Page No.# 1/4 vs Khagen Hajong
2023 Latest Caselaw 1479 Gua

                                                                Page No.# 1/4

GAHC010023342023




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

                        Case No. : I.A.(Civil)/408/2023

         DHIPEN HAJONG @ DHIPES HAJONG AND 3 ORS.
         S/O LATE BASANTA HAJONG, R/O VILL-PAKHARAPARA (HAJONG BASTI),
         P.O. AND P.S.-BOKO, DIST-KAMRUP (R), ASSAM, PIN-781123

         2: AMRIT HAJONG
          S/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-781123

         3: SMTI. RAJESWARI HAJONG
          D/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-781123

         4: SMTI. BAJAYANTYI HAJONG
          D/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-78112

         VERSUS

         KHAGEN HAJONG
         S/O LATE CHANDRA HAJONG, R/O BONDA COLONY, NARENGI, P.S.-
         PRAGJYOTISHPUR, DIST-KAMRUP (M), PIN-781026, ASSAM
                                                                  Page No.# 2/4




Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent : MR. J AHMED




             Linked Case :

            DHIPEN HAJONG @ DHIPES HAJONG AND 3 ORS.
            S/O- LATE BASANTA HAJONG

            2: AMRIT HAJONG
            S/O- DHIPEN HAJONG

            3: RAJESWARI HAJONG
            D/O- DHIPEN HAJONG

            4: BAJAYANTYI HAJONG
            D/O- DHIPEN HAJONG


            ALL ARE RESIDENTS OF VILLAGE PAKHARAPARA ( HAJONG BASTI)

            P.O AND P.S BOKO
             DIST- KAMRUP (R)

            PIN-781123
            ASSAM
            VERSUS

            KHAGEN HAJONG
            S/O- LATE CHANDRA HAJONG
            R/O- BONDA COLONY NARENGI

            P.S- PRAGJYOTISHPUR
             DIST- KAMRUP (M)
             PIN-781026
            ASSAM


            ------------
            Advocate for : MR. R BARUAH
            Advocate for : appearing for KHAGEN HAJONG
                                                                       Page No.# 3/4




                                BEFORE
               HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                     ORDER

11.04.2023.

Heard Mr. I. Iqbal, learned counsel for the applicant. Also heard learned counsel for the respondents.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 107 days in preferring the connected civil revision petition against the judgment and decree dated 19.07.2022 passed by the learned Special Tribunal (Additional District & Sessions Judge), Kamrup (R) at Amingaon in Land Grabbing Case No. 10/2016. The cause of delay is explained at paragraphs- 4, 5 and 6 of the connected application.

Learned counsel appearing for the respondents that she will have no objection, if delay is condoned.

Considering the submission of the learned counsel for the respondents as well as the pleadings made in the paragraphs 4, 5 and 6 of the connected application, this Court is of the opinion that the present applicant was prevented by sufficient cause in preferring the connected appeal within time.

Accordingly, the delay is condoned.

IA stands disposed of.

Registry to register the connected civil revision petition, if same is not defective and list for Admission.

Page No.# 4/4

JUDGE

Comparing Assistant