Jay Prakash Prasad vs The State Of Assam And 3 Ors
2022 Latest Caselaw 4737 Gua

                                                                        Page No.# 1/2

GAHC010238692022




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

                                 Case No. : WP(C)/7510/2022

            JAY PRAKASH PRASAD
            S/O. LT. BISWANATH RAM, R/O. VILL. ULUBARI (BIRUBARI), DR. B.R.
            AMEDKAR NAGAR, MOUZA- ULUBARI, P.S. PALTAN BAZAR, DIST.
            KAMRUP (M), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
            REVENUE DEPTT., DISPUR, GUWAHATI-781006.

            2:THE DEPUTY COMMISSIONER

             KAMRUP (M)
             HENGRABARI
             GUWAHATI-781036
             ASSAM.

            3:THE ADDL. DEPUTY COMMISSIONER

             KAMRUP (M)
             (LAND SETTLEMENT BRANCH)
             HENGRABARI
             GUWAHATI-781036.

            4:THE CIRCLE OFFICER

             GUWAHATI REVENUE CIRCLE
             ULUBARI
             GUWAHATI-781007

Advocate for the Petitioner   : MR R DHAR
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Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

01-12-2022 Ms. G. Hazarika, learned Standing Counsel, Revenue Department submits that though the earlier order dated 28.05.2020 passed by this Court in WP(C) No. 962/2022 has required the petitioner to file a fresh application, such application, rather the Kabula, annexed as Annexure-1, appears to have been filed prior to the date of the earlier judgment.

Nonetheless, the learned Standing Counsel prays for and is granted 2 (two) weeks time to obtain the instructions.

Interim order passed earlier to continue till the next date of listing. Since the land involved is a Government land, list on 16.12.2022. Shri B. Deori, learned State Counsel for respondent Nos. 2, 3 and 4 is present.

JUDGE

Comparing Assistant