Gauhati High Court
Tarun Gogoi vs The Union Of India And 5 Ors on 12 February, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
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GAHC010011032020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 363/2020
1: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
1: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.
5:THE DIRECTOR GENERAL OF POLICE HEADQUARTERS
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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 THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA 12.02.2020 Mr. A C Buragohain, learned Senior counsel for the petitioner sought for adjournment on the ground that a fresh affidavit is going to file on behalf of the petitioner.
Leave is granted.
List on 04.03.2020.
JUDGE Comparing Assistant