Sashadhar Patowary vs The Honble Chairman
2022 Latest Caselaw 2833 Gua

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GAHC010148022021




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

                                Case No. : I.A.(Civil)/1708/2021

            SASHADHAR PATOWARY
            S/O- LATE HARI CH. PATOWARY, GUWAHATI PUBLIC SCHOOL ROAD,
            PANJABARI, BATAHGHULI, P.O. BHAGARBARI, P.S. SATGAON,
            KAMRUP(M), GUWAHATI-781037.



            VERSUS

            THE HONBLE CHAIRMAN, APDCL, AEGCL, APGCL AND 3 ORS.
            BIJULEE BHAWAN, PALTANBAZAR, GUWAHATI-781001.

            2:THE CHIEF GENERAL MANAGER (D AND S)

             APDCL
             (L.A.Z.) BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI-781001.

            3:THE CHIEF GENERAL MANAGER ( F AND A)
            APDCL
             BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI-781001.

            4:THE ASSTT. GENERAL MANAGER (EXECUTIVE ENGINEER)
             GUWAHATI ELECTRICAL DIVISION (C) A.P.D.C.L. ULUBARI
             GUWAHATI-781007

Advocate for the Petitioner   : PETITIONER IN PERSON

Advocate for the Respondent : SC, APDCL
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            Linked Case : REVIEW PETITION NO. 8168/2021 (FILING NUMBER)

           SASHADHAR PATOWARY



            VERSUS

           THE HONBLE CHAIRMAN A.P.D.C.L
           A.E.G.C.L AND A.P.G.C.L AND 3 ORS. B



           ------------
           Advocate for : PETITIONER IN PERSON
           Advocate for : appearing for THE HONBLE CHAIRMAN A.P.D.C.L
           A.E.G.C.L AND A.P.G.C.L AND 3 ORS. B



                                  BEFORE
                       HONOURABLE THE CHIEF JUSTICE
                   HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

Date : 08.08.2022 (R.M. Chhaya, CJ)

Heard Mr. P. Mahanta, learned amicus curiae. Also heard Mr. K.P. Pathak, learned Standing Counsel, APDCL for the respondents.

This interlocutory application has been filed for condonation of delay of 2839 days in filing the connected review petition against the judgment and order dated 04.06.2012 passed by Division Bench in W.A. No. 16/2012.

In Kanak Chandra Sarma -vs- The Board of Secondary Eduation, Assam & 2 Ors., reported in (1995) 1 GLR 116, it has been held by this Court that the law of limitation shall not apply while filing a petition for review of an order passed in exercise of powers under Article 226 of the Constitution of India.

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This interlocutory application is, therefore, disposed of.

               JUDGE                             CHIEF JUSTICE




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