Gopinath Bordoloi International ... vs Sri Upen Das And 4 Ors
2021 Latest Caselaw 740 Gua

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GAHC010001222016




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

                           Case No. : LA.App./53/2018

         AIRPORT AUTHORITY OF INDIA,
         CONSTITUTED UNDER THE PROVISIONS OF AIRPORT AUTHORITY OF
         INDIA ACT 1994 (AMENDMENT 2003) HAVING ITS OFFICE AT LOKAPRIYA
         GOPINATH BORDOLOI INTERNATIONAL AIRPORT REPRESENTED BY
         AIRPORT DIRECTOR, LGBI AIRPORT, GUWAHATI.



         VERSUS

         SRI UPEN DAS and 4 ORS,
         S/O NOT KNOWN

         2:NIRANJAN DAS

          S/O NOT KNOWN

         3:NAVA DAS

          S/O. NOT KNOWN
          ALL ARE RESIDENT OF VILLAGE GARAL
          MOUZA- RAMCHARANI
          DIST. KAMRUP
          ASSAM
          PIN-781017.

         4:THE STATE OF ASSAM
          REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
          REVENUE LR DEPTT.
          DISPUR
          GUWAHATI-06.

         5:THE DISTRICT COLLECTOR
          KAMRUP M
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              ASSAM

Advocate for the Petitioner   : MR. S BORTHAKUR

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

01.03.2021 With the consent of the other side, Mr. S. Borthakur, learned counsel for the appellant, submits that this appeal arises out of the same judgment in respect of which LA 36/2017 has been filed.

Accordingly, list the matter for hearing along with the said appeal.

JUDGE

Comparing Assistant