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Dr. Pranjal Deka vs The State Of Assam And 13 Ors
2026 Latest Caselaw 804 Gua

Citation : 2026 Latest Caselaw 804 Gua
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Dr. Pranjal Deka vs The State Of Assam And 13 Ors on 5 February, 2026

                                                                   Page No.# 1/3

GAHC010143362025




                                                            undefined

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

                            Case No. : PIL/31/2025

         DR. PRANJAL DEKA
         SON OF SRI KRISHNA KANTA DEKA, RESIDENT OF ANUPAM PATH,
         RUKMINIGAON, GUWAHATI-781022, P.S.- DISPUR, DISTRICT- KAMRUP (M),
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 13 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM,
         DEPARTMENT OF HOUSING AND URBAN AFFAIRS, DISPUR, GUWAHATI-
         781006, KAMRUP (M)

         2:THE COMMISSIONER AND SECRETARY
          GUWAHATI DEVELOPMENT DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-781006.

         3:THE COMMISSIONER AND SECRETARY
          PUBLIC WORKS (R) DEPARTMENT
          DISPUR
          GUWAHATI-06

         4:THE SECRETARY
         WATER RESOURCE DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-06

         5:THE COMMISSIONER AND SECRETARY
          FINANCE DEPARTMENT
          GOVT. OF ASSAM
                                                 Page No.# 2/3

DISPUR
GUWAHATI-781006

6:THE COMMISSIONER
 GUWAHATI MUNICIPAL CORPORATION
 DISPUR
 GUWAHATI-781006

7:THE JOINT COMMISSIONER
 GUWAHATI MUNICIPAL CORPORATION
 DISPUR
 GUWAHATI-781006

8:THE CHIEF ENGINEER
 PWD (ROAD)
 CHANDMARI
 GUWAHATI- 781003

9:THE EXECUTIVE ENGINEER
 PWRD
 DISPUR AND DIMORIA TERRITORIAL ROAD DIVISION
 BAMUNIMAIDAM
 GUWAHATI-781021

10:THE EXECUTIVE ENGINEER
 GUWAHATI MECHANICAL DIVISION
WATER RESOURCE DEPARTMENT
 GOVT. OF ASSAM
 CHANDMARI
 GUWAHATI-781003

11:THE SUPERINTENDING ENGINEER
 PWRD
 CITY ROAD CIRCLE
 BAMUNIMAIDAM
 GUWAHATI-781021

12:THE DIRECTOR
TOWN AND COUNTRY PLANNING DEPARTMENT
 GOVT. OF ASSAM
 DISPUR
 GUWAHATI-781006

13:THE CHIEF EXECUTIVE OFFICER
 GMDA
 BHANGAGARH
 GUWAHATI-781005
                                                                           Page No.# 3/3

            14:THE DISTRICT COMMISSIONER CUM CHAIRMAN OF DISTRICT
            DISASTAR MANAGEMENT AUTHORITY (DDMA)
             KAMRUP (M)
             GUWAHATI-78103

For the appellant/petitioner(s) :       Ms. R.M. Barooah, Advocate


For the Respondent(s)               :   Mr. K. K. Mahanta, Sr. Advocate

Mr. M. Pathak, Advocate

-B E F O R E -

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

05.02.2026 (Ashutosh Kumar, CJ)

An Adjournment Slip has been circulated by the learned counsel for the respondents with the consent of the learned counsel for the petitioner.

Let this matter come up for consideration on 31.03.2026.

                        JUDGE                   CHIEF JUSTICE




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