Page No.# 1/2 vs The State Of Assam And 3 Ors
2022 Latest Caselaw 5179 Gua

                                                               Page No.# 1/2

GAHC010271532022




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

                         Case No. : WP(C)/8462/2022

         PURBANCHAL CEMENTS LTD AND ANR
         HAVING ITS OFFICE AND PRINCIPAL PLACE OF BUSINESS AT MEGHA
         PLAZA, 2ND FLOOR, BASISTHA CHARIALI, BELTOLA, GUWAHATI-29,
         REPRESENTED BY ITS DIRECTOR SHRI BADAL RABHA

         2: BADAL RABHA
          S/O SRI CHANDRA DHAR RABHA
          R/O CHHAYGAON
          KAMRUP
         ASSAM-781124 AND DIRECTOR OF THE PETITIONER NO.

         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY, DEPARTMENT
         OF REVENUE, GOVERNMENT OF ASSAM, DISPUR, GUWAHATI-06

         2:TEH DEPUTY COMMISSIONER
          KAMRUP (M)
          HENGRABARI
          GUWAHATI

         3:THE ADDITIONAL DEPUTY COMMISSIONER
          KAMRUP (M)
          HENGRABARI
          GUWAHATI

         4:THE CIRCLE OFFICER
          SONAPUR REVENUE CIRCLE
          SONAPUR
          KAMRUP (M )
                                                                               Page No.# 2/2

Advocate for the Petitioner   : MR. S P ROY

Advocate for the Respondent : GA, ASSAM




                                         BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                          ORDER

28.12.2022 Heard Mr S P Roy, learned counsel appearing on behalf of the petitioner and Mr D Upamanya, learned counsel appearing on behalf of Mr R Borpujari, learned Standing Counsel, Revenue Department/respondent No. 1. Also heard Mr C S Hazarika, learned Junior Government Advocate, appearing on behalf of respondent Nos. 2, 3, and 4.

This is an application filed by the petitioners under Article 226 of the Constitution of India, against the Judgment and Order dated 06.09.2022, passed by this Court in WP(C) No. 4761/2021

As the learned counsel for the respondents have entered their appearance, no formal notice is necessary.

However, requisite extra copies of the petition be furnished to the learned counsel for the respondents within three days.

List the matter after the Bihu Vacation, for admission.

Prayer for stay will be considered on the next date fixed.

JUDGE

Comparing Assistant