Airport Authority Of India vs Bhagi Ram Kakati And 2 Ors
2023 Latest Caselaw 1510 Gua

                                                                   Page No.# 1/3

GAHC010144342017




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

                                Case No. : I.A.(Civil)/3397/2017

            AIRPORT AUTHORITY OF INDIA
            REPRESENTED BY THE COMMIERCIAL MANAGER, LGBI AIRPORT,
            GUWAHATI.



            VERSUS

            BHAGI RAM KAKATI and 2 ORS,
            S/O NOT KNOWN, R/O VILL. GARAL, MOUZA RAMCHARANI, DIST.
            KAMRUP, ASSAM, PIN 781017

            2:THE STATE OF ASSAM

             REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM
             REVENUE LR DEPTT.
             DISPUR
             GUWAHATI-06

            3:THE DIST. COLLECTOR

             KAMRUP
             ASSAM

Advocate for the Petitioner   : MR. P K BORAH

Advocate for the Respondent : MRS M D CHOWDHURY




             Linked Case : LA.App./54/2018
                                                                      Page No.# 2/3

             AIRPORT AUTHORITY OF INDIA
             CONSTITUTED UNDER THE PROVISIONS OF AIRPORT AUTHORITY OF
             INDIA ACT 1994 (AMENDMENT 2003) HAVING ITS OFFICE AT LOKAPRIYA
             GOPINATH BORDOLOI INTERNATIONAL AIRPORT REPRESENTED BY
             AIRPORT DIRECTOR
              LGBI AIRPORT
              GUWAHATI.


             VERSUS

             SRI KANAK CH DAS and 3 ORS
             S/O NOT KNOWN

             2:SRI DHUTIRAM DAS

             SONS OF NOT KNOWN
             ALL ARE R/O VILL. GARAL
              MOUZA RAMCHARANI
              DIST. KAMRUP
             ASSAM.
              3:THE STATE OF ASSAM
             REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
              REVENUE LR DEPTT.
              DISPUR
              GUWAHATI-06.
              4:THE DISTRICT COLLECTOR
              KAMRUP
             ASSAM.
              ------------
             Advocate for : MR. S BORTHAKUR
             Advocate for : MRS. M D CHOWDHURY (R - 1
             2) appearing for SRI KANAK CH DAS and 3 ORS



                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                      ORDER

12.04.2023

Mr. R. Dubey, learned counsel for the applicant submits that there has been a delay of 221 days, in preferring the connected LA appeal against the judgment and decree dated 30.05.2015 and 04.12.2015, passed by the learned Additional Page No.# 3/3

District Judge No.1, Kamrup(M), Guwahati in Reference Case No.196/2001 arising out of LA Case No.27/1995.

Mr. N. Barua, learned counsel appearing on behalf of Ms. M.D. Choudhury, learned counsel for the private respondent; Ms. N. Bordoloi, learned counsel appearing for the respondent no.2 and Mr. T.R. Gogoi, learned counsel appearing for the respondent no.3 submit that they have no objection to the delay being condoned.

On perusing the reasons for the delay provided in the application and keeping in view the submissions made by the learned counsels for the respondents, this Court finds that sufficient cause for the delay has been made out. Accordingly, the delay of 221 days in filing the appeal is condoned.

I.A. is accordingly disposed off.

Registry to register the appeal and list the matter on 21.04.2023.

JUDGE

Comparing Assistant