Gauhati High Court
Saraswati Rabidas vs The State Of Assam And 5 Ors on 23 July, 2020
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/2
GAHC010089442020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2691/2020
1:SARASWATI RABIDAS
W/O- SRI RANJIT RABIDAS, R/O- VILL- VERNERPUR, P.O. VERNERPUR,
DIST.- HAILAKANDI, PIN- 788163, ASSAM
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, PANCHAYAT
AND RURAL DEVELOPMENT DEPTT., DISPUR, GHY-06
2:THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
JURIPAR
GHY-22
3:THE DY. COMMISSIONER
HAILAKANDI
ASSAM
4:THE CHIEF EXECUTIVE OFFICER
HAILAKANDI ZILLA PARISHAD
HAILAKANDI
DIST.- CACHAR
P.O. HAILAKANDI
PIN- 788151
ASSAM
5:BLOCK DEVELOPMENT OFFICER
LALA DEVELOPMENT BLOCK
P.O. AMALA
PIN- 788165
DIST.- HAILAKANDI
ASSAM
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6:SANJAY RABIDAS
S/O- RANDHIR RABIDAS
R/O- VILL- VERENERPUR
T.E.
P.O. VERNERPUR
DIST.- HAILAKANDI
PIN- 788163
ASSA
Advocate for the Petitioner : MR H I CHOUDHURY
Advocate for the Respondent : SC, PNRD
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
Date : 23-07-2020 Heard Mr. K P Pathak, learned counsel for the petitioner. Also heard Mr. M. Nath learned counsel for the respondent no. 1, 2, 4 and 5 and Mr. S.S. Roy, learned counsel for the respondent no. 3.
Issue notice returnable 4 (four) weeks.
Extra copies of the writ petition be furnished to the learned counsel within 7 (seven) days. Steps on the respondent no. 6 by registered post within 7 (seven) days. List the matter after 4 (four) weeks.
It is stated by Mr. K P Pathak, learned counsel for the petitioner that a similar issue is also involved in WP(C) No. 7503/2013. As prayed for list along with the said writ petition.
JUDGE Comparing Assistant