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2022 Latest Caselaw 4302 Gua

                                                                 Page No.# 1/2

GAHC010053282020




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

                        Case No. : I.A.(Civil)/1781/2020 In
                             LA. App./293442/2017

         THE GENERAL MANAGER AND ANR
         N.F. RLY., MALIGAON, GHY-11 (ASSAM)

         2: DEPUTY CHIEF ENGINEER (CONSTRUCTION)
          NORTH EAST FRONTIER RAILWAY
          MALIGAON
          GUWAHATI-11
         ASSAM

         VERSUS

         ON THE DEATH OF PRADIP BASUMATARY HIS LEGAL HEIRS AND 3 ORS.
         GOALPARA

         1.1:JYOTIRUPA BASUMATARY
         W/O. LATE PRADIP BASUMATARY
         VILL. PAHARTOLI
          P.S. DUDHNOI
          DIST. GOALPARA
         ASSAM
          PIN-783124

         1.2:ANSOLI BASUMATARI(MINOR)
          D/O. LATE PRADIP BASUMATARI

         1.3:NAYAN BASUMATARY(MINOR)
          S/O. LATE PRADIP BASUMATARI
          NOS. 2 AND 3 ARE REP. BY THEIR MOTHER SMTI JYOTIRUPA
         BASUMATARY

         2:RANDHIR BASUMATARY

          BOTH ARE S/O LATE TARINI PRASAD BASUMATARY
                                                                          Page No.# 2/2


             3:URMILA PRIYA BASUMATARY
              D/O LATE TARINI PRASAD BASUMATARY
             VILL. PAHARTOLI
              P.S. PAHARTOLI
              P.S. DUDHNOI
              PIN 783124
              DIST. GOALPARA
             ASSAM.

             4:THE STATE OF ASSAM

             TO BE REPRESENTED BY THE DEPUTY COMMISSIONER CUM
             COLLECTOR
             GOALPARA
             DIST. GOALPARA
             ASSAM

Advocate for the Petitioner   : MR G GOSWAMI

Advocate for the Respondent : MR Z HUSSAIN (R-1,2,3,4,5)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

04.11.2022 It is submitted that judgment, in a batch of similar matters, is reserved after hearing is concluded.

List this case after 2 weeks.

JUDGE

Comparing Assistant