Sri Kakumoni Saikia vs. The State Of Assam And Othrs
Held
The Court acknowledged the respondents' admission of liability for Rs. 12,29,003/-. It directed the respondents to pay this admitted amount to the petitioner, after making any statutory deductions, within six months from the date of service of the order.
Facts
The petitioner filed a writ petition seeking payment of Rs. 13,03,458/- for hiring his vehicle by various government authorities between 2023-2025. The respondent authorities, in their affidavit-in-opposition, admitted liability for an amount of Rs. 12,29,003/- after accounting for previous payments and deductions.
Key Issues
The key legal issue was the non-payment of admitted dues by government authorities for vehicle hire services provided by the petitioner. The Court had to determine the payable amount based on the parties' claims and admissions.
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Page No.# 1/8 GAHC010087602026
2026:GAU-AS:12952
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : WP(C)/2404/2026 SRI KAKUMONI SAIKIA S/O. KHIRA KANTA SAIKIA,R/O 50, A.T. ROAD NEAR JURIYA NAMGHAR BEBEJIA, NAGAON, ASSAMPIN-782142PHN. NO. 9435944901M VERSUS THE STATE OF ASSAM AND OTHRS REPRESENTED BY THE PRINCIPAL SECRETARY, HOME POLITICAL DEPARTMENT, DISPUR, GUWAHATI-781006, KAMRUP METRO, ASSAM 2:THE COMMISSIONER OF POLICE ASSAM POLICE COMMISSIONERATENERIPSTR BUILDING KHANAPARANEAR SCIENCE MUSEUMGUWHATI-781022 3:THE DIRECTOR GENERAL OF POLICE GUWAHATI-781007 ASSAM 4:THE MOTOR TRANSPORT OFFICER POLICE RESERVE ASSAM POLICE COMMISSIONERATE ULUBARI JONAKPUR GUWHATI-781007 KAMRUPM ASSAM 5:THE DEPUTY DIRECTOR FIRE EMERGENCY SERVICESASSAM GUWHATI- 781001KAMRUPM ASSA
Page No.# 2/8 BEFORE HONOURABLE MR. JUSTICE DEVASHIS BARUAH
For the Petitioner(s) : Mr. K. Kalita, Advocate
For the Respondent(s) : Ms. U. Das, Addl. Sr. Govt. Advocate Date on which judgment is reserved : NA
Date of pronounc
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