Gauhati High Court
Ranee Narah vs The State Of Assam And 3 Ors on 30 June, 2022
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010131552022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4494/2022
RANEE NARAH
D/O LATE BIJOY CH. NARAH
R/O VILL AND P.O. GHAGERMUKH AND P.S. BOGINADI
DIST. LAKHIMPUR, ASSAM, PIN-787060
VERSUS
THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY-CUM-CHAIRMAN, STATE LEVEL
COMMITTEE, GOVERNMENT OF ASSAM,
DISPUR, GUWAHATI- 781006.
2:DIRECTOR GENERAL OF POLICE OF ASSAM
ULUBARI
GUWAHATI- 781007.
3:THE COMMANDANT 13TH APBN
LILABARI
LAKHIMPUR
PIN-787051
4:THE DEPUTY COMMISSIONER-CUM-CHAIRMAN
DISTRICT LEVEL COMMITTEE
LAKHIMPUR DISTRICT
ASSAM
PIN-787001
Advocate for the Petitioner : MS. S DOLEY
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Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
30.06.2022 On the prayer of Ms. S. Doley, learned counsel for the petitioner, matter stands adjourned, to be listed after the ensuing Summer Vacation.
JUDGE Comparing Assistant