Ramani Kakati Das vs Tara Prasad Sharma And 7 Ors
2024 Latest Caselaw 6364 Gua

Gauhati High Court

Ramani Kakati Das vs Tara Prasad Sharma And 7 Ors on 30 August, 2024

                                                         Page No.# 1/4

GAHC010174062024




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

                             Case No. : CRP/86/2024

         RAMANI KAKATI DAS
         WIFE OF SRI JOGESH DAS,
         RESIDENT OF MANIARI TINIALI,
         P.S.- PALASHBARI, P.O.- MANIARI TINIALI,
         DISTRICT- KAMRUP, ASSAM.



         VERSUS

         TARA PRASAD SHARMA AND 7 ORS
         SON OF AMBIKA SHARMA,
         R/O- WARD NO. 7, KAMAKHYA,
         P.S.- JALUKBARI,
         GUWAHATI- 781010,
         DISTRICT- KAMRUP(M), ASSAM.

         2:MAHESH PARSAD SHARMA
          SON OF AMBIKA SHARMA

         R/O- HOUSE NO. 31

         KAMAKHYA TEMPLE ROAD

         P.S.- BHARALUMUKH
          GUWAHATI

         DISTRICT- KAMRUP(M)
         ASSAM.

         3:TARANI PRASAD SHARMA
          SON OF AMBIKA SHARMA

         R/O- WARD NO. 31
                                    Page No.# 2/4

KAMAKHYA

P.S.- JALUKBARI

GUWAHATI- 781010

DISTRICT- KAMRUP(M)
ASSAM.

4:PRATIBHA DEVI
W/O- KAMAKHYA PRASAD SHARMA

C/O- SHRI MAHESH PRASAD SHARMA

S/O AMBIKA SHARMA

R/O- HOUSE NO. 31

KAMAKHYA TEMPLE ROAD

P.S. BHARALUMUKH
 GUWAHATI

DISTRICT- KAMRUP(M)
ASSAM.

5:CHIRANJIB PRASHAD SHARMA
 SON OF JWALA PRASHAD SHARMA

R/O- FOOTHILL OF KAMAKHYA TEMPLE
NURSERY

P.S.- BHARALUMUKH
 GUWAHATI

DISTRICT- KAMRUP(M)
ASSAM.

6:UMARANI SHARMA
W/O- JWALA PRASHAD SHARMA

C/O- SHRI MAHESH PRASAD SHARMA

S/O AMBIKA SHARMA

R/O- HOUSE NO. 31

KAMAKHYA TEMPLE ROAD
                                                              Page No.# 3/4


            P.S.- BHARALUMUKH
             GUWAHATI

            DISTRICT- KAMRUP(M)
            ASSAM.

            7:JYOTISHMAN SHARMA
             SON OF JWALA PRASHAD SHARMA

            R/O- FOOTHILL OF KAMAKHYA TEMPLE
            NURSERY

            P.S.- BHARALUKUKH
             GUWAHATI

            DISTRICT- KAMRUP(M)
            ASSAM.

            8:SANJOY THAKURIA
             SON OF JAMINI THAKURIA

            R/O SHANTIPUR

            NEAR NIRJESWARI MANDIR
            MIRZA

            P.S.- PALASHBARI
             P.O.- MIRZA

            DISTRICT- KAMRUP
            ASSAM

Advocate for the Petitioner   : MR B C DAS, MS. M PATHAK

Advocate for the Respondent : ,




                                       BEFORE
                       HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
                                         ORDER

30.08.2024 Page No.# 4/4

Heard Ms. M. Pathak, learned counsel for the petitioner. This is an application under Article 227 of the Constitution of India seeking quashing of the Judgment and Order dated 23.07.2024 passed by the learned Special Tribunal, Kamrup in Land Grabbing Case bearing Special L.G. Case No. 01/2023 whereby the learned Special Tribunal dismissed the Land Grabbing Case filed by the present petitioner.

Issue notice returnable in four weeks.

Steps by registered post with A/D within one week from today. In the interim, the operation of the impugned Judgment and Order dated 23.07.2024 passed by the Court of Addl. District & Sessions Judge, Kamrup as the Special Tribunal in respect of Special L.G. No. 01/2023 is stayed till the next date of listing.

List the matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant