Ajit Borthakur vs The State Of Assam And 4 Ors
2023 Latest Caselaw 1886 Gua

                                                                Page No.# 1/2

GAHC010120252022




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

                         Case No. : WP(C)/4167/2022

         AJIT BORTHAKUR
         S/O LATE KAMALESWAR BORTHAKUR, R/O KACHALUKHOWA, NEAR
         HOUSING COLONY, WARD NO. 12, P.S.-NAGAON SADAR, P.O.-NAGAON,
         PIN-782001, DIST-NAGAON, ASSAM



         VERSUS

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

         2:THE ASSISTANT COMMISSIONER TO THE GOVERNMENT OF ASSAM
         TRANSPORT DEPARTMENT
          DISPUR
          GUWAHATI-6

         3:THE DEPUTY COMMISSIONER OF TRANSPORT
         ASSAM
          GUWAHATI-6

         4:THE DISTRICT TRANSPORT OFFICER
          NAGAON
          P.O. AND P.S.-NAGAON
          PIN-782001
          DIST-NAGAON
         ASSAM

         5:MRIDUPABAN BORAH
          S/O LATE PRAFULLA CH. BORAH
          R/O VILL-KUJIDAH
          P.O.-HATICHONG
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             P.S.-JAJORI
             DIST-NAGAON
             ASSAM
             PIN-78214

Advocate for the Petitioner   : MS M BORAH

Advocate for the Respondent : SC, TRANSPORT




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

10.05.2023

Heard Ms. M. Borah, learned counsel for the petitioners.

Issue notice, returnable in 4 (four) weeks.

Ms. M.D. Borah, learned counsel accepts notice on behalf of the respondent Nos. 1, 2, 3 & 4.

Petitioner to take steps for service of notice upon the respondent No. 5 by registered post with A/D within 2 (two) days.

The counsel for the petitioners submits that similar matters have been heard by a Coordinate Bench of this Court and judgment has been reserved. She accordingly prays that the matter may be listed after 4 (four) weeks.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant