Raju Patowary vs The State Of Assam And 5 Ors
2021 Latest Caselaw 1767 Gua

                                                                     Page No.# 1/3

GAHC010002902021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/132/2021

         RAJU PATOWARY
         S/O- LT. KUMUD PATOWARY, VILL- PUKHARIPARA, P.O. AND P.S.
         NAGARBERA, DIST.- KAMRUP (R), ASSAM, PIN- 781127



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM, PANCHAYAT AND
         RURAL DEVELOPMENT, ASSAM, DISPUR, GHY-06

         2:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT
         ASSAM
          PANJABARI
          JURIPAR
          PIN- 781037
          DIST.- KAMRUP
         ASSAM

         3:THE DIRECTOR
          PANCHAYAT AND RURAL DEVELOPMENT
         ASSAM
          PANJABARI
          JURIPAR
          PIN- 781037
          DIST.- KAMRUP
         ASSAM

         4:THE JOINT DIRECTOR
          PANCHAYAT AND RURAL DEVELOPMENT
         ASSAM
          PANJABARI
                                                                       Page No.# 2/3

             JURIPAR
             PIN- 781037
             DIST.- KAMRUP
             ASSAM

            5:THE CHAIRMA
             DISTRICT LEVEL COMMKITTEE
             -CUM- THE DY. COMMISSIONER
             KAMRUP (R)
            AMINGAON
             GHY-31

            6:THE BLOCK DEVELOPMENT OFFICER
             CHAMARIA DEVELOPMENT BLOCK
             NAGARBERA
             PIN- 781127
             DIST.- KAMRUP
            ASSA

Advocate for the Petitioner   : MS. S B CHOUDHURY

Advocate for the Respondent : SR. GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 04.08.2021

Heard Ms. S.B. Choudhury, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned Additional Senior Govt. Advocate appearing for respondent nos.1 and 5 and Mr. A. Roy, learned standing counsel for the respondent nos.2, 3, 4 and 6.

The learned Additional Senior Govt. Advocate has submitted that he has prepared the affidavit-in-opposition and has sent it for vetting and signature. He expressed that he would be able to file the affidavit-in-opposition within a period of 10 (ten) days from today.

Page No.# 3/3

The learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment rendered in the case of Ahid Ahmed Mazumder vs. State of Assam & Ors, WP(C) No.1514/2017 and Ashraful Alom vs. State of Assam & Ors., WP(C) No.3500/2020. The said submission is noted.

List on 20.08.2021.

JUDGE

Comparing Assistant