Md Kafiluddin @ Kabiluddin @ Kapiluddin vs The State Of Assam And 3 Ors
2025 Latest Caselaw 8052 Gua

Gauhati High Court

Md Kafiluddin @ Kabiluddin @ Kapiluddin vs The State Of Assam And 3 Ors on 27 October, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/3

GAHC010229922025




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

                           Case No. : WP(C)/6038/2025

         MD KAFILUDDIN @ KABILUDDIN @ KAPILUDDIN
         SON OF LATE ABDUL KARIM, R/O VILL- SUTIRPAR, P.O. AND P.S. JURIA,
         DISTRICT-NAGAON, ASSAM, PIN- 782124



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT
         OF ASSAM, FOOD, PUBLIC DISTRIBUTION AND CONSUMER AFFAIRS
         DEPARTMENT, DISPUR, GUWAHATI-781006

         2:THE DISTRICT COMMISSIONER
          NAGAON
          (FOOD
          PUBLIC DISTRIBUTION AND CONSUMER AFFAIRS BRANCH)
          NAGAON
         ASSAM
          PIN- 782001

         3:THE ADDITIONAL DISTRICT COMMISSIONER
          NAGAON
          (FOOD) PUBLIC DISTRIBUTION AND CONSUMER AFFAIRS BRANCH)
          NAGAON
         ASSAM
          PIN- 782001

         4:THE SECRETARY OF M/S LETERIPAR GPSS LTD
          FURHANI ATI
          BARALIMARI
          JURIA
          DIST.- NAGAON
         ASSAM
                                                                  Page No.# 2/3

           PIN- 78212

For the petitioner (s)    : Mr. S. Ahmed, Advocate

For the respondent (s) : Ms. U. Das, Addl. Sr. Govt. Advocate


                             BEFORE
              HON'BLE MR. JUSTICE DEVASHIS BARUAH
                            ORDER

27.10.2025

The present writ petition has been filed assailing Clause 17 of the Assam Public Distribution of Articles Order, 1982.

2. It has been submitted by the counsel appearing on behalf of the petitioner that upon the conviction of the petitioner by the learned Court of the Additional Sessions Judge, No.2, Nagaon in Sessions (T2) Case No.138/2016 by the judgment and order dated 18.03.2025, the petitioner's license had been cancelled in terms of Clause 17 of the Assam Public Distribution of Articles Order, 1982.

3. The learned counsel appearing on behalf of the petitioner submitted that an Appeal there against has been filed whereby the sentence has been suspended.

4. Be that as it may, against the cancellation of the license, a Writ Appeal is pending being registered and numbered as W.A. Page No.# 3/3

No.248/2025.

5. The learned counsel for the petitioner submitted that the instant writ petition is intrinsically connected with W.A. No.248/2025.

6. The Registry is directed to list the instant writ petition along with W.A. No.248/2025, so that the learned Division Bench is in a position to take up the matter.

JUDGE

Comparing Assistant