Gautam Kumar Dutta vs The State Of Assam And 6 Ors
2021 Latest Caselaw 2853 Gua

                                                                    Page No.# 1/3

GAHC010178022021




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

                         Case No. : I.A.(Civil)/1781/2021

         GAUTAM KUMAR DUTTA
         S/O- LATE SHISHU RAM DUTTA, R/O- H/NO. 22, S.C. BYELANE,
         KUMARPARA, P.S. BHARALUMUKH, DIST.- KAMRUP(R), ASSAM



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         MUNICIPAL ADMINISTRATION DEPARTMENT, DISPUR, GUWAHATI-781006.

         2:THE SECRETARY TO THE GOVT. OF ASSAM
          REVENUE DEPARTMENT
          DISPUR
          GUWAHATI-06.

         3:THE SECRETARY TO THE GOVT. OF ASSAM
          HANDLOOM AND TEXTILE DEPARTMENT
         ASSAM
          DISPUR
          GUWAHATI-781006.

         4:THE DEPUTY COMMISSIONER
          KAMRUP(M)
          GUWAHATI-781001.

         5:THE GUWAHATI MUNICIPAL CORPORATION
          REP. BY THE COMMISSIONER
          PANBAZAR
          GUWAHATI-01.

         6:THE COLLECTOR
          GAUHATI MUNICIPAL CORPORATION
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             PANBAZAR
             GUWAHATI-01

Advocate for the Petitioner   : MR. A SARMA

Advocate for the Respondent : GA, ASSAM




             Linked Case :

            GAUTAM KUMAR DUTTA



             VERSUS

            THE STATE OF ASSAM AND 6 ORS.



            ------------
            Advocate for : MR. A SARMA
            Advocate for : appearing for THE STATE OF ASSAM AND 6 ORS.



                                    BEFORE
                         HONOURABLE THE CHIEF JUSTICE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 12.11.2021

Heard Mr. H. Kalita, learned counsel for the applicant. Also heard Mr. N. Bordoloi, learned Standing counsel, Revenue Department; Mr. P. Nayak, learned Standing counsel, GMC and Mr. N. Das, learned counsel appearing for the respondents.

This Interlocutory Application has been filed by the applicant seeking condonation of delay of 488 days in filing a writ appeal against the common judgment and order dated 11.10.2018 passed by the learned Single Judge in WP(C) 3300/2012 Page No.# 3/3

and other connected writ petitions.

After hearing the learned counsel for the applicant, we find that the reasons advanced for the delay are bona fide and the delay needs to be condoned.

Accordingly, the delay of 488 days in filing the writ appeal is hereby condoned.

Interlocutory Application is disposed of.

Registry is directed to register/number the appeal and list the same on 30.11.2021.

                            JUDGE                    CHIEF JUSTICE




Comparing Assistant