Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 27 February, 2026

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Gauhati High Court

Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 27 February, 2026

Bench: Sanjay Kumar Medhi

                                                                  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

         5:THE CO DISTRICT COMMISSIONER COMPETEMNT AUTHORITY OF
         LAND ACQUISITION (CALA) CACHAR
          DIST. CACHAR, ASSAM.
                                                                         Page No.# 2/2


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 SANJAY KUMAR MEDHI

                                         ORDER

27.02.2026 Heard Shri J. Kalita, learned counsel for the petitioner. Shri B. Goswami, learned AAG has placed before this Court written instruction dated 24.02.2026.

From a reading of the same, it appears that the multiplication factor which was initially taken as 1.4 has been now reduced to 1 as per the notification dated 06.04.2023 and accordingly, the value of the land has been reduced substantially.

Since the petitioner is entitled to know the reasons, let the instructions be put on record by way of an affidavit whereafter the petitioner will have an opportunity to file a rejoinder affidavit.

List on 27.03.2026.

JUDGE Comparing Assistant

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