Junu Basumatary vs The State Of Assam And 5 Ors
2024 Latest Caselaw 5927 Gua

Gauhati High Court

Junu Basumatary vs The State Of Assam And 5 Ors on 14 August, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                              Page No.# 1/3

GAHC010147012023




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

                           Case No. : WP(C)/3917/2023

         JUNU BASUMATARY
         W/O- LT. SANJIB BASUMATARY,
         VILL- RAHDHALA,
         P.O.- COLLEGE ROAD,
         P.S.- CHANGSARI,
         DIST.- KAMRUP, ASSAM.
         PIN- 781031.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM,
         REVENUE AND DISASTER MANAGEMENT DEPTT.,
         RELIEF AND REHABILITATION BRANCH,
         DISPUR, GUWAHATI-06.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GUWAHATI-06.

         3:THE DEPUTY COMMISSIONER
          KAMRUP
         AMINGAON

         P.O.- AMINGAON

         DIST.- KAMRUP
         ASSAM

         PIN- 781031.
                                                                      Page No.# 2/3


           4:THE SUPERINTENDENT OF POLICE
            KAMRUP
           AMINGAON

           P.O.- AMINGAON

           DIST.- KAMRUP
           ASSAM

           PIN- 781031.

           5:THE OFFICER-IN-CHARGE OF CHANGSARI POLICE STATION
            P.O.- CHANGSARI

           DIST.- KAMRUP
           ASSAM

           PIN- 781101.

           6:THE CIRCLE OFFICER OF AMINGAON REVENUE CIRCLE
           AMINGAON

           P.O.- AMINGAON

           DIST.- KAMRUP
           ASSAM

           PIN- 781031

For the petitioner (s)       : Mr. M. R. Khandakar, Advocate

For the respondent (s)    : Ms. G. Hazarika, Advocate

                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

14.08.2024

Mr. M. R. Khandakar, the learned counsel appearing on behalf of the petitioner submits that the petitioner would not like to press the instant writ petition in view of the judgment dated 21.06.2024 passed by the Page No.# 3/3

Coordinate Bench of this Court in the case of Monisa Khatun @ Monisha Khatun Vs. the State of Assam and 5 Ors. {WP(C)No.2700/2023}.

2. Accordingly, the instant writ petition stands closed on withdrawal.

3. This Court however observes that withdrawal of the instant writ petition shall not preclude the petitioner to the entitlement in terms with the Motor Vehicles Act, 1988.

JUDGE

Comparing Assistant