Gauhati High Court
Tapan Kumar Das vs Diganta Barah on 17 December, 2025
Page No.# 1/2
GAHC010277262025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/663/2025
TAPAN KUMAR DAS
S/O LATE GUNARAM DAS, R/O AMINGAON, P.O.- AMINGAON, P.S.- NORTH
GUWAHATI, DISTRICT- KAMRUP, ASSAM, PIN- 781031
VERSUS
DIGANTA BARAH, IPS AND 4 ORS.
COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM,
HOME AND POLITICAL DEPARTMENT, DISPUR, GUWAHATI- 6.
2:SMTI PUBALI GOHAIN
ACS
INSPECTOR GENERAL OF PRISONS
ASSAM
ASSAM PRISONS HEADQUARTERS
KHANAPARA
GUWAHATI -781022.
3:DEBA KUMAR MISHRA
ACS
DISTRICT COMMISSIONER
KAMRUP
AMINGAOIN
PIN-7891031.
4:PRABIN HAZARIKA
SUPERINTENDENT
CENTRAL JAIL
GUWAHATI
LAKHARA
PIN-781034.
5:NIRANJAN BORO
NAZIR
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OFFICE OF THE DISTRICT COMMISSIONER
KAMRUP
AMINGAON
PIN- 781031
Advocate for the Petitioner : MR. M BHAGABATI, M P DAS,MS. B TALUKDAR
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE KARDAK ETE
ORDER
Date : 17.12.2025 Heard Mr. M. P. Das, learned counsel for the petitioner.
This is an application under Sections 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, alleging wilful and deliberate violation of the order dated 26.06.2025 passed by this Court in WP(C) No. 2568/2024.
Issue notice, returnable by 4 (four) weeks.
Learned counsel for the petitioner shall take steps for service of notice upon the alleged contemnor Nos. 1 to 5 by Speed Post as well as by other usual process within two (2) working days.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant