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Jadav Chandra Bora vs Borsing Rongpi And 2 Ors
2024 Latest Caselaw 4845 Gua

Citation : 2024 Latest Caselaw 4845 Gua
Judgement Date : 15 July, 2024

Gauhati High Court

Jadav Chandra Bora vs Borsing Rongpi And 2 Ors on 15 July, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/2

GAHC010072682023




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

                          Case No. : Cont.Cas(C)/197/2023

           JADAV CHANDRA BORA
           S/O LATE KAMAL CHANDRA BORA, R/O PHULBARI, WARD NO. 4, P.O. AND
           P.S.-MORIGAON, DIST-MORIGAON, ASSAM, PIN-782105



           VERSUS

           BORSING RONGPI AND 2 ORS
           CHIEF ENGINEER, WATER RESOURCES DEPARTMENT, BASISTHA,
           GUWAHATI, ASSAM, ASSAM WATER CENTRE, GUWAHATI-781029

           2:JAGADIPAN DEY
           THE SUPERINTENDING ENGINEER
           WATER RESOURCES DEPARTMENT
            NOGAON CIRCLE
            DIST-NAGAON
           ASSAM
            PIN-782001

           3:LOCHAN CHOUDHURY
            EXECUTIVE ENGINEER
           WATER RESOURCE DEPARTMENT
            MORIGAON WATER RESOURCE DIVISION MORIGAON
            P.O. AND DIST-MORIGAON
           ASSAM
            PIN-78210

For the petitioner (s)   : Mr. R. A. Ahmed, Advocate

For the respondent (s)   : Ms. R. Deka, Advocate
                                                                         Page No.# 2/2

                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

15.07.2024

Ms. R. Deka, the learned counsel appearing on behalf of the respondents seeks four weeks time for filing the affidavit in this matter.

2. Taking into account that various adjournments have already been sought for, this Court grants a final opportunity to file the affidavit by 12.08.2024. The affidavit be filed by the concerned Chief Engineer of the Water Resources Department indicating as to whether the steps as directed vide the judgment passed by this Court dated 27.09.2022 has been duly complied with.

3. List the matter again on 19.08.2024.

4. The affidavit be filed on or before 16.08.2024.

JUDGE

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