Gauhati High Court
Monuj Hasnu @ Manoj Hasnu vs Tenzing Rongpi @ Tensing Rongpi on 20 March, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010192122022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/545/2022
MONUJ HASNU @ MANOJ HASNU
S/O. LT. DEKARAM HASNU, R/O. AMOLAPATY, DIPHU-782460, P.O. DIPHU,
P.S. DIPHU, DIST. KARBI ANGLONG, ASSAM.
VERSUS
TENZING RONGPI @ TENSING RONGPI
S/O. LT. KANIAH RONGPI, THE JOINT SECRETARY OF THE REVENUE
DEPTT. BEING THE COMPETENT AUTHORITY FOR LAND ACQUISITION,
KARBI ANGLONG AUTONOMOUS COUNCIL, P.S. DIPHU, P.O. DIPHU, DIST.
KARBI ANGLONG, ASSAM, PIN-782460.
Advocate for the Petitioner : MR. M P CHOUDHURY
Advocate for the Respondent : MR J CHUTIYA
Linked Case : Cont.Cas(C)/531/2022
PASING DAULAGUPU @ PASING DAULAGUPHU
S/O- LATE SAKET DAULAGUPU
R/O- VILL.- MANZA TINIALI
P.O. MANZA
P.S. MANZA
PIN- 782461
DIST. KARBI ANGLONG
ASSAM
Page No.# 2/3
VERSUS
TENZING RONGPI
S/O- LATE KANIAH RONGPI
THE JOINT SECRETARY OF THE REVENUE DEPARTMENT BEING THE
COMPETENT AUTHORITY FOR LAND ACQUISITION
KARBI ANGLONG AUTONOMOUS COUNCIL
P.S. AND P.O. DIPHU
DIST. KARBI ANGLONG
ASSAM
PIN- 782460.
------------
Advocate for : MR. M P CHOUDHURY
Advocate for : appearing for TENZING RONGPI
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 20.03.2023 Heard Mr. M.P. Choudhury, learned counsel for the petitioners and Mr. J. Chutia, learned counsel for the respondent.
From the submissions of the learned counsel for the parties, it appears that the process of submission of requisite land documents by the stakeholders in respect of the parcels of land allegedly in dispute is not yet over and the authority who has been directed to pass the order has not received all the requisite documents to pass the speaking order.
Mr. Chutia, learned counsel for the respondent has submitted that the case be listed after 4 [four] weeks in order to enable the respondent to make the endeavour to consider and pass a speaking order in terms of the order dated 24.06.2022.
Page No.# 3/3 List the cases after 4 [four] weeks.
The petitioners are directed to render all assistance and cooperation in the process and the supporting documents at their disposal before the concerned authority.
JUDGE Comparing Assistant