Page No.# 1/2 vs Umesh Ch Deka
2021 Latest Caselaw 1936 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 :




                                          BEFORE
                  THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
                                                                         Page No.# 2/2

                                     ORDER

20.08.2021 Heard Mr. J. Roy, the learned counsel for the petitioner who filed this writ petition thereby challenging the Judgment and Order dated 18.03.2021 passed in Sessions Special (Land Grabbing) Case No. 02/2014 passed by the learned Special Judge at Morigaon.

It is submitted by Mr. J. Handique, the learned State Counsel, Assam that as per the telephonic instruction received Special Court under Section 13 of the Assam Land Grabbing Prohibition Act, 2010 which is the appellate authority against the order impugned in this writ petition is yet to start functioning.

In view of the same, let notice be issued.

The petitioner shall take steps on the sole respondent both by way of registered post with A/D as well as usual process within a period of three days from today.

Notices are made returnable after four weeks.

Till the next returnable date, the operation of the impugned Judgment and Order dated 18.03.2021 passed in Sessions Special (Land Grabbing) Case No. 02/2014 passed by the learned Special Judge at Morigaon is stayed.

JUDGE

Comparing Assistant