Gauhati High Court
Shahadat Ali Sarkar vs The State Of Assam And 6 Ors on 14 December, 2018
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010261912018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8176/2018
1:SHAHADAT ALI SARKAR
S/O- LATE GIASH UDDIN SARKAR, R/O- VILL BINNACHARA PART-I, P.O-
BALADOBA, DIST- DHUBRI, ASSAM, PIN- 783334
VERSUS
1:THE STATE OF ASSAM AND 6 ORS
REP. BY THE SECRETARY TO THE GOVT OF ASSAM, TAX DEPARTMENT,
DISPUR, GUWAHATI- 6
2:THE COMMISSIONER OF TAXES
ASSAM
KAR BHAWAN
G S ROAD
DISPUR
GHY- 06
3:THE DEPUTY COMMISSIONER
DHUBRI
P.O AND DIST- DHUBRI
ASSAM
PIN- 783301
4:THE DEPUTY COMMISSIONER OF TAXES
DHUBRI ZONE
P.O AND DIST- DHUBRI
ASSAM
PIN- 783301
5:THE ASSISTANT COMMISSIONER OF TAXES
DHUBRI
P.O AND DIST- DHUBRI
ASSAM
PIN- 783301
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6:THE SUPERINTENDENT OF TAXES
DHUBRI
P.O AND DIST- DHUBRI
ASSAM
PIN- 783301
7:THE CENTRAL RECRUITMENT COMMITTEE
DHUBRI
REP. BY ITS MEMBER SECRETARY
P.O AND DIST- DHUBRI
PIN- 78330
Advocate for the Petitioner : MR S ISLAM
Advocate for the Respondent : SC, TAXES
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 14-12-2018 Heard Mr. S. Islam, learned counsel for the petitioner. Issue notice, returnable within 4 (four) Weeks. Mr. B. Gogoi, learned Standing Counsel, Taxes accepts notice on behalf of respondent Nos. 1, 2, 4, 5 and 6.
Ms. M. Barman, learned Govt. Advocate, accepts notice on behalf of respondent No. 3. The petitioner shall take steps for service of notice on respondent No. 7 by registered post with A/D. List accordingly.
JUDGE Comparing Assistant