Gauhati High Court
Manohari Das vs The State Of Assam And 6 Ors on 1 April, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
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GAHC010020522015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 5288/2015
1:MANOHARI DAS
S/O LT. RATNESWAR DAS VILL- HALAPAKURI P.O. HOWLY DIST. BARPETA,
ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
PUBLIC WORKS DEPARTMENT ROADS CHANDMARI, GUWAHATI-3.
2:THE COMMISSIONER AND SECRETARY
FINANCE DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI-6.
3:THE UNDER SECRETARY TO THE GOVT. OF ASSAM
PWRD AUDIT BRANCH
ASSAM CIVIL SECRETARIAT
DISPUR
GUWAHATI -6.
4:THE CHIEF ENGINEER ROADS
PUBLIC WORKS DEPARTMENT
CHANDMARI
GUWAHATI -3.
5:THE PRINCIPAL ACCOUNTANT GENERAL
A and E
ASSAM
MAIDAMGAON
BELTOLA GUWAHATI - 781029.
6:THE SR. ACCOUNTS OFFICER
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C/O OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL A and E
ASSAM
MAIDAMGAON
BELTOLA
GUWAHATI - 781029.
7:THE TREASURY OFFICER
BARPETA TREASURY C/O OFFICE OF THE PRINCIPAL ACCOUNTANT
GENERAL A and E
ASSAM
MAIDAMGAON
BELTOL
GUWAHATI - 781029
Advocate for the Petitioner : MS.P DUTTA
Advocate for the Respondent : SC, PWD
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
01.04.2019 Heard Mr. N.K. Barua, learned counsel for the petitioner.
Upon instructions, the learned counsel for the petitioner submits that the petitioner has expired about two years back and therefore the matter has become infructuous.
Accordingly, this writ petition stands closed on being rendered infructuous.
JUDGE Comparing Assistant