The State Of Assam vs Bhubon Chandra Das And 4 Ors
2023 Latest Caselaw 2513 Gua

                                                                    Page No.# 1/3

GAHC010118972023




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

                                Case No. : Review.Pet./73/2023

            THE STATE OF ASSAM
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            FINANCE DEPTT., DISPUR, GUWAHATI- 781006.



            VERSUS

            BHUBON CHANDRA DAS AND 4 ORS.
            S/O LATE GOLAP DAS, R/O KURUABAHI NOGAYAN GAON SATRA,
            BOKAKHAT, DIST.- GOLAGHAT, ASSAM.

            2:THE STATE OF ASSAM
             REP. BY COMMISSIONER AND SECRETARY
             GOVT. OF ASSAM
             IRRIGATION DEPTT.
             DISPUR
             GUWAHATI- 6.

            3:THE CHIEF ENGINEER (I)
            ASSAM
             CHANDMARI GUWAHATI-3
            ASSAM.

            4:THE EXECUTIVE ENGINEER

             GOLAGHAT DIVISION (IRRIGATION)
             GOLAGHAT.

            5:THE TREASURY OFFICER

             GOLAGHAT

Advocate for the Petitioner   : MR. B GOGOI
                                                                       Page No.# 2/3


Advocate for the Respondent : MS. B BHUYAN




                                BEFORE
                    HONOURABLE MR. JUSTICE NELSON SAILO

                                       ORDER

13.06.2023

Mr. B Gogoi, learned counsel for the State Government appearing for the

petitioner, submits that this review petition is filed seeking review of the order

dated 22.02.2019 passed by this Court in WP(C) No. 481/2013 on the ground

mentioned in the review petition.

At this stage, Ms. B Bhuyan learned counsel for the opposite party/writ

petitioner raises preliminary objection on the maintainability of the review

petition stating that a contempt petition is pending before this Court alleging

non-compliance of the Judgment dated 22.02.2019. Therefore, the review

petition is filed by way of an afterthought by the petitioner. She submits that

she may be given 2 (two) weeks' time to file objection.

Considering of the prayer, respondents may file their objection.

List the matter again for motion after 2 (two) weeks on a date to be fixed

by the Registry.

Page No.# 3/3

JUDGE

Comparing Assistant