Bhupen Chandra Das vs The State Of Assam And 4 Ors
2022 Latest Caselaw 324 Gua

                                                               Page No.# 1/3

GAHC010219632021




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

                        Case No. : I.A.(Civil)/184/2022

         BHUPEN CHANDRA DAS
         SECRETARY, NAMAH SUDRA FISHERY CO-OPERATIVE SOCIETY LTD., S/O-
         LATE BHOGI RAM DAS, R/O- NATUN BASTI, P.O. PALASHBARI, DIST.-
         KAMRUP, PIN- 781128.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY, FISHERY DEPARTMENT,
         DISPUR, GOVT. OF ASSAM, GUWAHATI- 781006.

         2:THE DEPUTY COMMISSIONER
          KAMRUP
         AMINGAON
         ASSAM
          PIN- 781039

         3:THE ADDITIONAL DEPUTY COMMISSIONER
          REVENUE FISHERY BRANCH KAMRUP
         AMINGAON
         ASSAM
          PIN- 781039

         4:THE DISTRICT FISHERY DEVELOPMENT OFFICER
          P.O. AND DIST.- KAMRUP
         ASSAM
          PIN- 781031.

         5:SRI RAM PRASAD MALODAS
          SECRETARY
          BAHARI RESERVE GAON MIN SAMABAI SAMITI LTD.
          R/O- VILL.- BAHARI RESERVE
                                                                            Page No.# 2/3

             P.O. BAHARIHAT
             P.S. TARABARI
             DIST.- BARPETA
             ASSAM
             PIN- 781302

Advocate for the Petitioner   : MR K K MAHANTA (Sr. Advocate)

Advocate for the Respondent : GA, ASSAM




             Linked Case : WA (Filing Number) 10776/2021

            BHUPEN CHANDRA DAS



             VERSUS

            THE STATE OF ASSAM AND 4 ORS. A



            ------------
            Advocate for : MR K K MAHANTA (Sr. Advocate)
            Advocate for : appearing for THE STATE OF ASSAM AND 4 ORS. A



                                    BEFORE
                         HONOURABLE THE CHIEF JUSTICE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 01-02-2022

The matter is taken up through video conferencing. Heard Mr. K.M. Mahanta, learned counsel for the applicant. This application has been filed for condoning the delay of 21 days in filing the accompanying appeal against the judgment and order of the learned Single Page No.# 3/3

Judge dated 29.05.2018 passed in WP(C) 7934/2017 and judgment and order of the learned Single Judge dated 27.09.2021 passed in Review Petition 25/2020.

Mr. P. Sarmah, learned Additional Senior Government Advocate, Assam, appears for respondent Nos.1, 2, 3 and 4 and Mr. R Sensua, learned counsel appears for the caveator and submit that they have no objection if the delay is condoned.

In view of the above and in the interest of justice, the delay in filing the accompanying appeal is condoned.

This interlocutory application is allowed. Registry to number the appeal and list on 18.02.2022.

                  JUDGE                            CHIEF JUSTICE



Comparing Assistant