Abdul Hakim vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2090 Gua

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GAHC010295582019




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

                                 Case No. : WP(C)/8890/2019

            ABDUL HAKIM
            S/O MD. FAZERUDDIN AHMED, R/O VILL. SONAPUR, P.O. MUGDI, DIST.
            NALBARI, ASSAM, PIN-781312



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE COMMISSIONER AND SPECIAL SECRETARY TO THE GOVT.
            OF ASSAM, FOOD, CIVIL, SUPPLIES AND CONSUMER AFFAIRS DEPTT.
            DISPUR, GUWAHATI-6, DIST. KAMRUP (M), ASSAM

            2:THE SECRETARY
             FOOD
             CIVIL
             SUPPLIES AND CONSUMER AFFAIRS DEPTT. DISPUR
             GUWAHATI-6
             DIST. KAMRUP (M)
            ASSAM

            3:THE DIRECTOR
             FOOD
             CIVIL
             SUPPLIES AND CONSUMER AFFAIRS DEPTT. GOVT. OF ASSAM
             BHANGAGARH
             GUWAHATI-5
             DIST. KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. Y S MANNAN

Advocate for the Respondent : GA, ASSAM
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                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

10.06.2022

Mr. Y.S. Mannan, learned counsel for the petitioner prays that he may be allowed to withdraw the writ petition, to enable the petitioner to file an appropriate petition, in respect of the judgment and order dated 06.09.2018 passed in WP(C) 523/2017 in the appropriate forum.

Mr. D. Nath, learned Senior Government Advocate appears for all the respondents.

The prayer of the petitioner's counsel is allowed.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

JUDGE

Comparing Assistant