Page No.# 1/4 vs The Union Of India And 4 Ors
2023 Latest Caselaw 2705 Gua

                                                                 Page No.# 1/4

GAHC010084812023




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

                        Case No. : I.A.(Civil)/1908/2023
                             In WA 4406/2023
                              (Filing Number)


         MRINAL KANTI RAY AND 15 ORS.
         S/O. LATE MANORANJAN RAY, R/O. WARD NO.7, NEW GOALPARA, P.O.
         BALADMARI (BIHUFIELD), DISTRICT GOALPARA, ASSAM

         2: FAKHRUDDIN AHMED
          S/O. LATE SAKIBUDDING AHMED
         R/O. WARD NO.14, KISMATPUR
         P.O. AND DISTRICT GOALPARA, ASSAM.

         3: DHANJIT DAS
          S/O. LATE HAREN DAS
         R/O. WARD NO.2, CHANDARIA
         P.O. AND DISTRICT GOALPARA, ASSAM.

         4: MONOJ KUMAR DAS
          S/O. LATE DHANANJOY DAS
          R/O. WARD NO.2, BANIAPARA
         P.O. AND DISTRICT GOALPARA, ASSAM.

         5: PRANAB KUMAR SARKAR
          S/O. LATE PRATAP CHANDRA SARKAR
         R/O. WARD NO.9, KALIBARI
         P.O. AND DISTRICT GOALPARA, ASSAM

         6: REKHA DAS
         W/O. DHIRAJ DAS
         R/O. WARD NO.10, KALITAPARA
          P.O. AND DISTRICT GOALPARA ASSAM.
                                            Page No.# 2/4

7: AMULLYA CHANDRA DAS
 S/O. LATE GAYA CHANDRA DAS
 R/O. WARD NO.2, CHANDARIA,
 P.O. AND DISTRICT GOALPARA, ASSAM

8: ABDUL AZIZ
 S/O. LATE NOIMUDDIN AHMED
R/O. WARD NO.13, KALPANA NAGAR,
 P.O. AND DISTRICT GOALPARA, ASSAM

9: NIRANJAN DAS
 S/O. LATE UMESH DAS
R/O. WARD NO.9, KALITAPARA
P.O. AND DISTRICT GOALPARA, ASSAM

10: UJJAL KUMAR DAS
 S/O. LATE SRIDHAR CHANDRA DAS
R/O. WARD NO.9, KALITAPARA
P.O. AND DISTRICT GOALPARA, ASSAM

11: SRI PRASEN KALITA
 S/O. MOTILAL KALITA
R/O. VILLAGE AND P.O. BARBHITA
DISTRICT GOALPARA, ASSAM.

12: MD. ABU SHAMA
 S/O. LATE FAZAL HAQUE
R/O. VILLAGE PANIKHATI
P. O. BARDAMAL,
DISTRICT GOALPARA, ASSAM

13: HATEM ALI
 S/O. MANSER ALI
R/O. VILLAGE KATHAMARI
 P.O. KHARMUZA, DISTRICT GOALPARA, ASSAM

14: MOHASEN ALI
 S/O. LATE HASEN ALI
VILLAGE MILLAN NAGAR
P.O. BALADMARI, DISTRICT GOALPARA
ASSAM.

15: SMTI. JYOTSNA RANI HAJONG
W/O. SRI AJOY KUMAR HAJONG
R/O. VILLAGE MARIOM NAGAR
 P.O. BALADMARI
DISTRICT GOALPARA, ASSAM.
ALL ARE PIN. 78310
                                                                     Page No.# 3/4


           VERSUS


           THE UNION OF INDIA AND 4 ORS.
           REPRESENTED BY THE SECRETARY, DEPARTMENT OF FOOD AND PUBLIC
           DISTRIBUTION, KRISHI BHAWAN, NEW DELHI 110001

           2:THE STATE OF ASSAM
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
           GOVERNMENT OF ASSAM, FOOD AND CIVIL SUPPLY DEPARTMENT
            DISPUR, GUWAHATI 5.

           3:THE DIRECTOR,
            FOOD AND CIVIL SUPPLIES AND CONSUMER AFFAIRS
            BHANGAGARH, GUWAHATI 05.

           4:THE DEPUTY COMMISSIONER,
            P.O. AND DISTRICT GOALPARA, ASSAM
            PIN 783101.

           5:THE DEPUTY DIRECTOR,
            FOOD AND CIVIL SUPPLIES AND CONSUMER AFFAIRS,
            GOALPARA,
            P.O. AND DISTRICT GOALPARA, ASSAM, PIN 783101

           6:THE SUB DIVISIONAL OFFICER ©, DHANSIRI
            SARUPATHAR, DIST GOLAGHAT, ASSAM

 For the Applicant(s)   :    Mr. H. Buragohain, Advocate.


For the Respondent(s) :      Ms. M. Bhattacharjee, Additional Senior Government

Advocate, Assam for respondent Nos.2 to 6.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

18.07.2023

Heard the learned counsel for the parties.

Page No.# 4/4

The instant Interlocutory Application has been filed seeking condonation of delay of 80 days occasioned in preferring the connected writ appeal against the judgment and order dated 22.12.2022 passed by the learned Single Bench in WP(C) No.6107/2021.

Learned counsel for the respondents do not object to the prayer for condonation of delay. Otherwise also the grounds set up in the application for condonation of delay appear to be germane. Hence, the application is allowed and delay is condoned.

Registry shall number the connected writ appeal and list the same along with similar matter WA No.44/2023 for admission on 03.08.2023.

                         JUDGE                     CHIEF JUSTICE




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