Gauhati High Court
Page No. 1/2 vs The State Of Assam And 3 Ors on 8 February, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010118912021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3737/2021
MCLEOD RUSSEL (INDIA) LTD. AND ANR.
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1656 AND
HAVING ITS REGISTERED OFFICE AT 4, MANGOE LANE, SURENDRA
MOHAN GHOSH SARANI, KOLKATA, WEST BENGAL, 700001, OWNING
VARIOUS TEA ESTATES IN THE STATE OF ASSAM, AND OTHER STATES IN
INDIA, INCLUDING TEA ESTATE IN THE NAME AND STYLE OF HALEM
TEA ESTATE, WHICH IS SITUATED AT HALEM, BISWANATH, 784172
2: SHRI RAJ KAMAL PHUKAN
S/O LATE DILIP KAMAL PHUKAN
SENIOR MANAGER OF THE PETITIONER NO. 1 AND HAVING HIS OFFICE
AT PLOT NO. 1
EXPORT PROMOTION AND INDUSTRIAL PARK
AMINGAON
NORTH GUWAHATI 781034
KAMRUP
ASSAM
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, REVENUE
AND DISASTER MANAGMENT HAVING ITS OFFICE AT THE ASSAM
SECRETARIATE, DISPUR GUWAHATI 781006, KAMRUP M ASSAM
2:THE DEPUTY COMMISSIONER
BISWANATH HAVING ITS OFFICE AT BISWANATH CHARIALI
ASSAM
784176
3:THE SUB DIVISIONAL OFFICER (CIVL)
GOHPUR SUB DIVISION
HAVING ITS OFFICE AT GOHPUR
ASSAM 784176
Page No. 2/2
4:THE CIRCLE OFFICER
HALEM REVENUE CIRLCE
HAVING ITS OFFICE AT HALEM
784176
DIST BISWANATH
ASSAM
Advocate for the Petitioner : MS. N UPADHYAY
Advocate for the Respondent : SR. GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 08.02.2022 Heard Mr. B.D. Deka, learned counsel for the petitioners; Mr. P.S. Deka, learned Standing Counsel, Revenue Department for the respondent no. 1; and Mr. N. Goswami, learned Junior Government Advocate for the respondent nos. 2, 3 & 4.
Mr. Deka, learned Standing Counsel, Revenue Department has submitted that he has not received instruction as regards the outcome of the representation dated 08.01.1990 of the petitioner no. 1, in deference to the order dated 27.09.2021. He has sought further 4 [four] weeks' time to obtain instruction in the matter.
The interim order passed earlier shall continue till the next date of listing.
JUDGE Comparing Assistant