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Gauhati High Court

Jitul Deka vs The State Of Assam And 11 Ors on 27 January, 2020

Author: Manojit Bhuyan

Bench: Manojit Bhuyan, Soumitra Saikia

                                                                 Page No.# 1/4

GAHC010140832019




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

                          Case No. : PIL 38/2019

         1:JITUL DEKA
         GENERAL SECRETARY, ASOMIYA YUVA MANCHA, S/O. SRI KARUNA
         DEKA, R/O. AT TELECOM, KUNJA COMMERCIAL COMPLEX, MALIGAON,
         GUWAHATI, ASSAM, PIN-781012.

         VERSUS

         1:THE STATE OF ASSAM AND 11 ORS.
         REP. BY CHIEF SECRETARY, GOVT. OF ASSAM, DISPUR, GUWAHATI.

         2:THE UNION OF INDIA
          REP. BY SECRETARY
          MINISTRY OF ENVIRONMENT AND FOREST PARYAVARAN BHAWAN
          C.G.O. COMPLEX
          LODHI ROAD
          NEW DELHI-110003.

         3:THE CHIEF CONSERVATOR OF FOREST
          REGIONAL OFFICE
          MINISTRY OF ENVIRONMENT AND FOREST (NEZ)
          UPLAND ROAD
          LAITMUKHRAH
          SHILLONG-793003.

         4:THE SECRETARY
          DEPTT. OF ENVIRONMENT
          GOVT. OF ASSAM
          GUWAHATI.

         5:THE CHIEF CONSERVATOR OF FOREST (T)
          CENTRAL ASSAM CIRCLE
          BASISTHA FOREST COMPLEX
          GUWAHATI-781029.
                                                                  Page No.# 2/4

            6:THE DY. COMMISSIONER
             KAMRUP METROPOLITAN DISTRICT
             GUWAHATI.

            7:THE CIRCLE OFFICER
             GUWAHATI REVENUE CIRCLE
             KAMRUP
             GUWAHATI.

            8:THE GUWAHATI DEVELOPMENT AUTHORITY
             REP. BY THE COMMISSIONER AND SECY.
             JANATA BHAVAN
             (D) BLOCK
             2ND FLOOR
             DISPUR
             GUWAHATI-06.

            9:THE GUWAHATI MUNICIPAL CORPORATION
             REP. BY THE COMMISSIONER
             PAN BAZAR
             GUWAHATI

            10:THE GUWAHATI METROPOLITAN DEVELOPMENT AUTHORITY
             REP. BY THE COMMISSIONER
             BHANGAGARH
             GUWAHATI.

            11:SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
            A COMPANY INCORPORATED UNDER THE COMPANIES ACT
             1956 HAVING ITS REGD. OFFICE AT PLOT NO.X-1
             2 AND 3 BLOCK- EP
             SALT LAKE CITY
             SECTOR V
             P.O. SECH BHAWAN
             P.S. ELECTRONIC COMPLEX
             KOLKATA-700091.

            12:THE CENTRAL BUREAU OF INVESTIGATION
             REP. BY THE DIRECTOR
             BLOCK NO.3
             CGO COMPLEX
             LODHI ROAD
             NEW DELHI-110003

Advocate for the Petitioner   : MR K CHOUDHURY

Advocate for the Respondent : ASSTT.S.G.I.
                                                    Page No.# 3/4




Linked Case : WP(C) 7397/2018

1:SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD
A COMPANY INCORPORATED UNDER THE COMPANIED ACT
 1956 HAVING ITS REGD. OFFICE AT PLOT NO. X-1
 2 AND 3
 BLOCK- EP
 SALT LAKE CITY
 SECTOR V
 P.O. SECH BHAWAN

P.S. ELECTRONIC COMPLEX
KOLKATA- 700091
REP. BY SRI NAYAN BASU
PROJECT HEAD


VERSUS

1:THE STATE OF ASSAM AND 4 ORS.
REP. BY ADDL. CHIEF SECY.
GOVT. OF ASSAM
REVENUE DEPTT.
DISPUR
GHY

2:THE COMM. AND SECY.
GOVT. OF ASSAM
REVENUE DEPTT.
DISPUR
GHY

3:THE DY. COMMISSIONER
KAMRUP (M) DISTRICT

GHY

4:THE CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
KAMRUP
GHY

5:THE GUWAHATI DEVELOPMENT DEPTT.
REP. BY THE COMM. AND SECY.
                                                                                              Page No.# 4/4

              JANATA BHAVAN
              D BLOCK

              DISPUR
              GHY-6

              Advocate for the Petitioner : DR. A SARAF
              Advocate for the Respondent : GA
              ASSAM



                                              :: BEFORE ::
                             HON'BLE MR. JUSTICE MANOJIT BHUYAN
                             HON'BLE MR. JUSTICE SOUMITRA SAIKIA


                                              O R D E R

27.01.2020 (Manojit Bhuyan, J) Mr. A. Goyal, learned counsel representing the respondent no.11 in PIL/38/2019 prays for and is granted 3(three) weeks' time to file affidavit-in-opposition in terms of the earlier order of this Court. Mr. M. Smith, learned counsel for the petitioner in PIL/38/2019 does not express any objection.

List immediately after 3 weeks.

                                                JUDGE                                   JUDGE




Comparing Assistant