Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 460 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 29 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/3

GAHC010279822023




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

                          Case No. : LA.App./3/2024

         MAHAMMAD ALI AND 5 ORS
         S/O LATE SAMSER ALI,
         RESIDENT OF VILLAGE CHAGOLIA PART II, NEAR CHECK GATE, PO
         CHHAGOLIA, PS GOLAKGANJ, DIST DHUBRI, ASSAM

         2: FAZRUL HAQUE @ FAZRUL ALI
          S/O LATE SAMSER ALI

         RESIDENT OF VILLAGE CHAGOLIA PART II
         NEAR CHECK GATE
         PO CHHAGOLIA
         PS GOLAKGANJ
         DIST DHUBRI
         ASSAM

         3: ANJUL ALI
          S/O LATE SAMSER ALI

         RESIDENT OF VILLAGE CHAGOLIA PART II
         NEAR CHECK GATE
         PO CHHAGOLIA
         PS GOLAKGANJ
         DIST DHUBRI
         ASSAM

         4: MANJUL ALI
          S/O LATE SAMSER ALI

         RESIDENT OF VILLAGE CHAGOLIA PART II
         NEAR CHECK GATE
         PO CHHAGOLIA
         PS GOLAKGANJ
         DIST DHUBRI
         ASSAM
                                                                     Page No.# 2/3


            5: SAZIDA BEGUM @ SAZITA BIBI
             D/O LATE SAMSER ALI

            RESIDENT OF VILLAGE CHAGOLIA PART II
            NEAR CHECK GATE
            PO CHHAGOLIA
            PS GOLAKGANJ
            DIST DHUBRI
            ASSAM

            6: SAMASTA BEGUM @ SAMASTA BIBI
             D/O LATE SAMSER ALI

            RESIDENT OF VILLAGE CHAGOLIA PART II
            NEAR CHECK GATE
            PO CHHAGOLIA
            PS GOLAKGANJ
            DIST DHUBRI
            ASSA

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE COMMISSIONER AND SECRETARY REVENUE AND
            DISASTER MANAGEMENT (LAND RECORDS) DEPARTMENT, DISPUR,
            GUWAHATI 06

            2:THE DEPUTY COMMISSIONER/DISTRICT COLLECTOR
             DHUBRI
            ASSAM 78330

Advocate for the Petitioner   : MR. A T SARKAR

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 29.01.2024

Heard Mr. S.Dutta, learned counsel for the applicant. None appears for the Page No.# 3/3

opposite parties.

By this appeal filed under Section 54 of the Land Acquisition Act, the applicant has prayed for setting aside the impugned judgment and order, dated 25.08.2023 passed by the learned Additional District Judge in LA Case No. 200/2017 ( Reference LA Case No.1/2005-2006).

As respondents have already entered appearance, no notice is required to be served upon them.

Extra copy along with anneuxres be furnished to the learned counsel for the respondent Nos. 1 and 2 within 2 days.

List the matter for admission on 09.02.2024.

JUDGE

Comparing Assistant