Baluram Gogoi vs The State Of Assam And 10 Ors
2023 Latest Caselaw 2488 Gua

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GAHC010224722021




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

                          Case No. : WP(C)/7397/2021

         BALURAM GOGOI
         S/O LT. RANJIT GOGOI (DHARANI)
         R/O CHOWKHAMGHAT
         P.O. AND P.S. GHILAMARA
         DHAKUAKHANA LAKHIMPUR, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 10 ORS.
         TO BE REP. BY THE PRINCIPAL COMMISSIONER AND SECRETARY TO THE
         GOVT. OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT
         DEPARTMENT, DISPUR, GUWAHATI-6, ASSAM

         2:THE PRINCIPAL COMMISSIONER AND SECRETARY TO THE GOVT. OF
         ASSAM

          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-06
          ASSAM

         3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

          FINANCE DEPARTMENT (EC-II)
          DISPUR
          GUWAHATI-06
          ASSAM

         4:THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
          PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
          DISPUR
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GUWAHATI-6
ASSAM

5:THE ADDITIONAL SECRETARY TO THE GOVT. OF ASSAM

PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-6
ASSAM

6:THE COMMISSIONER PANCHAYAT
AND RURAL DEVELOPMENT DEPARTMENT
ASSAM
 JURIPAR
 PANJABARI
 GUWAHATI-22
ASSAM

7:THE JOINT SECRETARY TO THE GOVT. OF ASSAM

PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
DISPUR
GUWAHATI-06
ASSAM

8:THE SECRETARY

FINANCE (ECONOMIC AFFAIRS) DEPARTMENT
DISPUR
GUWAHATI-6
ASSAM

9:THE JOINT DIRECTOR
 O/O THE COMMISSIONER PANCHAYAT AND RURAL DEVELOPMENT
DEPARTMENT
ASSAM
 JURIPAR
 PANJABARI
 GUWAHATI-22
ASSAM

10:THE CHIEF EXECUTIVE OFFICER

LAKHIMPUR ZILLA PARISHAD
LAKHIMPUR
P.O. AND P.S. LAKHIMPUR
DIST. LAKHIMPUR
ASSAM
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             PIN-787001.

            11:THE LAKHIMPUR ZILLA PARISHAD

             REP. BY ITS PRESIDENT
             LAKHIMPUR
             P.O. AND P.S. LAKHIMPUR
             DIST. LAKHIMUR
             ASSAM
             PIN-78700

Advocate for the Petitioner   : MR. P BOIRAGI

Advocate for the Respondent : SC, P AND R.D.




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 12.06.2023

Mr. P Nayak, learned Standing counsel, Finance Department submits that he may be granted some time to file affidavit in opposition on behalf of the Finance Department, as an important issue is involved regarding applicability of the judgment of State of Assam Vs. Upen Das reported in Writ Appeal No.45 of 2014.

Prayer is allowed.

List the matter on 26.07.2023. Mr. N.K Debnath, learned standing counsel, P&RD Department is present.

JUDGE Page No.# 4/4

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