Sweta Mazumdar Choudhury vs The State Of Assam And 4 Ors
2025 Latest Caselaw 2524 Gua

Gauhati High Court

Sweta Mazumdar Choudhury vs The State Of Assam And 4 Ors on 30 January, 2025

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GAHC010069482022




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

                          Case No. : WP(C)/2505/2022

         SWETA MAZUMDAR CHOUDHURY
         W/O MR. SAMARENDRA CHOUDHURY, R/O HOUSE NO. 2 KALYAN
         BHAWAN PATH, P.O. SECRETARIAT P.S. DISPUR, DIST. KAMRUP (M) PIN-
         781005, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         HOME (A) DEPTT. DISPUR, GUWAHATI-781006

         2:THE CHAIRMAN
         THE ASSAM STATE CO OPERATIVE HOUSING FEDERATION LTD.
         GUWAHATI-781006
         ASSAM

         3:THE MANAGING DIRECTOR
         ASSAM STATE COOPERATIVE HOUSING FEDERATION LTD. BELTOLA
         BASISTHA ROAD
          DISPUR GUWAHATI-781006 ASSAM

         4:THE SECRETARY
         ASSAM STATE CO-OPERATIVE HOUSING FEDERATION LTD. GUWAHATI-
         781006
         ASSAM

         5:SAMARENDRA KALITA
          S/O LT. KANAK CHANDRA KALITA
          R/O SUNDARBARI
          P.S JALUKBARI
          DIST. KAMRUP (M) PIN-781013
         ASSA
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Advocate for the Petitioner    : MS D BORGOHAIN, MR. P GOHAIN,MS. M SARMAH

Advocate for the Respondent : GA, ASSAM, MR. D CHAKRABARTY (r-2,3,4),MR. S K DAS (R-
5),MS. S B CHOUDHURY (R-5)




                                     BEFORE
                         HONOURABLE MR. JUSTICE KARDAK ETE

                                              ORDER

Date : 30.01.2025

Heard Ms. D. Borgohain, learned counsel for the petitioner. Also heard Mr. N. Goswami, learned counsel for the respondent No.1; Mr. D. Chakraborty, learned counsel for the respondents No.2, 3 and 4 and Mrs. S.B. Choudhury, learned counsel for the respondent No.5.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant