Sri Debjyoti Neog vs The Collector Kamrup And Anr
2024 Latest Caselaw 5892 Gua

Gauhati High Court

Sri Debjyoti Neog vs The Collector Kamrup And Anr on 14 August, 2024

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GAHC010192042018




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

                         Case No. : LA.App./50/2018

         SRI DEBJYOTI NEOG
         S/O SRI PHATIK NEOG
         R/O BOR CHANDRA GRANT
         NORT GUWAHATI REVENUE CIRCLE
         DIST. KAMRUP (R)
         ASSAM
         PRESENTLY RESIDING AT HOUSE NO. 08 BYE LANE 4 JYOTI NAGAR
         BAMUNIMAIDAM
         GUWAHATI-21
         ASSAM.


          VERSUS

         THE COLLECTOR KAMRUP AND ANR
         KAMRUP
         AMINGAON
         PIN 781031

         2:CHIEF CONSTRUCTION ENGINEER
         DEFENCE RESERCH AND DEVELOPMENT ORGANIZATION (DRDO) AKBAR
         ROAD
          POST BOX NO. 1569
          SECONDRABAD
          PIN 500003
          ------------
         Advocate for : MR. SHEELADITYA
         Advocate for : GA
         ASSAM appearing for THE COLLECTOR KAMRUP AND ANR
                                                                              Page No.# 2/2


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

14.08.2024

Heard Mr. Sheeladitya, learned counsel for the petitioner and Mr. T.R. Gogoi, learned Government Advocate for the respondent No. 2.

2. In this appeal, under Section 54 of the Land Acquisition Act, the appellant has put to challenge the correctness or otherwise of the judgment and decree dated 31.05.2017, passed by the learned District Judge, Kamrup at Amingaon, in Case No. 18/2014 (Old No. 17/2013), arising out of L.A. Case No. 06/2009.

3. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned judgment and decree dated 31.05.2017.

4. Mr. Sheeladitya, learned counsel for the petitioner submits that in respect of condonation of delay, the appellant has preferred one I.A. and in the said I.A. the delay was condoned and Mr. S.C. Keyal, learned Standing Counsel for D.R.D.O. had entered appearance, but the name of Mr. Keyal is not reflected in the cause-list.

5. In view of above, it is provided that the Registry shall list the matter after 4 (four) weeks, reflecting the name of Mr. Keyal for the D.R.D.O. in the cause- list.

6. The Registry shall call for the record from the learned trial court.

JUDGE

Comparing Assistant