Gyani Mizar vs The State Of Assam And 6 Ors
2024 Latest Caselaw 7847 Gua

Gauhati High Court

Gyani Mizar vs The State Of Assam And 6 Ors on 28 October, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010180192023




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

                         Case No. : WP(C)/4741/2023

         GYANI MIZAR
         WIFE OF LATE PRAHALAD MIZAR,
         VILL- MOWSSALADIANG,
         P.O.- UMPANAI,
         P.S.- BAITHALANGSU,
         DIST.- WEST KARBI ANGLONG,
         ASSAM, PIN- 782140.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
         DISPUR, GUWAHATI-06.

         2:THE SECRETARY TO THE GOVT. OF ASSAM
          REVENUE (RELIEF AND REHAB.) AND DISASTER MANAGEMENT
         DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         3:THE SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         4:THE DEPUTY COMMISSIONER
          KAMRUP(M)
         ASSAM
          PIN- 781006.

         5:THE SUPERINTENDENT OF POLICE
          KAMRUP(M)
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             ASSAM
             PIN- 782410.

            6:THE CIRCLE OFFICER
             KARBI DONKAMUKAM REVENUE CIRCLE
             DIST.- WEST KARBI ANGLONG (ASSAM)

            PIN- 782485.

            7:THE OFFICER-IN-CHARGE
             BASISTHA POLICE STATION
             DIST.- KAMRUP(M)
            ASSAM

            PIN- 781029

Advocate for the Petitioner   : MR. A F N U MOLLAH, MR M RAHMAN

Advocate for the Respondent : GA, ASSAM, MR B GOGOI (R-3),MR H SARMA (R-1, R-4, R-5, R-
6, R-7),MS. N BORDOLOI (R-2),SC, FINANCE,SC, REVENUE AND DISASTER MANAGEMENT
DEPARTMENT




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                        ORDER

Date : 28.10.2024

Heard Mr. A.F.N.U. Mollah, learned counsel for the petitioner; Ms. S. Barua, learned Junior Government Advocate, Assam for the respondent nos. 1, 4, 5, 6 & 7; and Ms. G. Hazarika, learned Standing Counsel, Revenue and Disaster Management Department for the respondent no. 2.

It is submitted by Ms. Hazarika, learned Standing Counsel, Revenue and Disaster Management Department that in view of the Judgment and Order dated 21.06.2024 passed in W.P.[C] no. 2700/2023, the present writ petition is not maintainable.

In reply, Mr. Mollah, learned counsel for the petitioner has submitted that a Page No.# 3/3

writ appeal against the said Judgment is pending.

As sought for by the learned counsel for the parties, list the case after 4 [four] weeks.

JUDGE

Comparing Assistant