Gauhati High Court
Monuj Hasnu @ Manoj Hasnu vs Tenzing Rongpi @ Tensing Rongpi on 3 March, 2023
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/1
GAHC010192122022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/545/2022
MONUJ HASNU @ MANOJ HASNU
S/O. LT. DEKARAM HASNU, R/O. AMOLAPATY, DIPHU-782460, P.O. DIPHU,
P.S. DIPHU, DIST. KARBI ANGLONG, ASSAM.
VERSUS
TENZING RONGPI @ TENSING RONGPI
S/O. LT. KANIAH RONGPI, THE JOINT SECRETARY OF THE REVENUE
DEPTT. BEING THE COMPETENT AUTHORITY FOR LAND ACQUISITION,
KARBI ANGLONG AUTONOMOUS COUNCIL, P.S. DIPHU, P.O. DIPHU, DIST.
KARBI ANGLONG, ASSAM, PIN-782460.
Advocate for the Petitioner : MR. M P CHOUDHURY
Advocate for the Respondent : MR J CHUTIYA
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
03-03-2023 It is submitted that a rejoinder affidavit has been filed yesterday. The same may be tagged in the records and the matters be listed after a week.
JUDGE Comparing Assistant