Gauhati High Court
Haji Md. Abdul Basit vs The State Of Assam And 6 Ors on 24 May, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010232182016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4232/2016
1:HAJI MD. ABDUL BASIT
S/O LT. SALIM MIAH, R/O NIZGRAM, P.O. BARAIGRAM, PIN-788723, DIST-
KARIMGANJ, ASSAM
VERSUS
1:THE STATE OF ASSAM and 6 ORS.
THROUGH THE SECY., TO THE GOVT. OF ASSAM, CO-OP. DEPTT., DISPUR,
GHY-6
2:THE REGISTRAR OF CO-OP. SOCIETIES
ASSAM
KHANAPARA
GHY-22
3:THE ZONAL JT. REGISTRAR OF CO-OP. SOCIETIES
CACHAR AND KARIMGANJ
SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
4:THE ASSTT. REGISTRAR OF CO-OP. SOCIETIES
KARIMGANJ
STEAMER GHAT ROAD
KARIMGANJ
ASSAM
PIN-78870
5:J.U. CHOUDHURY
SENIOR INSPECTOR OF CO-OP. SOCIETIES
O/O THE ASSTT. REGISTAR OF CO-OP. SOCIETIES
KARIMGANJ
STEAMER GHAT ROAD
Page No.# 2/3
DIST- KARIMGANJ
ASSAM
PIN-788710
6:RAM KAMAL SINHA
JUNIOR INSPECTOR OF CO-OP. SOCIETIES
O/O THE ASSTT. REGISTAR OF CO-OP. SOCIETIES
KARIMGANJ
OFFICER ON MANAGEMENT
FARAMPASHA CO-OP. SOCIETIES LTD.
STEAMER GHAT ROAD
DIST- KARIMGANJ
ASSAM
PIN-788710
7:ENAMUL HASAN
S/O ABDUL RAUF
R/O FARAMPASHA
P.O. NILAMBAZAR-788722
DIST- KARIMGANJ
ASSA
Advocate for the Petitioner : MR.S C BISWAS
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 24-05-2019 Heard Ms. A. Bora, learned counsel for the petitioner. Seen the office note dated 09.05.2019 indicating that A/D card is received back from the respondent No.7 but neither A/D card nor unserved notice has been received from the respondents No. 5 and 6. As steps were issued on 09.08.2016, the petitioner is directed to take fresh steps for service of notice on the respondents No. 5 and 6 with registered post with A/D within 4(four) days.
Liberty is granted to the learned counsel for the petitioner to collect the postal receipt number and track service from the India post website and file the track report before the Page No.# 3/3 Registry prior to the next date fixed.
List the matter on 26.07.2019 awaiting service report on the said respondents No. 5 and 6.
JUDGE Comparing Assistant