Abdul Kuddus vs The State Of Assam And 3 Ors Rep. By The ...
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Gauhati High Court

Abdul Kuddus vs The State Of Assam And 3 Ors Rep. By The ... on 24 March, 2025

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GAHC010055732025




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

                              Case No. : I.A.(Civil)/746/2025

             ABDUL KUDDUS
             S/O LATE PESKAR ALI R/O VILL- DOLOITOLA P.O. SONIADI
             P.S. HAJO DIST. KAMRUP, ASSAM PIN-781102
                         VERSUS
             1: THE STATE OF ASSAM AND 3 ORS REP. BY THE LEGAL
             REMEMBRANCER CUM COMMISSIONER AND SECRETARY TO THE GOVT.
             OF ASSAM, JUDICIAL DEPARTMENT, DISPUR, GUWAHATI, PIN-781006
             2:THE LEGAL REMEMBRANCER CUM COMMISSIONER AND SECRETARY
             TO THE GOVT. OF ASSAM JUDICIAL DEPARTMENT DISPUR GUWAHATI
             PIN-781006
             3:THE SENIOR GOVERNMENT ADVOCATE
             ASSAM GAUHATI HIGH COURT GUWAHATI ASSAM PIN-781001
             4:ENQUIRY OFFICER ADDITIONAL SENIOR GOVERNMENT ADVOCATE
             ASSAM GAUHATI HIGH COURT GUWAHATI ASSAM PIN-78100

For the Applicant(s)     : Mr. T. Deuri, Advocate.
For the Respondent(s)   : Mr. D. Mazumdar, Additional Advocate General, Assam, assisted by Ms.

M. Bhattacharjee, Additional Senior Govt. Advocate, Assam.

-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)

The matter comes upon for consideration of the interlocutory application preferred on behalf of the applicant with a prayer to condone the Page No.# 2/2

delay of 150 days in filling the connected writ appeal.

It is stated in the application that against the impugned judgment dated 12.09.2024 passed in WP(C) No.4258/2023, the State has also preferred a writ appeal, being Writ Appeal No.46/2025, in which this Court has issued notices and has also stayed the operation of the impugned judgment & order dated 12.09.2024.

Taking into consideration the fact that an appeal against the impugned judgment is pending consideration before this Court, we deem it appropriate to condone the delay of 150 days in filing the connected writ appeal. Hence, the interlocutory application is allowed. The delay of 150 days in filling the connected writ appeal is condoned.

The interlocutory application stands disposed of. Registry is directed to register the connected appeal and list the same along with Writ Appeal No.46/2025.

                  JUDGE                           CHIEF JUSTICE




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