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Debajit Gogoi vs The State Of Assam And 5 Ors
2022 Latest Caselaw 905 Gua

Citation : 2022 Latest Caselaw 905 Gua
Judgement Date : 14 March, 2022

Gauhati High Court
Debajit Gogoi vs The State Of Assam And 5 Ors on 14 March, 2022
                                                                 Page No.# 1/2

GAHC010170472020




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

                          Case No. : WP(C)/5053/2020

         DEBAJIT GOGOI
         S/O. LT. DIMBESWAR GOGOI, R/O. JAMIRAH KAPOW GAON, P.O. DHAMAL
         GAON, P.S. BORBARUA, DIST. DIBRUGARH, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMM. AND SECY., HOME AND POLITICAL DEPTT., DISPUR,
         GHY.-06.

         2:THE CHIEF SECRETARY
         TO THE GOVT. OF ASSAM
          DISPUR
          GUWAHATI-06.

         3:THE STATE LEVEL COMMITTEE FOR COMPASSIONATE APPOINTMENT
          REP. BY ITS CHAIRMAN
         THE CHIEF SECRETARY TO THE GOVT. OF ASSAM.

         4:THE DIRECTOR GENERAL OF POLICE

          ASSAM ULUBARI
          GUWAHATI.

         5:THE ADDL. DIRECTOR GENERAL OF POLICE

          ASSAM
          ULUBARI
          GUWAHATI.

         6:THE COMMANDANT 3RD
                                                                         Page No.# 2/2

             ASSAM POLICE TASK FORCE
             KHAJUABEEL DARANG

Advocate for the Petitioner    : MR. B P BORAH

Advocate for the Respondent : GA, ASSAM




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

14.03.2022

Mr. B.P. Borah, the learned counsel for the petitioner prays for a short date for enabling him to place certain judgments in support of this case.

Prayer is allowed.

List it on 23.03.2022.

JUDGE

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