Biswajit Sarma vs Borsing Rongpi
2023 Latest Caselaw 5109 Gua

Gauhati High Court

Biswajit Sarma vs Borsing Rongpi on 18 December, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010273572023




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

                                Case No. : Cont.Cas(C)/726/2023

            BISWAJIT SARMA
            S/O SRI ANIL CH. SARMA, R/O KALYANI SAGAR PATH, HOUSE NO. 6, P.O.-
            NARAKASUR, KAHILIPARA, P.S.-DISPUR, GUWAHATI-781019, DIST-
            KAMRUP (M), ASSAM



            VERSUS

            BORSING RONGPI
            CHIEF ENGINEER, WATER RESOURCES DEPARTMENT, ASSAM,
            CHANDMARI, GUWAHATI-781003



Advocate for the Petitioner   : MR. B K GOGOI

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

18.12.2023 Heard Ms. C. Deka, 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)/6527/2021.

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Ms. Deka, 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(four) weeks.

Steps for service of notice upon the respondents be taken by registered post with A/D. Steps by tomorrow.

List this case after 4(four) weeks along with service report.

JUDGE

Comparing Assistant