Gauhati High Court
Monuj Hasnu @ Manoj Hasnu vs Tenzing Rongpi @ Tensing Rongpi on 29 September, 2023
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
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 : MR J CHUTIYA
Linked Case : 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
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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 : MR. M P CHOUDHURY
Advocate for : appearing for TENZING RONGPI
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 29-09-2023 Mr. M.P. Choudhury, learned counsel for the petitioners submits that the order passed by this Court has already been complied with and a speaking order has been passed. Mr. Choudhury, however, submits that the original documents submitted by his clients have not yet been returned to them by the authorities.
At this stage, Mr. J. Chutia, learned counsel for the respondent in both these cases submits that the documents will be returned back without any further delay.
Taking note of the submission made at the bar, both these contempt cases stand closed.
JUDGE Page No.# 3/3 GS Comparing Assistant