Airport Authority Of India vs Md Hamid Ali And 2 Ors
2024 Latest Caselaw 466 Gua

Gauhati High Court

Airport Authority Of India vs Md Hamid Ali And 2 Ors on 29 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/2

GAHC010223752016




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

                                 Case No. : LA.App./21/2023

            AIRPORT AUTHORITY OF INDIA
            REPRESENTED BY THE COMMERCIAL MANAGER L, LGBI AIRPORT,
            GUWAHATI.



            VERSUS

            MD HAMID ALI and 2 ORS
            REPRESENTED BY THE COMMERCIAL MANAGER L, LGBI AIRPORT,
            GUWAHATI.

            2:THE STATE OF ASSAM
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM
             REVENUE (LR) DEPARTMENT
             DISPUR
             GUWAHATI-6

            3:THE DISTRICT COLLECTOR
             KAMRUP
            ASSA

Advocate for the Petitioner   : MR.S BARTHAKUR

Advocate for the Respondent : MR. GA, ASSAM




                              BEFORE
                HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

29.01.2024 Page No.# 2/2

Heard Mr. R Dubey, learned counsel for the appellant. Also heard Mr. M Baruah, learned counsel for the respondent No.1 and Mr. TR Gogoi, learned counsel for the respondent No.2 and 3.

This is an appeal under Section 54 of the Land Acquisition Act, 1894 against the judgment and order dated 30.05.2015 in connection with Reference (LA) Case No.115/2001 arising out of LA Case No.27/1995.

The appeal is admitted.

Call for the records.

As all the respondents are represented, no formal notice need be issued. However, copies of the memo of appeal be served upon the respondents within three days.

List the matter after four weeks along with LA No.14/2017.

JUDGE

Comparing Assistant