Gauhati High Court
Bharat Gogoi vs The State Of Assam And 5 Ors on 24 August, 2021
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010127262021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4057/2021
BHARAT GOGOI
S/O- LT. TULASI GOGOI @ TULSHI GOGOI, VILL- RAMNAGAR, P.O. JAGUN,
P.S. LEKHAPANI, DIST.- TINSUKIA, ASSAM
VERSUS
THE STATE OF ASSAM AND 5 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM, DISPUR, GHY-6
2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
REVENUE AND DISASTER MANAGEMENT DEPTT.
RELIEF AND REHABILITATION BRANCH
DISPUR
GHY-06
3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
PERSONNEL (B) DEPTT.
DISPUR
GHY-06
4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR, GHY-06
5:THE DY. COMMISSIONER
TINSUKIA
TINSUKIA
DIST.- TINSUKIA
ASSAM, PIN- 786125
6:THE CIRCLE OFFICER
TIRAP REVENUE CIRCLE
Page No.# 2/2
TIRAP
DIST.- TINSUKIA
ASSAM, PIN- 78618
Advocate for the Petitioner : MR. A M KHAN
Advocate for the Respondent : GA, ASSAM
BEFORE THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA order 24.08.2021 Heard Mr. AM Khan, learned counsel for the petitioner, who is before this court seeking for enhancement portion of ex-gratia grant in terms of the notification No. RR.69/2004/16 dated 14.12.2004, which was enhanced to Rs. 3,00,000/- from the earlier Rs. 1,00,000/-.
Let notice be issued. Mr. R Borpujari, learned standing counsel for the Revenue Department accepts notice on behalf of respondent No. 2. Mr. B Gogoi, learned standing counsel for the Finance Department accepts notice on behalf of respondent No. 4. Ms. M Barman, learned State counsel accepts notices on behalf of respondent Nos. 1,3,5 and 6. Necessary extra copies be served on the learned counsel for the respondents.
Notices are made returnable after four weeks.
JUDGE Comparing Assistant