Md. Babul Hussain vs The State Of Assam And 4 Ors
2022 Latest Caselaw 62 Gua

                                                                Page No.# 1/3

GAHC010050302020




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

                        Case No. : I.A.(Civil)/738/2020

         MD. BABUL HUSSAIN
         RESIDENT OF VILLAGE ROUMARI, MAUZA CHENGA, P.O. CHENIMARI, P.S.
         TARABARI, DIST. BARPETA, ASSAM, PIN 781305.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, DEPTT. OF
         REVENUE, DISPUR, GUWAHATI-6, PIN 781006.

         2:THE COMMISSIONER TO THE GOVT. OF ASSAM

          LOWER ASSAM DIVISION
          DISPUR
          GUWAHATI-6
          PIN 781006.

         3:THE DEPUTY COMMISSIONER
          BARPETA
          DISTRICT BARPETA
         ASSAM.

         4:THE ADDL. COMMISSIONER (LAND RECORD)

          BARPETA
          DISTRICT BARPETA
          ASSAM
          PIN 781301.

         5:MD. JAHIDUL HUSSIAN
          SON OF MD. JAINAL ABEDIN
          RESIDENT OF VILLAGE ROWMARI
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             MAUZA CHENGA
             P.O. CHENIMARI
             P.S. TARABARI
             DIST. BARPETA
             ASSAM
             PIN 781301

Advocate for the Petitioner   : MR. A K PURKAYASTHA

Advocate for the Respondent : GA, ASSAM




             Linked Case : WA.(Filing No. 2939/2020)

            MD. BABUL HUSSAIN



             VERSUS

            THE STATE OF ASSAM AND 4 ORS



            ------------
            Advocate for :
            Advocate for : appearing for THE STATE OF ASSAM AND 4 ORS



                                    BEFORE
                         HONOURABLE THE CHIEF JUSTICE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 05.01.2022

Heard Mr. A. K. Purkayastha, learned counsel for the applicant.

This Interlocutory Application has been filed by the applicant seeking condonation of delay 137 days in preferring writ appeal against the judgment and order dated 29.08.2019, passed by the learned Single Judge in WP(C) Page No.# 3/3

6777/2017.

Mr. N. Choudhury, learned counsel appearing for respondent no. 5 seeks three weeks' time to file objection against the Condonation Petition.

Time is granted.

List again on 04.02.2022.

                         JUDGE                   CHIEF JUSTICE




Comparing Assistant