Biswajit Dutta vs The State Of Assam And 4 Ors
2021 Latest Caselaw 2283 Gua

                                                                  Page No.# 1/2

GAHC010042652017




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

                          Case No. : WP(C)/6110/2017

         BISWAJIT DUTTA
         S/O- LATE RATISH CHANDRA DUTTA, R/O- COLLEGE ROAD, P.O AND P.S-
         SILCHAR, DIST- CACHAR, ASSAM



         VERSUS

         THE STATE OF ASSAM and 4 ORS.
         REP. BY THE SECRETARY TO THE GOVT OF ASSAM, PUBLIC WORKS
         DEPARTMENT, DISPUR, GHY- 6, DIST- KAMRUP

         2:THE CHIEF ENGINEER
          PUBLIC WORKS DEPARTMENT ROADS
          CHANDMARI
          GUWAHATI
          DIST- KAMRUP

         3:THE SUPERINTENDING ENGINEER
          PWD ROAD
          CACHAR CIRCLE
          SILCHAR- 788001
          CACHAR
         ASSAM.

         4:THE EXECUTIVE ENGINEER
          PUBLIC WORKS DEPARTMENT
          ROAD DIVISION
          SILCHAR- 788001
          DIST- CACHAR
         ASSAM

         5:THE ASSISTANT EXECUTIVE ENGINEER
          PUBLIC WORKS DEPARTMENT
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             ROAD DIVISION
             SILCHAR- 788001
             DIST- CACHAR
             ASSA

Advocate for the Petitioner   : MR.I ALAM

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

22.09.2021 Shri P. Nayak, learned Standing Counsel, PWD submits that when the petitioner had initially approached this Court by filing a WP(C)/5177/2007, the same was disposed of along with the case of Tamsher Ali as the leading case, vide a Judgment & Order dated 29.09.2008 in which certain directions were given including preparation of chronological list and to release the payment of pro-rata basis as and when funds are available.

Shri Nayak, learned Standing Counsel prays for and is granted 3(three) weeks time to obtain the status/ development, so far as the case of the petitioner is concerned.

List this case immediately after the ensuing Puja Vacation.

JUDGE

Comparing Assistant