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Gauhati High Court

Nilima Das vs The State Of Assam And 13 Ors on 23 March, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                             Page No.# 1/5

GAHC010024562020




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

                        Case No. : I.A.(Civil)/2142/2022
                                        in
                              WP(C)/683/2020

         NILIMA DAS
         S/O LT. KANTHI RAM R/O BORIPARA
         MALIGAON CHARIALI
         WARD NO. 3
         P.S. JALUKBARI
         DIST. KAMRUP (M)
         ASSAM
         PIN 781012


          VERSUS

         THE STATE OF ASSAM AND 13 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
         REVENUE DEPARTMENT DISPUR
         GUWAHATI-781006

         2:THE DEPUTY COMMISSIONER
         KAMRUP (M)
         DIST. KAMRUP (M)
         ASSAM
          PIN-781001
          3:THE CIRCLE OFFICER

         GUWAHATI REVENUE CIRCLE
         GUWAHATI-781001
         DIST. KAMRUP (M)
         ASSAM
         4:SRI KANDARPA SARMA

         S/O LATE KHAGENDRA NATH SARMA
                                 Page No.# 2/5

R/O- KAMAKHYA HILLS
P.O - KAMAKHYA
P.S -JALUKBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781010.
5:SMT. MONORAMA DEVI

W/O- LATE JIBANATH SARMA
D/O LATE KHAGENDRA NATH SARMA
R/O- MALIGAON CHARIALI
NEAR OVER BRIDGE
P.O - PANDU
P.S- JALUKBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781012.
6:SRI PRADIP KUMAR SARMA

S/O LATE KHAGENDRA NATH SARMA
R/O- MALIGAON CHARIALI
NEAR OVER BRIDGE
P.O PANDU
P.S- JALUKBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN- 781012.
7:SMT. GIRIBALA DEVI
W/O LATE HEMANDRA NATH SARMA
R/O - NILACHALPUR
MALIGAON (NEAR LCB COLLEGE)
P.O -N. F RAILWAY H. Q
P.S -JALUKBARI
GUWAHATI
DIST. - KAMRUP (M)
ASSAM
PIN 781011.
8:SMT. PARAG KUSUM DEVI
W/O SRI PABAN SARMA
R/O- A.T ROAD
NAGAON
P.O AND P.S -NAGAON
DIST.- NAGAON
ASSAM
PIN- 782001.
                                                 Page No.# 3/5

9:SMT. HIMANI DEVI

D/O SRI HAMENDRA NATH SARMA
R/O- NILACHALPUR
MALIGAON (NEAR LCB COLLEGE)
P.O- N. F RAILWAY H.Q
P.S- JALUKBARI
GUWAHATI
DIST. - KAMRUP (M)
ASSAM
PIN- 781011.
10:SMT. ALAKA DEVI
D/O SRI HAMENDRA NATH SARMA
R/O- NILACHALPUR
MALIGAON (NEAR LCB COLLEGE)
P.O- N. F RAILWAY H. Q.
P.S- JALUKBARI
GUWAHATI
DIST. - KAMRUP (M)
ASSAM
PIN- 781011.
11:SRI RAJIB SARMA
S/O ASHOK NATH SARMA
R/O- MALIGAON CHARIALI
NEAR OVER BRIDGE
P.O- PNADU
P.S -JALUKBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781012.
12:SRI RAJU SARMA

S/O ASHOK NATH SARMA
R/O- MALIGAON CHARIALI
NEAR OVER BRIDGE
P.O- PANDU
P.S- JALUKBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781012.
13:M/S SHREEMOYEE CONSTRUCTION

REP. BY ITS PROPRIETOR SRI RATUL PRASAD SARMA
LOCATED NEAR KAMAKHYA MANDIR
P.O- KAMAKHYA
P.S- JALUKBARI
                                                                             Page No.# 4/5

            GUWAHATI
            DIST. - KAMRUP (M)
            ASSAM
            PIN- 781010.
            14:SRI RATUL PRASAD SARMA
            S/O HIRANYA PRASAD SARMA
            R/O- KAMAKHYA HILL
            P.O- KAMAKHYA
            P.S- JALUKBARI
            GUWAHATI
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781010.
            ------------
            Advocate for : MR. N K KALITA
            Advocate for : GA
            ASSAM appearing for THE STATE OF ASSAM AND 13 ORS.



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

23.03.2023 Heard Shri NK Kalita, learned counsel for the applicant, who has filed the IA for substitution of the writ petitioner in the connected WP(C)/683/2020. It is the case of the applicant that the original writ petitioner Basanta Das is her husband, who had instituted the writ petition against the order of eviction. He further submits that there is interim order protecting the rights of the petitioner.

Shri Kalita, learned counsel submits that on 30.08.2021, the original petitioner Basanta Das has expired and since the right to sue survives, the present application has been filed to substitute Basanta Das by the present applicant Nilima Das.

The learned State Counsel as well as Shri MK Boro, learned counsel for the private respondent do not object to the substitution in principle.

Though there appears to be some delay in filing this application for substitution, considering the subject matter and in exercise of equitable jurisdiction, the instant Page No.# 5/5 application is allowed. Accordingly, the Registry is to take steps to replace the name of the original petitioner Basanta Das by the name of the applicant Nilima Das in the cause-title of the accompanying WP(C)/683/2020.

The application stands allowed.

JUDGE Comparing Assistant