Abedul Haque vs The State Of Assam And 5 Ors. Rep. By The ...
2024 Latest Caselaw 3032 Gua

Gauhati High Court

Abedul Haque vs The State Of Assam And 5 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)/956/2021

             ABEDUL HAQUE
             S/O- MD. TAZUJUL HAQUE R/O- NALBARI TOWN
             WARD NO. 1 (KHATAHARI) DIST.- NALBARI ASSAM.

                      VERSUS

             1: THE STATE OF ASSAM AND 5 ORS. REP. BY THE COMMISSIONER AND
             SECRETARY TO THE GOVT. OF ASSAM HEALTH AND F.W. DEPTT DISPUR
             GHY-6.

             2:THE DIRECTOR OF HEALTH SERVICES
             ASSAM HENGRABARI GUWAHATI-36.

             3:THE JOINT DIRECTOR OF HEALTH SERVICES
             (MALARIA) CUM STATE PROGRAMME OFFICER NVBDCP ASSAM GHY-36.

             4:THE JT. DIRECTOR OF HEALTH SERVICES NALBARI ASSAM.

             5:THE DITSRICT MALARIA OFFICER OF THE OFFICE OF THE DISTRICT
             MALARIA EDUCATION OFFICER NALBARI ASSAM

             6:THE INSPECTOR OF DRUGS NALBARI ASSAM

             Advocate for : MR S SARMA
             Advocate for : SC HEALTH appearing for THE STATE OF ASSAM AND 5 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 Page No.# 2/2

No.129/2021 and other connected writ appeals, no further order is called for in the present application.

Accordingly, the interlocutory application stands closed.

                  JUDGE                            CHIEF JUSTICE




Comparing Assistant