Gauhati High Court
Sri Swadesh Ranjan Paul And Jahar Paul vs The State Of Assam And 5 Ors on 12 October, 2020
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010114372020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3356/2020
1:SRI SWADESH RANJAN PAUL AND JAHAR PAUL
(A JOINT VENTURE FIRM, HAVING OFFICE REGD. OFFICE ATLLASHPUR,
P.O. BARAIGRAM, P.S. PATHERKANDI, DIST. KARIMGANJ, ASSAM, PIN-
78873) REP. BY ITS AUTHORISED REPRESENTATIVE SRI JAHAR PAUL.
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY., WATER RESOURCES DEPTT., GUWAHATI-
06, ASSAM.
2:THE SECRETARY
WATER RESOURCE DEPTT.
DISPUR
GUWAHATI-06
ASSAM.
3:THE CHIEF ENGINEER
WATER RESOURCES DEPTT.
CHANDMARI
GUWAHATI-781003.
4:THE SUPDT. ENGINEER
WATER RESOURCE (CIRCLE)
HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN-788152.
5:THE EXECUTIVE ENGINEER
WATER RESOURCE DIVISION
KARIMGANJ
DIST. KARIMGANJ
ASAM
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PIN-788723.
6:JOYSHREE DEV
W/O. SRI SANJU DEB
LAKHISASHAR
P.O. AND P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN-788152
Advocate for the Petitioner : MR. JYOTIRMOY ROY
Advocate for the Respondent : SC, WATER RESOURCE
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 12.10.2020 Both sides are duly represented by their respective learned counsel. Mr. B. Goswami, learned Additional Advocate General appearing for the State submits that as per instructions received by him, the petitioners had submitted hard copy of the tender only after expiry of the last date of submission of tender and, as such, he submits that the averments made in the writ petition is incorrect.
Be that as it may, it would be appropriate for the State to file their affidavit-in- opposition.
Let a notice of motion returnable on 18.11.2020 be issued. No postal steps is required to be taken in respect of respondent nos.1-5. However, requisite extra copies of the writ petition may be furnished to the learned counsel assisting the Additional Advocate General for the State in course of the day today.
The petitioner shall take steps for service of notice on respondent no.6 by registered/ speed post with A/D within 2 (two) days from today.
Liberty is granted to the learned counsel for the petitioner to collect the postal receipt number from the Registry and track service through the postal website and the track report may be filed before the Registry prior to the next date fixed.
Page No.# 3/3 List on 18.11.2020. Affidavit-in-opposition may be file at least 1 (one) week prior to the next date of listing.
Interim order passed earlier shall continue till the next date of listing.
JUDGE Comparing Assistant