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Basant Kumar Bagaria vs The State Of Assam And 6 Ors
2023 Latest Caselaw 4528 Gua

Citation : 2023 Latest Caselaw 4528 Gua
Judgement Date : 6 November, 2023

Gauhati High Court
Basant Kumar Bagaria vs The State Of Assam And 6 Ors on 6 November, 2023
                                                                     Page No.# 1/2

GAHC010202562021




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

                           Case No. : WP(C) 100/2015



         BASANT KUMAR BAGARIA
         S/O LT. DUNGARMAL BAGARIA R/O OLD A.T. ROAD P.O. and P.S.
         HAIBARGAON DIST. NAGAON
         ASSAM PIN- 782002.


          VERSUS

         THE STATE OF ASSAM AND 6 ORS
         NOTICE THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
         REVENUE DEPARTMENT
         DISPUR
         GUWAHATI-6.

         2:THE ASSAM BOARD OF REVENUE
         PANBAZAR
          GUWAHATI-1.
          3:THE DEPUTY COMMISSIONER

         NAGAON
         NAGAON TOWN.
         4:SRI DHARAM CHAND SETHIA

          5:SRI KAMAL SINGH SETHIA

          6:SRI TILOK CHAND SETHIA

         7:SRI PRADIP KUMAR SETHIA
         ALL NO. 4
         5
         6 and 8 ARE SONSOF LT. SITA RAM SETHIA ARE RESIDENTS OF OLD A.T.
         ROAD
                                                                          Page No.# 2/2

            MOUZA- TOWN
            P.O. and P.S. HAIBARGAON
            DIST. NAGAON
            ASSAM
            PIN - 782002.
            ------------
            Advocate for : MR.U K DAS
            Advocate for : GA
            ASSAM appearing for THE STATE OF ASSAM AND 6 ORS



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 06-11-2023

1. This petition under Article 226 of the Constitution of India has been filed assailing the impugned judgment and order dated 20.03.2014 passed by the Assam Board of Revenue, Guwahati in Revenue Appeal No.108 RA(N)/2012, whereby the appeal was allowed beyond pleading and without following due procedure of law.

2. Issue notice upon the newly impleaded respondent Nos.4(a), 4(b), 4(c), 4(d) & 4(e) returnable by 18.12.2023.

3. Steps to be taken by way of Registered Post with A.D as well as through usual process within 7 (seven) days.

JUDGE

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