Anjali Sharma vs The State Of Assam And 8 Ors
2024 Latest Caselaw 2905 Gua

Gauhati High Court

Anjali Sharma vs The State Of Assam And 8 Ors on 1 May, 2024

                                                                Page No.# 1/4

GAHC010049862024




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

                           Case No. : I.A.(Civil)/1194/2024

         ANJALI SHARMA
         W/O SRI MANDEEP SINGH VINAIK
         RESIDENT OF HOUSE NO. 375, SECTOR 15A, NOIDA, 201301



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         THROUGH THE PRINCIPAL SECRETARY, HOME, POLITICAL 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
          KAMRUP
          ASSAM.

         5:THE OFFICER-IN-CHARGE

          DHARAMTUL P.S. DHARAMTUL- 782412
          MORIGAON
                                                                           Page No.# 2/4

             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.

            8:OITIGYA MANDITA AHATGURI ANCHALIK MOH-JUJ and BHOGALI BIHU
            UTSAV SAMITI
            THROUGH ITS SECRETARY MORIGAON
            ASSAM 782105

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

Advocate for the Petitioner   : MR. T K BHUYAN

Advocate for the Respondent : GA, ASSAM


             Linked Case :

            ANJALI SHARMA



             VERSUS

            THE STATE OF ASSAM AND 8 ORS H



            ------------

Advocate for : MR. T K BHUYAN Advocate for : appearing for THE STATE OF ASSAM AND 8 ORS H Page No.# 3/4

Linked Case :

ANJALI SHARMA

VERSUS

THE STATE OF ASSAM AND 8 ORS H

------------

For the applicant : Ms. Supriya Juneja, Advocate (through video-conferencing) Mr. A. Gautam, Advocate For the respondents : Mr. D.K. Sarmah, Addl. Sr. Govt. Advocate,

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE SUMAN SHYAM 01-05-2024 (Vijay Bishnoi, C.J.) The matters come up for consideration of IA(Civil) No.1194/2024 filed with the prayer to condone the delay in filing the connected appeal and IA(Civil) (Filing Number) 2871/2024 filed by the applicant seeking leave to prefer appeal against the judgment dated 12.12.2023 passed by the learned Single Judge in WP(C) No.73/2016. However, the said interlocutory application seeking leave to prefer appeal has not been registered till date.

We are of the opinion that before considering IA(Civil) No.1194/2024 seeking condonation of delay in filing the connected appeal, IA(Civil) (Filing Number) 2871/2024 seeking leave to prefer appeal, is required to be considered and hence, Page No.# 4/4

Registry is directed to register IA(Civil) (Filing Number) 2871/2024 and list the same after 10 (ten) days.

                      JUDGE                       CHIEF JUSTICE




Comparing Assistant