Union Of India vs Dhaneswar Ray And Anr
2021 Latest Caselaw 84 Gua

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GAHC010169272018




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

                                Case No. : LA.App./46/2018


           UNION OF INDIA
           REPRESENTED BY THE GENERAL MANAGER (CON)
           N F RAILWAY
           MALIGAON
           GUWAHATI 781011


            VERSUS

           DHANESWAR RAY AND ANR
           VILLAGE KALDOBA PT-II UNDER AGOMONI CIRCLE DIST DHUBRI ASSAM
           783301

           2:THE COLLECTOR
           DHUBRI
           ASSAM 783301
            ------------
           Advocate for : MRS. UMA CHAKRABORTY
           Advocate for : appearing for DHANESWAR RAY AND ANR



                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 08.01.2021

Heard Mrs. U. Chakraborty, learned special Senior Counsel for the Railways. Also heard Ms. M. Dasgupta, learned counsel appearing for respondent No.1 and Mr. C.K.S. Baruah, learned Govt. Advocate appearing for respondent No.2.

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This appeal under Section 54 of the Land Acquisition Act, 1894 is directed against the judgment and order dated 10.09.2013 passed by the learned District Judge, Dhubri in L.A. Case No. 21/2011.

The appeal is admitted for hearing.

Issue notice returnable in 4(four) week.

Call for the records.

As Ms. M. Dasgupta, learned counsel for the respondent no. 1 and Mr. C.K.S. Baruah, learned counsel for respondent no. 2 has accepted notice, additional copies of the memo of appeal together with all enclosures be furnished to them within 3 days.

It is submitted at the Bar that records not be necessary as in the connected appeals arising out of common judgment and award, those matters were remanded back.

List after 4(four) weeks.

JUDGE

Comparing Assistant