Babul Roy vs T.N. Mannen And 12 Ors
2023 Latest Caselaw 45 Gua

                                                               Page No.# 1/4

GAHC010229512022




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

                           Review.Pet./177/2022 In
                           WP(C)/8386/2019 (D/O)
                           WP(C)/6453/2019 (D/O)

         BABUL ROY
         S/O AMARESH ROY,
         RESIDENT OF VILLAGE RANABASTI, NEAR ASRF CAMP. BALIJAN, PO
         KARAGAON, PS KHATKHATI,DIST KARBI ANGLONG, ASSAM 782460



         VERSUS

         T.N. MANNEN AND 12 ORS.
         S/O TEKA AO,
         RESIDENT OF VILLAGE LAHORIJAN NONKE (BALIJAN) , MOUZA BORJAN,
         DIST KARBI ANGLONG, ASSAM 782461

         2:THE UNION OF INDIA
          REP. BY THE SECRETARY TO THE MINISTRY OF ROAD TRANSPORT AND
         HIGHWAYS
          GOVT. OF INDIA
          NEW DELHI

         3:THE NATIONAL HIGHWAY AND INFRASTRUCTURE DEVELOPMENT
         CORPORATION LTD.
         A PUBLIC SECTOR UNDERTAKING BELONGING TO GOVT. OF INDIA
          SITUATED AT 3RD FLOOR
          PTI BUILDING
          4 PARLIAMENT STREET
          NEW DELHI-110001
          REPRESENTED BY ITS MANAGING DIRECTOR

         4:THE STATE OF ASSAM
          REPRESENTED BY ITS SECRETARY TO THE DEPARTMENT OF HILL AREAS
          GOVT. OF ASSAM
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DISPUR
GUWAHATI-781006.

5:THE CHIEF EXECUTIVE MEMBER
 KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU
 KARBI ANGLONG
 PIN-782460

6:THE EXECUTIVE MEMBER
 DEPARTMENT OF REVENUE
 KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU.
 PIN-782460

7:THE PRINCIPAL SECRETARY
TO THE KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU.
 PIN-782460

8:THE JOINT SECRETARY
TO THE DEPARTMENT OF REVENUE
 KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU
 KARBI ANGLONG.PIN-782460

9:THE ASSISTANT SETTLEMENT OFFICER
 KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU
 KARBI ANGLONG.PIN-782460

10:THE ASSISTANT REVENUE OFFICER
 KARBI ANGLONG AUTONOMOUS COUNCIL
 DIPHU
 KARBI ANGLONG.PIN-782460

11:THE DEPUTY COMMISSIONER CUM COLLECTOR
 KARBI ANGLONG DIST. DIPHU
 PIN-782460

12:THE SUPERINTENDENT OF POLICE
 KARBI ANGLONG
DIPHU
 PIN-782460

13:THE OFFICER IN CHARGE
 KHATKHATI POLICE STATION
 KHATKHATI
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             KARBI ANGLONG
             PIN-78246

Advocate for the Petitioner   : MR N N UPADHYAYA

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

03.01.2023 Heard Shri R Dhar, learned counsel for the review applicant as well as Ms. K Jain, learned counsel for the opposite party/writ petitioner. Also heard Shri J Chutia, learned Standing Counsel, KAAC whereas Shri M Chetia, learned Govt. Advocate appears for the State respondents. Shri RK Talukdar, learned counsel is present for the NHIDC.

2. By means of this application, review in the form of a clarification has been sought for with regard to the an observation made by this Court in its order dated 03.11.2022 whereby WP(C)/6453/2019 has been disposed of.

3. Shri Dhar, learned counsel has submitted that in the last paragraph, this Court had made an observation that so far as the amount pertaining to the petitioner no. 16- TN Mannen in WP(C)/8386/2019 is concerned, the competent authority was directed to release the amount which was admitted but not yet released.

4. The learned counsel for the review applicant submits that a clarification be made that the amount mentioned in the last paragraph pertains to only the plot of land under Dag No. 198. The learned counsel for the opposite parties do not object to the same.

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5. In view of the above, the aforesaid judgment dated 30.11.2022 passed in WP(C)/6453/2019 is clarified to the extent that the amount to be released to the petitioner no. 16-TN Mannen in WP(C)/8386/2019 pertains to the plot of land under Dag No. 198 of KP Patta No. 112.

6. The review petition is, accordingly disposed of.

JUDGE

Comparing Assistant