Gauhati High Court
The State Of Assam And Anr vs Mrs Chandana Sonowal And 4 Ors on 12 March, 2020
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Soumitra Saikia
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GAHC010195672018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 3215/2018
1:THE STATE OF ASSAM AND ANR
REPRESENTED BY THE COMMISSIONER AND SECRETARY , WPT AND BC
DEPARTMENT, DISPUR, GUWAHATI 781006
2: THE DEPUTY SECRETARY
TO THE GOVERNMENT OF ASSAM
W.P.T AND BC DEPARTMENT
DISPUR
GUWAHATI-78100
VERSUS
1:MRS CHANDANA SONOWAL AND 4 ORS
W/O SRI MANOJ PHUKAN R/O HATIGAON, LAKHI NAGAR PS HATIGAON,
DIST KAMRUP ASSAM
2:SHRI JYOTI CHARN NATH
S/O SHRI BAGIRAM NATH
VILLAGE BHAMARAGURI
PS BATADRABA
DIST NAGAON
ASSAM
3:SRI KUSH RAM MEDHI
S/O SRI BABI RAM MEDHI
VILLAGE HELANDONGBORI
PS MIKIRBHETA
DIST MORIGAON
ASSAM
4:SRI KRISHNA MURTY PHUKAN
D/O LATE GOPAL CHANDRA PHUKAN
VILLAGE WARD NO II BARNASATRA
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PS MORIGAON
DIST MORIGAON
ASSAM
5:SRI REBA KANTA GOGOI
S/O LATE GHANASHYAM GOGOI
VILLAGE KACHU PATHER GAON
PO MORANJAN
DIST SIVASAGAR
ASSA
Advocate for the Petitioner : MR. R K D CHOUDHURY
Advocate for the Respondent : MR. A K HUSSAIN
Linked Case : WA 253/2018
1:THE STATE OF ASSAM AND ANR REPRESENTED BY THE COMMISSIONER AND SECRETARY WPT AND BC DEPARTMENT DISPUR GUWAHATI 781006 2: THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM W.P.T AND BC DEPARTMENT DISPUR GUWAHATI-781006 VERSUS 1:MRS CHANDANA SONOWAL AND 4 ORS W/O SRI MANOJ PHUKAN R/O HATIGAON LAKHI NAGAR PS HATIGAON DIST KAMRUP ASSAM 2:SHRI JYOTI CHARN NATH S/O SHRI BAGIRAM NATH VILLAGE BHAMARAGURI PS BATADRABA DIST NAGAON ASSAM 3:SRI KUSH RAM MEDHI Page No.# 3/4 S/O SRI BABI RAM MEDHI VILLAGE HELANDONGBORI PS MIKIRBHETA DIST MORIGAON ASSAM 4:SRI KRISHNA MURTY PHUKAN D/O LATE GOPAL CHANDRA PHUKAN VILLAGE WARD NO II BARNASATRA PS MORIGAON DIST MORIGAON ASSAM 5:SRI REBA KANTA GOGOI S/O LATE GHANASHYAM GOGOI VILLAGE KACHU PATHER GAON PO MORANJAN DIST SIVASAGAR ASSAM Advocate for the Petitioner : MR. R K D CHOUDHURY Advocate for the Respondent : MR. A K HUSSAIN BEFORE HON'BLE MR. JUSTICE MANOJIT BHUYAN HON'BLE MR. JUSTICE SOUMITRA SAIKIA 12.03.2020:
(Manojit Bhuyan, J) Heard Mr. R. K. D. Choudhury, learned Senior Government Advocate, Assam for the applicants as well as Mr. A. K. Hussain and Mr. B. Hussain, learned counsel for respondent nos. 1 to 5.
As against the consolidated affidavit filed on behalf of the applicants on 20.12.2019, the respondent nos. 1 to 5 have filed objection on 21.01.2020.
The Interlocutory Application is for condonation of delay of 319 days in preferring the appeal against the judgment and order dated 25.05.2017 passed in WP(C) 1538/2011.
Page No.# 4/4 As prayed for, list for consideration of the Interlocutory Application next week, on a date to be fixed by the Office.
JUDGE JUDGE Comparing Assistant