Piyar Ali Sarkar vs Nausad Ali And 4 Ors
2023 Latest Caselaw 4700 Gua

                                                                       Page No.# 1/2

GAHC010255622023




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

                                Case No. : Review.Pet./125/2023

            PIYAR ALI SARKAR
            S/O NURUL HAQUE, VILL.- DURGAMARI, P.O.-VIDYAPUR, DIST.-
            BONGAIGAON, ASSAM- 783380.


            VERSUS

            NAUSAD ALI AND 4 ORS.
            S/O TAIJUDDIN AHMED, VILL.- DURGAMARI, P.O.-VIDYAPUR, DIST.-
            BONGIAGAON, ASSAM- 783380.

            2:THE STATE OF ASSAM
             REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM
             HOME DEPARTMENT
             DISPUR
             GHY- 6.

            3:THE DISTRICT DEFENCE OFFICER CUM SUPERINTENDENT OF POLICE
             BONGAIGAON
            ASSAM.

            4:THE CIRCLE ORGANIZATIONER OF VILLAGE DEFENCE ORGANIZATION
             BONGAIGAON
            ASSAM.

            5:THE SUB-DIVISIONAL DEFENCE OFFICER CUM OFFICER IN-CHARGE
             BONGAIGAON POLICE STATION
             P.O. AND P.S.-BONGAIGAON

Advocate for the Petitioner   : MR B D DAS

Advocate for the Respondent : GA, ASSAM
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                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

20-11-2023 Heard Shri B. D. Das, learned Senior Counsel for the applicant, who has sought review of a judgment and order dated 12.10.2023. It has been submitted that the relevant rule holding the field was not placed on record.

However, a prayer for adjournment has been made on behalf of the concerned opposite party/writ petitioner on the ground that Shri M. U. Mahmud, learned counsel is not readily available.

List on 22.11.2023.

JUDGE

Comparing Assistant