Gauhati High Court
Tarun Gogoi vs The Union Of India And 5 Ors on 18 March, 2021
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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GAHC010011032020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/363/2020
TARUN GOGOI
FORMER CHIEF MINISTER OF ASSAM, S/O. LT. DR. KAMAL GOGOI, AT
PRESENT RESIDENT OF DISPUR CAPITAL COMPLEX (MINISTERS
COLONY), HOUSE NO.M-7, DISPUR, GUWAHATI-05, DIST. KAMRUP (M).
VERSUS
THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY MINISTRY OF HOME AFFAIRS, P.P. DIVISION,
NEW DELHI.
2:THE DIRECTOR GENERAL
NSG HEAD QUARTERS
MEHRAM NAGAR
PALAM
NEW DELHI.
3:THE ADVISOR (VS)
IS DIVISION
VIP SECURITY SECTION
M/O HOME AFFAIRS
GOVT. OF INDIA
ROOM NO.8
2ND FLOOR
MDC NATIONAL STADIUM
NEW DELHI-110003.
4:THE CHIEF SECRETARY
TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.
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5:THE DIRECTOR GENERAL OF POLICE HEADQUARTERS
ULUBARI
GUWAHATI-781007.
6:THE DIRECTOR GENERAL
CRPF
BLOCK NO.1
C.G.O. COMPLEX
LODHI ROAD
NEW DELHI-110003
Advocate for the Petitioner : MR. A C BURAGOHAIN
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
18-03-2021 Shri A.C. Buragohain, learned Senior Counsel submits that on the death of the petitioner on 23.11.2020, the matter which was pertaining to his security has become infructuous.
The Writ Petition is accordingly dismissed as infructuous.
JUDGE Comparing Assistant