Gauhati High Court
Page No.# 1/3 vs The Union Of India And 2 Ors on 25 July, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
GAHC010176882024
2025:GAU-AS:9619
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4453/2024
DILIP KALITA AND 3 ORS
S/O- LATE MADHAB CHANDRA DAS,
R/O- H.NO-45, APRO COLONY, ULUBARI, GUWAHATI, DIST-KAMRUP (M),
ASSAM
2: BHASWATI KALITA
W/O- ARINDAM CHATTERJEE
D/O- DILIP KALITA
R/O- H.NO-45
APRO COLONY
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSAM
3: SYURI CHATTERJEE
D/O- ARINDAM CHATTERJEE
R/O- H.NO-45
APRO COLONY
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSAM
4: YURIKA CHATTERJEE
D/O- ARINDAM CHATTERJEE
R/O- H.NO-45
APRO COLONY
Page No.# 2/3
ULUBARI
GUWAHATI
DIST-KAMRUP (M)
ASSA
VERSUS
THE UNION OF INDIA AND 2 ORS
REP. BY POST MASTER GENERAL, ASSAM DIVISION,
2:THE SR. SUPERINTENDENT OF POST
GUWAHATI DIVISION
GUWAHATI
DIST- KAMRUP (M)
ASSAM
PIN-781001
3:THE SUB POST MASTER
ULUBARI SO
GUWAHATI
DIST- KAMRUP (M)
ASSAM
PIN-78100
For the Petitioner(s) : None appears
For the Respondent(s) : Mr. B. Chakravarty, Standing Counsel
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 25.07.2025 None appears on behalf of the petitioners on call.
2. Mr. B. Chakravarty, the learned Standing Counsel submitted that the petitioners have already got the relief and in that regard has placed before this Court the written communication Page No.# 3/3 which is collectively kept on record and marked with the letter "X". It therefore appears, as to why, the petitioners are not represented for the last 2 (two) occasions.
3. In that view of the matter, nothing remains in the instant proceedings, for which, the instant writ petition stands closed.
JUDGE Comparing Assistant