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Swati Bidhan Baruah vs The State Of Assam And 2 Ors
2023 Latest Caselaw 4070 Gua

Citation : 2023 Latest Caselaw 4070 Gua
Judgement Date : 29 September, 2023

Gauhati High Court
Swati Bidhan Baruah vs The State Of Assam And 2 Ors on 29 September, 2023
                                                                Page No.# 1/2

GAHC010255252018




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

                            Case No. : PIL/74/2018

         SWATI BIDHAN BARUAH
         D/O- SUPTI RANJAN BARUAH, R/O- PANDU CABIN ( NEAR RAILWAY B G
         OFFICE), P.O- PANDU, GUWAHATI- 781012, DIST-KAMRUP(M), ASSAM



         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM, DISPUR,
         GUWAHATI- 06, DIST- KAMRUP(M), ASSAM

         2:THE PRINCIPAL SECRETARY
         TO THE GOVT OF ASSAM
          HEALTH AND FAMILY WELFARE DEPTT
          DISPUR
          GUWAHATI- 06
          DIST- KAMRUP(M)
         ASSAM

         3:THE UNION OF INDIA
          REP. BY THE SECRETARY TO THE GOVT OF INDIA
          MIN OF HEALTH AND FAMILY WELFARE
          NEW DELHI

         4:THE MEMBER SECRETARY
         ASSAM STATE LEGAL SERVICES AUTHORITY
          GAUHATI HIGH COURT
          OLD BLOCK
          GUWAHATI-1
                                                                                        Page No.# 2/2


                For petitioner               :     Swati Bidhan Baruah, Petitioner-in-
                                                   person


               For respondent(s)            :     Mr. R.K.D. Choudhury,

Deputy Solicitor General of India, Mr. D.P. Borah, Standing Counsel, Health and Family Welfare Department

- BEFORE -

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

29.09.2023

The petitioner present in person shall prepare a brief note from the pleadings/affidavits/documents filed on record till date, highlighting the discrepancies and the shortcomings in the action required to be taken under the statute/judgment of the Hon'ble Supreme Court in National Legal Services Authority Vs. Union of India and Ors., reported in (2014) 5 SCC 438.

Re-notify on 13.10.2023.

Advance copy of the brief note shall be provided to the learned counsel representing the respondents.

                      JUDGE                      CHIEF JUSTICE


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