Rabia Nurjahan Laskar vs The State Of Assam And 5 Ors on 25 June, 2020

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Gauhati High Court

Rabia Nurjahan Laskar vs The State Of Assam And 5 Ors on 25 June, 2020

Bench: Suman Shyam

                                                                Page No.# 1/3

GAHC010086552020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C) 2687/2020

         1:RABIA NURJAHAN LASKAR
         W/O- MAHMOD HUSSAIN BARBHUIYA, R/O- VILL- GANIGRAM PART III,
         P.O- MOHADEVPUR, PIN- 788025, DIST- CACHAR, ASSAM

         VERSUS

         1:THE STATE OF ASSAM AND 5 ORS
         REP. BY THE PRINCIPAL SECRETARY TO THE GOVT OF ASSAM,
         PANCHAYAT AND RURAL DEVELOPMENT DEPTT, DISPUR, GUWAHATI-
         781006

         2:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT DEPTT
          JURIPAR
          GUWAHATI- 781022

         3:THE DEPUTY COMMISSIONER
          CACHAR
          SILCHAR
          PIN- 788001
         ASSAM

         4:THE CEO
          CACHAR
          ZILLA PARISHAD
          DIST- CACHAR
          P.O- SILCHAR
          PIN- 788001
         ASSAM

         5:THE BLOCK DEVELOPMENT OFFICER
          KATIGORAH DEVELOPMENT BLOCK
          P.O- KATIGORAH
          DIST- CACHAR
                                                                             Page No.# 2/3

             PIN- 788805
             ASSAM

            6:DILENUR AHMED BARBHUIYA
             S/O- LATE BILLAL UDDIN BARBHUIYA
             R/O- VILL- GANIGRAM PART-III
             P.O- MOHADEVPUR
             PIN- 788025
             DIST- CACHAR
            ASSA

Advocate for the Petitioner   : MR H I CHOUDHURY

Advocate for the Respondent : SC, PNRD




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                         ORDER

Date : 25-06-2020 Heard Mr. N.J. Khataniar, learned counsel for the petitioner. Also heard Mr. M. Nath, learned standing counsel, P&RD Department appearing for the respondent Nos. 1, 2, 4 and 5.

The notification dated 01-06-2020 issued by the District Development Commissioner, Cachar, Silchar directing the concerned Block Development Officer to initiate enquiry against the petitioner for violating the two children norm notified by the Govt. is under challenge in the present proceeding.

Issue notice returnable in 04 weeks.

Since Mr. Nath has accepted notice on behalf of respondent Nos. 1, 2, 4 and 5 and Ms. Page No.# 3/3 D.D. Barman, learned Govt. Advocate has accepted notice on behalf of respondent No. 3, service is deemed to be complete on respondent Nos. 1 to 5. Extra copies be furnished to the learned Govt. Advocate. Petitioner to take steps for service of notice upon respondent No. 6 by registered post with A/D as well as by usual process.

Steps within a week from today.

Heard on the prayer of interim relief.

Said prayer will be considered on the returnable date.

JUDGE GS Comparing Assistant

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