Kamal Debnath vs The State Of Assam And Anr. A
2023 Latest Caselaw 755 Gua

                                                                        Page No.# 1/2

GAHC010270052022




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

                                   Case No. : WA/59/2023

           KAMAL DEBNATH
           S/O KHITISH DEBNATH, R/O WARD NO. 3, KALABHANGA, BARPETA
           ROAD, DIST.- BARPETA (M), ASSAM.



           VERSUS

           THE STATE OF ASSAM AND ANR. A
           REP. BY THE COMMISSIONER AND SECRETARY, HOME (A) DEPTT. DISPUR,
           GUWAHATI-781006

           2:THE JOINT SECRETARY
            HOME (A) DEPTT. DISPUR
            GUWAHATI-781006

For appellant(s)             :    Mr. P. J. Saikia, Advocate,
For respondent(s)        :       Mr. N. Das, GA

- BEFORE -

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SAUMITRA SAIKIA

24.02.2023

This writ appeal is directed against the order dated 18.03.2020 passed by the learned Single Judge in WP(C) 3066/2019 and other connected batch of writ petitions.

It is submitted at the Bar that presently a writ appeal, being WA 185/2021 and Page No.# 2/2

other connected appeals, filed against the judgment and order impugned in this appeal, are pending consideration before this Court.

Accordingly, let this writ appeal be admitted and be listed along with WA 185/2021 and other connected appeals.

As Mr. N. Das, learned Government Advocate has appeared on behalf of the respondents no formal steps need to be taken for service of notice.

List for hearing in due course.

The parties may also exchange pleadings in the meanwhile.

Learned counsel for the appellant shall serve extra copies of the writ appeal to the learned counsel for the respondent.

                       JUDGE                           CHIEF JUSTICE




Comparing Assistant