Gauhati High Court
Pasing Daulagupu @ Pasing Daulaguphu vs Tenzing Rongpi on 21 September, 2022
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010192132022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/531/2022
PASING DAULAGUPU @ PASING DAULAGUPHU
S/O- LATE SAKET DAULAGUPU, R/O- VILL.- MANZA TINIALI, P.O. MANZA,
P.S. MANZA, PIN- 782461, DIST. KARBI ANGLONG, ASSAM
VERSUS
TENZING RONGPI
S/O- LATE KANIAH RONGPI, THE JOINT SECRETARY OF THE REVENUE
DEPARTMENT BEING THE COMPETENT AUTHORITY FOR LAND
ACQUISITION, KARBI ANGLONG AUTONOMOUS COUNCIL, P.S. AND 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
Date : 21-09-2022 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 W.P.(C) No. 4192/2022, this contempt petition has been filed.
Page No.# 2/2 I have perused the averments made in the writ petition. Issue notice returnable in 08 weeks. Petitioner to take steps for service of notice upon the sole respondent by registered post with A/D. JUDGE GS Comparing Assistant