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Ajit Borthakur vs The State Of Assam And 4 Ors
2022 Latest Caselaw 2439 Gua

Citation : 2022 Latest Caselaw 2439 Gua
Judgement Date : 22 July, 2022

Gauhati High Court
Ajit Borthakur vs The State Of Assam And 4 Ors on 22 July, 2022
                                                                Page No.# 1/3

GAHC010120252022




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

                         Case No. : WP(C)/4167/2022

         AJIT BORTHAKUR
         S/O LATE KAMALESWAR BORTHAKUR, R/O KACHALUKHOWA, NEAR
         HOUSING COLONY, WARD NO. 12, P.S.-NAGAON SADAR, P.O.-NAGAON,
         PIN-782001, DIST-NAGAON, ASSAM


         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, TRANSPORT DEPARTMENT, DISPUR,
         GUWAHATI-6

         2:THE ASSISTANT COMMISSIONER TO THE GOVERNMENT OF ASSAM
         TRANSPORT DEPARTMENT
          DISPUR
          GUWAHATI-6

         3:THE DEPUTY COMMISSIONER OF TRANSPORT
         ASSAM
          GUWAHATI-6

         4:THE DISTRICT TRANSPORT OFFICER
          NAGAON
          P.O. AND P.S.-NAGAON
          PIN-782001
          DIST-NAGAON
         ASSAM

         5:MRIDUPABAN BORAH
          S/O LATE PRAFULLA CH. BORAH
          R/O VILL-KUJIDAH
          P.O.-HATICHONG
          P.S.-JAJORI
                                                                Page No.# 2/3

             DIST-NAGAON
             ASSAM
             PIN-78214

Advocate for the Petitioner   : MS M BORAH

Advocate for the Respondent : SC, TRANSPORT


             Linked Case : WP(C)/4120/2022

            NABAJYOTI HAZARIKA
            SON OF LATE MAHESH HAZARIKA
            RESIDENT OF VILLAGE URIAGAON
            P.O. URIAGAON
            P.S. NAGAON SADAR
            DISTRICT NAGAON
            ASSAM.


             VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            GOVERNMENT OF ASSAM
            TRANSPORT DEPARTMENT
            DISPUR
            GUWAHATI-6

            2:THE ASSISTANT COMMISSIONER TO THE GOVERNMENT OF ASSAM

            TRANSPORT DEPARTMENT
            DISPUR
            GUWAHATI-6
            3:THE DEPUTY COMMISSIONER OF TRANSPORT

            ASSAM
            GUWAHATI-6.
            4:THE DISTRICT TRANSPORT OFFICER

            NAGAON
            P.O. AND P.S. NAGAON
            DISTRICT NAGAON
            ASSAM
            PIN 782001.
            5:SMTI. RAKHI SAIKIA
            WIFE OF ANUP KUMAR SAIKIA
                                                                            Page No.# 3/3

           RESIDENT OF B.B. ROAD
           MARWARI PATTY
           P.O. AND P.S. NAGAON
           DISTRICT NAGAON
           ASSAM
           PIN 782001.
           ------------
           Advocate for : MS M BORAH
           Advocate for : SC
           TRANSPORT appearing for THE STATE OF ASSAM AND 4 ORS



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

22-07-2022 Both Ms. L. Baruah, learned counsel for the petitioners as well as Ms. M. D. Borah, learned Standing Counsel, Transport Department submit intended that the issue involve has already been heard by this Court in a bunch of writ petitions wherein the judgment is reserved.

In view of the above, these petitions stands adjourn for a period of 4 (four) weeks.

However, if the judgment is delivered in the meantime, parties are at liberty to mention the matter for motion.

JUDGE

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