Gauhati High Court
M/S. Mcleod Russel India Ltd vs The Union Of India And 9 Ors on 30 May, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010107452019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3160/2019
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
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
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GOVT. OF ASSAM
MINES AND MINERAL DEPTT.
DISPUR
GUWAHATI-781006.
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
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Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 30.05.2022 Mr. S. Deka, learned counsel for the petitioner has prayed for listing of the case after 2 [two] weeks. It is stated that the consent has been taken from the learned counsel for the other parties to make the prayer.
The prayer is allowed.
List the case after 2 [two] weeks on a date to be fixed by the office.
JUDGE Comparing Assistant