Gauhati High Court
Smt. Joytan Bibi vs The Union Of India And 3 Ors on 18 October, 2023
Author: M.R.Pathak
Bench: Manash Ranjan Pathak, Parthivjyoti Saikia
Page No.# 1/2
GAHC010121312017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/500/2017
SMT. JOYTAN BIBI
W/O NOUSAD ALI R/O VILL- KAIMARI PART-V, P.O. KAIMARI P.S.
GOLAKGANJ DIST. DHUBRI, ASSAM.
VERSUS
THE UNION OF INDIA and 3 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF INDIA, DEPARTMENT
OF HOME, NEW DELHI.
2:THE STATE OF ASSAM
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
HOME DEPARTMENT
DISPUR
GUWAHATI- 6.
3:THE DEPUTY COMMISSIONER
DIST. DHUBRI
ASSAM.
4:THE SUPERINTENDENT OF POLICE
B
DIST. DHUBRI
ASSAM
Advocate for the Petitioner : MS.S PAUL
Advocate for the Respondent :
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BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
18-10-2023 (M.R.Pathak, J) The leading counsel for the petitioner Mr. P.C.Dey, is absent by filing a leave note.
Heard Ms. L. Devi, learned Central Government Counsel for the respondent No. 1 and Mr. J. Payeng, learned Standing counsel, Home Department of the State for the respondent Nos. 2 & 4. Also heard Mr. P. Sarma, learned Additional Senior Government Advocate, Assam for the respondent No. 3.
Registry shall list this matter for admission after the ensuing Puja vacation on a date to be fixed by it.
JUDGE JUDGE Comparing Assistant