Bikash Chandra Pradhani vs The State Of Assam And Anr
2024 Latest Caselaw 5670 Gua

Gauhati High Court

Bikash Chandra Pradhani vs The State Of Assam And Anr on 7 August, 2024

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GAHC010135322024




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

                                   Case No. : CRP/81/2024

            BIKASH CHANDRA PRADHANI
            S/O- LT. BHUBAN CHANDRA PRADHANI, R/O- VILL. DAKHIN
            TOKRECHORA, PT.IV, P.O. AND P.S. GOLAKGANJ, DIST.- DHUBRI (ASSAM),
            PIN- 783334



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE COLLECTOR, DHUBRI, ASSAM, PIN- 783301

            2:THE ASSTT. SETTLEMENT OFFICER
             GOLAKGANJ REVENUE CIRCLE
             P.O. AND P.S. DHUBRI
             DIST. DHUBRI
            ASSAM
             PIN- 7833

Advocate for the Petitioner   : MR D KALITA,

Advocate for the Respondent : GA, ASSAM, SC, REVENUE
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                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

07.08.2024 Heard Mr. D. Kalita, learned counsel for the petitioner. Also heard Ms. K. Phukan, learned counsel for the respondent Nos. 1 and 2.

In this Civil Revision Petition under Section 115 of the Code of Civil Procedure 1908, the petitioner has put to challenge the correctness or otherwise of the order dated 22.04.2024, passed by the learned Civil Judge (Junior Division) No.2, Dhubri in Title Execution No. 35/2021 and thereby disposed of the Execution Proceeding arising out of Judgment & decree dated 29.06.2001, passed in T.S. Case NO. 331/1995, on the ground that the decree has been fully satisfied.

Let notice be issued to the respondents returnable in 4 (four) weeks. However, no formal notice is required to be issued since Ms. K. Phukan learned counsel, appears on behalf of both the respondent and receives notice. But, extra requisite copy of the petition be furnish to her during the course of the day.

Registry shall call for the record from the learned trial Court. List the matter after 4 ( four) weeks.

JUDGE

Comparing Assistant