Gauhati High Court
Forhana Begum Laskar vs The State Of Assam And 4 Ors on 30 October, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010252582019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7937/2019
1:FORHANA BEGUM LASKAR
W/O- MAHBOOB AHMED BARBHUIYA, VILL.- BILPAR DHUMKAR, P.O.-
RANGAUTI, DIST. HAILAKANDI (ASSAM).
VERSUS
1:THE STATE OF ASSAM AND 4 ORS.
TO BE REPRESENTED BY COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, REVENUE AND DISASTER MANAGEMENT
DEPARTMENT, DISPUR, GUWAHATI- 781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI- 781006.
3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
HOME DEPARTMENT
DISPUR
GUWAHATI- 781006.
4:THE SUPERINTENDENT OF POLICE
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI. PIN- 788151.
5:THE DEPUTY COMMISSIONER
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI. PIN- 788151
Advocate for the Petitioner : MR F A LASKAR
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Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 30-10-2019 Heard Mr. F.A. Laskar, learned counsel for the writ petitioner. The petitioner is seeking a writ of Mandamus directing the respondents to pay ex-gratia compensation to her on account of the loss suffered due to negligence of the hospital authority.
Issue notice returnable in six weeks.
Mr. P.S. Deka, learned Standing Counsel, Revenue Department, Assam has entered appearance and accepted notice on behalf of the respondent no. 1 whereas Mr. A. Chaliha, learned counsel accepts notice on behalf of the respondent no.2. Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, Assam, has accepted notice on behalf of the respondent nos. 3, 4 and 5. As such, no formal notice is required to be sent in this case. However, extra copies of the writ petition, in requisite numbers, be furnished to the learned Standing Counsels within three days from today.
List accordingly.
Pendency of the writ petition shall not be a bar for the respondents to redress the grievance of the petitioner, in accordance with law.
JUDGE Sukhamay Comparing Assistant