Gauhati High Court
M/S. Mcleod Russel India Ltd vs The Union Of India And 9 Ors on 17 May, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/3
GAHC010107452019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3160/2019
1:M/S. McLEOD RUSSEL INDIA LTD.
A COMPANY WITH LIMITED LIABILITY AND ORGANIZED AND EXISTING
UNDER THE LAWS OF INDIA, HAVING ITS REGD. OFFICE AT FORE
MANGOE LANE, SURENDRA MOHAN GHOSH SARANI, KOLKATA, WEST
BENGAL, 700001, AND ALSO HAVING ITS OFFICE AT DIROK TEA ESTATE,
P.O. MARGHERITA, DIST. TINSUKIA, ASSAM, 786181, REP. BY ITS
MANAGER (PERSONNEL AND ADMINISTRATION), NAMELY, MR. RAJ
KAMAL PHUKAN, S/O. LT. DILIP KAMAL PHUKAN, HAVING HIS ADDRESS
AT PLOT NO.1, EXPORT PROMOTION AND INDUSTRIAL PARK, AMINGAON,
NORTH GUWAHATI-781031.
VERSUS
1:THE UNION OF INDIA AND 9 ORS.
REP. BY ITS SECRETARY, MINISTRY OF PETROLEUM AND NATURAL GAS,
NEW DELHI.
2:THE SECRETARY
GOVT. OF INDIA
MINES AND MINERAL DEPTT.
NEW DELHI.
3:THE STATE OF ASSAM
REP. BY ITS PRINCIPAL SECRETARY
MINES AND MINERAL DEPTT.
DISPUR
GUWAHATI-781006.
4:THE JOINT SECRETARY
GOVT. OF ASSAM
MINES AND MINERAL DEPTT.
DISPUR
GUWAHATI-781006.
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5:THE COMMISSIONER AND SECY.
GOVT. OF ASSAM
DEPTT. OF LAND REVENUE (REFORMS)
DISPUR
GUWAHATI-781006.
6:THE DY. COMMISSIONER
TINSUKIA
DIST. TINSUKIA
ASSAM.
7:THE SUB-DIVISIONAL OFFICER (SDO)
MARGHERITA
DIST. TINSUKIA
ASSAM.
8:THE CIRCLE OFFICER
MARGHERITA REVENUE CIRCLE
DIST. TINSUKIA
ASSAM.
9:OIL INDIA LIMITED (OIL)
REP. BY ITS GENERAL MANAGER
PLANNING
DULIAJAN
ASSAM.
10:HINDUSTAN OIL EXPLORATION COMPANY LTD. (HOECL)
REP. BY ITS RESIDENT MANAGER
HOEC
DIGBOI
OPPOSITE BUNGLOW NO. 906
OPPOSITE IOCL GENERAL OFFICE
DIGBOI
ASSAM
Advocate for the Petitioner : MR. B. DUTTA
Advocate for the Respondent : ASSTT.S.G.I.
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BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 17-05-2019 Heard Mr B Dutta, learned counsel for the petitioner. Issue notice, returnable within 8 (eight) weeks. Respondent Nos. 1 and 2 be served through Mr S C Keyal, learned Assistant Solicitor General of India; Ms M Bhattacharjee, learned Government Advocate, Assam, accepts notice on behalf of respondent Nos. 3, 4, 6, 7 and 8; Ms N Bordoloi, learned Standing Counsel, Revenue Department, accepts notice on behalf of respondent No. 5; and Mr S N Sarma, learned Senior Counsel, assisted by Mr M Hussain, learned counsel appears for respondent No. 9, i.e., Oil India Limited.
Extra copies within 3 (three) days.
Notice to respondent No. 10 by registered post with A/D. Steps within 3 (three) days.
After hearing learned counsel for the parties and on going through the materials on record, impugned communications dated 24.12.2018 and 22.04.2019 of the Sub-Divisional Officer (Civil), Margherita (Annexure Nos. 9 and 12 to the writ petition), shall remain stayed.
List on 14.08.2019.
JUDGE Comparing Assistant