Page No.# 1/2 vs Umesh Ch Deka
2021 Latest Caselaw 1897 Gua

                                                               Page No.# 1/2

GAHC010104672021




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

                             Case No. : WP(C)/3869/2021

          ASSAM STATE TRANSPORT CORPORATION AND 2 ORS
          REPRESENTED BY THE MANAGING DIRECTOR, ASSAM STATE
          TRANSPORT CORPORATION, PALTAN BAZAR, GUWAHATI 08

          2: SRI KHAGEN CHETIA
          THE THEN GENERAL MANAGER
          ASSAM STATE TRANSPORT CORPORATION
           PALTAN BAZAR, GUWAHATI 08

          3: SRI RAMEN DAS
          THE THEN SUPERINTENDENT
          ASSAM STATE TRANSPORT CORPORATION
           JAGIROAD, ASSA

          VERSUS

          UMESH CH DEKA
          S/O LATE ANNADA CHARAN DEKA
          RESIDENT OF JAGIROAD TOWN, MOUZA GOVA, PO AND PS JAGIROAD,
          DIST MORIGAON, ASSAM


Advocate for the Petitioner : MR. JYOTIRMOY ROY
Advocate for the Respondent :
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                                 BEFORE
               HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                     ORDER

Date : 18.8.2021

Heard Mr. J. Roy, learned counsel for the petitioner. In this writ petition judgment and order dated 18.3.2021 passed in Sessions Special (Land Grabbing) Case No. 02/2014 passed by the learned Special Judge at Morigaon is put under challenge. As per Section 13 of Assam Land Grabbing Prohibition Act 2010, there is an appellate authority in the Special court. It is submitted by Mr. Roy that the said appellate authority has not yet started functioning.

In view of the same , Mr. J. Handique learned State counsel shall take necessary instruction from the concerned Judicial department about the formation of the said court as required under Section 13 of Assam Land Grabbing Prohibition Act 2010

JUDGE

Comparing Assistant