Basdeo vs Chiranjit Baruah And Anr
2026 Latest Caselaw 1595 Gua

Gauhati High Court

Basdeo vs Chiranjit Baruah And Anr on 23 February, 2026

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GAHC010104472025




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

                                  Case No. : Cont.Cas(C)/94/2026

            BASDEO
            S/O LATE LACHMAN DAS, R/O YASHODHARA APARTMENT, BYLANE NO.
            4, ADABARI, ANANDA NAGAR, P.S.- JALUKBARI, GUWAHATI- 781012,
            ASSAM.



            VERSUS

            CHIRANJIT BARUAH AND ANR
            SON OF LATE MADHAV CHANDRA BARUAH, RESIDING AT KHANAPARA,
            OPP. ESI HOSPITAL, BELTOLA, GUWAHATI-781022, ASSAM

            2:MONOJIT BARUAH
             SON OF LATE MADHAV CHANDRA BARUAH
             RESIDING AT KHANAPARA
             OPP. ESI HOSPITAL
             BELTOLA
             GUWAHATI-781022
            ASSA

Advocate for the Petitioner   : MR. S P ROY, MR.T YADAV,MS. P AGARWALA,MS. V
RAI,JYOTISH DAS

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 23.02.2026

Heard Ms. V. Rai, learned counsel for the petitioner.

2. This petition, under Sections 10, 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, read with Rule 5(1) of the Contempt of Courts (Gauhati High Court) Rules, 1977, is preferred by the petitioner for wilful and deliberate violation of the judgment and decree dated 30.06.2006, passed by the learned Civil Judge (Senior Division) No. 3, Kamrup, in Title Suit No. 240/2003, wherein the contemnors/defendants were permanently restrained from disturbing the petitioner's peaceful possession over the Schedule 'A' to 'D' plots of land.

3. Perused the petition and the documents place on record, and also perused the judgment and decree dated 30.06.2006.

4. Let notice be issued to the respondents, returnable in four weeks.

5. Steps be taken upon the respondents by way of speed post as well as by usual process within a week from today.

6. List the matter after four weeks.

7. The question of maintainability of this petition is kept open.

JUDGE

Comparing Assistant