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Page No.# 1/2 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 5251 Gua

Citation : 2025 Latest Caselaw 5251 Gua
Judgement Date : 12 June, 2025

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 4 Ors on 12 June, 2025

Author: Michael Zothankhuma
Bench: Michael Zothankhuma
                                                              Page No.# 1/2

GAHC010096442025




                                                        2025:GAU-AS:7681

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

                         Case No. : WP(C)/6584/2023


         KANU KUMAR NAMASUDRA
         S/O- KUMUD RANJAN NAMASUDRA
         VILL- MIRJANAGAR
         P.O.- JANAKALYAN BAZAR
         DIST- KARIMGANJ
         ASSAM
         PIN- 788710.

          VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
         FISHERY DEVELOPMENT DEPARTMENT
         DISPUR GUWAHATI-6.

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

          3:THE DISTRICT FISHERY DEVELOPMENT OFFICER
          KARIMGANJPIN- 788710.

         4:THE DEPUTY COMMISSIONER
         KARIMGANJ (NOW DISTRICT COMMISSIONER
         KARIMGANJ)
         KARIMGANJ
         PIN- 788710.

         5:THE CIRCLE OFFICER
         KARIMGANJ REVENUE CIRCLE
         KARIMGANJ
         PIN- 788710.
         ------------
                                                                       Page No.# 2/2

           Advocate for : MS. S B CHOUDHURY
           Advocate for : SC
           AFDC appearing for THE STATE OF ASSAM AND 4 ORS



                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

Date : 12.06.2025

Ms. S. B. Choudhury, learned counsel appearing for the petitioner prays that she may be allowed to withdraw this writ petition, in view of Rule 12 of the Assam Fishery Rules, 1953 and the judgment and order passed by the Division Bench of this Court in Prabin Kumar Das -vs- State of Assam and others reported in 2007 (3) GLT 1017.

Mr. P. Sarmah, learned counsel appears for the Fishery Department while Ms. U. Das, learned counsel appears for the respondent Nos. 4 & 5.

The prayer of the petitioner's counsel is allowed.

Accordingly, this writ petition is dismissed as withdrawn.

JUDGE

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