Baharul Islam Barlaskar vs The State Of Assam And 6 Ors ...
2023 Latest Caselaw 3125 Gua

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GAHC010171312023




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

                                    Case No. : WA/285/2017


             BAHARUL ISLAM BARLASKAR
             S/O MONOJIR ALI BARLASKAR VILL. SATKARAKANDI PART-I
             P.O. SATKARAKANDI DIST. CACHAR

                            VERSUS

             1: THE STATE OF ASSAM and 6 ORS REPRESENTED BY THE PRINCIPAL
             SECY. ADDITIONAL CHIEF SECY. TO THE GOVT. OF ASSAM PANCHAYAT
             AND RURAL DEVLOPMENT DEPTT. ASSAM SECY. DISPUR GUWAHATI-6

             2:THE COMMISSIONER PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
             JURIPAR P.O. PANJABARI GUWAHATI-37

             3:THE DIRECTOR PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
             ASSAM JURIPAR PANJABARI GUWAHATI-37 ASSAM.

             4:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
             FINANCE DEPTT. DISPUR GUWAHATI-6 ASSAM.

             5:THE DEPUTY COMMISSIONER
             CACHAR P.O. SILCHAR DIST. CACHAR ASSAM PIN 788001

             6:THE CHIEF EXECUTIVE OFFICER CACHAR ZILLA PARISHAD
             SILCHAR P.O. SILCHAR DIST. CACHAR ASSAM PIN 788001

             7:THE SONAI GAON PANCHAYAT SONAI
             P.O. SONAI DIST. CACHAR ASSAM REPRESENTED BY THE SECY.

For the Appellant   : Mr. M.J. Quadir, Advocate.

For the Respondents : Mr. P.K. Handique, Advocate for the respondent Nos.1, 2, 3, 6 & 7.

: Mr. P. Nayak, Standing Counsel, Finance Department for respondent Nos.4 : Ms. R.B. Bora, Junior Government Advocate, Assam for respondent No.5.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

14.08.2023

On a perusal of the file of the writ appeal, we find that a bunch of writ petitions were decided by a common order dated 07.06.2017, which in turn was based on another common judgment & order dated 26.05.2017 rendered in a bunch of writ petitions led by WP(C) No.5135/2014.

The Registry shall find out whether any other writ appeals were preferred against the judgment impugned in this writ appeal as well as the judgment dated 26.05.2017, referred to supra, and if so, the fate thereof.

List again on 24.08.2023.

                  JUDGE                              CHIEF JUSTICE




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