Imran Hussain Khan vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4132 Gua

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GAHC010289462019




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

                                 Case No. : WP(C)/8779/2019

            IMRAN HUSSAIN KHAN
            S/O- LT BORHAN ALI KHAN, R/O- VILL- KOKILA MAZ PARA, P.O. KOKILA,
            P.S. ABHAYAPURI, DIST- BONGAIGAON, ASSAM, PIN- 783392


            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE SECY. TO THE GOVT. OF ASSAM, HEALTH AND FAMILY
            WELFARE DEPTT., DISPUR, GHY-06


            2:THE MISSION DIRECTOR
             NATIONAL HEALTH MISSION
             SAIKIA COMMERCIAL COMPLEX
             CHRISTIANBASTI
             G.S.ROAD
             GHY-05


            3:THE JOINT DIRECTOR OF THE HEALTH SERVICES-CUM-MEMBER
            SECRETARY
             DISTRICT HEALTH SOCIETY BONGAIGAON
            ASSAM- 78338


Advocate for the Petitioner   : MD. B ISLAM


Advocate for the Respondent : SC, NHM
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                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                    ORDER

Date : 26-10-2022

Heard Mr. B Islam, learned counsel for the petitioner. Also heard Mr. B Gogoi, learned counsel for the Health Department.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant