Dr. Bishnu Prasad Das vs The State Of Assam And 7 Ors
2025 Latest Caselaw 1612 Gua

Gauhati High Court

Dr. Bishnu Prasad Das vs The State Of Assam And 7 Ors on 30 July, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010243212017




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

                         Case No. : WP(C)/6813/2017

         DR. BISHNU PRASAD DAS
         S/O- LATE BHOLANATH DAS, R/O- KUMARPARA, HOUSE NO.1, NARAYAN
         NAGAR, KANAKLATA PATH, GHY- 09, DIST- KAMRUPM, ASSAM



         VERSUS

         THE STATE OF ASSAM and 7 ORS.
         REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM, DISPUR,
         GUWAHATI- 06

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          URBAN DEVELOPMENT DEPARTMENT
          DISPUR
          GUWAHATI- 06

         3:THE GUWAHATI MUNICIPAL CORPORATION
          PANBAZAR
          REP. BY ITS COMMISSIONER
          PANBAZAR
          GUWAHATI- 01

         4:MEMBER
          MAYOR- IN-COUNCILAPPEAL
          GUWAHATI MUNICIPAL CORPORATION
          PANBAZAR
          GUWAHATI- 781031

         5:THE DEPUTY COMMISSIONER
          KAMRUP M DIST
          GUWAHATI- 781001

         6:THE DEPUTY COMMISSIONER OF POLICE TRAFFIC
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             GUWAHATI CITY
             KAMRUPM
             ASSAM

            7:HARYANA CHARITABLE TRUST
             HARYANA BHAWAN
             NARAYAN NAGAR
             GUWAHATI- 781009
             KAMRUPM
            ASSAM

            8:NARAYAN NAGAR SAMITI
             REP. BY ITS PRESIDENT/SECRETARY
             NARAYAN NAGAR
             KUMARPARA
             GUWAHAT

Advocate for the Petitioner   : MS.D BURAGOHAIN, MR.R KALITA,MR.R SALOI,MRS.J M
KONWAR

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

30-07-2025 Ms. S. Jain, learned counsel for the petitioner. Also heard Shri S. Bora, learned Standing Counsel, GMC and Shri B. J. Talukdar, learned Addl. Senior Govt. Advocate for the official respondents.

The writ petition has been instituted by the petitioner, who is a resident of Kumarpara in Ward No. 18 of GMC and in the vicinity, there is a marriage-cum- function hall in the name and style of Haryana Bhawan. It is the case of the petitioner that in PIL/73/2013, a judgment and order was passed by this Court on 26.09.2014 laying down certain guidelines for running of such Bibah Bhawans. The petitioner was also aggrieved that such guidelines were not being followed in letter and spirit. This Court vide order dated 10.11.2017 while Page No.# 3/3

issuing notice had directed the police and the GMC authorities to ensures scrupulous adherence to the directions passed by this Court in PIL/73/2013. There is no modification/vacation of the interim order and in the meantime, almost 8 years have passed.

Shri Bora, the learned Standing Counsel, GMC has submitted that all the function halls in Guwahati can run only by following the guidelines laid down. Considering the above, the writ petition is allowed by making the interim order dated 10.11.2017 absolute.

In other words, it is clarified that the respondent no. 7 would run the function hall in question, strictly by following the Rules pertaining to such function halls.

JUDGE

Comparing Assistant