Gauhati High Court
Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 27 March, 2026
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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
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BEFORE
HONOURABLE MR. JUSTICE ANJAN MONI KALITA
ORDER
Date : --27.03.2026
1. Heard Mr. J. Kalita, learned counsel for the petitioner. Also heard Mr. B. Goswami, learned Additional Advocate General for the respondents No. 4 & 5 and Ms. Tinlung, learned counsel appearing on behalf of Mr. R. K. Talukdar, learned counsel for the respondents No. 1 & 2 and Ms. G. Hazarika, learned counsel for respondent No. 3.
2. Mr. Goswami submits that the instructions so received have already been placed before this Court, however, an affidavit was directed to be filed and the same will be filed within a short time. He therefore prays for some time.
3. Let the matter be listed on 07.05.2026.
JUDGE Comparing Assistant