Page No.# 1/2 vs Smti Debala Devi Das
2023 Latest Caselaw 345 Gua

                                                                     Page No.# 1/2

GAHC010124472020




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

                               Case No. : Cont.Cas(C)/427/2020

            AMIT KUMAR DEB AND ANR.
            S/O LATE ANIL CHANDRA DEB, R/O C/O BIBEK BHATTACHARJEE,
            AMBIKAPATTY, SILCHAR, P.O. AND P.S.-SILCHAR, DIST-CACHAR, ASSAM,
            PIN-788001

            2: DILWAR HUSSAIN LASKAR
             S/O ABDUL SALAM LASKAR
             R/O VILL-BORJATRAPUR
             P.O.-BORKHOLA
             DIST-CACHAR
            ASSAM
             PIN-78800

            VERSUS

            Smti Debala Devi Das,IAS
            DIRECTOR OF SOCIAL WELFARE, ASSAM, 1ST (FIRST) FLOOR, M.G. ROAD,
            UZANBAZAR, GHY-781001, ASSAM

            2:SRI BIVASH MODI
            ACS
             DIRECTOR
            SOCIAL WELFARE
            ASSAM
            UZANBAZAR

            GUWAHATI-

Advocate for the Petitioner   : MR. D K SARMAH

Advocate for the Respondent : MR D KALITA (R-2)
                                                                                    Page No.# 2/2

                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM

                                           ORDER

30.01.2023 Heard Mr. P. K. R. Choudhury, learned counsel for the petitioners. Also heard Mr.

D. Nath, learned counsel representing the respondent, who has produced a

copy of the order dated 20.01.2023 passed by the Division Bench of this Court in

I.A.(Civil) No.3465/2022 to submits that the delay in preferring a writ appeal

against the impugned judgment of the learned Single Judge has already been

condoned and the appeal is likely to be heard shortly. Therefore, this matter be

adjourned for two weeks so as to enable the State to place its case before the

Division Bench and obtain a favourable order, if possible.

Taking note of the submission of Mr. Nath, this matter stands adjourned for two

weeks.

JUDGE

Comparing Assistant