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Phatik Chandar Roy vs The Union Of India And 3 Ors
2022 Latest Caselaw 2811 Gua

Citation : 2022 Latest Caselaw 2811 Gua
Judgement Date : 6 August, 2022

Gauhati High Court
Phatik Chandar Roy vs The Union Of India And 3 Ors on 6 August, 2022
                                                                    Page No.# 1/2

GAHC010101592020




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

                          Case No. : WP(C)/2988/2020

         PHATIK CHANDAR ROY
         S/O. LT. PADMA NATH RAOY, VILL. GOBINDAPUR, P.S. PATACHARKUCHI,
         DIST. BARPETA, ASSAM.



         VERSUS

         THE UNION OF INDIA AND 3 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF
         RAILWAYS, NEW DELHI, INDIA.

         2:THE NORTH EAST FRONTIER RAILWAYS

          REP. BY THE GENERAL MANAGER
          RAILWAY HEADQUARTER
          MALIGAON
          GUWAHATI-11
          ASSAM.

         3:THE CHIEF SECURITY COMMISSIONER

          RAILWAYS PROTECTION FORCE
          N. F. RAILWAYS
          MALIGAON
          GUWAHATI-11
          ASSAM.

         4:THE SR. DIVISIONAL SECURITY COMMISSIONER

          RAILWAY PROTECTION FORCE
          N. F. RAILWAYS
          LUMDING
          DIST. HOJAI
                                                                       Page No.# 2/2

             ASSAM

Advocate for the Petitioner   : MR. A GANGULY

Advocate for the Respondent : SC, NF RLY




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                           ORDER

Date : 06.08.2022

Mr. P. Chettry, learned counsel for the petitioner makes a prayer for an adjournment. Mr. B.K. Das, learned counsel for the respondent N.F. Railway has made a statement that the issue involved in this writ petition had already been decided by this Court in some other writ petitions and such judgment would also cover this writ petition.

Accordingly, as there is an interim order, a prayer is made that the matter be listed within a short period of time.

Prayer allowed.

List on 17.08.2022.

Interim order passed earlier shall continue.

JUDGE

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