Bhima Devi vs The State Of Assam And 5 Ors
2022 Latest Caselaw 5097 Gua

                                                                  Page No.# 1/2

GAHC010199812022




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

                           Case No. : WP(C)/6987/2022

         BHIMA DEVI
         W/O. SRI KRISHNA PRASAD UPADHYAY, R/O. VILL. NO.2, MERABEEL,
         HOUSE NO. 9, P.S. MAZBAT, SUB-DIVISION UDALGURI, DIST. UDALGURI,
         ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
         FOOD, CIVIL SUPPLIES AND CONSUMER AFFAIRS, DISPUR, GUWAHATI-06.

         2:THE DIRECTOR

          FOOD
          CIVIL SUPPLIES AND CONSUMER AFFAIRS
          ASSAM
          GUWAHATI-05
          KAMRUP (M)
          ASSAM.

         3:THE PRINCIPAL SECRETARY

          BODOLAND TERRITORIAL REGION
          KOKRAJHAR.

         4:THE SECRETARY

          FOOD
          CIVIL SUPPLIES AND CONSUMER AFFAIRS
          BODOLAND TERRITORIAL REGION
          KOKRAJHAR-783370.
                                                                       Page No.# 2/2

            5:THE DEPUTY COMMISSIONER

             UDALGURI
             BTAD
             ASSAM.

            6:THE DEPUTY DIRECTOR

             FOOD
             CIVIL SUPPLIES AND CONSUMER AFFAIRS
             UDALGURI
             BTAD

Advocate for the Petitioner   : MR. A K GUPTA

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

20.12.2022 Heard Shri RS Mishra, learned counsel for the petitioner. Also heard Shri R. Talukdar, learned Government Advocate, Assam, who submits that a series of cases concerning the same issue has been heard and judgment is reserved.

List this case after the ensuing Winter Vacation.

JUDGE

Comparing Assistant