Gauhati High Court
State Of Assam And 2 Ors vs Arabinda Rabha 13 Ors on 15 March, 2021
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia, Manash Ranjan Pathak
Page No.# 1/3
GAHC010318612019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2293/2020
1. STATE OF ASSAM AND 2 ORS.
REP. BY ITS SECRETARY, ENVIRONMENT AND FOREST DEPARTMENT,
DISPUR, GUWAHATI-6.
2: THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
ENVIRONMENT AND FOREST DEPARTMENT DISPUR GUWAHATI-6.
3: THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
FOREST FORCE ASSAM ARANYA BHAWAN PANJABARI GUWAHATI-37
VERSUS
1. ARABINDA RABHA 13 ORS.
S/O- SRI UREN CHANDRA RABHA, VILL.- JARUWAGAON,
P.O. KULCHI, P.S. CHAYGAON, DIST.- KAMRUP, PIN- 781125.
2:AKSHAY BORO
S/O- SRI SUKURAM BORO R/O- VILL.- HOLONGJULI
P.O. KULCHI P.S. CHAYGAON DIST.- KAMRUP PIN- 781125.
3:BANAJIT RABHA
S/O- SRI PRABHAT RABHA R/O- VILL.- JARUWAGAON P.O. KULCHI
P.S. CHAYGAON DIST.- KAMRUP PIN- 781125.
4:CHINTUMANI DAS
S/O- SRI PRASANNA DAS R/O- VILL.- GARGARA P.O. SIKARHATI P.S.
PALASHBARI DIST.- KAMRUP PIN- 781125.
5:HAMANTA RABHA
S/O- MONO RABHA R/O- VILL.- BAMUNI GAON
DIST.- KAMRUP PIN- 781141.
6:SMT. JUNUMANI KALITA
S/O- SRI HEMANTA KALITA
R/O- VILL.- RAMPUR (KANAPARA)
P.O. RAMPUR DIST.- KAMRUP PIN- 781132.
Page No.# 2/3
7:ARUP BAISHYA
S/O- SRI DHANESWAR BAISHYA
R/O- VILL.- DALBARI P.O. DADARA DIST.- KAMRUP PIN- 781104.
8:ASHIM HALOI
S/O- SRI ANANTA HALOI R/O- VILL.- BAIKUNTHAPUR
P.O. BASISTHA DIST.- KAMRUP(M) PIN- 781029.
9:RAMENDRA SAIKIA
S/O- SRI AMRIT SAIKIA R/O- VILL.- RONGMAHAL ATHGAON P.O.
RONGMAHAL DIST.- KAMRUP PIN- 781030.
10:GOVINDRA KR. SINGH
S/O- SRI GANESH KR. SINGH R/O- SPECIAL BRANCH HEAD QUARTER
COMPLEX D.P.I. KAHILIPARA GUWAHATI- 781019.
11:MRIDUL INGZAL
S/O- MANGALU INGZAL R/O- VILL.- JAPORIGOG GUWAHATI- 781132.
12:SANJIB KALITA
S/O- SRI HIREN KALITA
VILL.- RAMPUR DIST.- KAMRUP(R) PIN- 781132.
13:AMAR BORO
S/O- SRI KARNESWAR BORO
R/O- VILL.- MIZRA KHAT P.O. BONDA PARA DIST.- KAMRUP PIN- 781135.
14:UDIT BHASKAR BORAH
S/O- TAPAN KUMAR BORAH R/O- QUARTER NO. ASZ-014(A) ASSAM STATE
ZOO R G BARUAH ROAD GUWAHATI- 781005
Advocate for the Petitioner : SC, FOREST
Advocate for the Respondent : MR. J PATOWARY
-BEFORE-
HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 15-03-2021 (Sudhanshu Dhulia, CJ) Heard Mr. D. Gogoi, learned counsel for the applicants. Also heard Mr. D.J. Das, learned counsel appearing for the respondents.
Page No.# 3/3 The writ appeal has been belatedly filed. It is presently accompanied by a delay condonation application praying for condoning the delay of 184 days in filing the writ appeal, on which objections were invited.
Mr. Das, learned counsel appearing for the respondents submits that the respondents have already filed objections to the prayer for condonation of delay.
Having heard the learned counsel for the applicants and considering the averments made in the application, in the interest of justice, the prayer for condoning the delay is allowed. The delay is condoned.
Registry to register and number the writ appeal and list the same after 3(three) weeks.
The interlocutory application is allowed.
JUDGE CHIEF JUSTICE Comparing Assistant