Mayajan Begum vs The State Of Assam And 4 Ors
2024 Latest Caselaw 3822 Gua

Gauhati High Court

Mayajan Begum vs The State Of Assam And 4 Ors on 31 May, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/2

GAHC010099572019




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

                                 Case No. : WP(C)/2999/2019

            MAYAJAN BEGUM
            W/O ABDUL WAHAB, R/O BARPAHAR BHALUKDUBI, P.O. BALADMARI
            GOALPARA, DIST.-GOALPARA, ASSAM

            VERSUS

            THE STATE OF ASSAM AND 4 ORS.
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            TRANSPORT DEPTT. DISPUR, GUWAHATI-6

            2:THE SECRETARY
            TO THE GOVT. OF ASSAM
            TRANSPORT DEPTT. DISPUR
             GUWAHATI-6

            3:THE JOINT SECRETARY
            TO THE GOVT. OF ASSAM
            TRANSPORT DEPTT. DISPUR
             GUWAHATI-6

            4:THE DIRECTOR
             INLAND WATER TRANSPORT
            ASSAM ULUBARI GUWAHATI-7

            5:THE EXECUTIVE ENGINEER
             INLAND WATER TRANSPORT DIVISION
             GUWAHATI
             ULUBARI
             PIN-78100

Advocate for the Petitioner   : MR. N BORAH

Advocate for the Respondent : SC, IWT
                                                                    Page No.# 2/2




                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                   ORDER

Date : 31.05.2024

Mr. N. Borah, learned counsel for the petitioner and Ms. M. D. Borah, learned counsel for the Transport Department submit that a similar matter, being WP(C) 2998/2019, has been dismissed, vide order dated 04.03.2024. As such, the present case being a covered case would have to be dismissed.

In view of the submission made by the parties and in view of the judgment and order dated 04.03.2024 passed in WP(C) 2998/2019, the present writ petition is also dismissed.

JUDGE

Comparing Assistant