Gauhati High Court
Leena Doley vs The State Of Assam And 6 Ors on 7 January, 2019
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010000332019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 48/2019
1:LEENA DOLEY
ADDITIONAL SUPERINTENDENT OF POLICE (HQ),
MAJULI, GARAMUR, MAJULI, ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 6 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM,
DISPUR, GUWAHATI -781006.
2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
HOME AND POLITICAL DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI - 781006.
3:THE DEPUTY SECRETARY
HOME (A) DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI - 781006.
4:THE DEPUTY SECRETARY
POLITICAL (A) DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI - 781006.
5:THE STATE LEVEL COMPLAINTS COMMITTEE
HOME AND POLITICAL DEPARTMENT
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REP. BY ITS CHAIRMAN.
6:THE DIRECTOR GENERAL OF POLICE
ASSAM
ULUBARI
GUWAHATI - 781007
7:MR. MUKESH AGARAWAL
IPS
ADDITIONAL DIRECTOR GENERAL OF POLICE (LAW AND ORDER)
ULUBARI
GUWAHATI - 781007
Advocate for the Petitioner : MR. A A MIR
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 07-01-2019 Heard Ms. K. Jaisawal, learned counsel assisted by Mr. R. Sarmah, learned counsel for the petitioner.
Issue notice, returnable within 4(four) weeks. Mr. S.S. Roy, learned Government Advocate accepts notice on behalf of the respondent Nos.1 to 6.
Petitioner to take steps for service of notice on the respondent No.7 by registered post with A/D within three days.
List the matter again on 25.02.2019.
JUDGE Comparing Assistant