Page No.# 1/2 vs Rina Koiri And Anr
2022 Latest Caselaw 1205 Gua

                                                                      Page No.# 1/2

GAHC010058172022




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

                              Case No. : CRP(IO)/65/2022

             UNION OF INDIA AND ANR
             REPRESENTED BY THE GENERAL MANAGER, NORTHEAST FRONTIER
             RAILWAY, MALIGAON, GUWAHATI-781011

             2: ESTATE OFFICER
              NORTHEAST FRONTIER RAILWAY
              MALIGOAN, GUWAHATI-78101

             VERSUS

             RINA KOIRI AND ANR
             S/O SRI ANJAN KOIRI, R/O UZAN BAZAR/SAHAR-GUWAHATI PART-VI, P.O.-
             UZAN BAZAR, GUWAHATI-781001

             2:SECRETARY OF LAND AND REVENUE DEPARTMENT
              REPRESENTED BY THE SECRETARY
              GOVERNMENT OF ASSAM
              REVENUE DEPARTMENT
              DISPUR, GUWAHATI-78100

Advocate for the Petitioner : MR. A BARKATAKI
Advocate for the Respondent :

                                  BEFORE
                 HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                       ORDER

04-04-2022

This is a petition for setting aside of the judgment and order dated 14-07-2017, passed by the learned District Judge, Kamrup, Guwahati, in Misc. Appeal No. 5 of 2015.

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Heard Mr. A. Barkataki, learned counsel representing the petitioners. Issue notice.

The petitioners shall, within seven days from today, take steps for service of notice upon the respondents by registered post with A/D Card as well as under any other mode, prescribed by the CPC. List this matter in the third week of May, 2022 after service of notice is complete.

JUDGE

Comparing Assistant