Gauhati High Court
Aman Satya Kachroo Trust vs The Union Of India And 31 Ors on 12 August, 2024
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GAHC010162322021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5442/2021
AMAN SATYA KACHROO TRUST
A TRUST REGISTERED IN ACCORDANCE WITH THE INDIAN TRUSTS ACT,
1982, HAVING ITS REGISTERED OFFICE AT 328, MASJID MOTH, SOUTH
EXTENSION-2, NEW DELHI, PIN-110049, REPRESENTED BY PROFESSOR
RAJENDRA KACHROO @ RAJ KACHROO
VERSUS
THE UNION OF INDIA AND 31 ORS
REPRESENTED BY THE SECRETARY, MINISTRY OF WOMEN AND CHILD
DEVELOPMENT GOVERNMENT OF INDIA, SHASTRI BHAWAN, NEW
DELHI-110001
2:THE STATE OF ASSAM
REPRESENTED BY THE DIRECTOR
DIRECTORATE OF SOCIAL WELFARE
GOVERNMENT OF ASSAM
UZANBAZAR
GUWAHATI
ASSAM
PIN-781001
3:THE DEPUTY COMMISSIONER
BAKSA DISTRICT
ASSAM-781372
4:THE DEPUTY COMMISSIONER
BISWANATH DISTRICT
ASSAM-784176
5:THE DEPUTY COMMISSIONER
BONGAIGAON DISTRICT
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ASSAM-783380
6:THE DEPUTY COMMISSIONER
CACHAR DISTRICT
ASSAM-788001
7:THE DEPUTY COMMISSIONER
CHARAIDEO DISTRICT
ASSAM-785690
8:THE DEPUTY COMMISSIONER
CHIRANG DISTRICT
ASSAM-783385
9:THE DEPUTY COMMISSIONER
DARRANG DISTRICT
ASSAM-784125
10:THE DEPUTY COMMISSIONER
DHEMAJI DISTRICT
ASSAM-787057
11:THE DEPUTY COMMISSIONER
DHUBRI DISTRICT
ASSAM-783301
12:THE DEPUTY COMMISSIONER
DIBRUGARH DISTRICT
ASSAM-786003
13:THE DEPUTY COMMISSIONER
DIMA HASAO DISTRICT
ASSAM-788819
14:THE DEPUTY COMMISSIONER
GOALPARA DISTRICT
ASSAM-783121
15:THE DEPUTY COMMISSIONER
GOLAGHAT DISTRICT
ASSAM-785621
16:THE DEPUTY COMMISSIONER
HAILAKANDI DISTRICT
ASSAM-788151
17:THE DEPUTY COMMISSIONER
HOJAI DISTRICT
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ASSAM-782442
18:THE DEPUTY COMMISSIONER
JORHAT DISTRICT
ASSAM-785001
19:THE DEPUTY COMMISSIONER
KARBI ANGLONG DISTRICT
ASSAM-782462
20:THE DEPUTY COMMISSIONER
KARIMGANJ DISTRICT
ASSAM-788710
21:THE DEPUTY COMMISSIONER
LAKHIMPUR DISTRICT
ASSAM-787001
22:THE DEPUTY COMMISSIONER
MAJULI DISTRICT
ASSAM-785104
23:THE DEPUTY COMMISSIONER
MORIGAON DISTRICT
ASSAM-782105
24:THE DEPUTY COMMISSIONER
NAGAON DISTRICT
ASSAM-782001
25:THE DEPUTY COMMISSIONER
SIVASAGAR DISTRICT
ASSAM-785640
26:THE DEPUTY COMMISSIONER
SONITPUR DISTRICT
ASSAM-784001
27:THE DEPUTY COMMISSIONER
SOUTH SALMARA MANKACHAR DISTRICT
ASSAM-783131
28:THE DEPUTY COMMISSIONER
TINSUKIA DISTRICT
ASSAM-786125
29:THE DEPUTY COMMISSIONER
UDALGURI DISTRICT
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ASSAM-784509
30:THE DEPUTY COMMISSIONER
WEST KARBI ANGLONG DISTRICT
ASSAM-782486
31:THE DEPUTY COMMISSIONER
KOKRAJHAR DISTRICT
ASSAM-783370
32:THE DEPUTY COMMISSIONER
NALBARI DISTRICT
ASSAM-78133
Advocate for the Petitioner : MS. D GHOSH, MR I CHAKMA,MS N DEKA,MS H BETALA,MR
SAURADEEP DEY
Advocate for the Respondent : ASSTT.S.G.I., GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR
ORDER
Date : 12.08.2024 Learned counsel for the petitioner submits that out of the pending bills of the petitioner, an amount of Rs.2,28,83,409/- was released to her and as on date, an amount of Rs.2,58,56,848/- is pending as outstanding due receivable by the petitioner.
The petitioner submits that the amount involved have to be paid by the respondents No.3 to 32, except respondents No.4, 7, 11, 21, 17, 19 and 5.
Accordingly, Ms. U. Das, learned counsel shall receive instruction as to why the amount due, have not released to the petitioner herein. The said amount cannot be said to be in dispute inasmuch as, no affidavit in the matter have been filed by the said respondents, disputing the claim of the petitioner herein.
In view of the above, while receiving instruction as noted above, Ms. U. Das, learned counsel shall also receive instruction as to the specific date, by which the said amount would be released to the petitioner by each of the said respondents.
Page No.# 5/5 List this matter on 27.08.2024.
JUDGE Comparing Assistant