Gauhati High Court
Kamal Krishna Goswami vs The State Of Assam And 7 Ors on 27 May, 2022
Page No.# 1/4
GAHC010100022022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3467/2022
KAMAL KRISHNA GOSWAMI
S/O. LT. KHARGESWAR DEV GOSWAMI, PRESENT AND PERMANANT R/O.
CHANDAK PALOMA, FLAT NO. 504, AAREY ROAD, BEHIND UDIPI HOTEL,
VISHEWESHWAR NAGAR, GOREGON EAST, MUMBAI, MAHARASHTRA.
ORIGINAL R/O. VILL. GOBINDAPUR, P.O. AND P.S. PATACHARKUCHI, DIST.
BARPETA, ASSAM.
VERSUS
THE STATE OF ASSAM AND 7 ORS
REP. BY SECRETARY OF REVENUE, GOVT. OF ASSAM, DISPUR,
GUWAHATI-06.
2:ASSAM BOARD OF REVENUE
GUWAHATI REP. BY CHAIRMAN PANBAZAR
GUWAHATI-01.
3:THE ADDL. DEPUTY COMMISSIONER
OFFICE OF THE DEPUTY COMMISSIONER KAMRUP (M)
GUWAHATI-01.
4:THE ASSTT. SETTLEMENT OFFICER/CIRCLE OFFICER
DISPUR REVENUE CIRCLE
WIRELESS
GUWAHATI-06.
5:SMT. ANIMA BARUA @ DEKAMAJI
W/O. LT. GOPINATH BARUA DEKAMAJI
R/O. LALUNG GAON
Page No.# 2/4
BETKUCHI
P.S. GORCHUK
KAMRUP (M)
ASSAM
PIN-781035.
6:SMT. RANIBALA DEKAMAJI
W/O. LT. UPEN DEKA MAJI
R/O. LALUNG GAON
BETKUCHI
P.S. GORCHUK
KAMRUP (M)
ASSAM
PIN-781035.
7:SRI BISWAJIT DEKAMAJI
S/O. LT. UPEN DEKA MAJI
R/O. LALUNG GAON
BETKUCHI
P.S. GORCHUK
KAMRUP (M)
ASSAM
PIN-781035.
8:DHAIJYARAM DEKAMAJI
S/O. LT. BHATIRAM LALUNG DEKAMAJI
ALL ARE R/O. LALUNG GAON
BETKUCHI
P.O. GARCHUK
P.S. GARCHUK
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN-781035
Advocate for the Petitioner : MR. S K GOSWAMI
Advocate for the Respondent : SC, REVENUE
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
27-05-2022
Heard Shri S.K. Goswami, learned counsel for the petitioner.
Bereft of the details, the present petitioner is one of the affected parties and
respondent in a proceeding which culminated in a judgment dated 04.08.2014 passed
by the learned Board of Revenue, Assam. The said common judgment and order was
the subject matter of challenge in different writ petitions filed by the affected parties
and it is the specific case of the petitioner that though a similar challenge was directed
to be made in this Court by engagement of a lawyer, in fact such writ petition was
never filed as a result of which, while the other writ petitions (four) were allowed vide
the common judgment and order dated 17.02.2022 passed in amongst others
WP(C)4941/2014, the said did not cover the case of the petitioner.
From the narration made above, it appears that there may not be requirement
of any further adjudication as the matter has been put to rest by the aforesaid
common judgment and order dated 17.02.2022 passed by this Court in four nos. of
writ petitions.
However, an opportunity is required to be given to the respondents to obtain
instructions.
Issue notice, returnable on 08.06.2022.
At this stage, let the notice be confined to the official respondents only.
Shri B.J. Talukdar, learned Senior Counsel accepts notice on behalf of the
respondent no. 1 whereas Ms. S. Sharma, learned State Counsel accepts notice on
behalf of the respondent nos. 2, 3 & 4.
Extra copies of the writ petition be served upon the learned counsel for the
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respondents during the course of the day.
Based upon the instructions, an endeavour would be made to dispose of the
writ petition.
JUDGE
Comparing Assistant
