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Natun Meleng Meen Silpa Samabai Samity ... vs The State Of Assam And 5 Ors
2025 Latest Caselaw 4004 Gua

Citation : 2025 Latest Caselaw 4004 Gua
Judgement Date : 11 March, 2025

Gauhati High Court

Natun Meleng Meen Silpa Samabai Samity ... vs The State Of Assam And 5 Ors on 11 March, 2025

                                                                  Page No.# 1/2

GAHC010101652024




                                                           undefined

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

                        Case No. : I.A.(Civil)/1891/2024
                              In WA No.113/2024

         NATUN MELENG MEEN SILPA SAMABAI SAMITY LTD AND ANR
         REPRESENTED BY ITS SECRETARY SRI ACHINTA DAS
         NATUN MELENG CHAPORI GAON P.O.- BORKHELIA
         DISTRICT- JORHAT PIN- 785101.

                   VERSUS

         1.THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM FISHERY DEPARTMENT
          DISPUR GUWAHATI- 781006.

         2:THE SECRETARY TO THE GOVERNMENT OF ASSAM
          FISHERY DEPARTMENT
         DISPUR GUWAHATI- 781006.

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

          4:THE DEPUTY COMMISSIONER JORHATASSAM.

         5:KUMAR KAIBARTA GAON MEEN SILPA SAMABAI SAMITY LTD
         NIMATIGHAT JORHAT ASSAM
         REPRESENTED BY ITS SECRETARY SRI LALIT KUMAR DAS
         SON OF LATE BEPAI DAS RESIDENT OF BHITOR KOKILA KOIBARTA GAON
         NIMATIGHAT DISTRICT- JORHAT PIN- 785111 ASSAM.

         6:NAYANJYOTI SELF HELP GROUP
         REPRESENTED BY ITS SECRETARY SMTI ARCHANA DAS
         W/O SRI SARAT DAS
         NATUN MELENGGAON P.O.- BORKHELIA
         DISTRICT- JORHAT PIN- 785101.
                                                                              Page No.# 2/2




For the Applicant(s)    : Ms. T. Som, Advocate.
For the Respondent(s) : Mr. P. Sharma, Standing Counsel, Fishery Department.

: Ms. R.B. Bora, Junior Government Advocate, Assam. : Mr. K.N. Choudhury, Senior Advocate assisted by Mr. R.M. Deka, Advocate for respondent No.5.

: Mr. M.K. Choudhury, Senior Advocate assisted by Mr. S. Khound, Advocate for respondent No.6.

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR

11.03.2025 (Vijay Bishnoi, CJ)

In view of the judgment and order passed today in Writ Appeal No.352/2024, Writ Appeal No.113/2024 and Writ Appeal No.120/2024, the instant Interlocutory Application stands disposed of.

                      JUDGE                                   CHIEF JUSTICE



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