Ranjit Kumar Mahanta vs The State Of Assam And Anr
2023 Latest Caselaw 992 Gua

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GAHC010217612013




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

                                 Case No. : WP(C)/7097/2013

            RANJIT KUMAR MAHANTA
            S/O HEM CHANDRA MAHANTA, R/O H/NO.37, ADARSHAPUR,
            KAHILIPARA, GHY-19, KAMRUP METRO, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, AGRICULTURE DEPARTMENT, DISPUR, GHY-6, ASSAM

            2:THE DIRECTOR
            AGRICULTURE DEPARTMENT
             KHANAPARA
             GHY-32
            ASSA

Advocate for the Petitioner   : MRS.S P NAIR

Advocate for the Respondent : SC, AGRI. DEPARTMENT
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                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                    ORDER

Date : 14.03.2023

Mr. M.P. Sharma, learned counsel for the petitioner states that the judgment to be produced as required by the order dated 02.03.2023 would require some further time for its examination. Prayer is allowed.

List on 30.03.2023.

JUDGE

Comparing Assistant