Gauhati High Court
Badrul Jamal Choudhury vs The State Of Assam And 5 Ors on 7 January, 2021
Page No.# 1/3
GAHC010107712020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3260/2020
BADRUL JAMAL CHOUDHURY
S/O LATE NAZRUL HOQUE CHOUDHURY, VILLAGE UTTAR KRISHNAPUR
PART I, PS SILCHAR, DIST CACHAR, ASSAM
VERSUS
THE STATE OF ASSAM AND 5 ORS
THROUGH THE SECRETARY, TO THE GOVERNMENT OF ASSAMM, FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS DEPARTMENT, DISPUR,
GUWAHATI 781006
2:THE DIRECTOR
FOOD
CIVIL SUPPLIES AND CONSUMER AFFAIRS
ASSAM GS ROAD
OPPOSITE BIG BAZAR
BHANGAGARH
GUWAHATI 781005
3:DISTRICT FOOD CIVIL SUPPLIES AND CONSUMER AFFAIRS
CACHAR
SADARGHAR
SILCHAR TOWN WARD NO. 7 DIST CACHAR
ASSAM
4:SUPERINTENDENT ( IN CHARGE )
FOOD CIVIL SUPPLIES AND CONSUMER AFFAIRS
SILCHAR
DIST CACHAR
ASSAM
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5:SRI SAMSUL HOQUE MAZARBHUIYA
INSPECTOR FOOD CIVIL SUPPLIES AND CONSUMER AFFAIRS SILCHAR
DIST CACHAR
ASSAM
6:SRI MANJURUL HOQUE BARBHUIYA
S/O BADARUDDIN BARBHUIYA
RESIDENT OF UTTAR KRISHNAPUR PART II
PS SILCHAR
CACHAR
ASSAM 78800
Advocate for the Petitioner : MR. JUNM LASKAR
Advocate for the Respondent : GA, ASSAM
BEFORE
JOINT REGISTRAR (JUDL.)- MR. ARUP JYOTI BAISHYA
ORDER
Date : 07.01.2021 Case taken up before the Lawazima Court.
None appeared on behalf of the petitioner as well as for the respondents.
Seen the order of Lawazima Court dated 21.12.2020 along with the office note dated 07.01.2021.
It is found that neither A/D card nor any un-served notice has been received back for respondent No. 5 till date.
Upon perusal of the Lawazima Court order dated 21.12.2020 it appears that the track record of the post available in www.indiapost.gov.in shows that the item (post) has been delivered in respect of respondent No. 5.
Hence in view of Section 27 of General Clauses Act 1897, since notice was issued to respondents No. 5 in the correct address with proper pin code on 07.11.2020, so notice is deemed to be served on respondent No. 5.
Page No.# 3/3 A.O. (J) of the concerning section is requested to take step to list the matter before the appropriate Hon'ble Bench.
Joint Registrar (Judicial) Comparing Assistant