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Palomina Marak vs The General Manager And 2 Ors. H
2023 Latest Caselaw 3085 Gua

Citation : 2023 Latest Caselaw 3085 Gua
Judgement Date : 11 August, 2023

Gauhati High Court
Palomina Marak vs The General Manager And 2 Ors. H on 11 August, 2023
                                                                     Page No.# 1/2

GAHC010052232023




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

                                 Case No. : LA.App./16/2023

            PALOMINA MARAK
            W/O GARMIDSON SHIRA, VILL.- BANDARSHI PART III, P.O.- BANDARSHI,
            P.S.- DUDHNOI, DIST.- GOALPARA, ASSAM.



            VERSUS

            THE GENERAL MANAGER AND 2 ORS. H
            NORTH EAST FRONTIER RAILWAY, MALIGAON, GUWAHATI- 11, ASSAM.

            2:DEPUTY CHIEF ENGINEER (CONSTRUCTION)
             NORTH EAST FRONTIER RAILWAYS
             MALIGAON
             GUWAHATI- 11
            ASSAM.

            3:THE STATE OF ASSAM
             REP. BY THE DEPUTY COMMISSIONER CUM COLLECTOR
             GOALPARA
             DIST. AND P.O.- GOALPARA
            ASSAM
             PIN- 783101

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : DY.S.G.I.




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                           ORDER

Page No.# 2/2

11.08.2023 Heard Mr. H. Das, learned counsel for the appellant.

This appeal is directed against the judgment and order dated 21.12.2019

passed by the learned District Judge, Goalpara in connection with L.A. Case

No.17/2013. The appellant is seeking enhancement of the compensation

awarded in connection with L.A.(Reference) Case No.17/2013.

Issue notice returnable in six weeks.

Mr. N. Goswami, learned Govt. Advocate, Assam has entered appearance and

accepted notice on behalf of respondent No.3. As such, no formal notice is

required to be sent to the said respondent. However, extra copy of the memo

of appeal be furnished to the learned Government Advocate within three days

from today.

Appellant to take steps for service of notice upon the respondent Nos.1 and 2

by registered post with A/D within a week from today.

JUDGE

Comparing Assistant

 
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