Gauhati High Court
Janaklal Basumatary And Anr vs The State Of Assam And 6 Ors on 7 March, 2019
Author: Arup Kumar Goswami
Bench: Arup Kumar Goswami
Page No.# 1/4
GAHC010192872014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2580/2014
1:JANAKLAL BASUMATARY and ANR
S/O- LT. MRIGENDRANATH BASUMATARY, R/O- BAGANSALI KOKRAJHAR,
WARD NO. 7, P.O., P.S. and DIST.- KOKRAJHAR, ASSAM, PIN- 783370.
2: ASHOK KUMAR BRAHMA
GENERAL SECY.
JANAJATI SURAKSHA MANCH KOKRAJHAR DIST. COMMITTEE
S/O- LT. KHAGENDRA BRAHMA
R/O VILL.- MOLANDUBI
P.O. and P.S.- DOTMA
DIST.- KOKRAJHAR
BTC ASSAM
PIN- 783347
VERSUS
1:THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMMISSIONER, WPT and BC DEPTT., DISPUR, GHY- 6.
2:THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM
WPT and BC DEPTT.
SECRETARIAT
DISPUR
GHY- 6.
3:THE SECY. TO THE GOVT. OF ASSAM
WPT and BC DEPTT.
DISPUR
GHY- 6.
4:THE SUB-DIVISIONAL OFFICER CIVIL
TAMULPUR SUB-DIVISION
P.O.- TAMULPUR
DIST.- BAKSA
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PIN- 781367.
5:THE ALL ASSAM TRIBAL SANGHA
REP. BY ITS PRESIDENT SRI RANJIT KUMAR BORGAYARY
P.O.- TITAGURI
P.S. and DIST.- KOKRAJHAR
ASSAM
H.O.- TRIBAL REST HOUSE
SOLAPAR
PALTANBAZAR
GHY- 8.
6:THE PRESIDENT
TAMULPUR DIST. TRIBAL SANGHA
TAMULPUR DIST. UNIT
ALL ASSAM TRIBAL SANGHA
H.O.- TRIBAL RESET HOUSE SOLAPAR
PALTANBAZAR
GHY- 8.
7:NABA SARANIA
S/O- LAKHIKANTA SARANIA
R/O VILL.- DIGHILIPAR
P.O. and P.S.- TAMULPUR
DIST.- BAKSA
ASSAM
PIN- 781367
Advocate for the Petitioner : MR.B B NARZARI
Advocate for the Respondent : MR.S AHMEDR-7
Linked Case : WP(C) 4840/2018
1:JANAKLAL BASUMATARY AND ANR.
S/O- MRIGENDRA NATH BASUMATARY
R/O- VILL- BAGANSALI
P.O AND P.S- KOKRAJHAR
DIST- KOKRAJHAR
ASSAM
PIN- 783370
2: DAORAO DEKHREB NARZARY
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S/O- LATE MAHESWAR NARZARY
VILL- MAIBONGRAGAT
KOKRAJHAR
P.O AND P.S- KOKRAJHAR
DIST- KOKRAJHAR
BTAD
ASSAM
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY ITS SECRETARY
MIN OF TRIBAL AFFAIRS
NEW DELHI- 09
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY
WP(T) AND BC DEPTT
DISPUR
GUWAHATI- 06
3:THE ALL ASSAM TRIBAL SANGHA
REP. BY ITS PRESIDENT
TRIBAL REST HOUSE
SOLARPAR
PALTAN BAZAR
GUWAHATI- 08
4:THE REGISTRAR GENERAL OF INDIA
2A/MANSINGH ROAD
NEW DELHI- 11
5:THE NATIONAL COMMISSION FOR SCHEDULE TRIBE
REP. BY THE REGISTRAR
LOK NAYAK BHAWAN
KHAN MARKET
NEW DELHI- 110003
6:NABA KUMAR SARANIA
S/O. LATE LAKHI KANTA SARANIA
VILL. DIGHILIPAR
P.O. AND P.S TAMULPUR
DIST. BAKSA (BTC)
ASSAM.
Advocate for the Petitioner : MR. B B NARZARY
Advocate for the Respondent : ASSTT.S.G.I.
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BEFORE
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI
ORDER
07.03.2019 Mr. R.C. Barpatragohain, learned Advocate General, Assam, appearing for the State respondents prays for 4(four) weeks' time to file counter affidavit in WP(C) No.4840/2018.
Heard Mr. B.C. Das, learned Senior counsel for the petitioners. Also heard Mr. B. Deka, learned Central Govt. counsel; Mr. P. Hazarika and Mr. M. Sarania, learned counsel, appearing for the respondents.
It is noticed that by an order dated 12.02.2019, it was indicated that as sufficient time was already granted, if affidavit is not filed on or before this date, the affidavit-in-opposition even if subsequently filed, may not be taken on record. It is also recorded that in the event of no affidavit-in- opposition being filed, it would be open to the petitioners to pray for interim relief in terms of the prayer made in the petition.
Considering the matter in its entirety, one last opportunity is granted to the State respondents to file affidavit on or before 16.03.2019.
List on 19.03.2019.
It is made clear that if no affidavit is filed, the petitioners would be at liberty to pray for interim relief and in that even the Court will consider the prayer for interim order.
Sd/-
JUDGE Comparing Assistant