Khaled Ahmed Chowdhury vs The State Of Assam And 4 Ors
2023 Latest Caselaw 3011 Gua

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GAHC010111382023




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

                          Case No. : WP(C)/3079/2023

         KHALED AHMED CHOWDHURY
         SON OF LATE MOINUL ISLAM CHOWDHURY,
         R/O- VILLAGE AND P.O.- KANAKPUR PT-II,
         SILCHAR-05,
         DIST. CACHAR, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM,
         COOPERATION DEPARTMENT,
         DISPUR, GUWAHATI-06.

         2:THE STATE LEVEL COMMITTEE (SLC)
          REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

         DISPUR
         GHY-06.

         3:THE REGISTRAR OF COOPERATIVE DEPARTMENT
         ASSAM
          KHANAPARA
          GHY-22.

         4:THE DISTRICT LEVEL COMMITTEE (DLC)
          REPRESENTED BY ITS CHAIRMAN

         THE DEPUTY COMMISSIONER
         KARIMGANJ

         P.O. AND DIST.- KARIMGANJ
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             ASSAM

            PIN- 788166.

            5:THE DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
             KARIMGANJ
             P.O.- KARIMGANJ
             DIST.- KARIMGANJ

            ASSAM
            PIN -788710

Advocate for the Petitioner   : MR. M KHAN

Advocate for the Respondent : SC, CO OP




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

09.08.2023 It is submitted by the learned counsels that a writ appeal by the State against the Judgment and Order dated 30.01.2023 passed in W.P.(C) No. 1646/2022 (Bhaskar Konwar Vs- The State of Assam & Ors) and other bunch of writ petitions is presently under consideration by a Division Bench of the Court.

Accordingly, the matter be listed on 23.08.2023.

JUDGE

Comparing Assistant