Jadab Borah vs Sanatan Nath And 4 Ors
2022 Latest Caselaw 2411 Gua

                                                              Page No.# 1/3

GAHC010113222022




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

                           Case No. : WA/200/2022

         JADAB BORAH
         S/O SRI RATAN CHANDRA BORAH, RESIDENT OF HATIMURIA, UNDER
         MAYONG REVENUE CIRCLE , DIST MORIGAON, ASSAM 783411



         VERSUS

         SANATAN NATH AND 4 ORS.
         S/O SRI SARATH NATH
         RESIDENT OF VILLAGE RAJA MAYONG, PO AND PS MAYONG, DIST
         MORIGAON, ASSAM 782411

         2:INDIAN OIL CORPORATION LIMITED

         (ASSAM OIL DIVISION) REPRESENTED BY THE MANAGING DIRECTOR
         INDIAN OIL BHAWAN
         G9
         ALI YABAR JUNG MARG
         BANDRA
         EAST MUMBAI 400051

         3:THE DEPUTY GENERAL MANAGER
          LPG SALES
          INDANE AREA OFFICE

         IOCL (ASSAM OIL DIVISION) EAST POINT TOWER
          3RD FLOOR
          BAMUNIMAIDAM
          GUWAHATI 781021

         4:THE REVENUE AND DISASTER MANAGEMENT DEPARTMENT

          GOVT. OF ASSAM
                                                                              Page No.# 2/3

              DISPUR
              GUWAHATI 06

            5:THE CIRCLE OFFICER
             MAYONG REVENUE CIRCLE
            MAYONG
             MORIGAO

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : SC, REVENUE AND DISASTER MANAGEMENT DEPT

BEFORE HON'BLE THE CHIEF JUSTICE MR. R.M. CHHAYA HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

20.07.2022 (R.M. Chhaya, CJ)

Heard Mr. KN Choudhury, learned senior counsel assisted by Mr. J Patowary, learned counsel for the appellant.

Mr. DK Sarmah, learned counsel appearing for the IOCL states that IOCL also has filed an appeal challenging the same impugned judgment and order passed by the learned Single Judge.

The matter be listed along with the appeal which is preferred by the IOCL on 25.07.2022.

The interim order granted earlier to continue till the next date of hearing.

                                          JUDGE                      CHIEF JUSTICE
                       Page No.# 3/3


Comparing Assistant