Md Hedayat Ullah vs Abdul Rahman on 6 March, 2019

[Cites 2, Cited by 0]

Gauhati High Court

Md Hedayat Ullah vs Abdul Rahman on 6 March, 2019

Bench: Prasanta Kumar Deka

                                                                               Page No.# 1/2

GAHC010018742019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                    Case No. : RFA 15/2019

              1:MD HEDAYAT ULLAH
              S/O LATE GIASUDDIN ,
              R.O BENGANA ATI,
              PS SADAR NAGAON, PO CHOTTAHAIBAR,
              MOUZA NIZ SCHAR, DIST NAGAON, ASSAM, 782003

              VERSUS

              1:ABDUL RAHMAN
              S/O LATE TURAB ALI,
              R.O BENGANA ATI,
              PS SADAR NAGAON, PO CHOTTAHAIBAR,
              MOUZA NIZ SCHAR, DIST NAGAON, ASSAM, 782003

Advocate for the Petitioner   : MR. SK N MOHAMMAD

Advocate for the Respondent :




                                    BEFORE
                  HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                           ORDER

06.03.2019 Heard Mr. S. K. N. Mohammad, the learned counsel for the petitioner. Also heard Mr. G. Bordoloi, the learned Government Advocate, Assam.

As per order dated 06.02.2019 passed in this revision petition, there was a statement made by the learned Advocate General, Assam that the Special Court under Page No.# 2/2 Section 14 of the Assam Land Grabbing (Prohibition) Act, 2010 was supposed to be completed within a very short period preferably within a month of February itself. In pursuance of the said assurance today when this revision petition is listed, Mr. Bordoloi produced the notification No. RRT 17/2009/Pt-IV dated Dispur the 12 th February, 2019. As per the said notification, the Special Court at Guwahati will start functioning from the date of assumption of charge by the Chairman and/or any Member.

Considering that the State had already taken necessary steps towards constitution of the Special Court which is the appellate authority for redressal of the grievance of any aggrieved party in a proceeding under the said Assam Land Grabbing (Prohibition) Act, 2010, it would be proper to wait for another month to start functioning of the said Special Court.

Accordingly, the interim order passed vide order dated 06.02.2019 is extended till 08.04.2019 the date on which this revision petition shall again be listed for motion.

The notification No. RRT 17/2009/Pt-IV dated Dispur the 12 th February, 2019 be kept on record.

While listing this matter on the next date so fixed, the name of the Government Advocate be shown as the counsel for the respondents.

JUDGE Comparing Assistant

Unlock Advanced Research with PRISMAI

Gauhati High Court