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Page No.# 1/7 vs The State Of Assam And 15 Ors
2022 Latest Caselaw 3075 Gua

Citation : 2022 Latest Caselaw 3075 Gua
Judgement Date : 18 August, 2022

Gauhati High Court
Page No.# 1/7 vs The State Of Assam And 15 Ors on 18 August, 2022
                                                               Page No.# 1/7

GAHC010183892021




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

                         Case No. : I.A.(Civil)/4270/2017




         UNION OF INDIA and 2 ORS

         REPRESENED BY THE GENERAL MANAGER
         N.F. RAILWAY
         MALIGAON
         GUWAHATI 781011

         2: THE CHIEF ENGINEER CON B.G.
         N.F. RAILWAY
          GUWAHATI.

         3: THE DEPUTY CHIEF ENGINEER CON B.G.
         N.F. RAILWAY
         LUMDING
         NAGAON
         VERSUS

         THE STATE OF ASSAM and 15 ORS

         TO BE REPRESENTED BY THE COMMISSIONER and SECY. TO THE GOVT.OF
         ASSAM
         DEPTT. OF WPT AND B.C. DISPUR
         GUWAHATI-6

         2:JONHAM JOHORI
         G.B. OF DIDUKI-I
         VILL. DIDUKI-I
          P.O. DAUTUHAJA
          P.S. MAIBANG
          DIST. DIMA HASAO
          3:NIRONJAN KEMPRAI
         G.B. OF DIDUKI-II
                                                      Page No.# 2/7

VILL. DIDUKI-II
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
4:BIPUL LANGTHASA

G.B. OF N. SIMPLANGDISA
VILL. N. SIMPLANGDISA
P.O. MAIBANG
P.S. MAIBANG
DIST. DIMA HASAO.
5:HAICHUMBE ZEME
G.B. OF NRISAMBANGLOW
VILL. NRIAMBANGLOW
P.O. MAHUR
DIST. DIMA HASAO
6:AFFECTED PEOPLES CO-ORDINATION COMMITTEE
RENAMED AS AFFECTED PEOPLES REHABILITATION COMMITTEE
REGISTERED BODY REPRESENTED BY ITS PRESIDENT SHRI PROBON
LANGTHASA
CONVENT ROAD
HAFLONG
DIMA HASAO DIST.
7:JOYDEB PHONGLO
G.B. OF MAHUR PHONGLO
VILL. MAHUR PHONGLO
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
8:MONOJ LANGTHASA

G.B. OF N. WADRENGDISA
VILL. N. WADRENGDISA
P.O. WADRENGDISA
P.S. MAIBANG
DIST. DIMA HASAO
9:AJEN URANG
G.B. OF SAMSERPUR
VILL. SAMSERPUR
P.O. DAUTUHAJA
P.S. MAHUR
DIST. DIMA HASAO
10:JATON BATHARI
G.B. OF JORAI BATHARI
VILL. JORAI BATHARI
P.O. MAHUR
P.S. MAHUR
DIST. DIMA HASAO
                                                               Page No.# 3/7

11:LALTHANGTHOI HRANGKHOL
G.B. OF DIYUNG HRANGKHOL
VILL. DIYUNG HRANGKHOL
P.O. HAFLONG
P.S. HAFLONG
DIST. DIMA HASAO
12:MAHAKANTA DIBRAGEDE
B.G. OF PHAIDING
VILL. PHAIDING
P.O. DAUTUHAJA
P.S. MAHUR
DIST. DIMA HASAO
13:SOIJANON LANGTHASA

G.B. OF N. SOBOJAI
VILL. N.SOBOJAI
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
14:PRODON KEMPRAI

G.B. OF SOBOJAN OLD
VILL. SOBOJAI OLD
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
15:SATYALAL THAOSEN
G.B. OF N. DILAOTGHAI
VILL.N. DILAOTHAI
DIST. DIMA HASAO
16:ROTEN THAOSEN

G.B. OF DILIMPUR
VILL. DILIMPUR
P.O. MANDERDISA
P.S. LANGTING
DIST. DIMA HASAO
------------
Advocate for : MS.R BEGOM
Advocate for : FOR CAVEATOR appearing for THE STATE OF ASSAM and 15 ORS



Linked Case : RFA/137/2017

UNION OF INDIA and 2 ORS

REPRESENTED BY THE GENERAL MANAGER
                                                       Page No.# 4/7

N.F. RAILWAY
MALIGAON
GUWAHATI 781011

2: THE CHIEF ENGINEER CON B.G.
N.F. RAILWAY
 GUWAHATI.

