Machum Ahmed Laskar vs The State Of Assam And 7 Ors on 19 December, 2019

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Gauhati High Court

Machum Ahmed Laskar vs The State Of Assam And 7 Ors on 19 December, 2019

Bench: Manash Ranjan Pathak

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GAHC010315312019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C) 9445/2019

         1:MACHUM AHMED LASKAR
         S/O- ASKAR ALI LASKAR, R/O- VILL- DAKSHIN MOHANPUR PT-I, P.O.
         GOBINDANAGAR, P.S. SONAI, DIST.- CACHAR, ASSAM, PIN- 788003

         VERSUS

         1:THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HOME DEPTT.,
         DISPUR, GHY-06

         2:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GHY-07

         3:THE DY. INSPECTOR GENERAL OF POLICE (SR)
          SILCHAR
         ASSAM- 788001 DIST.- CACHAR

         4:THE DY. INSPECTOR GENERAL OF POLICE (TAP)
         ASSAM
          ULUBARI
          GHY-07

         5:THE ASSTT. INSPECTOR GENERAL OF POLICE (AP)
          (TAP)
         ASSAM ULUBARI GHY-07

         6:THE DY. INSPECTOR GENERAL OF POLICE (A)
         ASSAM
          ULUBARI GHY-07

         7:THE COMMANDANT
          15TH A.P. (IR) BN.
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              ERALIGOOL
              KARIMGANJ PIN- 788723
              DIST.- KARIMGANJ ASSAM

             8:STANDING MEDICAL BOARD
              SILCHAR MEDICAL COLLEGE AND HOSPITAL
              REP. BY ITS CHAIRMAN
              SILCHAR ASSAM PIN- 78800

Advocate for the Petitioner : MR. A PAUL
Advocate for the Respondent : GA, ASSAM


                                    BEFORE
                  HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                               ORDER

Date : 19-12-2019 Heard Mr. A. Paul, learned counsel for the petitioner and Mr. S. S. Roy, learned Government Advocate, Assam for the respondent Nos. 1 to 7. Also heard Mr. D. P. Borah, learned Standing Counsel, Health and Family Welfare Department for the respondent No. 8.

Issue Rule, returnable by 11.02.2020.

As Mr. S. S. Roy, learned Government Advocate, Assam and Mr. D. P. Borah, learned Standing Counsel, Health and Family Welfare Department, have accepted notice for the respondent Nos. 1 to 7 and 8 respectively, no formal notices need be issued to those respondents.

The petitioner shall serve requisite extra copies of this writ petition including the Annexures appended thereto to Mr. Roy and Mr. Borah on or before 20.12.2019, obtaining necessary acknowledgement in that regard.

List accordingly.

JUDGE Comparing Assistant

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