Gauhati High Court
Page No.# 1/3 vs The State Of Assam And 3 Ors on 13 August, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010118912021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3737/2021
MCLEOD RUSSEL (INDIA) LTD. AND ANR.
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1656 AND
HAVING ITS REGISTERED OFFICE AT 4, MANGOE LANE, SURENDRA
MOHAN GHOSH SARANI, KOLKATA, WEST BENGAL, 700001, OWNING
VARIOUS TEA ESTATES IN THE STATE OF ASSAM, AND OTHER STATES IN
INDIA, INCLUDING TEA ESTATE IN THE NAME AND STYLE OF HALEM
TEA ESTATE, WHICH IS SITUATED AT HALEM, BISWANATH, 784172
2: SHRI RAJ KAMAL PHUKAN
S/O LATE DILIP KAMAL PHUKAN
SENIOR MANAGER OF THE PETITIONER NO. 1 AND HAVING HIS OFFICE
AT PLOT NO. 1
EXPORT PROMOTION AND INDUSTRIAL PARK
AMINGAON
NORTH GUWAHATI 781034
KAMRUP
ASSA
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, REVENUE
AND DISASTER MANAGMENT HAVING ITS OFFICE AT THE ASSAM
SECRETARIATE, DISPUR GUWAHATI 781006, KAMRUP M ASSAM
2:THE DEPUTY COMMISSIONER
BISWANATH HAVING ITS OFFICE AT BISWANATH CHARIALI
ASSAM
784176
3:THE SUB DIVISIONAL OFFICER (CIVL)
GOHPUR SUB DIVISION
HAVING ITS OFFICE AT GOHPUR
Page No.# 2/3
ASSAM 784176
4:THE CIRCLE OFFICER
HALEM REVENUE CIRLCE
HAVING ITS OFFICE AT HALEM
784176
DIST BISWANATH
ASSA
Advocate for the Petitioner : MS. N UPADHYAY
Advocate for the Respondent : SR. GA, ASSAM
BEFORE HON'BLE MR. JUSTICE MANISH CHOUDHURY 13.08.2021 Heard Mr. B.D. Deka, learned counsel for the writ petitioner. Also heard Mr. R. Borpujari, learned Standing Counsel, Revenue Department appearing for the respondent no.
1. Mr. Borpujari has submitted that he has received a copy of this writ petition today and he wants to take instructions from the respondent Revenue Department. He has sought listing of this writ petition on 20.08.2021 in order to obtain instructions as regards the fate of the representation dated 18.08.1990 stated by the writ petitioner.
As the petitioner is apprehending eviction in view of the notice under Rule 18 of the Settlement Rules, there shall be no coercive measure in that respect till 20.08.2021.
The Registry is directed to reflect the name of the learned Standing Counsel for the Revenue Department in the cause list.
Mr. B.D. Deka shall furnish two copies of this writ petition to Mr. Borthakur during the course of the day.
Page No.# 3/3 JUDGE Comparing Assistant