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M/S Gangadhar Fishery Co Op Society Ltd vs The State Of Assam And 3 Ors
2025 Latest Caselaw 2831 Gua

Citation : 2025 Latest Caselaw 2831 Gua
Judgement Date : 4 February, 2025

Gauhati High Court

M/S Gangadhar Fishery Co Op Society Ltd vs The State Of Assam And 3 Ors on 4 February, 2025

                                                                     Page No.# 1/3

GAHC010000392025




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

                            Case No. : WP(C)/83/2025

         M/S GANGADHAR FISHERY CO OP SOCIETY LTD
         A CO-OPERATIVE SOCIETY, REGISTERED UNDER THE ASSAM CO-
         OPERATIVE SOCIETIES ACT, 1949 HAVING ITS REGISTERED OFFICE AT
         GOLAKGANJ, DIST- DHUBRI, REPRESENTED BY ITS SECRETARY SRI LAL
         BAHADUR BISWAS, AGED ABOUT 47 YEARS, S/O- LT. SUDHIR CH. BISWAS,
         VILL- SOUTH RAIPUR, PART-III, P.O. AND P.S. GOLAKGANJ, DIST- DHUBRI,
         ASSAM, PIN- 783334


         VERSUS


         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY, GOVT. OF
         ASSAM, FISHERIES DEPARTMENT, DISPUR, GUWAHATI-6

         2:THE ADDL. SECRETARY
         TO THE GOVT. OF ASSAM
          FISHERY DEPARTMENT
          DISPUR
          GUWAHATI-6

         3:THE DISTRICT COMMISSIONER
          DHUBRI
          P.O. AND DIST- DHUBRI
          PIN- 783301

         4:M/S DHUBRI DISABLED MEN JHAGRA DOHAR AND SOULMARI BEEL
         FISHERY DEVELOPMENT COOPERATIVE SOCIETY LTD.
          SOUTH RAIPUR PART III
          P.O- GOLAKGANJ
          DIST- DHUBRI
          PIN-78333
                                                                            Page No.# 2/3

Advocate for the Petitioner   : MR D KALITA, MR. A K SARMA,MR H J TAMULI

Advocate for the Respondent : SC, FISHERY, GA, ASSAM


            Linked Case : I.A.(Civil)/126/2025

            M/S DHUBRI DISABLED MEN JHOGRA DOHAR AND SOULMARI BEEL
            FISHERY DEVELOPMENT COOPERATIVE SOCIETY LTD
            A CO-OPERATIVE SOCIETY REGISTERED UNDE RTHE ASSAM CO-
            OPERATIVE SOCIETIES ACT
            2007 (ASSAM ACT-UIV OF L2012) HAVING ITS REGISTERED OFFICE AT
            DHUBRI
            ASSAM
            REP. BY ITS SECRETARY- SRI DHIREN BISWAS
            AGED 59 YEARS
            S/O LATE DKAKARU BISWAS
            R/O SOUTH RAIPUR PT-III
            GOLAKGANJ
            S.O.
            P.S. GOLAKGANJ
            DISTRICT DHUBRI
            ASSAM-783384


             VERSUS


            M/S GANGADHAR FISHERY COOP SOCIETY LTD AND ORS
            A CO-OPERATIVE SOCIETY
            REGISTERED UNDER THE ASSAM CO-OPERATIVE SOCIETIES ACT
            1949 HAVING ITS REGISTERED OFFICE AT GOLAKGANJ
            DIST- DHUBRI
            REPRESENTED BY ITS SECRETARY SRI LAL BAHADUR BISWAS
            AGED ABOUT 47 YEARS
            S/O- LT. SUDHIR CH. BISWAS
            VILL- SOUTH RAIPUR
            PART-III
            P.O. AND P.S. GOLAKGANJ
            DIST- DHUBRI
            ASSAM
            PIN- 783334

            2:THE STATE OF ASSAM
            REP BY COMMISSIONER AND SECRETARY
             GOVT OF ASSAM
             FISHERIES DEPT
             GUWAHATI
                                                                       Page No.# 3/3

           ASSAM

           3:THE ADDL SECRETARY TO THE GOVT OF ASSAM
           FISHERY DEPT
           GUWAHATI
           ASSAM

           4:THE DISTRICT COMMISSIONER
           DHUBRI
           ASSAM
           ------------
           Advocate for : MR NIKUNJA KUMAR SARMA
           Advocate for : SC
           AFDC appearing for M/S GANGADHAR FISHERY COOP SOCIETY LTD AND
           ORS



                                 BEFORE
                HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                     ORDER

Date : 04.02.2025

Heard Mr. A. K. Sarma, learned counsel for the petitioner. Also heard Mr. P. Sarma, learned Standing Counsel, Fishery Department, for the respondent Nos. 1 & 2; Mr. S. R. Baruah, learned Government Advocate, for the respondent No. 3 and Mr. B. D. Konwar, learned Senior Counsel assisted by Ms. M. Zomuanpuii, learned counsel for the respondent No. 4.

Hearing concluded.

Judgment reserved.

JUDGE

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