John Millik vs The Union Of India And 6 Ors
2023 Latest Caselaw 1233 Gua

                                                                 Page No.# 1/3

GAHC010050082023




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

                         Case No. : I.A.(Civil)/745/2023

         JOHN MILLIK,
         S/O- HEROLOUS MILLIK, R/O D.C. COLONY, DIPHU, KARBI ANGLONG,
         PIN- 782460.



         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REPRESENTED BY SECRETARY TO THE MINISTRY OF ROAD TRANSPORT
         AND HIGHWAYS, GOVERNMENT OF INDIA, PIN- 110001.

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

         3:THE STATE OF ASSAM
          REPRESENTED BY THE SECRETARY
          DEPARTMENT OF HILLS AREA
          GOVERNMENT OF ASSAM
          PIN- 781006.

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

         5:THE JOINT SECRETARY
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             CALA I.E. COMPETENT AUTHORITY FOR LAND ACQUISITION
             DEPARTMENT OF REVENUE
             KARBI ANGLONG AUTONOMOUS COUNCIL
             DIPHU
             PIN- 782460.

             6:ASSISTANT SETTLEMENT OFFICER
              DIPHU CIRCLE
              KARBI ANGLONG AUTONOMOUS COUNCIL
              DIPHU
              PIN- 782460.

             7:THE GENERAL MANAGER (PROJECTS)
              NHIDCL
              PMU
              DIPHU
              KARBI ANGLONG
             ASSAM
              PIN- 782460

Advocate for the Petitioner   : MR. S MITRA

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                             ORDER

27.03.2023 Heard Shri S Mitra, learned counsel for the applicant, who by means of this petition, has prayed for correction of an inadvertent typographical error occurred in the order dated 09.12.2022 passed by this Court in WP(C)/4500/2022.

Shri Mitra, learned counsel for the applicant has submitted that due to inadvertence, there was mistake in writing the dag numbers. It has been submitted that the original dag number was 363 and the new dag which was created is 400.

Shri RK Talukdar, learned counsel for the respondent nos. 2 and 7; Ms. M Barman, learned State Counsel, Assam for the respondent no. 3 and Ms. V Shohe, learned counsel for the respondent nos. 4, 5 and 6, who are present, have not raised Page No.# 3/3

any objection.

Accordingly, it is directed that wherever Dag No. 400 has been mentioned in the aforesaid judgment, the same should be replaced by 363 and vice versa i.e., wherever Dag No. 363 written that should be read as 400.

To remove all doubts, the order passed today i.e., 27.03.2023 in this interlocutory application should be read as a part of the order dated 09.12.2022 passed in WP(C)/4500/2022.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant