Sri Deba Kanta Sarma vs The State Of Assam And 9 Ors
2021 Latest Caselaw 7 Gua

                                                              Page No.# 1/3

GAHC010075972020




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

                        Case No. : I.A.(Civil)/1025/2020

         SRI DEBA KANTA SARMA
         S/O LATE GIRIDHAR SARMA, R/O VILLAGE GHAROA.SONAPUR, MOUZA-
         LOKRAI, PS SIPAJHAR, DARRANG, MANGALDAI, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 9 ORS
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM, DISPUR. GUWAHATI 781006

         2:THE COMMISSIONER AND SECRETARY
          PWD DEPARTMENT
         GOVERNMENT OF ASSAM
          DISPUR
          GUWAHATI-781006

         3:THE EXECUTIVE ENGINEER
          PWD
          RURAL ROAD
          DIVISION
          MANGALDAI
          DARRANG
         ASSAM. 784145

         4:THE ASSISTANT EXECUTIVE ENGINEER

          RURAL SUB DIVISION
          PS SIPAJHAR
          DARRANG
          ASSAM 784145

         5:THE DEPUTY COMMISSIONER
                                         Page No.# 2/3


DARRANG MANGALDAI
ASSAM

6:THE CIRCLE OFFICER

SIPAJHAR CIRCLE DARRANG
MANGALDAI
ASSAM 784145

7:SRI MEGHORAM BORA

S/O JONARAM BORA

R.O VILLAGE GHARUA
SONAPUR
PS SIPAJHAR
DIST DARRANG
MANGALDAI
ASSAM 784145

8:SRI AKSHAY NATH.
 S/O LATE NILARAM NATH

R.O VILLAGE PUNIA MOUZA LOKRAI

PS SIPAJHAR
DIST DARRANG
ASSAM 784145

9:SRI PRABITA KUMAR NATH
 S/O LATE MADHAB CH. NATH
R/O VILLAGE GHAROA. SONAPUR.
MOUZA LOKRAI
 DIST DARRANG
ASSAM
 784145

10:MD. SELIM AHMED @ SELIMUDDIN AHMED

S/O DR. MAZID ALI

R.O WARD NO. 2
MANGALDAI TOWN
MOUZA CHAPAI PS MANGALDAI
DIST DARRANG
ASSAM 78412
                                                                                  Page No.# 3/3

Advocate for the Petitioner   : MR. P UPADHYAY

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

Date : 04.01.2021

Heard Mr. A. Upadhayay, learned counsel for the applicant and Mr. C.K.S. Baruah, learned Govt. advocate appearing for the State respondents No. 1, 5 and 6 although the applicant has filed this application for injunction, but it appears from the judgment of the learned Trial Court that a road was sought to be constructed under the PMGSY.

If that be so, the applicant shall satisfy the Court on the next date as to whether such constructions are carried out by the State PWD.

List after the ensuing Bihu vacation.

The Registry shall reflect the name of SC, PWD while listing the matter next.

JUDGE

Comparing Assistant