Azad Ali vs Gyanendra Dev Tripathi And Anr
2022 Latest Caselaw 4335 Gua

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GAHC010223882022




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

                                Case No. : Cont.Cas(C)/611/2022

            AZAD ALI
            S/O- JASIM UDIN,
            VILL- MAYERCHAR PART-II (THAKURALGA),
            P.O- NAYERALGA,
            P.S- BILASIPARA,
            DIST- DHUBRI, ASSAM, PIN-783348



            VERSUS

            GYANENDRA DEV TRIPATHI AND ANR.
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            REVENUE (RELIEF AND REHABILITATION) AND DISASTER
            MANAGEMENT DEPARTMENT ,(GENERAL)
            DISPUR, GHY-06.

            2:DIBAKAR NATH
            THE DEPUTY COMMISSIONER
             DHUBRI

            P.O
             P.S AND DIST- DHUBRI
            ASSAM
             PIN-78130

Advocate for the Petitioner   : MR. M HUSSAIN

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

07.11.2022

Heard Shri M. Hussain, learned counsel for the petitioner, who by means of this petition has alleged non-compliance of the directions contained in the order dated 15.06.2022 passed in WP(C)/1430/2021.

The learned counsel has drawn the attention of this Court to Annexure 2 of the petition whereby a representation was issued to the incumbent requesting compliance of the same. The said communication was sent by registered post on 21.06.2022 and even thereafter, no steps have been taken to comply with the judgment of this Court.

The said Annexure denote that notice has been sent only to the Commissioner & Secretary, Government of Assam, Revenue (Relief and Rehabilitation Department) who is the respondent no. 1.

In view of the same, notice is issued at this stage only to the respondent no. 1.

Steps for service of notice be taken by registered post with A/D.

Notice is made returnable by 4 (four) weeks.

JUDGE

Comparing Assistant