Kamal Sing Brahma vs The State Of Assam And 7 Ors
2024 Latest Caselaw 5186 Gua

Gauhati High Court

Kamal Sing Brahma vs The State Of Assam And 7 Ors on 26 July, 2024

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                   Page No.# 1/3

GAHC010144222024




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

                          Case No. : WP(C)/3680/2024

         KAMAL SING BRAHMA
         S/O- LATE NANDA RAM BRAHMA,
         VILLAGE- BASUGAON COLLEGE ROAD,
         P.O- BASUGAON, P.S- BASUGAON, DIST- CHIRANG, PIN-783372



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMMISSIONER AND SECRETARY , PWD DEPARTMENT ,
         GOVT. OF ASSAM, DISPUR, GUWAHATI-06

         2:THE BODOLAND TERRITORIAL COUNCIL
          REPRESENTED BY THE PRINCIPAL SECRETARY
          BTC
          KOKRAJHAR
         ASSAM 783370

         3:THE JOINT SECRETARY
          BODOLAND TERRITORIAL COUNCIL
          BTC
          KOKRAJHAR
         ASSAM 783370

         4:THE ADDITIONAL CHIEF ENGINEER
          CUM DIRECTOR
          PWD
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR
         ASSAM 783370

         5:THE SUPERINTENDING ENGINEER
          PWD (R AND B) CIRCLE
                                                                       Page No.# 2/3

             BODOLAND TERRITORIAL COUNCIL
             KOKRAJHAR
             ASSAM 783370

            6:THE EXECUTIVE ENGINEER
             PWD
             CHIRANG (R AND B) KAJALGAON
             CHIRANG-783385

            7:THE BLOCK DEVELOPMENT OFFICER
             SIDLI-CHIRANG DEVELOPMENT BLOCK
             SIDLI
             CHIRANG-783385

            8:THE I/C PROJECT DIRECTOR DRDA
             KAJALGAON
             CHIRANG
             PIN-78338

Advocate for the Petitioner   : MR. A BORO

Advocate for the Respondent : SC, BTC




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                         ORDER

26.07.2024

Heard Mr. A. Boro, learned counsel for the petitioner, who submits that the petitioner's bills amounting to Rs.9,90,000/- have not been paid, despite the order dated 13.06.2022 having been passed in an earlier case, i.e., WP(C) 6028/2021.

2. Mr. R.K. Muchahary, learned counsel for the respondent Nos. 2-8 and Mr. P. Nayak, learned counsel for the respondent No.1 shall obtain instructions with regard to the above. Mr. R.K. Muchahary, learned counsel shall obtain instructions as to whether the petitioner's name has been included in the list for Page No.# 3/3

payment of outstanding dues in terms of the judgment of the Full Bench of this Court in the case of Tamsher Ali and Etc. Etc Vs. State of Assam and Ors , reported in 2008 (4) GLT 1.

3. List the matter on 13.08.2024 along with WP(C) 3144/2024.

JUDGE

Comparing Assistant