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Gauhati High Court
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2016:GAU-AS:4478
GAHC010020142026
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/235/2026
DEPUTY INSPECTOR GENERAL OF POLICE
GROUP CENTRE, CRPF,GUWAHATI
VERSUS
RAJEEB KALITA
S/O LATE MADHAB CHANDRA KALITA,
ADDRESS-S/O-LT MADHAB CHANDRA KALITA, R/O VILL. AND P.O.-
DHARAPUR, P.S. AZARA, GUWAHATI-781133, DIST.- KAMRUP, ASSAM
2:THE UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF YOUTH AFFAIRS AND SPORTS
NEW DELHI-1
3:THE COMMISSIONER CUM SECRETARY TO THE GOVT OF ASSAM
DEPARTMENT OF SPORTS AND YOUTH WELFARE
DISPUR
GUWAHATI-781006
KAMRUPM ASSAM. DIST-KAMRUP
M
ASSAM
4:THE DIRECTOR OF SPORTS AND YOUTH WELFARE GOVT OF ASSAM
RUDRA SINGHA COMPLEX
SACHIVALAY
DISPUR
GUWAHATI-781006
DIST.- KAMRUPM
ASSAM
5:THE SPORTS AUTHORITY OF ASSAM
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2016:GAU-AS:4478
REP. BY ITS DIRECTOR GENRERAL
SPORTS AUTHORITY OF ASSAM
SARUSAJAI SPORTS COMPLEX
GUWAHATI-781034.
6:OLYMPIC INDIAN THE ASSOCIATION
REP. BY ITS DIRECTOR
OLYMPIC BHAWAN
B-29
QUTUB INSTITUTION AREA
NEW DELHI-110016
7:OLYMPIC ASSAM THE ASSOCIATION
REP. BY ITS PRESIDENT
HAVING ITS OFFICE AT BAMUNIMAIDAN
GUWAHATI-781021
P.S. CHANDMARI
DIST.-KAMRUPM
ASSAM
8:THE SPORTS AUTHORITY OF INDIA
REP. BY ITS SECRETARY
JAWAHARLAL NEHRU STADIUM COMPLEX
LODHI ROAD
NEW DELHI-110003.
9:THE NORTHEAST REGIONAL SUB CENTRE OF SPORTS AUTHORITY
OF INDIA
NEW FIELD SPORTS COMPLEX
MD SHAH ROAD
PALTAN BAZAR
GUWAHATI-781008
DIST. KAMRUPM
ASSAM
Advocate for the Petitioner : MRS. A GAYAN,
Advocate for the Respondent : ,
Linked Case : PIL/52/2014
RAJEEB KALITA
S/O- LT. MADHAB CANDRA KALITA
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2016:GAU-AS:4478
R/O VILL. and P.O.- DHARAPUR
P.S.- AZARA
GUWAHATI- 781133
DIST.- KAMRUP M
ASSAM.
VERSUS
THE UNION OF INDIA and 8 ORS
REP. BY THE SECY. TO THE GOVT. OF INDIA
MINISTRY OF YOUTH AFFAIRS and SPORTS
NEW DELHI- 1.
2:THE STATE OF ASSAM
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY- 6
DIST.- KAMRUP M
ASSAM.
3:THE COMMISSIONER -CUM- SECY. TO THE GOVT. OF ASSAM
DEPTT. OF SPORTS and YOUTH WELFARE
DISPUR
GHY- 6
DIST.- KAMRUP M
ASSAM.
4:THE DIRECTOR OF SPORTS and YOUTH WELFARE
GOVT. OF ASSAM
RUDRA SINGHA COMPLEX
SACHIVALAYA
DISPUR
GHY- 6
DIST.- KARMUP M
ASSAM.
5:THE SPORTS AUTHORITY OF ASSAM
REP. BY ITS DIRECTOR GENERAL
SPORTS AUTHORITY OF ASSAM
SARUSAJAI SPORTS COMPLEX
GHY- 34
ASSAM.
6:THE INDIAN OLYMPIC ASSOCIATION
REP. BY ITS DIRECTOR
OLYMPIC BHAWAN
B- 29
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2016:GAU-AS:4478
QUTAB INSTITUTIONAL AREA
NEW DELHI- 110016.
7:THE ASSAM OLYMPIC ASSOCIATION
REP. BY ITS PRESIDENT
HAVING ITS OFFICE AT BAMUNIMAIDAM
P.O.- BAMUNIMAIDAM
GHY- 21
P.S.- CHANDMARI
DIST.- KAMRUP M
ASSAM.
8:THE SPORTS AUTHORITY OF INDIA
REP. BY ITS SECY.
JAWAHARLAL NEHRU STADIUM COMPLEX
LODHI ROAD
DELHI- 110003.
9:THE NORTH EAST REGIONAL SUB CENTRE OF SPORTS AUTHORITY OF
INDIA
NEW FIELDS SPORTS COMPLEX
MD. SHAH ROAD
PALTAN BAZAR
GHY- 8
DIST.- KAMRPU M
ASSAM.
------------
For the appellant/petitioner(s) : Ms. A. Gayan, CGC
For the Respondent(s) :
-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
05.02.2026
(Ashutosh Kumar, CJ)
This Interlocutory Application has been filed by the Deputy Inspector
General of Police, Group Centre, CRPF, Guwahati, seeking permission of
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2016:GAU-AS:4478
this Court for using the Arjun Bhogwawar Baruah Sports Complex (Nabin
Chandra Bordoloi Indoor Stadium), Sarusajai, for conducting the CRPF's
Anniversary Parade, 2026, w.e.f. 12.02.2026 to 23.02.2026.
A Division Bench of this Court, vide order dated 02.05.2016, passed in
I.A. (C) No. 1296/2016 in PIL NO. 52/2014, had directed that the District
Authorities would not use the stadium in question for the purposes other
than sports, without prior permission of this Court.
It is in compliance of that direction passed by the Division Bench of
this Court that the present application has been filed.
Taking into consideration the purpose for which the stadium is sought
to be used, the permission is accorded. The applicant is allowed to hold
the Anniversary Parade of the CRPF at the stadium in question.
We further modify the order dated 02.05.2026 to the extent that,
henceforth, in case the District Authorities require the stadium in question
for the purposes other than sports, then the administrative approval of
the Chief Justice would suffice.
Interlocutory Application stands disposed off.
JUDGE CHIEF JUSTICE
Comparing Assistant
