Pallorbund Tea Ltd vs The Collector
2024 Latest Caselaw 3848 Gua

Gauhati High Court

Pallorbund Tea Ltd vs The Collector on 3 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010010612022




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

                                  Case No. : LA.App./8/2022

            PALLORBUND TEA LTD.
            A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
            COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3B,
            LALBAZAR STREET, KOLKATTA 700001 REPRESENTED BY ITS
            CONSTITUTED ATTORNEY CHAYAN DEY

            VERSUS

            THE COLLECTOR, CACHAR
            SILCHAR ASSAM


Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : GA, ASSAM



             Linked Case : LA.App./9/2022

            DULAGRAM TEA LTD.
            A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
            COMPANIES ACT
            1956 HAVING ITS REGISTERED OFFICE AT 3B
            LALBAZAR STREET
            KOLKATA-700001
            REPRESENTED BY ITS CONSTITUTED ATTORNEY CHAYAN DEY.


             VERSUS

            THE COLLECTOR
            CACHAR
            SILCHAR
                                                                             Page No.# 2/2

            ASSAM


           ------------
           Advocate for : MR. J KALITA
           Advocate for : GA
           ASSAM appearing for THE COLLECTOR
           CACHAR



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

03.06.2024 Heard Shri J. Kalita, learned counsel for the appellant in this appeal preferred under Section 54 of the Land Acquisition Act, 1894 against a Judgment and Award dated 03.11.2021 passed in reference case no. Misc Land Acquisition No. 3/12.

It appears that due to some communication gap and change of advocates, the appeal was earlier dismissed for default which however has been restored to file.

Admit.

Call for the records.

Shri T.R. Gogoi, learned counsel accepts notice on behalf of the sole respondent.

Since copies were served earlier, no formal notice is required to be issued.

The learned counsel for the appellant prays for and is given liberty to file appropriate application for addition of further parties in the appeal.

JUDGE

Comparing Assistant