Citation : 2022 Latest Caselaw 3407 Gua
Judgement Date : 7 September, 2022
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GAHC010180952022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5841/2022
BAHARUL ISLAM AND 29 ORS.
C/O- SORHAB ALI, VILLAGE 126 NO. UZIRAR CHAR, P.O. DUBAPARA, DIST.
GOALPARA, ASSAM, PIN- 783101.
2: SOFIQUL ISLAM
C/O- JOHIRUL ISLAM
VILL.- THEPKAI
P.O. SIMLABARI
DIST. GOALPARA
ASSAM
PIN- 783101.
3: SOURAV KUMAR KALITA
C/O- ATUL CHANDRA KALITA
VILL.- BHABANIPUR
P.O. CHHAYGAON
DIST. KAMRUP(R)
ASSAM
PIN- 781124.
4: SUMITRA MAHELA
C/O- BALADHAR MAHELA
VILL.- BATABARI
P.O. SONARIGAON
DIST. NAGAON
ASSAM
PIN- 782123.
5: CHRISTINA MARAK
C/O- HOCKINGSON MARAK
VILL.- SARDOKA ENGTIP
P.O. SILONIJAN
DIST. KARBI ANGLONG
ASSAM
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PIN- 785602.
6: NINA HASSAN
C/O- ABDUL KHALIQUE
VILL.- HARINADIK
P.O. BADARPUR
DIST. KARIMGANJ
ASSAM
PIN- 788806.
7: PRIYANKA KUNDU
C/O- KANAI LAL KUNDU
VILL.- MOIRABARI
P.O. MOIRABARI
DIST.- MORIGAON
ASSAM
PIN- 782126.
8: LIMA DAS
C/O- LATE AMAR DAS
VILL.- SONPUR
P.O. AND DIST. NALBARI
ASSAM
PIN- 781335.
9: BANPALASHI KAKATI
C/O- DILIP KUMAR KAKATI
VILL.- RAMPUR
P.O. AMTOLA
DIST. HOJAI
ASSAM
PIN- 782435.
10: LAKHIMI DAS
C/O- MUHIKANTA DAS
VILL.- DAKUA
P.O. DHALPUR
DIST. LAKHIMPUR
ASSAM
PIN- 784165.
11: SIMANTA NATH
C/O- RAMNATH NATH
VILL.- POHUMORA
P.O. RANGACHACHI NIKINIKHOWA
DIST. JORHAT
PIN- 785104.
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12: AKTARUL HOQUE
C/O- SARBESH ALI
VILL.- DHUBRI
P.O. TILAPARA
DIST. DHUBRI
ASSAM
PIN- 783348.
13: SMTI. SUSMITA DAS
C/O- BHOGSAN DAS
VILL.- HATIGARH
P.O. BALIGAON
DIST. NAGAON
ASSAM
PIN- 782144.
14: GITARTHA BORAH
C/O- SHARAT BORAH
VILL.- KATHONIBARI
P.O. KAMALABARI
DIST. JORHAT
ASSAM
PIN- 785106.
15: GAUTAM SAHEWALLA
C/O- PURUSUTTAM SAHEWALLA
VILL. 1 NO. NAMTI BONGALI GAON (BORSILLAH)
P.O. TIPHOOK
DIST. SIVASAGAR
ASSAM
PIN- 785684.
16: ELIAS KHAN
C/O- MATBAR ALI KHAN
VILL.- BONBAHAR
P.O. KAYAKUCHI
DIST. BARPETA
ASSAM
PIN- 781352.
17: SMTI. DEEPSHIKHA BORUAH
C/O- ATUL CH. BORUAH
VILL. KAMARBARI
P.O. PANBARI (VIA DKIRONG)
DIST. LAKHIMPUR
ASSAM
PIN- 784164.
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18: UDAY BHASKAR BORBORAH
C/O- ABHIJIT BORBORAH
VILL.- JELEHUA GAON
P.O. DERGAON
DIST. GOLAGHAT
ASSAM
PIN- 785614.
19: HIRA KONWAR
C/O- MR. ROHINI KONWAR
VILL.- HALDHIBARI
P.O. BORPATHER
DIST. DIBRUGARH
ASSAM
PIN- 785676.
