Gauhati High Court
Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 7 May, 2026
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010152612025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4036/2025
COSSIPORE TEA COMPANY PVT LTD
A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT FMC
FORTUNA UNIT-A-4, THIRD FLOOR, 234/3A, AJC BOSE ROAD, KOLKATA,
700020, REPRESENTED BY MR. RAMESH KUMAR PODDAR, SON OF DR.
MOTILAL PODDAR, PRESENTLY RESIDING AT ANIL PLAZA, AND 2ND
FLOOR, G.S. ROAD, GUWAHATI-05, ASSAM
VERSUS
THE UNION OF INDIA AND 4 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
MINISTRY OF ROAD, TRANSPORT AND HIGHWAYS, NEW DELHI.
2:THE NATIONAL HIGHWAYS AND INFRASRUCTURE DEVELOPMENT
CORPORATION LTD
HAVING ITS REGIONAL OFFICE AT GUWAHATI
2ND FLOOR AGNISHANTI BUSINESS PARK
OPPOSITE AGP OFFICE
GNB ROAD
AMBARI
GUWAHATI
ASSAM
781001
3:THE COMMISSIONER AND SECREATRY TO THE GOVT. OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI-781006
4:THE DISTRICT COMMISSIONER
CACHAR DISTRICT
SILCHAR
Page No. 2/2
5:THE CO DISTRICT COMMISSIONER COMPETEMNT AUTHORITY OF
LAND ACQUISITION (CALA) CACHAR
DIST. CACHAR
ASSAM
Advocate for the Petitioner : MR. K N CHOUDHURY, MR SOHAING,MR. J KALITA
Advocate for the Respondent : SC, NHAI, SC, REVENUE,GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 07.05.2026 Heard Mr. J. Kalita, learned counsel for the petitioner; Ms. Tinlung, learned counsel on behalf of Mr. R.K. Talukdar, learned Standing Counsel, NHIDCL for the respondent nos. 1 & 2; Ms. N. Bordoloi, learned Standing Counsel, Revenue Department for the respondent no. 3; and Mr. D. Goswami, learned Additional Advocate General, Assam assisted by Mr. P. Kakati, learned counsel for the respondent nos. 4 & 5.
Mr. Goswami, learned Additional Advocate General, Assam has submitted that the affidavit-in-opposition of the respondent nos. 4 & 5 has already been filed and the same is not on record. Similarly, Mr. Kalita, learned counsel for the petitioner has submitted that an affidavit-in-reply to the said affidavit-in-opposition has also been filed and the same is not on record.
Registry to trace out the affidavit-in-opposition of the respondent nos. 4 & 5 and the affidavit-in-reply of the petitioner and thereafter, to tag the same with the case record.
List the case on 29.05.2026.
The learned counsel for the respondents shall make endeavour to place a copy of the original Award, which is stated to be rectified later on.
JUDGE Comparing Assistant