Unknown vs Philo Kumar Deori
2023 Latest Caselaw 2082 Gua

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GAHC010185402022




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

                                Case No. : Crl.Pet./1060/2022

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
            ENVIRONMENT AND FOREST DEPARTMENT, DISPUR, ASSAM.

            2: THE DIVISIONAL FOREST OFFICER-CUM-AUTHORIZED OFFICER
             NORTH KAMRUP DIVISION

            RANGIA IN FOREST OFFENCE NO. NL/17 OF 2021-22

            VERSUS

            PHILO KUMAR DEORI
            SON OF MITHARAM DEORI,
            RESIDENT OF VILLAGE BORDUMSA,
            P.O.- HOLONG GUTIBARI,
            P.S.- TINSUKIA, PIN- 786160,
            DIST- TINSUKIA, ASSAM.



Advocate for the Petitioner   : MR. P N GOSWAMI

Advocate for the Respondent : MR. A K BHUYAN




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

19.05.2023

Through inadvertence this matter has been listed for judgment today.

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However, learned counsel for the parties have submitted that they would like to make further submissions on the petition.

Prayer is allowed.

List on 25.05.2023.

JUDGE

Comparing Assistant