Smti Kanmai Das vs Dr. Ravi Kota
2025 Latest Caselaw 7707 Gua

Gauhati High Court

Smti Kanmai Das vs Dr. Ravi Kota on 26 September, 2025

                                                                Page No.# 1/3

GAHC010209902025




                                                         undefined

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

                       Case No. : Cont.Cas(C)/290/2025



         SMTI KANMAI DAS
         WIFE OF LATE KASHINATH DAS
         RESIDENT OF MORAN
         VILLAGE AND P.O- JINJIYA
         DIST- SONITPUR
         ASSAM
         PIN-784184


          VERSUS

         DR. RAVI KOTA
         IAS AND 5 ORS.
         THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
         DISPUR
         GUWAHATI-06.

         2:SWARNA MOHAN RABHA
         ACS
         THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
          LAND AND REVENUE DEPARTMENT
          DISPUR
          GUWAHATI-06

         3:SHYAMAL KSHETRA GOGOI
         ACS
         THE JOINT SECRETARY TO THE GOVERNMENT OF ASSAM
         REVENUE AND DISASTER MANAGEMENT (SETTLEMENT)
         DEPARTMENT
         DISPUR
         GUWAHATI-06

          4:ANKUR BHARALI
                                                               Page No.# 2/3

         ACS
         THE DISTRICT COMMISSIONER
         SONITPUR DISTRICT
         TEZPUR
         PIN-784001.

         5:TRIPURENDRA PATAR
         THE CIRCLE OFFICER
         OFFICE OF THE CIRCLE OFFICE
         BISWANATH REVENUE CIRCLE
         BISWANATH CHARIALI
         DISTRICT- SONITPUR
         PIN-784176.

         6:SANTOSH THAKUR
         SON OF LATE MUNNILAL THAKUR
         RESIDENT OF JINJIYA
         P.O./P.S.- JINJIYA
         DISTRICT- SONITPUR
         ASSAM
         PIN- 784001

          7:ASHOK THAKUR
         SON OF LATE MUNNILAL THAKUR
          RESIDENT OF JINJIYA
          P.O./P.S.- JINJIYA
          DISTRICT- SONITPUR
         ASSAM
          PIN- 784001
          ------------
         Advocate for : MR. A NARZARI
         Advocate for : MR. M A SHEIKH (R-6
         7) appearing for DR. RAVI KOTA
          IAS AND 5 ORS.




                               BEFORE
               HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                     ORDER

26.09.2025 Heard Mr. N. Narzari, learned counsel appearing for the petitioner. None appears for the contemnors on call.

Page No.# 3/3

Mr. N. Narzari, learned counsel for the petitioner submits that during the pendency of the instant contempt petition the respondent authorities by issuing an order dated 26.05.2025 has already complied with the judgment & order dated 06.08.2024 passed by this court in WP(C)/1248/2024.

It appears that the aforesaid order is also brought on record by filing the connected interlocutory application, i.e., I.A. (Civil)/3185/2025 in the present contempt case.

Perused the aforesaid judgment & order dated 06.08.2024 in WP(C)/1248/2024 as well as the order dated 26.05.2025 enclosed as Annexure-B to the interlocutory application, nothing survives for adjudication in the instant contempt petition. Accordingly, the contempt petition stands closed.

JUDGE

Comparing Assistant