Gauhati High Court
Lok Nath Das vs The State Of Assam And 5 Ors on 11 December, 2018
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/2
GAHC010242072018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7562/2018
1:LOK NATH DAS
S/O LATE BETHA RAM DAS
R/O WARD NO. 2,
BEGAMUKH, P.O. AND P.S. MANGALDAI, DIST. DARRANG,
ASSAM, PIN - 784125.
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
MUNICIPAL ADMINISTRATION, DISPUR, GUWAHATI- 781006.
2:THE DIRECTOR OF MUNICIPAL ADMINISTRATION
ASSAM
DISPUR
GUWAHATI-781006.
3:THE DEPUTY COMMISSIONER
DARRANG AT MANGALDOI
DISTRICT- DARRANG
ASSAM
PIN NO. 784125.
4:THE MANGALDAI MUNICIPAL BOARD
REPRESENTED BY ITS EXECUTIVE OFFICER
MANGALDAI MUNICIPAL BOARD
P.S. MANGALDAI
DIST.- DARRANG
ASSAM
PIN NO. 784125.
5:THE CHAIRMAN
MANGALDAI MUNICIPAL BOARD
P.S. MANGALDAI
Page No.# 2/2
DIST- DARRANG
ASSAM. PIN NO. 784125.
6:SAHADEV DAS
SON OF LATE GOPESH CHANDRA DAS
RESIDENT OF WARD NO. 7
P.O. AND P.S. MANGALDAI
DISTRICT- DARRANG
ASSAM. PIN NO. 784125
Advocate for the Petitioner : MR D DAS
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 11-12-2018 None appears for the petitioner on call. Mr. M Choudhury, learned Senior Counsel for respondent Nos.4 and 5 submits that he is ready with the record.
On the other hand, Mr. S Deka, learned counsel submits that he has appeared on behalf of respondent No.6 and also filed an interlocutory application for vacation of the interim order dated 02.11.2018.
Office to register the interlocutory application and list the same on 19.12.2018.
JUDGE Biplab Comparing Assistant