Gauhati High Court
Cossipore Tea Company Pvt Ltd vs The Union Of India And 4 Ors on 23 February, 2026
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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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
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
23.02.2026 Heard Shri K.N. Choudhury, learned Senior Counsel assisted by Shri J. Kalita, learned counsel for the petitioner.
Shri B. Goswami, learned Addl. A.G., Assam prays for a little accommodation to enable him to obtain the instructions.
Shri R.K. Talukdar, learned Standing Counsel, N.H.I.D.C.L. is present for the respondent nos. 1 and 2.
As agreed to by the learned counsel for the parties, list this case on 27.02.2026.
JUDGE Comparing Assistant