Mildha Marak vs The General Manager And 2 Ors
2023 Latest Caselaw 1368 Gua

                                                                       Page No.# 1/2

GAHC010052312023




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

                                Case No. : I.A.(Civil)/858/2023

            MILDHA MARAK
            W/O SUDILA SHIRA,
            RESIDENT OF VILLAGE BANDARSHI PART III, PO BANDARSHI, PS
            DUDHNOI, DIST GOALPARA, ASSAM



            VERSUS

            THE GENERAL MANAGER AND 2 ORS.
            NORTH EAST FRONTIER RAILWAY , MALIGAON . GUWAHATI 11, ASSAM

            2:DEPUTY CHIEF ENGINEER (CONSTRUCTION)
             NORTHEAST FRONTIER RAILWAY
             MALIGAON
             GUWAHATI 11 ASSAM

            3:THE STATE OF ASSAM
             REPRESENTED BY THE DEPUTY COMMISSIONER CUM COLLECTOR
             GOALPARA
            ASSAM 78310

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : GA, ASSAM
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                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                      ORDER

Date : 31.03.2023

Mr. H. Das, learned counsel for the applicant and Mr. K.K. Bhattacharjee, learned Junior Government Advocate, Assam for the opposite party no. 3 are present.

The instant interlocutory application has been filed under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 338 days in filing the connected L.A. Appeal under Section 54 of the Land Acquisition Act, 1894 against the judgment and order dated 21.12.2019 passed by the learned District Judge, Goalpara in L.A.[Reference] Case no. 19/2013.

Issue notice, returnable in 4 [four] weeks.

As Mr. Bhattacharjee, learned Junior Government Advocate, Assam has appeared and accepted notice on behalf of the respondent no. 3, no formal notice need to be issued to the said opposite-party.

As the name of the learned Standing Counsel, N.F. Railway is reflected in the respondents' side in the cause-list, the learned counsel for the applicant shall furnish requisite nos. of extra copies of the application along with annexures, to Mr. Bhattacharjee and the learned Standing Counsel, N.F. Railway within 3 [three] working days from today.

List the case after 4 [four] weeks.

JUDGE Comparing Assistant