Gauhati High Court
Konto Warisa And Anr vs The Union Of India And 5 Ors on 29 March, 2019
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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GAHC010126452014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4368/2014
1:KONTO WARISA and ANR
S/O LT. RINGPRON WARISA R/O VILL- WARI LAMPHU P.O. and P.S.
DEHANGI DIST. DIMA HASAO ASSAM PIN- 788819.
2: SRI GOLOM NUNISA
S/O LT. DONONSING NUNISA R/O VILL- WARI LAMPHU P.O. and P.S.
DEHANGI DIST. DIMA HASAO ASSAM PIN- 788819
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP.B Y THE SECRETARY TO THE GOVT. OF INDIA, DEPARTMENT OF
HOME AFFAIRS, NEW DELHI- 110001.
2:THE GROUP COMMANDANT
12TH BATTALION
MADRAS REGIMENT
C/O 99 APO
HAFLONG
DIMA HASAO ASSAM PIN- 788819.
3:THE DEPUTY COMMISSIONER/
THE DISTRICT MAGISTRATE/THE DISTRICT and SESSIONS JUDGE
HAFLONG
DIMA HASAO
PIN- 788819.
4:ADDITIONAL DEPUTY COMMISSIONER/
ADDITIONAL DISTRICT MAGISTRATE
HAFLONG
DIMA HASAO
PIN- 788819.
5:THE SUPERINTENDENT OF POLICE
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HAFLONG
DIMA HASAO
PIN- 788819
6:THE JOINT DIRECTOR
OF HEALTH SERVICES
HAFLONG
DIMA HASAO
PIN- 788819
Advocate for the Petitioner : MR.D C K HAZARIKA
Advocate for the Respondent : SC, HEALTH
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
Date : 29-03-2019 Heard Shri D. C. K. Hazarika, learned counsel for the petitioner. None appears for the Union of India today.
However, Ms. M. D. Bora, learned State counsel has represented the State respondents. Also heard Ms. D. Bora, learned Standing counsel, Health and Family Welfare Department for the respondent No. 6.
The hearing which commenced yesterday is concluded and the judgment is reserved. Later on Shri S. C. Keyal, learned Asst. Solicitor General of India for the Union of India appears and submits that though he had advanced his arguments yesterday but subsequently, he was informed that as per the roaster, matters of this nature are assigned to the Division Bench-2. He further regrets that since he could not be present when the matter was called up today, the said information could not be given to the Court.
Be that as it may, in view of the roaster holding the field, it would not be proper for this Bench Page No.# 3/3 to pass judgment on the matter and accordingly, Registry is directed to list this case before the appropriate Bench.
JUDGE Comparing Assistant