Gauhati High Court
Page No.# 1/2 vs The Union Of India And 4 Ors on 27 March, 2026
Page No.# 1/2
GAHC010272062025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7125/2025
NRIPEN CHANDRA NATH AND ANR
S/O- LATE SASTHA RAM NATH, R/O- VILL.- SENCHOWA, P.O. SENCHOWA,
P.S. NAGAON SADAR, DIST. NAGAON, ASSAM, PIN- 782002.
2: ANURADHA DEVI
S/O- NRIPEN CHANDRA NATH
R/O- VILL.- SENCHOWA
P.O. SENCHOWA
P.S. NAGAON SADAR
DIST. NAGAON
ASSAM
PIN- 782002
VERSUS
THE UNION OF INDIA AND 4 ORS
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
MINISTRY OF COMMUNICATION AND IT DEPARTMENT OF POSTS, DAK
BHAWAN, NEW DELHI-110001.
2:THE CHIEF POST MASTER GENERAL
ASSAM CIRCLE
MEGHDOOT BHAWAN
GUWAHATI-781001.
3:THE DIRECTOR OF POSTAL SERVICES
DIBRUGARH REGION
DIBRUGARH
ASSAM
PIN- 786001.
4:THE SUPERINTENDENT OF POST OFFICES
NAGAON DIVISION
NAGAON
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ASSAM
PIN- 782001.
5:THE SUB POST MASTER
DHANSIRIPAR POST OFFICE
DHANSIRI
KARBI ANGLONG
ASSAM-782460
Advocate for the Petitioner : MR. A K BARUAH, MR. N MAHAJAN,MR. R A PRAMANIK,MR.
H NATH
Advocate for the Respondent : DY.S.G.I.,
BEFORE
THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
ORDER
27.03.2026
1. Heard Mr. RA Pramanik, learned counsel for the petitioners.
2. Under its order dated 27.02.2026, this court granted four weeks time to the respondent Union of India to file affidavit-in-opposition. However, no such affidavit has been filed.
3. None appears for the respondent Union of India.
4. However, in the interest of justice, the matter stands adjourned and be listed on 21.04.2026.
5. If no such affidavit is filed on the next date, this court may decide the matter on the basis of the material available on record.
JUDGE Comparing Assistant