3: THE DEPUTY CHIEF ENGINEER CON B.G.
N.F. RAILWAY
LUMDING
NAGAON
VERSUS

THE STATE OF ASSAM and 15 ORS

TO BE REPRESENTED BY THE COMMISSIONER and SECY. TO THE GOVT.OF
ASSAM
DEPTT. OF WPT AND B.C. DISPUR
GUWAHATI-6

2:JOYDEB PHONGLO
G.B. OF MAHUR PHONGLO
VILL. MAHUR PHONGLO
 P.O. DAUTUHAJA
 P.S. MAIBANG
 DIST. DIMA HASAO
 3:MONOJ LANGTHASA

G.B. OF N. WADRENGDISA
VILL. N. WADRENGDISA
P.O. WADRENGDISA
P.S. MAIBANG
DIST. DIMA HASAO
4:AJEN URANG
G.B. OF SAMSERPUR
VILL. SAMSERPUR
P.O. DAUTUHAJA
P.S. MAHUR
DIST. DIMA HASAO
5:JATON BATHARI
G.B. OF JORAI BATHARI
VILL. JORAI BATHARI
P.O. MAHUR
P.S. MAHUR
DIST. DIMA HASAO
6:LALTHANGTHOI HRANGKHOL
G.B. OF DIYUNG HRANGKHOL
                          Page No.# 5/7

VILL. DIYUNG HRANGKHOL
P.O. HAFLONG
P.S. HAFLONG
DIST. DIMA HASAO
7:MAHAKANTA DIBRAGEDE
B.G. OF PHAIDING
VILL. PHAIDING
P.O. DAUTUHAJA
P.S. MAHUR
DIST. DIMA HASAO
8:SOIJANON LANGTHASA

G.B. OF N. SOBOJAI
VILL. N.SOBOJAI
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
9:PRODON KEMPRAI

G.B. OF SOBOJAN OLD
VILL. SOBOJAI OLD
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
10:SATYALAL THAOSEN
G.B. OF N. DILAOTGHAI
VILL.N. DILAOTHAI
DIST. DIMA HASAO
11:ROTEN THAOSEN

G.B. OF DILIMPUR
VILL. DILIMPUR
P.O. MANDERDISA
P.S. LANGTING
DIST. DIMA HASAO
12:JONHAM JOHORI
G.B. OF DIDUKI-I
VILL. DIDUKI-I
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
13:NIRONJAN KEMPRAI
G.B. OF DIDUKI-II
VILL. DIDUKI-II
P.O. DAUTUHAJA
P.S. MAIBANG
DIST. DIMA HASAO
14:BIPUL LANGTHASA
                                                                           Page No.# 6/7


          G.B. OF N. SIMPLANGDISA
          VILL. N. SIMPLANGDISA
          P.O. MAIBANG
          P.S. MAIBANG
          DIST. DIMA HASAO.
          15:HAICHUMBE ZEME
          G.B. OF NRISAMBANGLOW
          VILL. NRIAMBANGLOW
          P.O. MAHUR
          DIST. DIMA HASAO
          16:AFFECTED PEOPLES CO-ORDINATION COMMITTEE
          RENAMED AS AFFECTED PEOPLES REHABILITATION COMMITTEE
          REGISTERED BODY REPRESENTED BY ITS PRESIDENT SHRI PROBON
          LANGTHASA
          CONVENT ROAD
          HAFLONG
          DIMA HASAO DIST.
          ------------
          Advocate for : MS.R BEGOM
          Advocate for : MS.J KALITA appearing for THE STATE OF ASSAM and 15 ORS




                                BEFORE
               HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

18 .08.2022

Heard Mr. A. Dasgupta, learned Senior Counsel assisted by Mr. G. Goswami, learned counsel for the applicant.

This is an application praying for stay/suspension of the impugned Judgment and Decree dated 10.12.2013 passed by the learned Additional Deputy Commissioner, Dima Hasao, Haflong in T.S. No. 06/2005.

As the connected appeal is already admitted, the operation of the Judgment and Decree dated 10.12.2013 shall remain stayed subject to deposit of 50% of Page No.# 7/7

total decreetal amount in the Registry of this Court within a period of four weeks from today.

Accordingly, this Interlocutory Application is disposed of.

JUDGE

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