Ghanashyam Mahanta vs The State Of Assam And 10 Ors on 14 July, 2025

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Gauhati High Court

Ghanashyam Mahanta vs The State Of Assam And 10 Ors on 14 July, 2025

Bench: Sanjay Kumar Medhi

                                                                 Page No.# 1/4

GAHC010142932025




                                                          undefined

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

                         Case No. : WP(C)/3807/2025

         GHANASHYAM MAHANTA
         S/O LATE ANANTA RAM MAHANTA, MANAGING PARTNER OF M/S
         MASCOT REAL ESTATE, A REGISTERED PARTNERSHIP FIRM HAVING ITS
         REGISTERED OFFICE AT M.C. ROAD, GUWAHATI-3, DIST- KAMRUP (M),
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 10 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, REVENUE DEPARTMENT, DISPUR, GUWAHATI-
         6

         2:THE DISTRICT COMMISSIONER
          DIST- KAMRUP (M)
          GUWAHATI
         ASSAM
          PIN-781036

         3:THE COMPETENT AUTHORITY FOR LAND ACQUISITION (CAL)
          DIST- KAMRUP (M)
         ASSAM
          PIN-781036

         4:THE ADDITIONAL DISTRICT COMMISSIONER
          KAMRUP (M)
          GUWAHATI
         ASSAM
          PIN-781036

         5:MANABENDRA KUMAR DAS
          S/O LATE BIRENDRA KUMAR DAS
                                  Page No.# 2/4

R/O KALAPAHAR
GUWAHATI
P.S.- FATASHIL AMBARI
GUWAHATI
DIST- KAMRUP (M)
ASSAM

6:DILIP KUMAR DAS
 S/O LATE BIRENDRA KUMAR DAS
 R/O KALAPAHAR
 GUWAHATI
 P.S.- FATASHIL AMBARI
 GUWAHATI
 DIST- KAMRUP (M)
ASSAM

7:GAURANGA ADHIKARI
 S/O NAGENDRA CHANDRA ADHIKARI
 R/O KALAPAHAR
 GUWAHATI
 P.S.- FATASHIL AMBARI
 GUWAHATI
 DIST- KAMRUP (M)
ASSAM

8:BISHNU PADA ADHIKAR
 S/O NAGENDRA CHANDRA ADHIKARI
 R/O KALAPAHAR
 GUWAHATI
 P.S.- FATASHIL AMBARI
 GUWAHATI
 DIST- KAMRUP (M)
ASSAM

9:KHUSHI ADHIKARI
W/O LATE PARTHA ADHIKARI
 R/O KALAPAHAR
 GUWAHATI
 P.S.- FATASHIL AMBARI
 GUWAHATI
 DIST- KAMRUP (M)
ASSAM

10:SUBRATA ADHIKARI
 S/O NAGENDRA CHANDRA ADHIKARI
 R/O KALAPAHAR
 GUWAHATI
 P.S.- FATASHIL AMBARI
                                                                        Page No.# 3/4

             GUWAHATI
             DIST- KAMRUP (M)
             ASSAM

            11:BABLA ADHIKARI
             S/O NAGENDRA CHANDRA ADHIKARI
             R/O KALAPAHAR
             GUWAHATI
             P.S.- FATASHIL AMBARI
             GUWAHATI
             DIST- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR B P BORAH, MR J. B. CHOUDHURY,MR H MAZUMDER

Advocate for the Respondent : SC, REVENUE, GA, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

14.07.2025 Heard Shri B.P. Borah, learned counsel for the petitioner. Also heard Shri N. Das, learned State Counsel and Ms. P.R. Mahanta, learned Standing Counsel, Revenue Department.

The matter pertains to a grievance of inadequate compensation pertaining to acquisition of land. The petitioner has contended that a commercial building has been constructed and the assessment made is wholly inadequate. Though the petitioner has made a representation to the CALA, it appears that the remedy may be provided under Section 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

At this stage, Shri Bora, learned counsel for the petitioner prays for some time to obtain instructions.

Page No.# 4/4 List on 16.07.2025.

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