In Re- Plight Of Children In Temporary ... vs The State Of Assam And Anr
2026 Latest Caselaw 906 Gua

Gauhati High Court

In Re- Plight Of Children In Temporary ... vs The State Of Assam And Anr on 7 February, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                           Page No.# 1/2

GAHC010086952023




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

                               Case No. : PIL(Suo Moto)/2/2023

            IN RE- PLIGHT OF CHILDREN IN TEMPORARY SHELTER HOMES
            X



            VERSUS

            THE STATE OF ASSAM AND ANR.
            X

            2:THE MEMBER SECRETARY
            THE ASSAM STATE LEGAL SERVICES AUTHORIT

Advocate for the Petitioner   : MR. B D KONWAR SR. ADV. (AMICUS CURIAE),

Advocate for the Respondent : MR. D NATH (SR. GOVT. ADVOCATE, ASSAM), MRS. R S
CHOWDHURY, R-2, ASLSA




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 07.02.2026 (K.R. Surana, J)

Both sides are represented.

This matter is postponed till the social audit report is filed in connection with Page No.# 2/2

PIL(Suo Moto) No. 1/2018 and PIL No. 60/2019.

List on 05.03.2026, preferably at 3.00 pm.

JUDGE JUDGE

Comparing Assistant