Lintumoni Bora vs Pankaj Agarwal And 3 Ors
2023 Latest Caselaw 5082 Gua

Gauhati High Court

Lintumoni Bora vs Pankaj Agarwal And 3 Ors on 15 December, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                   Page No.# 1/2

GAHC010115412023




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

                        Case No. : Cont.Cas(C)/756/2023

         LINTUMONI BORA
         S/O- JOTIN NATH BORA, VILL. AND P.O. DAKHIN CHANGCHAKI, P.S.
         KAMPUR, DIST. NAGAON, ASSAM, PIN- 782426.



         VERSUS

         PANKAJ AGARWAL AND 3 ORS
         THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, WATER
         RESOURCES DEPARTMENT, DISPUR, GHY-6.

         2:BORSING RONGPI
         THE CHIEF ENGINEER
         WATER RESOURCE DEPARTMENT
          CHANDMARI
          GHY-03.

         3:JAGADIPAN DEY
         THE SUPERINTENDENT ENGINEER
         WATER RESOURCE CIRCLE
          NAGAON
          P.O.
          P.S. AND DIST. NAGAON
         ASSAM
          PIN- 782001.

         4:PINKU MOZUMDER
          THE EXECUTIVE ENGINEER
         WATER RESOURCE DEPARTMENT
          NAGAON WATER RESOURCE DIVISION
          NAGAON
          P.O.
         P.S. AND DIST. NAGAON
                                                                      Page No.# 2/2

             ASSAM
             PIN- 782001

Advocate for the Petitioner   : MD. I H KHAN

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

15.12.2023 Heard AA Sk. learned counsel for the petitioner, who by means of this petition has complained of non-compliance of the common judgment and order dated 27.09.2022 which was passed in a bunch of writ petition, including WP(C)/2979/2022.

Shri Sk., learned counsel for the petitioner has also referred to the communications by which the order was transmitted before the appropriate authorities.

Let notice be issued, returnable by 4 weeks.

Steps for service of notice upon the respondents be taken by registered post with A/D within Monday i.e. 18.12.2023.

JUDGE

Comparing Assistant