Page No.# 1/3 vs The State Of Assam And 4 Ors
2022 Latest Caselaw 4205 Gua

                                                                 Page No.# 1/3

GAHC010201532016




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

                            Case No. : WP(C)/73/2016

         OITIGYA MANDITA AHATGURI ANCHALIK MOH-JUJ and BHOGALI BIHU
         UTSAV SAMITI and ANR
         MORIGOAN, DIST. MORIGAON, KAMRUP, ASSAM- 782105. THROUGH SRI
         PRANAB JYOTI DAS SECRETARY.

         2: SRI PRANAB JYOTI DAS
          SECRETARY
          MOH-JUJ AND BHOGALI BIHU UTSAV SAMITI
          MORIGAON
          DIST. MORIGAON
          KAMRUP
         ASSAM-782105

         VERSUS

         THE STATE OF ASSAM and 4 ORS,
         THROUGH THE PRINCIPAL SECRETARY, HOME, POLITICL INFORMATION
         AND PUBLIC RELATIONS, GOVT. OF ASSAM, DISPUR, GUWAHATI- 781006,
         ASSAM.

         2:THE DEPUTY COMMISSIONER

          NAGAON
          ASSAM-782201.

         3:THE DEPUTY COMMISSIONER
          MORIGAON- 782105
          KAMRUP
         ASSAM.

         4:THE CIRCLE OFFICER

          MORIGAON REVENUE CIRCLE
          MORIGOAN- 782105
                                                                    Page No.# 2/3

             KAMRUP
             ASSAM.

            5:THE OFFICER-IN-CHARGE

             DHARAMTUL P.S. DHARAMTUL- 782412
             MORIGAON
             DISTRICT
             KAMRUP
             ASSAM

Advocate for the Petitioner   : MR.A D CHOUDHURY

Advocate for the Respondent : GA, ASSAMR1-5




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                       ORDER

01.11.2022

Adjourned on the prayer of Ms. B Choudhury, learned counsel for the petitioners to examine the implication of the law laid down by the Supreme Court in Animal Welfare Board of India Vs. A. Nagaraja & Others reported in (2014) 7 SCC 547, more particularly in paragraphs 33, 34, 35, 47 and 90 of the said judgment while interpreting Section 3 of the Prevention of Cruelty to Animals Act, 1960.

List again on 17.11.2022.

JUDGE Page No.# 3/3

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