M/S Manaranjan Brahma Enterprise vs The Bodoland Territorial Council ...
2022 Latest Caselaw 2148 Gua

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GAHC010112052022




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

                           Case No. : WA/206/2022

         M/S MANARANJAN BRAHMA ENTERPRISE
         HAVING ITS REGISTERED OFFICE AT DOLAIGAON, UJANPARA,
         BONGAIGAON, ASAM, PIN-783380, REP. BY ITS SOLE PROPRIETOR
         MANARANJAN BRAHMA



         VERSUS

         THE BODOLAND TERRITORIAL COUNCIL AND 5 ORS.
         REP BY ITS PRINCIPAL SECRETARY, KOKRAJHAR, BODOFA NWGWR, BTR,
         ASSAM, PIN-783370

         2:THE SECRETARY

          BTC
          WPT ND BC DEPARTMENT

         KOKRAJHAR
         BODOFA NWGWR
         BTR
         ASSAM

         PIN-783370

         3:THE ADDL. DIRECTOR
          BTC
         WPT AND BC DEPARTMENT

         KOKRAJHAR
         BODOFA NWGWR
         BTR
         ASSAM
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            PIN-783370

            4:THE BDO
             DOTOMA DEVELOPMENT BLOCK
             NAWARBHITA
             BAKSA
             BTR
            ASSAM
             PIN-783347

            5:THE BDO
             KOKRAJHAR DEVELOPMENT BLOCK
             KOKRAJHAR
             BTR
            ASSAM
             PIN-783370

            6:THE BDO
             KOCHUGAON DEVELOPMENT BLOCK
             KANUPARA
             KOKRAJHAR
             BTR
            ASSAM
            PIN-78336

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : SC, BTC




                                     BEFORE
                        HON'BLE THE CHIEF JUSTICE(ACTING)
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

Date : 15.06.2022

Heard Mr. K. N. Choudhury, learned senior counsel, appearing for the writ appellant. Also heard Mr. N. J. Khataniar, learned Standing counsel, BTC, appearing for all the respondents.

Issue notice, returnable in four weeks.

No formal steps for issuing notice need to be taken as N. J. Khataniar, learned Page No.# 3/3

Standing counsel, BTC, appears and accepts notice on behalf of the respondents.

In the meantime, the operation of the impugned judgment and order dated 27.05.2022, passed in WP(C) 3478/2022 shall remain stayed.

                               JUDGE                    CHIEF JUSTICE (ACTING)



Comparing Assistant