22.09.2025

None appears for the petitioner on call. Mr. J. Hazarika, learned counsel, appears for the contemnor/respondent No. 1. None appears for the respondent/contemnor No. 2.

It appears that neither A/D card nor unserved notice has been received in response to the notice issued to the respondent No. 2 till date.

Mr. J. Hazarkia, learned counsel, submits that the budged allocation of Rs. 2,00,000/- (rupees two lakhs) as ex-gratia grant in respect of the petitioner has been released by online Budget No.05_AKM/DA/001_2024-25(1)_51 dated 16/12/2024 to the concerned DDO electronically. However, since there is no representation on behalf of the petitioner or by the respondent/contemnor No. 2, it is not clear as whether the said ex- gratia payment has been received by the petitioner till date or not.

This court requests Mr. M. Chetia, learned Government Counsel to seek instructions from the respondent/contemnor No. 2, i.e., Smti. Keerthi Jalli, IAS, District Commissioner, Amingaon, Kamrup (R), Assam, PIN- 781031, as to whether the ex-gratia amount as directed by this court by judgment & order dated 23.08.2023 in WP(C) No. 2935/2023 has been paid to the petitioner or not. He shall further inform her as regards the pendency of the instant contempt Page No.# 3/3

proceeding before this court.

Re-list the matter on 24.10.2025.

JUDGE

Comparing Assistant