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Gaurav Upadhyay vs The State Of Assam And 6 Ors
2022 Latest Caselaw 3513 Gua

Citation : 2022 Latest Caselaw 3513 Gua
Judgement Date : 13 September, 2022

Gauhati High Court
Gaurav Upadhyay vs The State Of Assam And 6 Ors on 13 September, 2022
                                                                  Page No.# 1/3

GAHC010050002022




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

                          Case No. : WP(C)/1867/2022

         GAURAV UPADHYAY
         S/O. LT. SHYAM SUNDAR UPADHYAY, R/O. SILPUKHURI, GUWAHATI,
         ASSAM, PIN-781003.


         VERSUS


         THE STATE OF ASSAM AND 6 ORS
         REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR-781006,
         ASSAM.


         2:THE SECRETARY
         TO THE GOVT. OF ASSAM
         WPT AND BC DEPTT.
          DISPUR
          GUWAHATI-06.


         3:THE DEPUTY COMMISSIONER
          KAMRUP (M)
          GUWAHATI-01.


         4:THE CRIMINAL INVESTIGATION DEPTT.
         ASSAM POLICE
          ULUBARI
          GUWAHATI-781005.


         5:THE PRESIDENT
         ALL ASSAM TRIBAL SANGHA
         TRIBAL REST HOUSE
                                                                               Page No.# 2/3

             SOLAPAR
             PALTANBAZAR
             GUWAHATI-781008.


            6:SMT. LEENA DOLEY
            W/O. LT. NILOTPAL LAHAN
             R/O. E/VI
             ZONE II
             POLICE QUARTERS
             DR. B.K. KAKATI ROAD
             ULUBARI
             GUWAHATI-781007.


            7:THE STATE LEVEL CASTE SCRUTINY COMMITTEE
            ASSAM REP. BY ITS CHAIRMAN
             OFFICE OF THE COMMISSIONER AND SECY. GOVT. OF ASSAM
            WPT AND BC DEPTT.
             DISPUR
             GUWAHATI-06


Advocate for the Petitioner   : MR. N J KHATANIAR


Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 13-09-2022

Heard Mr. KN Choudhury, learned senior counsel assisted by Mr. NJ Khataniar, learned counsel for the petitioner. Also heard Mr. K Goswami, learned senior counsel assisted by Mr. J Borah, learned counsel for the respondent No. 6, Mr. R Dhar, learned counsel for the respondent No. 2 as well as Mr. JK Goswami, learned counsel for the respondent Nos. 1, 3 and 4.

No one appears for the respondent No. 5.

Mr. K Goswami, learned senior counsel has submitted the application dated 04.08.2020 Page No.# 3/3

by which the respondent No. 6 had applied for a Scheduled Tribe (Miri) certificate for her daughter Ms. Divyana A. Lahan and a copy has also been furnished to the petitioner's counsel.

Hearing concluded. Judgment reserved.

JUDGE

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