Parishmita Pathak vs The State Of Assam And 5 Ors
2026 Latest Caselaw 2557 Gua

Gauhati High Court

Parishmita Pathak vs The State Of Assam And 5 Ors on 20 March, 2026

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GAHC010101612024




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

                          Case No. : WP(C)/2718/2024

         PARISHMITA PATHAK
         D/O- LATE KANAK PATHAK, VILL.- KAUREHGI, P.O. JALKHANA, DIST.
         NALBARI, ASSAM, PIN- 781371.

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, HOME AND POLITICAL DEPARTMENT, REPRESENTED BY ITS
         SECRETARY, DISPUR, GUWAHATI.

         2:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI-29.

         3:THE DIRECTOR GENERAL OF CIVIL DEFENCE
         AND COMMANDANT GENERAL OF HOME GUARDS
         ASSAM
          BELTOLA
          GUWAHATI-28.

         4:THE COMMANDANT
          1ST ASSAM SPECIAL RESERVE FORCE Bn
          BARJAR
          NALBARI
         ASSAM
          PIN- 781335.

         5:THE TREASURY OFFICER
          NALBARI TRESUARY OFFICE
          NALBARI
         ASSAM
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             PIN- 781335.

            6:SMTI. DULUMONI PATHAK
            W/O- LATE KANAK PATHAK
            VILL.- KHALIHAGURI
             P.O. TIHU
             DIST. NALBARI
            ASSAM
             PIN- 781371

Advocate for the Petitioner   : MR K BHUYAN, MR N ISLAM,MR. M U E BHUYAN,R K
TALUKDAR

Advocate for the Respondent : GA, ASSAM, MR. S K MEDHI(SC,AG(A AND E),MR D
CHOUDHURY(R-6),MR S DIFUSA(R-6),SC, FINANCE,SC, AG

                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 20.03.2026

1. Pursuant to this court's order dated 09.02.2026, a speaking order has been passed by the Inspector General of Police (HG&CD), Home Guard and Civil Defence, Assam on 07.03.2026, which is produced by Mr. T.C. Chutia, learned State counsel.

2. A copy of the same be furnished to the learned counsel for the petitioner as well as to the learned counsel for the respondent No.6, so as to complete their instructions in this regard.

3. List this matter again on 27.03.2026.

4. A copy of the aforesaid order dated 07.03.2026, is kept on record and marked as document 'X'.

JUDGE

Comparing Assistant