Gauhati High Court
Page No.# 1/5 vs The State Of Assam Nd 6 Ors on 24 July, 2024
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/5
GAHC010144362024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/134/2024
M/S ASSENT CHEMICALS LTD AND ANR.
A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AND PRINCIPAL
PLACE OF BUSINESS AT ROYAL SILVER TOWER, LACHITNAGAR,
GUWAHATI, KAMRUP (M). REP. BY ITS DIRECTOR PUSPA AGARWALLA,
P.O.- TPOATOLI, P.S.- KHETRI- 03, DIST.- KAMRUP (M) ASSAM.
2: PUSPA AGARWALLA
W/O DWARKA PRASAD AGARWALLA
R/O P.O.- TPOATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M) ASSAM
VERSUS
THE STATE OF ASSAM ND 6 ORS.
REP. BY SECRETARY TO THE GOVT. OF ASSAM, REVENUE AND DISASTER
MANAGEMENT, DISPUR, GUWAHATI- 6, KAMRUP (M), ASSAM.
2:THE DEPUTY COMMISSIONER
KAMRUP (M)
GUWAHATI- 01
ASSAM.
3:THE CIRCLE OFFICER
SONAPUR REVENUE CIRCLE
SONAPUR
P.S.- KHETRI- 03
NO- 63 TOPATOLI GAON PANCHAYAT
P.S.- KHETRI- 0
DIST.- KAMRUP (M)
ASSAM.
Page No.# 2/5
4:NO- 63 TOPATOLI GAON PANCHAYAT
TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
5:THE PRESIDENT
NO- 63 TOPATOLI GAON PANCHAYAT TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
6:THE SECRETARY
NO- 63 TOPATOLI GAON PANCHAYAT TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
7:ARJUN UPADHYAY
S/O LATE DHIRAJ UPADHYAY
R/O TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM
Advocate for the Petitioner : MR G N SAHEWALLA
Advocate for the Respondent : GA, ASSAM
Linked Case : I.A.(Civil)/2194/2024
M/S ASSENT CHEMICALS LTD AND ANR.
A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
COMPANIES ACT
1956
HAVING ITS REGISTERED OFFICE AND PRINCIPAL PLACE OF BUSINESS AT
ROYAL SILVER TOWER
LACHITNAGAR
GUWAHATI
KAMRUP (M). REP. BY ITS DIRECTOR PUSPA AGARWALLA
P.O.- TPOATOLI
P.S.- KHETRI- 03
Page No.# 3/5
DIST.- KAMRUP (M) ASSAM.
2: PUSPA AGARWALLA
W/O DWARKA PRASAD AGARWALLA
R/O P.O.- TPOATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M) ASSAM.
VERSUS
THE STATE OF ASSAM AND 6 ORS.
REP. BY SECRETARY TO THE GOVT. OF ASSAM
REVENUE AND DISASTER MANAGEMENT
DISPUR
GUWAHATI- 6
KAMRUP (M)
ASSAM.
2:THE DEPUTY COMMISSIONER
KAMRUP (M)
GUWAHATI- 01
ASSAM.
3:THE CIRCLE OFFICER
SONAPUR REVENUE CIRCLE
SONAPUR
P.S.- KHETRI- 03
NO- 63 TOPATOLI GAON PANCHAYAT
P.S.- KHETRI- 0
DIST.- KAMRUP (M)
ASSAM.
4:NO- 63 TOPATOLI GAON PANCHAYAT
TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
5:THE PRESIDENT
NO- 63 TOPATOLI GAON PANCHAYAT TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
6:THE SECRETARY
NO- 63 TOPATOLI GAON PANCHAYAT TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
7:ARJUN UPADHYAY
S/O LATE DHIRAJ UPADHYAY
Page No.# 4/5
R/O TOPATOLI
P.S.- KHETRI- 03
DIST.- KAMRUP (M)
ASSAM.
------------
Advocate for : MR G N SAHEWALLA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 6 ORS.
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 24.07.2024
Heard Mr. G.N. Sahewalla, learned Senior Counsel assisted by Mr. R.C.
Sancheti, learned counsel for the appellants. Also heard Mr. R. Borpujari,
learned standing counsel appears on behalf of the respondent No.1 and Ms. K.
Phukan, learned counsel appears for the respondent Nos. 2 and 3.
The appeal is admitted for hearing upon the following substantial question
of law:
(1). Whether the learned appellant court below acted beyond its
jurisdiction and illegally decided issue No.4 against the appellant
without there being any pleading of the respondent Nos. 4 to 7 in
written statement regarding violation of the provision of Chapter X
of the Assam Land and Revenue Regulation, 1886 and no written
statement was filed by respondent Nos. 1 to 3 and as such the
impugned judgment and order dated 29.06.2024 passed in the Title
Appeal No.03 of 2022 by Learned Additional District Judge No.1,
Kamrup(M), Guwahati, by reversing the judgment and order dated
26.06.2018 passed in Title suit No.442 of 2014 by learned Civil
Judge No.2, Kamrup (M), Guwahati, is liable to be set aside and
Page No.# 5/5
quashed?
The appellants shall be at liberty to raise another substantial question of
law at the time of hearing.
Issue notice to the respondent Nos. 4 to 7.
The appellant shall take steps upon the respondents by registered post
with A/D returnable within 4(four) weeks.
The appellant is directed to provide copies of the memo appeal to Mr. R.
Borpujari as well as Ms. Phukan.
Call for the LCR.
List this matter after 4(four) weeks.
JUDGE
Comparing Assistant
