Gauhati High Court
Page No.# 1/4 vs Sri Ramakrishna Das And 5 Ors on 11 February, 2022
Page No.# 1/4
GAHC010040352020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/68/2020
SRI RASARAJ DAS AND ANR
B.D.O., RAMKRISHNANAGAR DEVELOPMENT BLOCK,P.O.
RAMKRISHNANAGAR, DIST. KARIMGANJ, ASSAM.
2: SRI RANA SUTRADHAR
S/O LATE TEJENDRA SUTRADHAR
R/O RAMKRISHNANAGAR
THE PRESIDENT OF THE RAMKRISHNANAGAR ANCHALIK PANCHAYAT
P.O. RAMKRISHNANAGAR
DIST. KARIMGANJ
ASSAM
VERSUS
SRI RAMAKRISHNA DAS AND 5 ORS
S/O LATE SUSHIL KUMAR DAS, R/O VIVEKANANDA PALLI NO.2 OF
RAMKRISHNANAGAR, DIST. KARIMGANJ, ASSAM.
2:THE BLOCK DEVELOPMENT OFFICER
OF THE RAMKRISHNANAGAR DEVELOPMENT BLOCK
P.O. AND P.S. RAMKRISHNANAGAR
DIST. KARIMGANJ
ASSAM.
3:THE RAMKRISHNAGAR ANCHALIK PANCHAYAT
TO BE REPRESENTED BY ITS PRESIDENT/EXECUTIVE OFFICER
OFFICE AT RAMKRISHNANAGAR
P.O. RAMKRISHNANAGR
DIST. KARIMGANJ
ASSAM.
4:THE STATE OF ASSAM
NOTICE TO BE SERVED ON THE G.P. KARIMGANJ
P.O.
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P.S. AND DIST. KARIMGANJ
ASSAM
5:THE PRESIDENT
RAMKRISHNANAGAR MERCHANT ASSOCIATION AT
RAMKRISHNANAGAR
P.O. RAMKRISHNANAGAR
DIST. KARIMGANJ
ASSAM.
6:THE O/C
RAMKRISHNANAGAR
DIST. KARIMGANJ
ASSAM
Advocate for the Petitioner : MR. P S DEKA
Advocate for the Respondent : SR. GA, ASSAM
Linked Case : CO/40/2021
RAMKRISHNA DAS
S/O LATE SUSHIL KUMAR DAS
R/O VIVEKANANDA PALLI NO. 2
RAMKRISHNANAGAR
DIST- KARIMGANJ (ASSAM)
VERSUS
RASARAJ DAS AND 6 ORS.
BLOCK DEVELOPMENT OFFICER
RAMKRISHNA DEVELOPMENT BLOCK
P.O.-RAMKRISHNANAGAR
DIST-KARIMGANJ (ASSAM)
PIN-788166
2:RANA SUTRADHAR
S/O LATE TEJENDRA SUTRADHAR
R/O RAMKRISHNANAGAR
THE PRESIDENT OF THE RAMKRISHNANAGAR ANCHALIK PANCHAYAT
P.O.-RAMKRISHNANAGAR
DIST-KARIMGANJ (ASSAM)
Page No.# 3/4
PIN-788166
3:THE BLOCK DEVELOPMENT OFFICER OF THE RAMKRISHNA
DEVELOPMENT BLOCK
P.O. AND P.S.-RAMKRISHNANAGAR
DIST- KARIMGANJ (ASSAM)
PIN-788166
4:THE RAMKRISHNANAGAR ANCHALIK PANCHAYAT
REPRESENTED BY ITS PRESIDENT/EXECUTIVE OFFICER
P.O.-RAMKRISHNANAGAR
DIST- KARIMGANJ
ASSAM
PIN-788166
5:THE STATE OF ASSAM
NOTICE TO BE SERVED ON THE G.P.
KARIMGANJ
P.O.
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788710
6:THE PRESIDENT
RAMKRISHNANAGAR MERCHANT ASSOCIATION
AT RAMKRISHNANAGAR
P.O.-RAMKRISHNANAGAR
DIST-KARIMGANJ
ASSAM
PIN-788710
7:THE OC
RAMKRISHNANAGAR POLICE STATION
P.O.-RAMKRISHNANAGAR
DIST- KARIMGANJ
ASSAM
PIN-788166
------------
Advocate for : MS. R CHOUDHURY
Advocate for : appearing for RASARAJ DAS AND 6 ORS.
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 11.02.2022
Have heard Ms. R. Choudhury, learned counsel for the cross objector
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and Ms. U. Das, learned Addl. Sr. Govt Advocate for the respondent No. 4.
The cross objection is admitted for haring upon the following
substantial questions of law:
(i) Whether the judgment and decree passed by the learned
First Appellate Court is correct as per law as it failed to decree
the suit of the plaintiff by granting full and final relief requiring
modification through the cross objection/appeal?
(ii) Whether the findings arrived at by the learned Civil Judge,
Karimganj in T.A. 30/2018 is in accordance with Order VII Rule
7 of the Code of Civil Procedure, 1908?
The cross objector shall be at liberty to raise any other substantial
question of law at the time of hearing.
The opposite party/appellant has already entered appearance.
List the matter after four weeks along with RSA 68/2020.
JUDGE
Comparing Assistant
