Gauhati High Court
Page No.# 1/3 vs Diganta Barah And 2 Ors on 12 May, 2023
Page No.# 1/3
GAHC010268872022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/48/2023
RUHUL AMIN KHAN AND 7 ORS
S/O- JEHIR KHAN, R/O- NO.1 DOLABARI, TEZPUR, DIST- SONITPUR, PIN-
784001
2: PARTHA SARATHI DEB
S/O- PRABIR KUMAR DEB
R/O- SOUTH BASISTHA ROAD
BL ROAD
DIST.- KAMRUP (M)
GHY-29
3: UDIPTA TALUKDAR
S/O- DR K.C.TALUKDAR
R/O- ASSAM AGRICULTURAL UNIVERSITY CAMPUS
DIST.- JORHAT
PIN- 785013
4: PRANJIT KALITA
S/O- LT. BIPIN KALITA
R/O- SARIHA CHALLA
PATARKUCHI
DIST.- BAJALI
PIN- 781326
5: JOYDEEP DAWDUNG LANGTHASA
S/O- SUDHIR DAWDUNG LANHTHASA
R/O- VILL- SINGJURI
SHYABARI
DIST.- HOJAI
LANKA
PIN- 781029
6: MANALI DAS
Page No.# 2/3
D/O- LT. DEBEN CHANDRA DAS
R/O- VIDYA MANDIR PATH
BARSAJATI LALMATI
DIST.- KAMRUP (M)
GHY-17
7: ROOPJYOTI TAYE
S/O- L.N.TAYE
R/O- NAUSHALI GAON
NEFA TINIALI
ROWRIAH
PIN- 785005
8: SATYA BRATA DAS
S/O- PRAFULLA CHANDRA DAS
R/O- VILL- KALAPOOL
BINNAKANDI TEA ESTATE
DIST.- CACHAR
PIN- 78812
VERSUS
DIGANTA BARAH AND 2 ORS
THE COMMISSIONER AND SECRETARY HOME (B) DEPTT, DISPUR,
GUWAHATI-781006, ASSAM
2:M S MANIVANNAN
THE COMMISSIONER AND SECRETARY
GAD
DISPUR
GHY- 06
ASSAM
3:JAYANT NARLIKAR
THE COMMISSIONER AND SECRETARY FINANCE (PRU) DEPTT
DISPUR
GHY- 781006
ASSA
Advocate for the Petitioner : MR. S DUTTA
Advocate for the Respondent : MR. D SAIKIA (R-2, R3)
BEFORE
Page No.# 3/3
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 12-05-2023 Heard Mr. S. Dutta, learned counsel for the petitioners. Also heard Mr. A. Phukan, learned counsel appearing for the respondent No. 2 and Mr. A. Chaliha, learned counsel representing respondent No. 3 who submits that in terms of the order dated 10-02-2022 passed by this Court in W.P.(C) No. 5147/2014, the matter has been examined by the competent authority where-after, Finance Department has rejected the claim of the petitioners.
Mr. Chaliha seeks 10 days time to place the said fact on record in the form of an affidavit.
Prayer allowed.
Registry to list this matter again on 16-05-2023, as fixed item. The affidavit on behalf of the respondent No. 3 be positively brought on record on or before 24-05-2023 by serving advance copy upon the petitioners' counsel.
JUDGE GS Comparing Assistant