Gauhati High Court
The State Of Assam And 2 Ors vs Mrigen Haloi on 28 February, 2020
Author: Ajai Lamba
Bench: Ajai Lamba, Soumitra Saikia
Page No.# 1/2
GAHC010038152020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 519/2020
1:THE STATE OF ASSAM AND 2 ORS.
REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
AGRICULTURE DEPTT., DISPUR, GUWAHATI-06.
2: THE SECRETARY TO THE GOVT. OF ASSAM
AGRICULTURE DEPTT.
DISPUR
GUWAHATI-06.
3: THE UNDER SECRETARY TO THE GOVT. OF ASSAM
AGRICULTURE DEPTT.
DISPUR
GUWAHATI-06
VERSUS
1:MRIGEN HALOI
S/O- SRI LAKSHMI HALOI, R/O- VILL. AND P.O. MUGKUCHI, DIST.-
NALBARI, ASSAM, PIN- 781334.
Counsel for the Applicant(s) : Mr. R. K. D. Choudhury, Sr. Govt. Advocate, Assam.
Counsel for the Respondent(s) : None appears.
Page No.# 2/2 BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA HON'BLE MR. JUSTICE SOUMITRA SAIKIA 28.02.2020:
(Ajai Lamba, CJ) Let notice of the application for condonation of delay of 7 (seven) days in filing the writ appeal be sent to the respondent, returnable on 01.04.2020, by registered A/D post and speed post.
JUDGE CHIEF JUSTICE Comparing Assistant