Gauhati High Court
Ms. Pranami Hazarika vs The State Of Assam And 3 Ors on 22 September, 2023
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/2
GAHC010030322018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/902/2018
MS. PRANAMI HAZARIKA
DOB- 14.12.1989, W/O- SRI BASUDEV BAISHYA, JYOTI PATH, NEAR STATE
ZOO, R.G.B. ROAD, GHY-5, DIST- KAMRUP (M), ASSAM
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
ENVIRONMENT AND FOREST DEPTT., DISPUR, GHY-6
2:THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS
WILDLIFE
ASSAM
BASISTHA
GHY-29
3:THE DIVISIONAL FOREST OFFICER
ASSAM STATE ZOO DIVISION
GHY-5
4:THE RANGE OFFICER
ZOO HEAD QR. RANGE
ASSAM STATE ZOO
GHY-
For the Petitioner(s) : None appears.
For the Respondent(s) : None appears.
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 22.09.2023
1. The instant writ petition has been filed by the Petitioner for setting aside an order dated 13.01.2018 as well as also seeking a direction to allow the Petitioner to ply of the BOV within the Assam State Zoo premises until the completion of lease period i.e. February, 2019.
2. Taking into account that the period is already over, nothing survives in the instant writ petition for which the instant petition stands closed.
JUDGE Comparing Assistant