Anupam Ghosh vs The State Of Assam Rep By The Chief ...
2025 Latest Caselaw 4407 Gua

Gauhati High Court

Anupam Ghosh vs The State Of Assam Rep By The Chief ... on 24 March, 2025

                                                                      Page No.# 1/2

GAHC010036702025




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

                             Case No. : I.A.(Civil)/676/2025

         ANUPAM GHOSH
         S/O- SRI NARENDRA CHANDRA GHOSH, R/O- WARD NO 6,
         LOAN OFFICE LANE, PO PS AND DIST DHUBRI, PIN- 783301, ASSAM

                       VERSUS

         1: THE STATE OF ASSAM REP BY THE CHIEF SECRETARY TO THE GOVT OF
         ASSAM, DISPUR, GHY- 781006

         2:THE SECRETARY CUM LEGAL REMAMBRANCER
         JUDICIAL DEPTT. GOVT. OF ASSAM DISPUR GHY-6

         3:PRAFULLA GOVINDA BARUAH
         S/O LATE RADHA GOVINDA NBARUAH
         R/O H/NO. 47 NABAGIRI ROAD GUWAHATI-78100

         Linked Case : I.A.(Civil)/678/2025

         ANUPAM GHOSH
         S/O- SRI NARENDRA CHANDRA GHOSH R/O- WARD NO 6 LOAN OFFICE
         LANE PO PS AND DIST- DHUBRI PIN- 783301 ASSAM

                      VERSUS

         1: THE STATE OF ASSAM AND ORS REP BY THE CHIEF SECY TO THE GOVT
         OF ASSSAM DISPUR GUWAHATI- 781006

         2:THE SECRETARY CUM LEGAL REMAMBRANCER
         JUDICIAL DEPTT. GOVT. OF ASSAM DISPUR GHY-6

         3:PRAFULLA GOVINDA BARUAH
         S/O LATE RADHA GOVINDA NBARUAH R/O H/NO. 47
         NABAGIRI ROAD GUWAHATI-781004
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For the Applicant(s)     : Mr. A. Dhar, Advocate.
                         : Mr. F. Faridi, Advocate.

For the Respondent(s)    : Mrs. S. Sarma, Junior Govt. Advocate, Assam for respondent Nos.1 & 2.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR 24.03.2025 (Vijay Bishnoi, CJ)

I.A. (Civil) No.678/2025 is preferred on behalf of the applicant seeking leave of this Court to prefer an interlocutory application for modification/ clarification of the judgment & order dated 14.05.2024 passed by this Court in WP(C) No.2919/2018. I.A. (Civil) No.676/2025 is preferred on behalf of the applicant with a prayer to modify the judgment & order dated 14.05.2024 passed by this Court in WP(C) No.2919/2018.

It is noticed that the applicant was neither petitioner nor was respondent in the aforesaid writ petition. It is also noticed that what the applicant is praying in I.A. (Civil) No.676/2025 was not at all prayed in the writ petition, which was disposed of by this Court on 14.05.2024.

We are of the view that the applications preferred on behalf of the applicant are bereft of any merit. Therefore, both the interlocutory applications are dismissed.

However, the applicant is free to avail appropriate remedy available to him under the law.

                       JUDGE                             CHIEF JUSTICE




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