Jyotshna Rani Sarkar vs The State Of Assam And 6 Ors
2022 Latest Caselaw 1884 Gua

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GAHC010127782020




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

                        Case No. : WP(C)/3849/2020

         JYOTSHNA RANI SARKAR
         W/O LATE BHUPENDRA NATH SARKAR
         THAKURPATTY, KHARUPETIA, TOWN, PO KHARUPETIA, 784115 DARRANG
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
         URBAN DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI 781006

         2:THE DEPUTY COMMISSIONER
          DARRANG
          MANGALDAI
          784125 ASSAM

         3:THE KHARUPETA MUNICIPAL BOARD
          REPRESENTED BY THE CHAIRMAN KHARUPETIA MUNICIPAL BOARD
          PO KHARUPETIA
          DARRANG
         ASSAM

         4:THE EXECUTIVE OFFICER
          KHARUPETIA MUNICIPAL BOARD PO KHARUPETIA 784115 ASSAM

         5:THE CIRCLE INSPECTOR
          DALGAON REVENUE CIRCLE PO DALGAON
          784116 ASSAM

         6:SRI SUSHIL CHANDRA MANDAL
          S/O LATE KHITISH CHANDRA MANDAL
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            MANGALDAI TOWN WARD NO. 3
            PO MANGALDAI
            784125 DARRANG ASSAM

            7:MD. SHAHIDUL ISLAM
             S/O MD. JAMAL UDDIN
            PO DUIPANGPARA (DUIPAM). 784116 DARRANG ASSA

Advocate for the Petitioner   : MR. N DHAR

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

30.05.2022 At the request of Mr. P.K. Kalita, learned Senior counsel assisted by Ms. T. Goswami, learned counsel for the petitioner, let the matter be listed in the next week enabling the counsels to place the Judgment of the Apex Court relied upon by the respondents.

Mr S. B. Roy, learned counsel appears for the petitioner. List again in the next week.

JUDGE

Comparing Assistant