Union Of India vs Ismail Ali And 2 Ors
2024 Latest Caselaw 22 Gua

Gauhati High Court

Union Of India vs Ismail Ali And 2 Ors on 3 January, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/2

GAHC010176092018




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

                                 Case No. : WP(C)/5470/2018

            UNION OF INDIA
            REP. BY THE GENERAL MANAGER, NORTHEAST FRONTIER RAILWAY,
            MALIGAON, GUWAHATI- 781011



            VERSUS

            ISMAIL ALI AND 2 ORS.
            SON OF LATE MOFIZUDDIN AHMED, RESIDENT OF UZAN BAZR,
            (RIVERSIDE) VILLAGE SAHAR GUWAHATI PART VI, P.O. UZANBAZAR,
            GUWAAHTI- 781001, ASSAM.

            2:ESTATE OFFICER

             NORTHEAST FRONTIER RAILWAY
             MALIGAON
             GUWAHATI- 781011
             ASSAM.

            3:SECRETARY OF LAND AND REVENUE DEPARTMENT
             REP. BY THE SECRETARY
             GOVT. OF ASSAM
             REVENUE DEPTT.
             DISPUR
             GUWAHATI 781006
            ASSAM

Advocate for the Petitioner   : MR. B SARMAH

Advocate for the Respondent : SC, REVENUE
                                                                         Page No.# 2/2

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 03-01-2024

Learned counsel appearing on behalf of the petitioner submits that he may be permitted to withdraw the writ petition taking into account the judgment of the Hon'ble Supreme Court in the case of Life Insurance Corporation of India vs. Nandini J. Shah & Ors. , reported in AIR 2018 SC 1197.

He further submits that he may be permitted to file revision application under Article 227 of the Constitution of India.

Taking into account the above submission, the instant writ petition is closed on withdrawal. However, liberty is given to the petitioner to file appropriate proceedings, if so advised.

JUDGE

Comparing Assistant