Gauhati High Court
Monuj Hasnu @ Manoj Hasnu vs Tenzing Rongpi @ Tensing Rongpi on 27 September, 2022
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010192122022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/545/2022
MONUJ HASNU @ MANOJ HASNU
S/O. LT. DEKARAM HASNU, R/O. AMOLAPATY, DIPHU-782460, P.O. DIPHU,
P.S. DIPHU, DIST. KARBI ANGLONG, ASSAM.
VERSUS
TENZING RONGPI @ TENSING RONGPI
S/O. LT. KANIAH RONGPI, THE JOINT SECRETARY OF THE REVENUE
DEPTT. BEING THE COMPETENT AUTHORITY FOR LAND ACQUISITION,
KARBI ANGLONG AUTONOMOUS COUNCIL, P.S. DIPHU, P.O. DIPHU, DIST.
KARBI ANGLONG, ASSAM, PIN-782460.
Advocate for the Petitioner : MR. M P CHOUDHURY
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
29.09.2022 Heard Mr. M. P. Choudhury, learned counsel for the petitioner. Alleging willful disobedience of the order dated 24.06.2022 passed by this Court in WP(C) No.4191/2022 this contempt case has been filed.
Page No.# 2/2 I have perused the averments made in the petition. Issue notice returnable in eight weeks. Petitioner to take steps for service of notice upon the respondent by registered post with A/D within a week from today.
Let this matter be listed along with Contempt Case No.531/2022.
JUDGE Comparing Assistant