Gauhati High Court
Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 8 September, 2025
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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
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CACHAR DISTRICT
SILCHAR
5:THE CO DISTRICT COMMISSIONER COMPETEMNT AUTHORITY OF
LAND ACQUISITION (CALA) CACHAR
DIST. CACHAR
ASSA
Advocate for the Petitioner : MR. K N CHOUDHURY, MR SOHAING,MR. J KALITA
Advocate for the Respondent : SC, NHAI, SC, REVENUE,GA, ASSAM
BEFORE
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
08-09-2025 Mr. B. Goswami, learned Additional Advocate General, Assam, seeks for further 4 (four) weeks time to complete his instruction.
Prayer stands allowed.
List this matter after 4 (four) weeks on a date to be fixed by the Registry.
JUDGE Comparing Assistant