Through The General Manager vs Jagadish Ch. Das And Ors
2023 Latest Caselaw 3084 Gua

                                                                               Page No.# 1/2

GAHC010169782020




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

                                 Case No. : LA.App./19/2010

         NORTH EAST FRONTIER RAILWAY

         THROUGH THE GENERAL MANAGER
         CON
         N.F. RAILWAY
         MALIGAON
         GUWAHATI-781011


          VERSUS

         JAGADISH CH. DAS and ORS


         2:DINESH CH. DAS


          3:JITENDRA CH. DAS

          4:MAHESH CH. DAS

         VILL. GOTA NAGAR
         MOUZA-JALUKBARI
         DIST. KAMRUP
         ASSAM.
         5:THE COLLECTOR

         KAMRUP
          GUWAHATI-1.
          ------------
         For the Petitioner(s)               : Mrs. U. Chakraborty, Advocate

         For the Respondent(s)              : None appears
                                                                       Page No.# 2/2




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 11.08.2023

1. The instant appeal arises out of the judgment and award dated 09.08.2005 passed by the learned Ad-hoc Additional District Judge No.3, Kamrup (M) at Guwahati in Misc. Reference Case No.25/1996 whereby it was decreed that the market value of the acquired land is 80,000/- per Katha and the Claimant would be entitled to the enhanced compensation along with interest an additional sum.

2. Mrs. U. Chakraborty, the learned counsel appearing on behalf of the Appellant submits on instructions that the Appellant i.e. the North East Frontier Railway would not like to press the instant appeal.

3. In that view of the matter, the instant appeal stands dismissed on withdrawal.

4. The Registry is directed to forthwith return the LCR to the Court below.

JUDGE

Comparing Assistant