Akinur Islam vs Jay Shivani
2026 Latest Caselaw 1899 Gua

Gauhati High Court

Akinur Islam vs Jay Shivani on 7 March, 2026

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GAHC010279132023




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

                          Case No. : I.A.(Civil)/757/2026



         AKINUR ISLAM
         S/O AZIZUR RAHMAN
         VILL. AND P.O. JHOWDANGA
         DIST. SOUTH SALMARA MANKACHAR
         ASSAM
         PIN 783131


          VERSUS

         JAY SHIVANI
          IAS
         THE COMMISSIONER
          PANCHAYAT AND RUAL DEVELOPMENT
          ASSAM
          JURIPAR
          SIX MILE
          GUWAHATI 37

         2:FAZLUR RAHMAN LASKAR
         ACS
         THE CHIEF EXECUTIVE OFFICER
          ZILLA PARISHAD
          SOUTH SALMARA MANKACHAR
         ASSAM
          P.O. FEKAMARI
          DIST. SOUTH SALMARA
          MANKACHAR
         ASSAM
          PIN 783135

          3:SMTI KEERTHI JALLI
          IAS
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          THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT
          ASSAM
          JURIPAR
          SIX ILE
          GUWAHATI 37
          ------------
          Advocate for : MR. M ISLAM
          Advocate for : SC
          P AND R.D. appearing for JAY SHIVANI
          IAS


                                   BEFORE
               HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY


                                   ORDER

07-03-2026

1. Heard Mr. M. Islam, learned counsel for the applicant and Ms. N. Borah, learned counsel for the opposite parties/respondents.

2. The present Interlocutory Application is filed for impleadment of Smt. Keerthi Jalli, IAS, Commissioner to the Government of Assam in the Department of Panchayat and Rural Development (P&RD) Department as the opposite party/contemnor No. 3 in the connected contempt petition being Cont. Cas(c) No. 753/2023.

3. Perused the averments made in the application as well as the communication dated 19.02.2026.

4. By the aforenoted communication dated 19.02.2026, the order dated 09.12.2022, passed in WP(C) No. 7162/2022, was brought to the notice of the present Commissioner, P&RD Department. The direction issued in order dated 09.12.2022 was that the concerned Commissioner shall complete his/her Page No.# 3/3

exercise within a period of one month from the date of receipt of certified copy of the aforesaid order.

5. In view of the aforesaid, this Court is of the opinion that this Interlocutory Application does not have any cause of action till 19.03.2026, on which date, one month of knowledge of the proposed contemnor shall be over.

6. In view of the aforesaid, Mr. Islam, learned counsel for the applicant submits that he may be allowed to withdraw the present Interlocutory Application with a liberty to file an appropriate application when it matures.

7. Accordingly, the present Interlocutory Application stands closed.

JUDGE

Comparing Assistant