Gauhati High Court
Tarun Gogoi vs The Union Of India And 5 Ors on 5 May, 2020
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
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GAHC010011032020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 363/2020
1:TARUN GOGOI
FORMER CHIEF MINISTER OF ASSAM, S/O. LT. DR. KAMAL GOGOI, AT
PRESENT RESIDENT OF DISPUR CAPITAL COMPLEX (MINISTERS
COLONY), HOUSE NO.M-7, DISPUR, GUWAHATI-05, DIST. KAMRUP (M).
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY MINISTRY OF HOME AFFAIRS, P.P. DIVISION,
NEW DELHI.
2:THE DIRECTOR GENERAL
NSG HEAD QUARTERS
MEHRAM NAGAR
PALAM
NEW DELHI.
3:THE ADVISOR (VS)
IS DIVISION
VIP SECURITY SECTION
M/O HOME AFFAIRS
GOVT. OF INDIA
ROOM NO.8
2ND FLOOR
MDC NATIONAL STADIUM
NEW DELHI-110003.
4:THE CHIEF SECRETARY
TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.
5:THE DIRECTOR GENERAL OF POLICE HEADQUARTERS
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ULUBARI
GUWAHATI-781007.
6:THE DIRECTOR GENERAL
CRPF
BLOCK NO.1
C.G.O. COMPLEX
LODHI ROAD
NEW DELHI-110003
Advocate for the Petitioner : MR. A C BURAGOHAIN
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HON' BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 05-05-2020 None appeared for the petitioner on call. Heard Mr. S C Keyal, learned Assistant S.G.I. for the State respondents. On instructions, Mr. S C Keyal, learned Assistant S.G.I. submitted that the learned counsel for the petitioner is in disposed.
Mr. Keyal, has also brought to the notice of the Court that the affidavit has already been filed in the matter on behalf of the State respondents to which the petitioner has filed his rejoinder.
List this matter on 19.05.2020.
JUDGE Comparing Assistant