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Gauhati High Court
Page No.# 1/ vs Deba Kumar Mishra on 6 March, 2026
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/10
GAHC010039092026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/130/2026
AKHOY DEKA AND 126 ORS.
S/O. JAIRAM DEKA
2: NABIN CHANDRA DEKA
S/O. PADMA RAM DEKA
3: UPEN DEKA
S/O. RANGNATH DEKA
4: KALI RAM DEKA
S/O. RANGNATH DEKA
5: PRANJAL DEKA
S/O. UTTAM CHANDRA DEKA
6: MARAMI DEKA
W/O. SONESHWAR DEKA
7: DULAL DEKA
S/O. SONARAM DEKA
8: KAUSHYALYA NATH DEKA
W/O. DANDESHWAR DEKA
9: GIREN DEKA
S/O. SONARAM DEKA
10: HIMALINI DEKA
W/O. UPENDRA KUMAR DEKA
11: KNGAKAN KRISHNA DEKA
S/O. UPENDRA DEKA
12: SISHU RAM DEKA
Page No.# 2/10
S/O. DASHARAM DEKA
13: LAKSHYADHAR DEKA
S/O. DASHARAM DEKA
14: KARUNA DEKA
S/O. DHARANI DEKA
15: BHOLARAM DEKA
S/O. DHARANI DEKA
16: JATIN DEKA
S/O. DHARANI DEKA
17: PANKAJ DEKA
S/O. KESHAB DEKA
18: MANORANJAN DEKA
S/O. KESHAB DEKA
19: AJIT DEKA
S/O. SHARAT DEKA
20: SAHARAT DEKA
S/O. RANGANATH DEKA
21: KRISHNA DEKA
S/O. NIRAM DEKA
22: UMESH DEKA
S/O. NIRAM DEKA
23: KHANIN DEKA
S/O. BALIN DEKA
24: DHERAJ DEKA
S/O. BALIN DEKA
25: KANDARPA DEKA
S/O. GHANAKANTA DEKA
26: MANJUR DEKA
S/O. NABIN DEKA
27: LOHIT CHANDRA DEKA
S/O. PRAFULLA DEKA
28: DIBYA DEKA
Page No.# 3/10
W/O. LOHIT CHANDRA DEKA
29: NAGEN CHANDRA DEKA
S/O. PRAFULLA DEKA
30: PARESH DEKA
S/O. NAREN DEKA
31: SAMBHU RAM DEKA
S/O. NAREN DEKA
32: MANJUR DEKA
S/O. DRONA RAM DEKA
33: DIPAK CHANDRA DEKA
S/O. SARBANANDA DEKA
34: BHUBANESWAR DEKA
S/O. CHANDRARAM DEKA
35: MINATI DEKA
W/O. RAJANI DEKA
36: SURABHI DEKA
W/O. GIRENDRA DEKA
37: MUNINDRA DEKA
S/O. CHANDRORAM DEKA
38: DHIREN DEKA
S/O. NABIN DEKA
39: BALORAM DEKA
S/O. LOKANATH DEKA
40: ARABINDRA DEKA
S/O. SATYA RAM DEKA
41: BHADRESHWAR DEKA
S/O. HARESHWAR DEKA
42: JOGEN DEKA
S/O. KESHAB DEKA
43: DILIP DEKA
S/O. NAMALU DEKA
44: GOPAL DEKA
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S/O. KALICHARAN DEKA
45: BIJOY CHANDRA DEKA
S/O. NIRMALA DEKA
46: UDAY CHARAN DEKA
S/O. SANDA RAM DEKA
47: BASANTA DEKA
S/O. SANDA RAM DEKA
48: DHARMESHWAR DEKA
S/O. RANG NATH DEKA
49: BIPIN DEKA
S/O. HARESHWAR DEKA
50: KAMAL DEKA
S/O. NAREN DEKA
51: SITARAM DEKA
S/O. SATYARAM DEKA
52: BIPIN DEKA
S/O. HARADATTA DEKA
53: BHUMIDHAR DEKA
S/O. ANANTA DEKA
54: DALIMI DEKA
W/O. LANGKESHWAR DEKA
55: KHAGEN DEKA
S/O. ANANTA DEKA
56: CHENIRAM DEKA
S/O. ANANTA DEKA
57: TARANI DEKA
S/O. NAMALU DEKA
58: BHUMIDHAR DEKA
S/O. MAHIDHAR DEKA
59: GORGA RAM DEKA
S/O. SABHARAM DEKA
60: KAMESWAR DEKA
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S/O. PARASHURAM DEKA
61: POKILA DEKA
W/O. LOHIT DEKA
62: AMAL DEKA
S/O. HARADATTA DEKA
63: NIRANJAN DEKA
S/O. SADHIRAM DEKA
64: SONJAY DEKA
S/O. SADHIRAM DEKA
65: KHANIN DEKA
S/O. GANESHWAR DEKA
66: ARUP DEKA
S/O. GANESHWAR DEKA
67: BHUBANESWAR DEKA
S/O. PADMA RAM DEKA
PETITIONER NO. 1 TO PETITIONER NO. 67 ARE RESIDENT OF VILL.
