Manoj Das vs The State Of Assam And 3 Ors.Rep. By The ...
2024 Latest Caselaw 3027 Gua

Gauhati High Court

Manoj Das vs The State Of Assam And 3 Ors.Rep. By The ... on 3 May, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                           Page No.# 1/2

GAHC010068952021




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

                               Case No. : I.A.(Civil)/928/2021

             MANOJ DAS
             S/O- LATE AMULYA DAS
             R/O- VILL.- GALIAHATI BARPETA
             P.O. P.S. AND DIST.- BARPETA ASSAM PIN- 781301.

                       VERSUS

             1: THE STATE OF ASSAM AND 3 ORS.REP. BY THE COMMISSIONER AND
             SECRETARY TO THE GOVT. OF ASSAM HEALTH AND FAMILY WELFARE
             DEPARTMENT DISPUR GUWAHATI-06.

             2:THE JT. DIRECTOR OF HEALTH SERVICES (MALARIA)
             NVBDCP ASSAM CHRISTIANBASTI GUWAHATI-05.

             3:THE JOINT DIRECTOR OF HEALTH SERVICES
             LAKHIMPUR NORTH LAKHIMPUR ASSAM PIN- 787001.

             4:THE DISTRICT MALARIA OFFICER
             LAKHIMPUR NORTH LAKHIMPUR ASSAM PIN- 787001.

             Advocate for : MR S SARMA
             Advocate for : SC HEALTH appearing for THE STATE OF ASSAM AND 3 ORS.

                                    -B E F O R E -
               HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI
                    HON'BLE MR. JUSTICE SUMAN SHYAM

03.05.2024

(Vijay Bishnoi, CJ)

In view of the common judgment & order passed today in Writ Appeal No.129/2021 and other connected writ appeals, no further order is called for in Page No.# 2/2

the present application.

Accordingly, the interlocutory application stands closed.

                  JUDGE                            CHIEF JUSTICE




Comparing Assistant