Gauhati High Court
Page No.# 1/3 vs The Guwahati Municipal Corporation And ... on 17 August, 2022
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010160892022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5311/2022
ANAR HUSSAIN AND 4 ORS
SON OF SURUJ ALI,
RESIDENT OF VILLAGE- NO. 2 BANGALBARI,
P.S. JAGIROAD,
DISTRICT- MORIGAON, ASSAM.
2: SADDAM HUSSAIN
SON OF NUR MOHAMMAD
RESIDENT OF VILLAGE- SAKUMAKU
P.S.- JAGIROAD
DISTRICT- MORIGAON
ASSAM.
3: NUR MOHAMMAD
SON OF LATE ODRISH ALI
RESIDENT OF VILLAGE- SAKUMAKU
P.S.- JAGIROAD
DISTRICT- MORIGAON
ASSAM.
4: JAHED ALI
SON OF ABBAS ALI
RESIDENT OF VILLAGE- CHENIMARI
P.O.- BELGURI
P.S. JAGIROAD
Page No.# 2/3
DISTRICT- MORIGAON
ASSAM.
5: HABIBUR RAHMAN
SON OF LATE ABDUL JALIL
RESIDENT OF VILLAGE NO. 2 DONGABARI
P.O.- BELGURI
P.S. JAGIROAD
DISTRICT- MORIGAON
ASSAM
VERSUS
THE GUWAHATI MUNICIPAL CORPORATION AND 3 ORS
REPRESENTED BY THE COMMISSIONER, GUWAHATI MUNICIPAL
CORPORATION, VETERINARY BRANCH, LAKHTOKIA, GUWAHATI- 781001.
2:THE COMMISSIONER
GUWAHATI MUNICIPAL CORPORATION
VETERINARY BRANCH
LAKHTOKIA
GUWAHATI- 78001.
3:THE COMMISSIONER OF POLICE
GUWAHATI CITY
PANBAZAR
GUWAHATI- 781001.
4:DEBEN DAS
SON OF SRI GOUR DAS
RESIDENT OF HOUSE NO. 19
LOUIT NAGAR
SATGAON
P.S.- SATGAON
P.O.- UDYAN BEHAR
GUWAHATI- 781071
DISTRICT- KAMRUP(METRO)
ASSAM
Page No.# 3/3
Advocate for the Petitioner : MR. Y S MANNAN
Advocate for the Respondent : SC, GMC
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 17/08/2022 Heard Mr. Y.S. Mannan, learned counsel for the writ petitioners. The petitioners have assailed the NIT dated 17/03/2022 based on which the lease settlement was awarded in favour of the private respondent no. 4in respect of Ward Nos. 1 to 31 of GMC for collecting unused products and poultry wastes/fish/meat etc. Mr. Mannan submits that due to the impugned NIT, livelihood of his clients have been adversely effected.
Issue notice of motion returnable in four weeks.
Mr. S. Bora, learned Standing Counsel, GMC has entered appearance and accepted notice on behalf of the respondent nos. 1 and 2 and Mr. M. Chetia, learned Government Advocate, Assam, has accepted notice on behalf of the respondent no.3. As such, no formal notice is required to be sent to the said respondents. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel(s) within three days from today.
Petitioners to take steps for service of notice upon the respondent no. 4 by registered post with A/D within three days.
Heard on the prayer of interim relief. The said prayer will be considered on the returnable date.
JUDGE sukhamay Comparing Assistant