Khagen Chandra Das vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7219 Gua

Gauhati High Court

Khagen Chandra Das vs The State Of Assam And 3 Ors on 10 September, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                            Page No.# 1/2

GAHC010086602025




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

                                 Case No. : WP(C)/2259/2025

            KHAGEN CHANDRA DAS
            S/O. LATE SUKHUNARAM DAS, R/O. PACHIM BORAGAON, NIZARAPAR,
            HOUSE NO. 1, GUWAHATI- 781011, P.S. GORCHUK, DIST. KAMRUP (M),
            ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            HOUSING AND URBAN AFFAIRS, DISPUR, GUWAHATI- 6.

            2:THE COMMISSIONER

             GUWAHATI MUNICIPAL CORPORATION
             GUWAHATI.

            3:THE ADDITIONAL COMMISSIONER

             GUWAHATI MUNICIPAL CORPPORATION
             GUWAHATI.

            4:THE COLLECTOR

             GUWAHATI MUNICIPAL CORPPORATION
             GUWAHATI

Advocate for the Petitioner   : MR. J I BORBHUIYA, MR. L MOHAN,MR A HOSSAIN

Advocate for the Respondent : GA, ASSAM, MR. P. NAYAK, (R-2, 3, 4)), ADDL. AG, ASSAM,MS.
S. BARUAH, (R-1), GA, ASSAM,SC, GMC
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

10.09.2025

Heard Mr. JI Borbhuiya, learned counsel for the petitioner. Also heard Mr. P. Nayak, learned Additional Advocate General, Assam. Mr. JI Borbhuiya, learned counsel for the petitioner submits that he would like to refer to the judgment of Ajay Kumar Choudhury vs. The Union of India reported in (2015) 7 SCC 291 and therefore, prays that the matter be listed on some other day.

In view of the prayer made by learned counsel for the petitioner and as agreed to by the learned counsel for the parties, list the matter on 17.09.2025.

JUDGE

Comparing Assistant