Lafashail Power Agency vs The State Of Assam And 4 Ors
2025 Latest Caselaw 6920 Gua

Gauhati High Court

Lafashail Power Agency vs The State Of Assam And 4 Ors on 2 September, 2025

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GAHC010107592023




                                                       undefined

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

                        Case No. : WP(C)/2997/2023

         LAFASHAIL POWER AGENCY
         REPRESENTED BY SRI MUJIBUR RAHMAN CHOUDHURY, AGED ABOUT 40
         YEARS, S/O LATE ABDUL ROUF CHOUDHURY, R/O VILL- SOUTH
         LAFASHAIL, P.O.-LAKSHMI BAZAR, DIST- KARIMGANJ, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, POWER (ELECTRICITY) DEPARTMENT, A-
         BLOCK, 4TH FLOOR, ASSAM SECRETARIAT, DISPUR, GUWAHATI-6

         2:THE ASSAM POWER DISTRIBUTION COMPANY LIMITED
          REPRESENTED BY ITS THE CHIEF GENERAL MANAGER (COMMERCIAL)
         ASSAM
          POWER DISTRIBUTION COMPANY LIMITED
          CAR
          BIJULI BHAWAN
          5TH FLOOR
          PALTANBAZAR
          GUWAHATI-01

         3:MANAGING DIRECTOR
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULI BHAWAN
          PALTANBAZAR
          GUWAHATI-01

         4:THE CHIEF EXECUTIVE OFFICER
          BADARPUR ELECTRICAL CIRCLE
         ASSAM POWER DISTIRBUTION COMPANY LIMITED
          CAR
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            BADARPUR
            P.O.-BADARPUR
            DIST-KARIMGANJ
            ASSAM
            PIN-788710

           5:ASSISTANT GENERAL MANAGER
            KARIMGANJ ELECTIRCAL DIVISION
           APDCL
            CAR
            KARIMGAN

Advocate for the Petitioner : MR H R A CHOUDHURY, MR. A S TAPADER,MR M
AHMED,MR. M A CHOUDHURY

Advocate for the Respondent : SC, APDCL,




                                    BEFORE
                    HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                           ORDER

Date : 02-09-2025

Heard Mr. M.A Choudhury, learned counsel for the petitioner. Also heard Mr. B. Das, learned Standing counsel for the APDCL.

It is submitted at bar that the subject matter of this writ petition are covered by the judgment & order dated 06.08.2025, 06.08.2025, 14.07.2025, passed in W.P.(C) No. 2894/2023, W.P.(C) No.2798/2023 & W.P.(C) No. 2875/2023. Both the parties had consented that this writ petition may be disposed in terms of the directions given in those orders.

Accordingly, the present writ petition also stands dismissed leaving the petitioner to avail such remedy as may be available to it in law, if so advised.

Writ petition stands disposed of.

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JUDGE

Comparing Assistant