Page No.# 1/2 vs M S Manivannan
2026 Latest Caselaw 1601 Gua

Gauhati High Court

Page No.# 1/2 vs M S Manivannan on 23 February, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                  Page No.# 1/2

GAHC010105702021




                                                            2026:GAU-AS:2665

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

                        Case No. : Cont.Cas(C)/357/2021

         SMTI. THANDEBALA MEDHI AND 4 ORS
         W/O TILAK MEDHI, R/O VILL-BHERAKUCHI, P.O.-DHUPGURI, P.S.-KHETRI,
         DIST-KAMRUP(M), ASSAM

         2: SUKOMAL DAS
          S/O LATE BHUBAL DAS
          R/O VILL-DURUNG PAHAR
          P.S.-SONAPUR
          DIST-KAMRUP(M)

         3: SMTI. SABITRI PATAR
         W/O JATNA SING PATAR
          R/O VILL-BHERAKUCHI
          P.O.-DHUPGURI
          P.S.-KHETRI
          DIST-KAMRUP(M)
         ASSAM

         4: SMTI. OASHA AMACHING
         W/O BIREN AMACHING
          R/O VILL-BHERAKUCHI
          P.S.-KHETRI
          P.O.-DHUPGURI
          DIST-KAMRUP(M)
         ASSAM

         5: SMTI. RADHIKA LALUNG DEORI
         W/O LATE ROHIT DEORI
          R/O VILL-BHERAKUCHI
          P.O.-DHUPGURI
          P.S.-KHETRI
          DIST-KAMRUP(M)
         ASSA
                                                                                  Page No.# 2/2

            VERSUS

            M S MANIVANNAN, IAS AND ANR.
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            REVENUE AND DISASTER MANAGEMENT (RELIEF AND
            REHABILITATION) DEPARTMENT, CM BLOCK, ASSAM SECRETARIAT,
            DISPUR, GUWAHATI-6

            2:BISWAJIT PEGU
             IAS
            THE DEPUTY COMMISSIONER
             KAMRUP(M)
             IN THE OFFICE OF DEPUTY COMMISSIONER
             KAMRUP(M)
             P.O. AND P.S.-PANBAZAR
             DIST-KAMRUP(M

Advocate for the Petitioner   : MR I HAQUE,

Advocate for the Respondent : MR. R BORPUJARI (R-1), MS. N BORDOLOI (R-1)




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

23.02.2026

Mr. I. Haque, learned counsel for the petitioners has submitted that the order in respect of which the contempt petition has been filed, has since been complied with and therefore, the petitioners do not want to press the contempt petition.

Ms. N. Bordoloi, learned counsel for the respondent no. 1 is present. In view of the above submission made by Mr. Haque, learned counsel for the petitioners, the contempt petition is closed.

JUDGE

Comparing Assistant