Page No.# 1/2 vs The State Of Assam And 4 Ors
2022 Latest Caselaw 4036 Gua

                                                                     Page No.# 1/2

GAHC010202302022




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

                             Case No. : WA/330/2022

         NAZIM UDDIN BARBHUIYA AND ANR.
         S/O- LATE ABDUL JABBAR BARBHUIYA, RESIDENT OF VILLAGE-
         NARAINPUR PART-IV, P.O.- NARAINPUR, P.S.- ALGAPUR, DIST.-
         HAILAKANDI, ASSAM, PIN- 788101

         2: ANAM UDDIN MAZUMDER
          S/O- LATE ABDUL JABBAR MAZUMDER
         VILLAGE- BASHDAHAR Pt.I
          P.O.- MATIJURY
          P.S.- ALGAPUR
          DIST.- HAILAKANDI
         ASSAM
          PIN- 78815

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM, SOCIAL
         WELFARE DEPTT., DISPUR, ASSAM, GUWAHATI-06

         2:THE DIRECTOR
          SOCIAL WELFARE
         ASSAM
          UJANBAZAR
          GUWAHATI- 781001

         3:DISTRICT SOCIAL WELFARE OFFICER
          HAILAKANDI
          P.O.- AND P.S.- HAILAKANDI
          DIST.- HAILAKANDI
         ASSAM
          PIN- 788151

         4:CHILD DEVELOPMENT PROJECT OFFICER
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             ALGAPUR ICDS PROJECT
             P.O.- KALIBARI BAZAR
             DIST.- HAILAKANDI
             ASSAM
             PIN- 788150

            5:CHILD DEVELOPMENT PROJECT OFFICER
             LALA ICDS PROJECT
             P.O.- LALA
             DIST.- HAILAKANDI
            ASSAM

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : GA, ASSAM


                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 19.10.2022 (R.M. Chhaya, CJ.)

Heard Ms. A. Begum, learned counsel for the appellants. Issue notice, returnable on 22.11.2022. Since Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, Assam accepts notice on behalf of all the respondents, no formal steps need be taken.

Meanwhile, the direction issued by the learned Single Judge vide judgment & order dated 22.07.2022 passed in WP(C) No.4573/2014 regarding payment of cost of Rs.5,000/- (Rupees Five Thousand) shall remain stayed.

                                 JUDGE              CHIEF JUSTICE

Comparing Assistant