Mithu Yadav vs The Gauhati High Court And 5 Ors
2025 Latest Caselaw 8489 Gua

Gauhati High Court

Mithu Yadav vs The Gauhati High Court And 5 Ors on 12 November, 2025

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GAHC010233962025




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

                             Case No. : I.A.(Civil)/3430/2025

           MITHU YADAV
           S/O. SRI RAM CHANDRA GOALA,
           R/O. VILL.- NATUN BAZAR DERBY ROAD, P/O. NARSINGHPUR, P/S.
           DHOLAI, DIST. CACHAR, ASSAM, PIN-788115.

           VERSUS

           1.THE GAUHATI HIGH COURT AND 5 ORS.
           REP. BY ITS REGISTRAR GENERAL, UZANBAZAR, GUWAHATI-01.

           2:THE STATE OF ASSAM
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
            DEPARTMENT OF LAW DISPUR GUWAHATI-06.

           3:RASHMI RANJAN BORO
            C/O. REGISTRAR GENERAL OF GAUHATI HIGH COURT
            UZANBAZAR GUWAHATI-01

           4:BHASKAR BRAHMA
            C/O. REGISTRAR GENERAL OF GAUHATI HIGH COURT
            UZANBAZAR GUWAHATI-01

           5:SOMEN CH. PAUL
            C/O. REGISTRAR GENERAL OF GAUHATI HIGH COURT
            UZANBAZAR GUWAHATI-01

           6:PALLAB KUMAR NATH
            C/O. REGISTRAR GENERAL OF GAUHATI HIGH COURT
            UZANBAZAR GUWAHATI-0

For the Applicant(s)   :   Mr. M.A. Sheikh, Advocate.
For the Respondent(s) :    Mr. H.K. Das, Standing Counsel, Gauhati High Court.

: Ms. S. Sarma, Government Advocate, Assam.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

12.11.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicant seeking condonation of delay of 47 days in preferring the connected appeal against the common judgment dated 31.07.2025 passed by a learned Single Judge of this Court in WP(C) No.2325/2025 and other analogous writ petitions.

We have heard Mr. M.A. Sheikh, learned Advocate for the applicant, Mr. H.K. Das, learned Standing Counsel, Gauhati High Court for respondent No.1 and Ms. S. Sarma, learned Government Advocate, Assam for respondent No.2.

Let notice be issued to respondent Nos.3 to 6 by both modes, i.e. by registered post with A/D as well as by usual process, on steps being taken by the applicant within a period of 2(two) weeks, returnable on 19.01.2026.

                       JUDGE                 CHIEF JUSTICE


Comparing Assistant