SAHAN
P.O. KENDUA
P.S. BAIHATA CHARIALI
DIST. KAMRUP
ASSAM
PIN.781121
68: KULEN DAS
S/O. UPENDRA DAS
69: PRADEEP DAS
S/O. UPENDRA NATH DAS
70: JOYKRISHNA DAS
S/O. UPEN DAS
71: NIRANJAN SHARMA
S/O. GOPAL SHARMA
72: NALINI SHARMA
S/O. PRATAP SHARMA
73: NABA KUMAR SARMA
S/O. HARIDSEB SARMA
Page No.# 6/10
74: KULASH DEKA
S/O. DIBAKAR DEKA
75: PRADIP SARMAH
S/O. PRAFULLA CHANDRA SARMAH
76: DINESH RAJBONGSHI
S/O. BHOLA RAJBONGSHI
77: KANDARPA RAJBONGSHI
S/O. CHINTA RAJBONGSHI
78: PABIN DAS
S/O. UPEN DAS
79: RABIN SARMAH
S/O. BIREN CHANDRA SARMA
80: GAJIN DAS
S/O. CHAKRADHAR DAS
81: NAKUL DAS
S/O. HAHIRAM DAS
82: NIRMAL RAJBONGSHI
S/O. BIRAHU RAJBONGSHI
83: JAMINI DEKA
W/O. MANAMIL DEKA
84: TAPESHWAR DAS
S/O. CHAKRADHAR DAS
85: KANAK SHARMA
S/O. DHIRESHWAR DAS
86: DIMBESWAR SARMA
S/O. GOPAL SARMA
87: NILAMBAR RAJBONGSHI @ NILAMBAR DAS
S/O. DANDIRAM RAJBONGSHI
88: ARABINDA SARMA
S/O. NARAYAN SARMA
89: KULEN CHANDRA BAISHYA
S/O. MUKTA BAISHYA
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90: GOPAL RAJBONGSHI
S/O. DANDIRAM RAJBONGSHI
91: HARICHANDRA BARUA
S/O. SADHAN BARUA
92: MILAN BARUA
S/O. SADHAN BARUA
93: BHUBANESWAR BARUA
S/O. MAHENDRA BARUA
94: DILIP SHARMA
S/O. GOPAL SHARMA
95: NARESHWAR RAJBONGSHI
S/O. LALIT RAJBONGSHI
96: DIPEN SHARMA
S/O. GOPAL SHARMA
97: BANITA DEKA
W/O. LAKSHADHAR DEKA
98: JAJAMATI DAS
W/O. PARASHU RAJBONGSHI
99: GAKUL RAJBONGSHI
S/O. DANDIRAM RAJBONGSHI
100: NAKUL DAS
S/O. RAM MAL DAS
101: AMARENDRA RAJBONGSHI
S/O. UTTAM RAJBONGSHI
102: SACHIN CH. DAS
S/O. SAMIN DAS
PETITIONER NO.68 TO PETITIONER NO.102 ARE RESIDENT OF VILL. AND
P.O. KENDUA
P.S. BAIHATA CHARIALI
DIST. KAMRUP
ASSAM
PIN- 781121
103: MD. TAHIDUR RAHMAN
S/O. MACHUR RAHMAN
Page No.# 8/10
104: MAKIBAR RAHMAN
S/O. MACHUR RAHMAN
105: HABIBAR RAHMAN
S/O. MACHUR RAHMAN
106: DULAL DEKA
S/O. RASAN DEKA
107: TAPAN DEKA
S/O. RASAN DEKA
108: MINTUL RAHMAN
S/O. SARIF ALI
109: FARIJAN BEGAM
W/O. KHORACHAN ALI
D/O. GUTLEI SHEIKH
110: NOOR ISLAM
S/O. SOFFAD ALI
111: JAMIR ALI
S/O. MAHANUR ALI
112: RITU RAJ DEKA
PABITRA DEKA
PETITIONER NO.103 TO PETITIONER NO. 112 ARE RESIDENT OF VILL.
JAYANTIPUR
P.O. KENDUA
P.S. BAIHATA CHARIALI
DIST. KAMRUP
ASSAM
PIN.781121
113: SASHINDRA DEKA
S/O. BASHAB DEKA
114: MADAN DEKA
S/O. BASHAB DEKA
115: NRIPEN DEKA
S/O. TARUN DEKA
116: PAYODHAR DEKA
S/O. HARENDRA DEKA
117: CHANAKYA DEKA
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S/O. GHANASHYAM DEKA
118: TAPAN DEKA
S/O. GHANASHYAM DEKA
119: TRALAKYA DEKA
S/O. GHANASHYAM DEKA
120: RAJAT CHANDRA DEKA
S/O. KULURAM DEKA
121: DINAMANI DEKA
S/O. GHANASHYAM DEKA
122: TARANIKANTA DEKA
S/O. GARGARAM DEKA
123: TILAK DEKA
S/O. GARGARAM DEKA
124: BHABESH DEKA
S/O. GARGARAM DEKA
125: BASHUDHAR DEKA
S/O. DEBEN DEKA
126: KSHITISH DEKA
S/O. DEBEN DEKA
127: HITESHWAR DEKA
S/O. GANORAM DEKA
PETITIONER NO.113 TO PETITIONER NO.127 ARE RESIDENT OF VILL.
PATRAPUR
P.O. KENDUA
P.S. BAIHATA CHARIALI
DIST. KAMRUP
ASSAM
PIN.78112
VERSUS
DEBA KUMAR MISHRA, ACS
DISTRICT COMMISSIONER, KAMRUP, P.O.- AMINGAON, ASSAM, PIN-
781031
Advocate for the Petitioner : MR. S B LASKAR, MR. H A LASKAR,MS D DUTTA
Page No.# 10/10
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
06.03.2026
Heard Shri H. A. Laskar, learned counsel for the petitioners, who has
complained of willful and deliberate disobedience of the order dated 19.11.2025
passed in WP(C)/6361/2025.
The learned counsel has also drawn the attention of this Court to the
application dated 05.12.2025 submitted in this regard requesting for compliance
of the order in question.
Let notice be issued, returnable on 10.04.2026.
Let steps be taken for service of notice by speed post with A/D within 2
(two) working days.
JUDGE
Comparing Assistant
