Gunajoy Choudhury vs The State Of Assam And 4 Ors
2023 Latest Caselaw 2491 Gua

                                                              Page No.# 1/3

GAHC010050482023




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

                          Case No. : WP(C)/1374/2023

         GUNAJOY CHOUDHURY
         HEAD ASSISTANT ( UNDER SUSPENSION), BARPETA ROAD MUNICIPAL
         BOARD,
         DISTRICT- BARPETA, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM,
         URBAN DEVELOPMENT DEPARTMENT,
         DISPUR, GUWAHATI-6.

         2:THE DIRECTOR OF MUNICIPAL ADMINISTRATION DEPARTMENT
          RUKMINIGAON
          KHANAPARA

         GUWAHATI-22.

         3:DEPUTY COMMISSIONER
          BARPETA
          DISTRICT- BARPETA

         PIN- 781301.

         4:BARPETA ROAD MUNICIPAL BOARD
          REPRESENTED BY ITS CHAIRPERSON

         BARPETA ROAD MUNICIPAL BOARD

         DISTRICT- BARPETA
         ASSAM
                                                                                Page No.# 2/3


            PIN- 781315.

            5:EXECUTIVE OFFICER-CUM-ENQUIRY OFFICER
             BARPETA ROAD MUNICIPAL BOARD
             DISTRICT- BARPETA
            ASSAM

            PIN- 781315

Advocate for the Petitioner   : MR. U K NAIR

Advocate for the Respondent : GA, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 12-06-2023 Heard Mr. S.K. Das, learned counsel for the writ petitioner. Also heard Ms. M.

Bhattacharjee, learned counsel appearing for the respondent No. 4 who prays for another

02 weeks time to file affidavit.

However, this Court has noticed that despite the order dated 01-06-2023 passed in

this proceeding and notwithstanding the fact that there is no material produced before

this Court to indicate as to the manner in which the judgment and order dated 20-12-

2021 passed by the learned Single Judge in W.P.(C) No. 1710/2017 had been

implemented, instead of producing the relevant documents and instructions, the learned

counsel has been repeatedly seeking time on behalf of the respondent No. 4. Such

practice on the part of the respondent No. 4 clearly appears to be an attempt to

overreach the Court's order. Be that as it may, before taking a final view in the matter and

on the request of Ms. Bhattacharjee, this writ petition is directed to be posted again on Page No.# 3/3

16-06-2023, as a fixed item, so as to give her one final opportunity to place on record,

the affidavit, as directed by this Court.

JUDGE GS

Comparing Assistant