Gaurav Upadhyay vs The State Of Assam And 6 Ors. Rep. By The ...
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Gauhati High Court

Gaurav Upadhyay vs The State Of Assam And 6 Ors. Rep. By The ... on 25 November, 2025

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GAHC010240502024




                                                                        2025:GAU-AS:15983-DB

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

                          Case No. : Writ Appeal No.388 of 2022


            GAURAV UPADHYAY
            S/O LATE SHYAM SUNDAR UPADHYAY
            R/O SILPUKHURI GUWAHATI ASSAM PIN- 781003.

                        VERSUS

            1: THE STATE OF ASSAM AND 6 ORS. REP. BY THE CHIEF SECRETARY TO
            THE GOVT. OF ASSAM DISPUR- 781006 ASSAM.

            2:THE SECRETARY TO THE GOVERNMENT OF ASSAM
            WPT AND BC DEPTT. DISPUR GUWAHATI- 6.

            3:THE DEPUTY COMMISSIONER
            KAMRUP (M) GUWAHATI- 1.

            4:THE CRIMINAL INVESTIGATION DEPARTMENT
            ASSAM POLICE ULUBARI GUWAHATI- 781005.

            5:THE PRESIDENT ALL ASSAM TRIBAL SANGHA
            TRIBAL REST HOUSE SOLAPAR PALTANBAZAR GUWAHATI- 781008.

            6:LEENA DOLEY
            W/O LATE NILOTPAL LAHAN R/O E/VI ZONE II POLICE QUARTERS DR. B.K.
            KAKATI ROAD ULUBARI GUWAHATI- 781007.

            7:THE STATE LEVEL CASTE SCRUTINY COMMITTEE ASSAM
            REP. BY ITS CHAIRMAN OFFICE OF THE COMMISSIONER AND SECRETARY
            GOVT. OF ASSAM WPT AND BC DEPTT DISPUR GUWAHATI- 6.

For the Appellant(s)     : Mr. K.N. Choudhury, Senior Advocate assisted by Mr. K.P. Pathak,
                         Advocate.

For the Respondent(s)    : Mr. P. Saikia, Government Advocate, Assam.

: Mr. P.P. Sharma, Senior Advocate, assisted by Mr. H. Jain and Mr. J.

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Borah, Advocates for respondent No.6. : Ms. N. Dey, Advocate on behalf of Mr. R. Dhar, Standing Counsel, WPT & BC Department.

-B E F O R E -

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

25.11.2025 (Ashutosh Kumar, CJ)

In view of the judgment passed today, i.e. on 25.11.2025 in WA No.5/2025, Mr. K.N. Choudhury, learned Senior Advocate for the appellant submits that he does not want to press this writ appeal.

Hence, this writ appeal stands dismissed, as not pressed.

                       JUDGE                             CHIEF JUSTICE


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