Page No.# 1/3 vs The State Assam And Ors
2023 Latest Caselaw 4398 Gua

                                                                Page No.# 1/3

GAHC010208472021




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

                         Case No. : WP(C)/6779/2021

         NEENA JHURIA AND ANR.
         W/O SRI ASHOK KR JHURIA, R/O GARIMA PALACE, H.B ROAD
         KAMARPATTY, GUWAHATI-781001 P.S. PANBAZAR, DIST. KAMRUP (M)
         ASSAM

         2: ASHOK KUMAR JHURIA
          S/O. LT. GOBARDHAN DAS JHURIA
          R/O GARIMA PALACE
          H.B ROAD KAMARPATTY
          GUWAHATI-781001 P.S. PANBAZAR
          DIST. KAMRUP (M) ASSA

         VERSUS

         THE STATE ASSAM AND ORS.
         REP. BY ITS COMMISSIONER AND SECRETARY, GOVT. OF ASSAM
         REVENUE AND DISASTER MANAGEMENT DEPTT. SACHIBALAYA,
         DISPUR, GUWAHATI-781006 DIST. KAMRUP(M) ASSAM

         2:THE ASSAM BOARD OF REVENUE
          REP. BY ITS CHAIRMAN
          PAN BAZAR
          GUWAHATI-1

         3:THE DEPUTY COMMISSIONER
          KAMRUP (M)
          PANBAZAR
          GUWAHATI-781001

         4:THE CIRCLE OFFICER
          GUWAHATI REVENUE CIRCLE
          PANBAZAR
          GUWAHATI-781001
          DIST. KAMRUP (M) ASSAM
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         5:CHANDANA KALITA
         W/O LT. DINESH CH. KALITA
          R/O GARIMA GOLD TOWER
          M.S. ROAD
          FANCY BAZAR
          GUWAHATI-781001
          P.S. PANBAZAR
          DIST. KAMRUP (M) ASSAM

         6:BISWAJIT KALITA
          S/O LT. DINESH CH. KALITA
          R/O GARIMA GOLD TOWER
          M.S. ROAD
          FANCY BAZAR
          GUWAHATI-781001
          P.S. PANBAZAR
          DIST. KAMRUP (M) ASSAM

         7:HENA KALITA
          D/O LT. DINESH CH. KALITA
          R/O GARIMA GOLD TOWER
          M.S. ROAD
          FANCY BAZAR
          GUWAHATI-781001
          P.S. PANBAZAR
          DIST. KAMRUP (M) ASSA

   For the Petitioner (s) : Ms. N. Begum, Advocate.

    For the Respondent (s) : Mr. A. Biswas, Advocate.

                             BEFORE
                HONOURABLE MR. JUSTICE DEVASHIS BARUAH
                              ORDER

17.10.2023

The instant writ petition has been filed challenging the judgment dated 10.09.2021 passed by the learned Assam Board of Revenue in the Revenue Appeal being Case No. 83 R.A.(K)/2018 had been put to challenge.

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2. Taking into account the above, this Court is of the opinion that the records pertaining to the Revenue Appeal No. 83 R.A.(K)/2018 would be required to be perused.

3. In that view of the matter, let this matter be listed again on 14 th of December, 2023. The Registry shall requisition the records of Revenue Appeal No. 83 R.A.(K)/2018.

4. An attempt shall be made to dispose of the writ petition on the next date. In the meantime, the parties are given the liberty to file their pleadings, if so adviced.

5. The interim order passed earlier shall continue till the disposal of the writ petition.

JUDGE

Comparing Assistant