Dhiren Chandra Barman vs The State Of Assam And 5 Ors
2023 Latest Caselaw 4003 Gua

                                                                Page No.# 1/3

GAHC010215222023




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

                         Case No. : WP(C)/5680/2023

         DHIREN CHANDRA BARMAN
         S/O LATE SATRAM BARMAN, R/O VILL- NAHARBARI, P.O.-BHOLABARI,
         P.S.-KALAIGAON, DIST- UDALGURI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY COMMISSIONER AND SECRETARY TO THE GOVT. OF
         ASSAM, P.H.E. DEPT., DISPUR, GUWAHATI-781006

         2:THE BODOLAND TERRITORIAL COUNCIL
          REPRESENTED BY THE PRINCIPAL SECRETARY
          BODOFA NAGAR
          KOKRAJHAR
          DIST- KOKRAJHAR
          BTC
         ASSAM
          PIN-783370

         3:THE CHIEF ENGINEER (PHE) WATER
         ASSAM
          HENGRABARI
          GUWAHATI
          PIN-781036

         4:THE ADDL. CHIEF ENGINEER CUM DIRECTOR PHED
          BTC
          KOKRAJHAR
          DIST- KOKRAJHAR
          BTAD
         ASSAM
          PIN-783370
                                                                        Page No.# 2/3


             5:THE EXECUTIVE ENGINEER
              PHE
             TANGLA DIVISION
              GOVERNMENT OF ASSAM
             TANGLA
              UDALGURI
             ASSAM-784521

             6:THE ASSISTANT EXECUTIVE ENGINEER
              PHE
             TANGLA DIVISION
              GOVERNMENT OF ASSAM
             TANGLA
              UDALGURI
             ASSAM-78452

Advocate for the Petitioner   : MR. A GANGULY

Advocate for the Respondent : SC, P H E




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

27.09.2023

Heard Mr. A. Ganguly, learned counsel for the petitioner. Also heard Mr. D.

Gogoi, learned Standing Counsel, PHE.

List the matter in the next week as it is submitted by the learned Standing

Counsel for the PHE that the matter is covered by the judgment passed by the

Division Bench of this Court in Sri Dilip Talukdar vs. State of Assam, reported in

(2017) 2 GLT 135.

Mr. A. Ganguly, learned counsel for the petitioner submits that he would Page No.# 3/3

like to peruse the judgment and apprise this Court on the next date.

List accordingly.

JUDGE

Comparing Assistant