20: BISHNU SAIKIA
C/O- HITESWAR SAIKIA
VILL.- KOHARGAON
P.O. NAALI DHEKIAJULI
DIST. JORHAT
ASSAM
PIN- 785009.
21: SARIFUDDIN CHOUDHURY
C/O- NURUL ISLAM CHOUDHURY
VILL.- SONAPUR
P.O. SONAPUR
DIST. KAMRUP(M)
ASSAM
PIN- 782402.
22: PRIYANKA KAKOTY
C/O- LATE PROBHAT CH. KAKOTY
VILL.- BOKOTIAL GAON
P.O. AND DIST. GOLAGHAT
ASSAM
PIN- 785621.
23: KUSHAL PATHAK
C/O- MADAN PATHAK
VILL.- BISHNUPUR
P.O. BHELLA
DIST. BARPETA
ASSAM
PIN- 781301.
24: BHASKAR BORAH
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C/O- PRABIN BORAH
VILL.- NUNOIDHAH GAON
P.O. NUNOI
DIST. NAGAON
ASSAM
PIN- 782101.
25: SMT. BHAGYASHRI GOGOI
C/O- MR. JITEN GOGOI
VILL.- 2 NO. HILOIDARI
P.O. DHAKUAKHANA
DIST. LAKHIMPUR
ASSAM
PIN- 787055.
26: SMTI. SABITA YASMIN
C/O- MD. SIDDIQUE HUSSAIN
VILL.- TAKAKATA
P.O. SONABARI
DIST. BARPETA
ASSAM
PIN- 781321.
27: MUSTAQUE REZA
C/O- RIAJUL ISLAM
VILL.- GHOGABA LAPARA
P.O. BARKANDA
DIST. DHUBRI
ASSAM
PIN- 783348.
28: SMTI. JYOTIMA PHUKAN
C/O- MR. KABUL PHUKAN
VILL.- MOHPARA
P.O. CHALCHALI
DIST. NAGAON
ASSAM
PIN- 782141.
29: EKBAL KHAN
C/O- ABDUL HAMID KHAN
VILL.- HATSINGIMARI
P.O. HATSINGIMARI
DIST. DHUBRI
ASSAM
PIN- 783135.
30: APOLA SIKDAR
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C/O- ISLAM UDDIN SIKDAR
VILL.- FULBARI. P.O. GOMAFULBARI
DIST. BARPETA
ASSAM
PIN- 781302
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM, DISPUR, GUWAHATI-6.
2:THE PRINCIPAL SECRETARY
ASSAM LEGISLATIVE ASSEMBLY
DISPUR
GUWAHATI-6.
3:THE PRINCIPAL SECRETARY
GOVT. OF ASSAM
HEALTH AND FAMILY WELFARE DEPARTMENT
DISPUR
GUWAHATI-6.
4:THE SECRETARY TO THE GOVT. OF ASSAM
LEGISLATIVE DEPARTMENT
DISPUR
GUWAHATI-6
Advocate for the Petitioner : MR. B J GHOSH
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 07-09-2022
Heard Mr. BJ Ghosh, learned counsel for the petitioners, who submits that the Cabinet decision adopted on 30.08.2022, to repeal the Assam Rural Health Regulatory Authority Act, 2004 (hereinafter referred to as the "2004 Act"), should be set aside. The petitioners' counsel submits that the 2004 Page No.# 7/7
Act had been struck down by the Division Bench of this Court in WP(C) No. 5789/2005, vide order dated 30.10.2014. The said decision of the Division Bench was thereafter put to challenge by the petitioners before the Supreme Court of India, vide SLP (Civil) No. 32592-32593/2015. He submits that while the issue is pending before the Apex Court, the Cabinet has decided to repeal the 2004 Act.
On considering the fact that the vires of the 2004 Act has been decided by the Division Bench of this Court in WP(C) No. 5789/2005 and the challenge made to the Division Bench judgment is pending before the Apex Court, this Court finds that the present writ petition is not maintainable.
Accordingly, the writ petition stands dismissed.
It is needless to add that the petitioners may approach the Supreme Court of India with their grievances, if so advised.
JUDGE
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