Gauhati High Court
Shaheb Ali vs The Union Of India And 5 Ors on 7 December, 2018
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/2
GAHC010211232018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6823/2018
1:SHAHEB ALI
S/O- DARBESH ALI, R/O- HATISHOLAPAM, P.O- BHAURIABHITHA, P.S-
CHHAYGAON, DIST- KAMRUP(R), ASSAM, PRESENT ADDRESS
JYOTIKUCHI, BHARALURPAR, AZAN PHAKIR PATH, P.S- FATASHIL
AMBARI, DIST- KAMRUP(M), ASSAM, PIN- 781034
VERSUS
1:THE UNION OF INDIA AND 5 ORS
MIN OF HOME AFFAIRS (DISASTER MANAGEMENT DIVISION) REP. BY ITS
SECRETARY, C WING, 3RD FLOOR, NDCC-II, JAIL SINGH ROAD, NEW
DELHI- 110001
2:THE STATE OF ASSAM
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GUWAHATI- 06
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
REVENUE AND DISASTER MANAGEMENT DEPTT (GENERAL)
DISPUR
GHY- 06
4:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
FINANCE DEPTT
DISPUR
GHY- 06
5:THE DEPUTY COMMISSIONER
KAMRUP(M)
6:THE CIRCLE OFFICER
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DISPUR REVENUE CIRCLE
KAMRUP(M)
ASSAM
BASISTHA CHARIALI
GHY- 2
Advocate for the Petitioner : MR. M H RAJBARBHUIYAN
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE HON'BLE MR.JUSTICE NELSON SAILO order 07-12-2018 Parties are represented by their respective counsels. Mr. A. Chakraborty, learned State Counsel, prays for further 4 (four) weeks time to obtain instructions in the matter.
In view of above, list again on 21.01.2019. Office may reflect the names of learned Standing Counsel from Revenue and Disaster Management Department in the cause-list in the column for the respondents.
JUDGE Comparing Assistant