Gauhati High Court
Page No.# 1/3 vs The State Of Assam And 2 Ors on 27 November, 2024
Page No.# 1/3
GAHC010119082022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4026/2022
DIBYAJYOTI BORAH AND 6 ORS.
S/O- LATE UPEN BORAH, R/O- VILL.- CHARIGAON BHARALI CHUCK, P.O.-
KLAKHOWA, DIST.- JORHAT, ASSAM, PIN- 785010.
2: HEMEN KAKOTI
S/O- LATE HARI CHARAN KAKATI
R/O- VILL. AND P.O.- JANIA
DIST.- BARPETA
ASSAM
PIN- 781314.
3: BABUL KURMI
S/O- RAGHUNATH KURMI
R/O- VILL. TIPOMIA NATUN MATI
P.O. TIPOMIA
P.S.- BORHOLLA
DIST.- JORHAT
ASSAM
PIN- 785630.
4: RAJENDRA SINGHA
S/O- LATE RABINDRA SINGHA
R/O- HOUSE NO. 69
UDAY NAGAR
KAINADHARA
KHANAPARA
RAJIB GANDHI ROAD
P.O.- KHANAPAR
P.S.- BASISTHA
DIST. KAMRUP(M)
ASSAM
PIN- 781022.
5: MIRAJUL HAQUE CHOUDHURY
Page No.# 2/3
S/O- LATE SAMSUL HOQUE
R/O- VILL. LACHIT NAGAR
HOWLY
P.O. HOWLY
P.S. HOWLY
DIST.- BARPETA
ASSAM
PIN- 781316.
6: NAYANMANI DAS
S/O- LATE HARAKANTA DAS
R/O- H. NO. 13
WARD NO. 12
FATASHIL (KAILASHPUR)
P.O. AND P.S. BHARALUMUKH
DIST.- KAMRUP(M)
ASSAM
PIN- 781009.
7: MRINAL KUMAR BORAH
S/O- MONI RAM BORAH
R/O- VILL.- CHAKARIGAON
P.O. DIMORUGURI
P.S. SADAR
DIST.- NAGAON
ASSAM
PIN- 782001
VERSUS
THE STATE OF ASSAM AND 2 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, ENVIRONMENT AND FOREST DEPARTMENT, DISPUR,
GUWAHATI-6.
2:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
FOREST FORCE
ASSAM
PANJABARI
GUWAHATI- 781037.
3:THE ADDITIONAL PRINCIPAL CHIEF CONSERVATOR OF FOREST ( ADMN.
AND VIG.)
OFFICE OF THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD
OF FOREST FORCE
ASSAM
PANJABARI
GUWAHATI- 781037
Page No.# 3/3
AND HEAD OF FOREST FORCE
ASSAM
PANJABARI
GUWAHATI- 781037
Advocate for the Petitioner : MR S N SARMA SENIOR ADVOCATE, MR. K KALITA,MS G
SWAMI,MR. A D CHOUDHURY
Advocate for the Respondent : SC, FOREST,
BEFORE
HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI
ORDER
27.11.2024 Heard Mr. L. Sangtam, learned counsel appearing on behalf of Mr. K. Kalita, learned counsel for the petitioners. Also heard Mr. I. Borthakur, learned Standing Counsel, Forest.
Mr. L. Sangtam, learned counsel for the petitioners submits on instructions that the writ petition in the meantime has become infructuous and accordingly makes an endorsement to the same effect.
In view of the aforesaid endorsement, the writ petition stands dismissed, on being infructuous.
JUDGE Comparing Assistant