Airport Authority Of India vs Sri Bhagi Ram Kakati And 2 Ors
2023 Latest Caselaw 1593 Gua

                                                                  Page No.# 1/2

GAHC010001282016




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

                                 Case No. : LA.App./13/2023

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



            VERSUS

            SRI 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
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                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

21.04.2023

Heard Mr. R. Dubey, learned counsel for the appellant; Ms. M.D. Choudhury, learned counsel for the respondent no. 1; Ms. P.R. Mahanta, learned Standing Counsel, Revenue Department for the respondent no. 2; Mr. K.K. Bhattacharya, learned Junior Government Advocate, Assam for the respondent no. 3.

The instant appeal under Section 54 of the Land Acquisition Act, 1894 is directed against a judgment and order dated 30.05.2015 passed in Reference Case no. 196/2001 arising out of L.A. Case no. 27/1995.

The learned counsel for the parties have submitted that similar appeals have already been admitted for hearing and are ordered to be listed on 27.04.2023.

The appeal is admitted for hearing.

Let notice be issued to the respondents by making the same also returnable on 27.04.2023.

As Ms. Choudhury has appeared and accepted notice on behalf of the respondent no. 1; Ms. Mahanta has appeared and accepted notice on behalf of the respondent no. 2; and Mr. Bhattacharya has appeared and accepted notice on behalf of the respondent no. 3, no formal notices are needed to be issued to the said respondents. Mr. Dubey shall furnish requisite nos. of extra copies of the appeal with the annexures within 2 [two] working days from today.

List the appeal on 27.04.2023.

JUDGE

Comparing Assistant