Karuna Kanta Baro vs The State Of Assam And 6 Ors
2022 Latest Caselaw 5096 Gua

                                                                    Page No.# 1/3

GAHC010159652022




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

                           Case No. : WP(C)/5516/2022

         KARUNA KANTA BARO
         S/O. MUHIRAM BARO, VILL. BARUAHOWLI, P.O. KABIRALI, P.S.
         KALAIGAON, DIST. UDALGURI BTR, ASSAM, PIN-784525.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF ASSAM, FOOD AND CIVIL
         SUPPLIES AND CONSUMER AFFAIRS, DISPUR, DEPTT., GUWAHATI-781006.

         2:THE DIRECTOR OF FOOD AND CIVIL SUPPLIES AND CONSUMER
         AFFAIRS
         ASSAM BHANGAGARH
          GUWAHATI-05.

         3:THE DEPUTY COMMISSIONER

          UDALGURI
          P.O. AND P.S. UDALGURI
          BTR
          ASSAM
          PIN-784509.

         4:BODOLAND TERRITORIAL COUNCIL
          REP. BY THE PRINCIPAL SECRETARY KOKRAJHAR
          P.O. AND P.S. KOKRAJHAR
          BTR
         ASSAM
          PIN-783370.

         5:THE SUPDT. OF POLICE
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             FOOD
             CIVIL SUPPLIES AND CONSUMER AFFAIRS
             UDALGURI
             P.O. AND P.S. UDALGURI
             DIST. UDALGURI
             BTR
             ASSAM
             PIN-784509.

            6:THE SUB DIVISIONAL OFFICER BHERGAON

             SUB-DIVISION
             P.O. AND P.S. BHERGAON
             DIST. UDALGURI
             BTR
             ASSAM
             PIN-784528.

            7:THE ASSTT. DIRECTOR

             FOOD
             CIVIL SUPPLIES AND CONSUMER AFFAIRS
             SUB-DIVISION
             P.O. AND P.S. BHERGAON
             DIST. UDALGURI
             BTR
             ASSAM
             PIN-784528

Advocate for the Petitioner   : MR R S CHAUHAN

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

20.12.2022 None appears for the petitioner on call. However, Shri R. Talukdar, learned Government Advocate, Assam submits that a series of cases concerning the same issue has been heard and judgment is reserved.

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List this case after the ensuing Winter Vacation.

JUDGE

Comparing Assistant