Page No.# 1/3 vs The State Of Assam And 6 Ors
2023 Latest Caselaw 2177 Gua

                                                                 Page No.# 1/3

GAHC010201532016




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

                            Case No. : WP(C)/73/2016

         OITIGYA MANDITA AHATGURI ANCHALIK MOH-JUJ and BHOGALI BIHU
         UTSAV SAMITI and ANR
         MORIGOAN, DIST. MORIGAON, KAMRUP, ASSAM- 782105. THROUGH SRI
         PRANAB JYOTI DAS SECRETARY.

         2: SRI PRANAB JYOTI DAS
          SECRETARY
          MOH-JUJ AND BHOGALI BIHU UTSAV SAMITI
          MORIGAON
          DIST. MORIGAON
          KAMRUP
         ASSAM-782105

         VERSUS

         THE STATE OF ASSAM and 6 ORS,
         THROUGH THE PRINCIPAL SECRETARY, HOME, POLITICL INFORMATION
         AND PUBLIC RELATIONS, GOVT. OF ASSAM, DISPUR, GUWAHATI- 781006,
         ASSAM.

         2:THE DEPUTY COMMISSIONER

          NAGAON
          ASSAM-782201.

         3:THE DEPUTY COMMISSIONER
          MORIGAON- 782105
          KAMRUP
         ASSAM.

         4:THE CIRCLE OFFICER

          MORIGAON REVENUE CIRCLE
          MORIGOAN- 782105
                                                                        Page No.# 2/3

             KAMRUP
             ASSAM.

            5:THE OFFICER-IN-CHARGE

             DHARAMTUL P.S. DHARAMTUL- 782412
             MORIGAON
             DISTRICT
             KAMRUP
             ASSAM.

            6:THE UNION OF INDIA
             REP. BY MINISTRY OF ENVIRONMENT AND FORESTS (MOEF)
             GOVT. OF INDIA
             NEW DELHI.

            7:THE ANIMAL WELFARE BOARD OF INDIA
             FARIDABAD
             HARAYANA-121004

Advocate for the Petitioner   : MR.A D CHOUDHURY

Advocate for the Respondent : GA, ASSAMR1




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

Date : 24.05.2023

Ms. B Choudhury, learned counsel for the petitioner has produced a judgment of the Supreme Court rendered in Animal Welfare Board of India and others v. Union of India and others of the Five Judge Constitution Bench dated 18.05.2023.

Mr. BJ Talukdar, learned senior counsel for the State respondents take note of the said judgment of the Supreme Court and prays for an adjournment to examine the implication of the subsequent judgment of the Supreme Court over the earlier judgment which was relied by the State.

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List on 15.06.2023

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JUDGE

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