Page No.# 1/2 vs Hiteswar Sarma And 2 Ors
2022 Latest Caselaw 3969 Gua

                                                                    Page No.# 1/2

GAHC010202412022




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

                                Case No. : I.A.(Civil)/3028/2022

            GAIL (INDIA) LTD. AND ANR
            BARAUNI - GUWAHATI PIPELINE (BGPL) PROJECT, HAVING ITS OFFICE AT
            5TH FLOOR, MEGHA PLAZA, BASISTHA CHARIALI GUWAHATI 781029
            REPRESENTED BY DEPUTY GENERAL MANAGER (CONSTRUCTION )

            2: THE DEPUTY GENERAL MANAGER (CONSTRUCTION )
             GAIL (INDIA) LIMITED 5TH FLOOR
             MEGHA PLAZA
             BASISTHA CHARIALI GUWAHATI 78102

            VERSUS

            HITESWAR SARMA AND 2 ORS.
            S/O LATE DHANESWAR SARMA,
            RESIDENT OF VILLAGE RADHAKUCHI, KAMALPUR, PO KARORA B.OL,
            DIST KAMRUP ASSAMM

            2:THE COMPETENT AUTHORITY (ASSAM)
             FOR BGPL PROJECT
             5TH FLOOR
             MEGHA PLAZA
             BASISTHA CHARIALI GUWAHATI 781029

            3:THE DEPUTY COMMISSIONER

             KAMRUP
             ASSA

Advocate for the Petitioner   : MR D S DEKA

Advocate for the Respondent : GA, ASSAM

Page No.# 2/2

BEFORE

HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND order

30-09-2022

[N. Kotiswar Singh, J]

Heard Mr. N.L. Ganapathi, learned counsel for the applicants.

The present application has been filed for condoning the delay of 179 days in filing the Writ Appeal against the judgment and order dated 07.02.2022 passed in WP(C) No.3784/2022 by the learned Single Judge of this Court.

Issue notice, returnable by 3 (three) weeks.

Learned counsel for the applicants shall take steps for service of notice upon the respondent no.1 & 2 by registered post with A/D within a period of 7 (seven) days from today.

Ms. U. Das, learned Government Advocate, Assam, accepts notice on behalf of the respondent no.3. So, no formal steps are called for in respect of the respondent no.3, as the respondent no.3 is duly represented. However, extra copies of the appeal be submitted to Ms. U. Das.

Mr. Ganapathi prays some time to file additional affidavit in this application.

Prayer is allowed.

A copy of this additional affidavit be also submit to Ms. U. Das, learned Government Advocate and also be sent along with the notice to the respondent nos. 1 & 2.

         List the matter on 21.10.2022



                                                   JUDGE                              JUDGE

Comparing Assistant