Samiran Chandra Laskar vs State Of Assam And 6 Ors
2023 Latest Caselaw 1813 Gua

                                                                     Page No.# 1/3

GAHC010081402023




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

                                Case No. : I.A.(Civil)/1164/2023

            SAMIRAN CHANDRA LASKAR
            S/O LT. SURENDRA CHANDRA LASKAR R/O VILL. AND P.O. NIZ FULBARI
            PART III P.S. KATIGORAH DIST. CACHAR ASSAM PIN 788025



            VERSUS

            STATE OF ASSAM AND 6 ORS.
            REP. BY THE CHIEF SECRETARY GOVT. OF ASSAM DISPUR GUWAHATI 6

            2:THE COMMISSIONER AND SECRTARY
            TO THE GOVT OF ASSAM DEPTT. OF IRRIGATION DISPUR GUWAHATI 6

            3:THE DEPUTY COMMISSIONER
             CACHAR
             SILCHAR

            4:THE CHIEF ENGINEER

             DEPPTT. OF IRRIGATION CHANDMARI GUWAHATI 3 ASSAM

            5:THE SUPERINTENDING ENGINEER
             DEPTT. OF IRRIGATION CACAR CIRCLE SILCHAR P.O. SILCHAR DIST.
            CACHAR ASSAM

            6:THE EXECUTIVE ENGINEER
             SILCHAR DIVISION IRRIGATION SONAI ROAD KANAKPUR SILCHAR 5

            7:MALLIK LASKAR
             JUNIOR ENGINEER INCHARGE OF THE SITE O/O THE EXECUTIVE
            ENGINEER SILCHAR DIVISION IRRIGATION SILCHAR

Advocate for the Petitioner   : MR. P K DEKA
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Advocate for the Respondent : GA, ASSAM




           Linked Case :

           SAMIRAN CHANDRA LASKAR



           VERSUS

           STATE OF ASSAM AND 6 ORS. B



           ------------
           Advocate for : MR. P K DEKA
           Advocate for : appearing for STATE OF ASSAM AND 6 ORS. B



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

08.05.2023.

Heard Mr. I. H. Laskar, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 312 days in filing the connected Appeal against the Judgment and Decree dated 03.11.2021 passed by the learned Civil Judge No. 1, Cachar, Silchar in Title Suit No. 37/2009.

Issue notice returnable after six weeks.

As Ms. U. Das, learned Government Advocate, Assam accepts notice on Page No.# 3/3

behalf of the respondent Nos. 1 and 3 and Ms. D. S. Neog, learned counsel accepts notice on behalf of the respondent Nos. 2, 4, 5 and 6, no formal notice need be issued against them. However, extra copies be given to them.

Applicant to take steps for issuance of notice upon the respondent No. 7 by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after six weeks.

JUDGE

Comparing Assistant