Gauhati High Court
Badri Rai And Company vs Assam Project On Forest Biodiveristy ... on 8 September, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010099622023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./17/2023
BADRI RAI AND COMPANY
STATION ROAD,
P.O.- DULIAJAN- 786602,
DISTRICT- DIBRUGARH,
ASSAM (LEAD)
REPRESENTED BY PRABHAKAR PRASAD SRIVASTAVA, AGE- 59 YEARS.
VERSUS
ASSAM PROJECT ON FOREST BIODIVERISTY CONVERSATION SOCIETY
(APFBCS) AND ANR.
PROJECT MANAGEMENT UNIT, 3RD FLOOR, ARANYA BHAWAN
PANJABARI, GUWAHATI-781037,
ASSAM, REPRESENTED BY ITS DIRECTOR.
2:DIVISIONAL FOREST OFFICER
NAGAON DIVISION
NAGAON
OFFICE OF THE DIVISIONAL FOREST OFFICER
DEPARTMENT OF ENVIRONMENT AND FORESTS
ASSAM- 782001
Advocate for the Petitioner : MR. U K NAIR
Advocate for the Respondent : MR. D GOGOI
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
08.09.2023 Heard Mr. U.K. Nair, learned senior counsel assisted by Mr. P. Bhutan, learned counsel for the petitioner and Mr. B. Choudhury, learned counsel representing both the respondents.
Mr. Choudhury, learned counsel representing both the respondents has submitted that an affidavit-in-opposition on behalf of the respondent no. 1 has been filed wherein two preliminary issues regarding maintainability of the petition have been raised. He has submitted that the respondents would like to reserve their right to file a comprehensive affidavit at a later date.
Mr. Nair, learned senior counsel appearing for the petitioner has submitted that an affidavit-in-reply to the said affidavit-in-opposition filed by the respondent no. 1, has already been filed today.
As in the affidavit-in-opposition, the respondent no. 1 has raised preliminary issues regarding maintainability of the petition, the respondents may file their comprehensive affidavit[s] within 2 [two] weeks time from today.
List the case on 29.09.2023.
In the event the respondents file their comprehensive affidavit[s] within 2 [two] weeks, the petitioner may file its response on or before the next date of listing, if so advised.
JUDGE Comparing Assistant