JOHONE CH MARAK Vs. DIRECTOR SURVEY OF INDIA

JUDGEMENT

(1.) In terms of the judgment dated 03.11.2014 passed in WA No.6 of 2013, the Directorate of Survey of India, Shillong was under command to conduct the survey of lands in question within a period of two months and to submit a report to this Court within the premises as set out in earlier directions issued by the Gauhati High Court.

(2.) The direction was not implemented for quite long time prompting the petitioner to file instant motion for launching contempt proceedings against the respondent. In the contempt proceedings from time to time various orders were passed as there was an assurance for compliance of the direction so issued.

(3.) Today Mr. K Paul, learned counsel for the petitioner states that the direction has been complied with i.e. survey has been completed same position is also acknowledged by Mr. V Dutt, Director of Survey of India, Shillong. The Director submits that the report of survey is being prepared and same will be submitted to the Registrar (Judicial) within one week's time. Copy of the report so submitted be placed on record of the file and copy whereof shall also be furnished to the petitioner through her counsel.