Uttam Ghosh vs The State Of Assam And 6 Ors
2023 Latest Caselaw 3942 Gua

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GAHC010185252020




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

                          Case No. : WP(C)/5574/2020

         UTTAM GHOSH
         S/O- LT. DHIRENDRA CH. GHOSH, R/O- B.O.C GATE NATUN BAZAR, P.O.
         AND P.S. BONGAIGAON, DIST.- BONGAIGAON, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, REVENUE
         DEPTT., DISPUR, GHY-6

         2:THE DY. COMMISSIONER
          BONGAIGAON DISTRICT
          BONGAIGAON
         ASSAM

         3:THE ASSTT. SETTLEMENT OFFICER
          BONGAIGAON REVENUE CIRCLE BONGAIGAON
         ASSAM

         4:THE BONGAIGAON MUNICIPALITY
          REP. BY ITS EXECUTIVE OFFICER
          BONGAIGAON DISTRICT
         ASSAM

         5:PURUSHUTTAM DAS
          EXECUTIVE OFFICER
          BONGAIGAON MUNICIPALITY
          P.O.
          P.S. AND DIST.- BONGAIGAON
         ASSAM

         6:PARTHA DATTA
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              EMPLOYEE
              BONGAIGAON MUNICIPALITY
              P.O.
              P.S. AND DIST.- BONGAIGAON
              ASSAM

              7:AJIT CHOUDHURY
               ENGINEER
               BONGAIGAON MUNICIPALITY
               P.O.
               P.S. AND DIST.- BONGAIGAON
              ASSA

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : GA, ASSAM




                                      BEFORE
                       HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                          ORDER

25.09.2023.

Taking into account that the judgment and decree on the basis of which the petitioner asserts his right has not been annexed, list the matter after the Puja Vacation.

JUDGE

Comparing Assistant