M/S. Lalchand Chhaganmal vs The State Of Assam And 3 Ors
2024 Latest Caselaw 5564 Gua

Gauhati High Court

M/S. Lalchand Chhaganmal vs The State Of Assam And 3 Ors on 5 August, 2024

                                                                           Page No.# 1/3

GAHC010218922018




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

                                 Case No. : WP(C)/6832/2018

            M/S. LALCHAND CHHAGANMAL
            A PARTNERSHIP FIRM, HAVING ITS PRINCIPAL PLACE OF BUSINESS AT
            176, JAMUNALAL BAJAJ STREET, KOLKATA- 700007, WEST BENGAL AND
            BRANCH OFFICES AMONGST OTHERS AT JANIGANJ BAZAR, DIST-
            CACHAR, ASSAM AND EAST BAZAAR, KARIMGANJ, DIST- KARIMGANJ,
            ASSAM AND IS REP. BY SRI VINOD KUMAR BOTHRA, S/O- LT
            MALCHANDJI BOTHRA



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE COMM. AND SECY. TO THE DEPTT. OF AGRICULTURE, GOVT.
            OF ASSAM, DISPUR, GHY-6, DIST- KAMRUP (M), ASSAM

            2:THE ASSAM STATE AGRICULTURE MARKETING BOARD
             RAM KRISHNA MISSION ROAD
             GHY

            3:THE CACHAR DISTRICT REGULATED MARKET COMMITTEE
             SILCHAR- 788001
            ASSAM

            4:THE KARIMGANJ DISTRICT REGULATED MARKETING COMMITTEE
             KARIMGANJ- 788710
            ASSA

Advocate for the Petitioner   : MR. O P BHATI, MR T C DAS,MR. P SARMA,MR. M K GOGOI

Advocate for the Respondent : GA, ASSAM, MR. N J GOGOI (SC, A S A M B),MR. S SAIKIA,SC,
AGRICULTURE MARKETING BOARD.
                                                                Page No.# 2/3




Linked Case : WP(C)/6530/2018

SRI SHYAMLAL BHATTAR
S/O- LT PIRDHAN BHATTAR
SOLE PROPRIETOR OF M/S MAHABIROIL INDUSTRIES
B.G.ROAD
SIBSAGAR- 785640
DIST- SIBSAGAR
ASSAM
REP. BY SRI RAJESH KUMAR BHATTAR
S/O- SRI HARI KRISHAN BHATTAR
AGED ABOUT- 43 YRS


VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP. BY THE COMM. AND SECY TO THE DEPTT. OF AGRICULTURE
GOVT. OF ASSAM
DISPUR
GHY-6
DIST- KAMRUP (M)
ASSAM

2:THE ASSAM STATE AGRICULTURE MARKETING BOARD
RAM KRISHNA MISSION ROAD
 GHY

3:THE MARKET COMMITTEE
SIBSAGAR- 785640

DIST- SIBSAGAR
ASSAM
------------
Advocate for : MR. O P BHATI
Advocate for : MR. S SAIKIA appearing for THE STATE OF ASSAM AND 2 ORS.
                                                                      Page No.# 3/3

                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     ORDER

Date : 05.08.2024

Heard Mr. P. Sarma, learned counsel for the petitioners. Also heard Mr. N. J. Gogoi, learned standing counsel, appearing on behalf of the Assam State Agriculture Marketing Board(ASAMB).

It has been conjointly submitted by the learned counsels appearing for the parties that the issue involved in these writ petitions is squarely covered by the judgment and order, dated 08.11.2018, passed by this Court in Writ Appeal No. 288/2018.

As the issue has already been settled by the said Division Bench judgment, the learned counsels appearing for the parties have submitted that no further adjudication is required in these writ petitions. They have, accordingly, submitted that the subject-matter involved in these writ petitions, is to abide by the said judgment and order, dated 08.11.2018, passed by the Division Bench of this Court in Writ Appeal No. 288/2018.

In view of the submissions as made above by the learned counsels for the parties; these writ petitions, accordingly, stand disposed of.

JUDGE Comparing Assistant