Pradip Das vs The State Of Assam And Ors
2021 Latest Caselaw 1653 Gua

                                                                    Page No.# 1/2

GAHC010121822012




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

                                 Case No. : WP(C)/3840/2012

            PRADIP DAS
            S/O LATE KANDARPA DAS, R/O VILL. BICHENKUCHI GOSSOIPARA, P.S.
            PATACHAERKUCHI, DIST- BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ORS
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, WATER
            RESOURCE DEPARTMENT, DISPUR, GHY-6

            2:THE CHIEF ENGINEER
            WATER RESOURCE DEPARTMENT
             DISPUR
             GHY-3
            ASSAM

            3:THE EXECUTIVE ENGINEER
             BARPETA WATER RESOURCE DEPARTMENT
             BARPETA
            ASSAM

            4:THE ASSTT. EXECUTIVE ENGINEER
             BAJAL WATER RESOURCES SUB DIVISION PATSALA
             DIST- BARPETA
            ASSA

Advocate for the Petitioner   : MR A GONI

Advocate for the Respondent : MR. B GOSWAMI(SC, WATER RESOURCE)
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                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 13.07.2021

Heard Mr. M.U. Mahmud, learned counsel for the petitioner.

Mr. B. Goswami, learned Additional Advocate General has produced the records pursuant to order dated 21.06.2021.

Fresh hearing is concluded.

Judgment reserved.

JUDGE

Comparing Assistant