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Gauhati High Court

Hussain Ahmed Majumdar vs The State Of Assam And 5 Ors on 2 March, 2020

Author: Prasanta Kumar Deka

Bench: Prasanta Kumar Deka

                                                                    Page No.# 1/2

GAHC010036082020




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

                          Case No. : WP(C) 1566/2020

         1:HUSSAIN AHMED MAJUMDAR
         S/O- ABDUL MANNAN MAJUMDAR, R/O- VILL. AMINPATTY, P.O. AND P.S.
         NAGAON, DIST.- NAGAON, ASSAM.

         VERSUS

         1:THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM, DISPUR, GHY.-06.

         2:THE STATE OF ASSAM
         THROUGH THE SECY. TO THE GOVT. OF ASSAM
          FOREST DEPTT.
          DISPUR
          GHY.- 781006.

         3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
         FOREST FORCE ASSAM
         ARANYA BHAWAN
          PANJABARI
          GUWAHATI- 781037.

         4:THE CHIEF CONSERVATOR OF FOREST (T)
          UPPER ASSAM ZONE
          KACHARIGHAT
          GUWAHATI- 781001.

         5:THE DIVISIONAL FOREST OFFICER
          NAGAON DIVISION
          DIST.- NAGAON
         ASSAM.

         6:M/S. ASSAM VALLEY COLD STORAGE PVT. LTD.
          PROPRIETOR
          HUMAYUA CHOUDHURY
                                                                                     Page No.# 2/2

             S/O- LT. KHALIQUZZAN CHOUDHURY
             R/O- MUSLIM PATTY
             PO AND PS HOJAI
             PIN- 782435
             DIST.- NAGAON
             ASSAM

Advocate for the Petitioner    : MRS. S P HUSSAIN

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                            ORDER

Date : 02-03-2020 Heard Ms. S. P. Hussain, learned counsel for the petitioner. Let notice be issued.

Ms. M. Bhattacharjee learned Additional Senior Govt. Advocate accepts notice for respondent nos. 1 to 5. Petitioner shall take steps on the private respondent no.6 by way of registered post with A/D within a period of three days from today. Necessary extra copies be furnished to the learned Senior Govt. Advocate. Notice is made returnable on 4.5.2020.

List on 4.5.2020 alongwith WP(C) No. 2348/2017.

JUDGE Comparing Assistant