Gauhati High Court
Indrajit Chakma vs The Union Of India And 6 Ors on 27 January, 2022
Bench: Chief Justice, Soumitra Saikia
Page No.# 1/3
GAHC010105962021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : PIL/41/2021
INDRAJIT CHAKMA
S/O- LT. ARUN CHANDRA CHAKMA, PERMANENT R/O- BIJOYPUR-III, P.O.
BORDUMSA, P.S. BORDUMSA, DIST.- CHANGLANG, ARUNACHAL
PRADESH- 782122 AND PRESENTLY RESIDING AT H.NO. 14, JN BOROOAH
LANE, JORPUKHURI, UZAN BAZAAR, GHY, ASSAM- 781001
VERSUS
THE UNION OF INDIA AND 6 ORS
REP. BY THE HONBLE SECRETARY, DEPTT. OF FOOD AND PUBLIC
DISTRIBUTION, MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC
DISTRIBUTION, KRISHI BHAWAN, NEW DELHI, PIN- 110001
2:THE STATE OF ARUNACHAL PRADESH
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ARUNACHAL
PRADESH
FOOD AND CIVIL SUPPLIES AND CONSUMER AFFAIRS DEPTT.
SECRETARIAT
ITANAGAR
ARUNACHAL PRADESH
PIN- 791111
3:THE COMM. AND SECY. TO THE GOVT. OF ARUNACHAL PRADESH
SOCIAL WELFARE DEPTT.
SECRETARIAT
ITANAGAR
ARUNACHAL PRADESH
PIN- 791111
4:THE DY. COMMISSIONER
CHANGLANG
OFFICE OF THE DY. COMMISSIONER
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MARGHERITA-CHANGLANG ROAD
CHANGLANG
ARUNACHAL PRADESH
PIN- 792120
5:THE DY. COMMISSIONER
NAMSAI
OFFICE OF THE DY. COMMISSIONER
MINISTER MARKET
NAMSAI ARUNACHAL PRADESH
PIN- 792103
6:THE DY. COMMISSIONER
PAPUMPARE
OFFICE OF THE DY. COMMISSIONER
YUPIA
ITANAGAR
ARUNACHAL PRADESH
PIN- 791110
7:THE ARUNACHAL PRADESH STATE DISASTER MANAGEMENT
AUTHORITY
REP. BY ITS CHIEF EXECUTIVE OFFICER
DIRECTORATE OF DISASTER MANAGEMENT
DAYING ERING COLONY
ITANAGAR
ARUNACHAL PRADESH
PIN- 79111
Advocate for the Petitioner : MS. D GHOSH
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
27-01-2022 The matter is taken up through video conferencing. Heard Ms. D Ghosh, learned counsel for the petitioner. Also heard Mr. R.K.D. Choudhury, learned Assistant Solicitor General of India and Mr. A Chandran, learned Page No.# 3/3 Additional Senior Government Advocate, Arunachal Pradesh for the respondents.
As a last opportunity, three weeks and no more time is given to the learned Additional Senior Government Advocate of Arunachal Pradesh to file a detailed affidavit as to the food grains supplied in the districts of Changlang, Papumpare and Namsai.
List again on 23.02.2022.
JUDGE CHIEF JUSTICE Comparing Assistant