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Dilwar Hussain Laskar vs The State Of Assam And 4 Ors
2021 Latest Caselaw 210 Gua

Citation : 2021 Latest Caselaw 210 Gua
Judgement Date : 22 January, 2021

Gauhati High Court
Dilwar Hussain Laskar vs The State Of Assam And 4 Ors on 22 January, 2021
                                                                     Page No. 1/2

GAHC010137732020




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

                          Case No. : WP(C)/4169/2020

         DILWAR HUSSAIN LASKAR
         S/O- MAINUL HAQUE LASKAR, R/O- TOWN R.S.ROAD, WARD NO.4,
         HAILAKANDI P.O. AND DIST.- HAILAKANDI, ASSAM, PH- 9706434717, E-
         MAIL- [email protected]

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMM. AND SECY., GOVT. OF ASSAM, WATER RESOURCE
         DEPTT., DISPUR, GHY-06

         2:CHIEF ENGINEER
         WATER RESOURCE DEPTT.
         ASSAM
          CHANDMARI
          GHY-03

         3:EXECUTIVE ENGINEER
          HAILAKANDI WATER RESOURCE DIVISION
          HAILAKANDI
         ASSAM

         4:NURUL ISLAM LASKAR
          S/O- SIRAJUDDIN LASKAR
         VILL- UZANKUPA PART--I
          P.O. UZANKUPA
          DIST.- HAILAKANDI
         ASSAM

         5:SUKANTA DEY
          CHARTERED ACCOUNTANT
          SUKANTA DEY AND ASSOCIATE
          HAVING H.O. AT WESTERED COLONY
          DIMAPUR
                                                                                  Page No. 2/2

             NAGALAND
             PIN- 79711

Advocate for the Petitioner    : MR. S K GOSWAMI

Advocate for the Respondent : SC, WATER RESOURCE


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 22.01.2021

Heard Mr. N. Barman, learned counsel for the petitioner. Also heard Mr. E. Ahmed, learned counsel for the respondent no. 4 and Mr. P. Kakoti, learned counsel appearing for the responden-t Water Resource Department.

Arguments are completed.

Judgment is reserved.

JUDGE

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