Gauhati High Court
Monuj Hasnu @ Manoj Hasnu vs Tenzing Rongpi @ Tensing Rongpi on 5 December, 2022
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
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
Linked Case : Cont.Cas(C)/531/2022
PASING DAULAGUPU @ PASING DAULAGUPHU
S/O- LATE SAKET DAULAGUPU
R/O- VILL.- MANZA TINIALI
P.O. MANZA
P.S. MANZA
PIN- 782461
DIST. KARBI ANGLONG
ASSAM
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VERSUS
TENZING RONGPI
S/O- LATE KANIAH RONGPI
THE JOINT SECRETARY OF THE REVENUE DEPARTMENT BEING THE
COMPETENT AUTHORITY FOR LAND ACQUISITION
KARBI ANGLONG AUTONOMOUS COUNCIL
P.S. AND P.O. DIPHU
DIST. KARBI ANGLONG
ASSAM
PIN- 782460.
------------
Advocate for : MR. M P CHOUDHURY
Advocate for : appearing for TENZING RONGPI
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
05.12.2022 Shri S. Bathari, learned counsel for the petitioner submits that as per his instruction, the respondents have entered appearance. However, the names are not reflected in the cause-list.
List these cases after a week by reflecting the names of the learned counsel for the respondents in the cause-list.
JUDGE Comparing Assistant