Bhumika Pathak Medhi vs The State Of Assam And 3 Ors
2022 Latest Caselaw 4738 Gua

                                                                   Page No.# 1/2

GAHC010238752022




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

                                 Case No. : WP(C)/7517/2022

            BHUMIKA PATHAK MEDHI
            W/O LATE PARAMANANDA MEDHI, 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
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, REVENUE DEPARTMENT, DISPUR, GUWAHATI-781006

            2:THE DEPUTY COMMISSIONER
             KAMRUP (M)
             HENGRABARI
             GUWAHATI-781036
            ASSAM

            3:THE ADDITIONAL DEPUTY COMMISSIONER
             KAMRUP (M) (LAND SETTLEMENT BRANCH)
             HENGRABARI
             GUWAHATI-781036

            4:THE CIRLCE OFFICER
             GUWAHATI REVENUE CIRCLE
             ULUBARI
             GUWAHATI-78100

Advocate for the Petitioner   : MR R DHAR

Advocate for the Respondent : SC, REVENUE
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                                  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 appears to have been field 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