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Gauhati High Court

Mostafa Hussain vs The State Of Assam And 8 Ors on 30 January, 2023

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                              Page No.# 1/3

GAHC010183112022




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

                         Case No. : WP(C)/6375/2022

         MOSTAFA HUSSAIN
         SON OF LATE ABDUL WAHAB,
         VILLAGE- KAHIBARI,
         P.O.- JANGLEPARA,
         P.S.- DALGAON,
         DIST- DARRANG,
         PIN- 784116.



         VERSUS

         THE STATE OF ASSAM AND 8 ORS.
         REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO THE GOVT.
         OF ASSAM,
         COOPERATION DEPARTMENT,
         DISPUR, GUWAHATI-6.

         2:THE ADDITIONAL CHIEF SECRETARY
          GOVT. OF ASSAM
          CO-OPERATION DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE DEPUTY SECRETARY
          GOVT. OF ASSAM
          CO-OPERATION DEPARTMENT
          DISPUR
          GUWAHATI-6.

         4:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
         ASSAM
          KHANAPARA
          GUWAHATI- 781022.
                                                                                   Page No.# 2/3


                      5:THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES(G)
                      ASSAM
                       KHANAPARA
                       GUWAHATI- 781022

                      6:THE ZONAL JOINT REGISTRAR OF COOPERATIVE SOCIETIES
                      TEZPUR ZONE
                      TEZPUR- 787053.

                      7:THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
                       MANGALDOI
                      ASSAM
                       PIN- 784105.

                      8:THE DISTRICT DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
                       DARRANG
                       DIST.- DARRANG
                      ASSAM
                       PIN- 784145.

                      9:THE DEPUTY COMMISSIONER
                       MORIGAON
                       P.O. AND DIST.- MORIGAON
                      ASSAM
                       PIN- 782105

Advocate for the Petitioner             : MR. A SARMA

Advocate for the Respondent : SC, CO OP


                                              BEFORE

                   HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
                                   HON'BLE MR. JUSTICE SOUMITRA SAIKIA

                                                 ORDER

30.01.2023 [N. Kotiswar Singh, CJ (Acting)] Heard Mr. L. Sangtam, learned counsel for the petitioner. Also heard Mr. P. Sarmah, learned Additional Sr. Govt. Advocate and Mr. S.K. Talukdar, learned Standing Counsel, Cooperation Department, Government of Assam.

Page No.# 3/3 It has been submitted at the Bar that similar matter has been disposed of by order dated 25.01.2023 passed in WP(C) No.7153/2022 (Abdur Rejjak Vs. State of Assam and others) and the said decision rendered in the aforesaid writ petition will cover this writ petition.

In view of the above submission made, the writ petition is, accordingly, closed in terms of the aforesaid decision in WP(C) No.7153/2022.

            JUDGE                 CHIEF JUSTICE (ACTING)




Comparing Assistant